Sunil Kumar vs State & Anr.
2019 Latest Caselaw 5877 Del

$~58
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 21.11.2019
+      CRL.M.C. 5910/2019
       SUNIL KUMAR                                 ..... Petitioner
                          Through       Mr. Sandeep Verma, Adv.

                          versus
       STATE & ANR.                                ..... Respondents
                          Through       Mr.Panna Lal Sharma, APP for State.
                                        W/SI Renu and SI Rajender Prasad,
                                        PS Delhi Cantt.
                                        Respondent no.2 is present in person
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 40750-2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5910/2019

3. Vide the present petition, the petitioner seeks direction thereby

quashing FIR No. 109/2017 dated 27.04.2017, registered at PS - Delhi

Cantt. and all other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State.

6. With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

7. The present petition is filed on the ground that the parties have settled

their disputes and the respondent no.2 has no objection if the present

petition is allowed.

8. Respondent no.2 is personally present in Court and she has been

identified by W/SI Renu/IO and submits that matter has been settled and she

does not wish to prosecute the matter any further.

9. The petitioner and respondent no.2 have entered into an amicable

settlement vide settlement deed dated 22.10.2019.

10. For the reasons afore-recorded, the FIR No. 109/2017 dated

27.04.2017, registered at PS - Delhi Cantt. and consequent proceedings

emanating therefrom are quashed.

11. The petition is allowed accordingly.

12. Order dasti

(SURESH KUMAR KAIT) JUDGE NOVEMBER 21, 2019/ms