Uttam Singh vs State & Anr.
2019 Latest Caselaw 4758 Del

$~37
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 01.10.2019

+      CRL.M.C. 5034/2019
       UTTAM SINGH                                         ..... Petitioner
                          Through:       Mr. Anees Anand, Adv.

                          versus

       STATE & ANR.                                        ..... Respondents
                          Through:       Mr.Panna Lal Sharma, APP for State.
                                         Mr. Gaurav Saini, Adv. for R-2
                                         SI Rajesh Kumar, PS Sarojini Nagar
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl.M.A. 37515/2019 (Exemption)

1. Allowed, subject to all just exceptions.

2. This application is, accordingly, disposed of.

CRL.M.C. 5034/2019

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

quashing FIR No. 11/16 dated 06/01/2016, registered at PS Sarojini Nagar

and all other proceedings emanating therefrom.

4. Notice issued.

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

CRL.M.C. 5034/2019

respondent no.2.

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

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 she has been identified by SI Rajesh Kumar/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 26.09.2019.

10. Learned counsel for the petitioner submits that the petitioner has

received the total settlement amount and prays that the present petition may

be quashed.

11. 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.

12. For the reasons afore-recorded, the FIR No. 11/16 dated 06/01/2016,

registered at PS Sarojini Nagar and consequent proceedings emanating

CRL.M.C. 5034/2019

therefrom are quashed.

13. The petition is allowed and disposed of accordingly.

14. Order dasti, under the signature of Court Master.

(SURESH KUMAR KAIT) JUDGE OCTOBER 01, 2019 ms

CRL.M.C. 5034/2019