Rajeev Gupta vs The State & Anr
2019 Latest Caselaw 5901 Del

$~52
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 22.11.2019

+      CRL.M.C. 5937/2019
       RAJEEV GUPTA                                        ..... Petitioner
                          Through       Mr. S K Giri, Adv. with petitioner in
                                        person

                          versus

       THE STATE & ANR                                    ..... Respondents
                     Through            Mr. Panna Lal Sharma, APP for State
                                        ASI Ram Niwas, PS Dabri
                                        Mr. Sunil Kumar, Adv for R-2 with
                                        R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 40845/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.5937/2019

3. Vide the present petition, the petitioners seek quashing of FIR

No.311/2014 dated 03.05.2014 registered at Police Station Dabri and

consequent proceedings arising therefrom.

4. Notice issued.

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

respondent no.2 and with the consent of the counsel for the parties, the

present petition is taken up for final disposal.

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

taken up for final disposal.

7. Learned APP for the State submits that a quarrel between the parties

over some money dispute led to registration of the afore mentioned FIR. The

present petition has been instituted on the ground that with the intervention

of the elderly and respectable persons of the society, 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 with learned counsel

and has been identified by ASI Ram Niwas and submits that matter has been

settled and she does not wish to prosecute the matter any further.

9. Taking into account the aforesaid facts, this Court is inclined to quash

the concerned FIR as no useful purpose would be served in prosecuting the

petitioner any further.

10. For the reasons afore-recorded, the FIR No.311/2014 dated

03.05.2014 registered at Police Station Dabri and consequent proceedings

arising therefrom are quashed.

11. The petition is allowed accordingly.

Order dasti

(SURESH KUMAR KAIT) JUDGE NOVEMBER 22, 2019 sm