Preeti Dabas vs The State & Anr
2019 Latest Caselaw 5949 Del

$~63
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 25.11.2019
+      CRL.M.C. 5999/2019
       PREETI DABAS                                         ..... Petitioner
                          Through        Petitioner in person

                          versus

       THE STATE & ANR                                     ..... Respondents
                     Through             Mr. K.K. Ghei, APP for State
                                         Ms. Sakhi Sachdeva with Mr. Akshay
                                         Kumar, Advs. for R-2
                                         SI Naresh Kumar, PS Neb Sarai with
                                         ASI Jitender, PS Kanjhawala
                                         ASI Gordhan Singh, PCR Zone, New
                                         Delhi
                                         Respondent No. 2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 41084/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5999/2019

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

quashing FIR No. 189/2015 dated 12.02.2015, registered at PS Prashant

Vihar and all other proceedings emanating therefrom.

4. Notice issued.

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

respondent no.2.

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 with learned counsel

and they have been identified by ASI Gordhan Singh/IO and submits that

matter has been settled and he does not wish to prosecute the matter any

further.

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

settlement before the Mediation Centre, Rohini District Courts vide order

dated 22.12.2015.

10. 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.

11. For the reasons afore-recorded, FIR No. 189/2015 dated 12.02.2015,

registered at PS Prashant Vihar and consequent proceedings emanating

therefrom are quashed.

12. The petition is allowed accordingly.

13. Order dasti

(SURESH KUMAR KAIT) JUDGE NOVEMBER 25, 2019 ms