Deepu Kumar vs State & Anr.
2019 Latest Caselaw 4796 Del

$~31
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 09.10.2019

+      CRL.M.C. 5075/2019
       DEEPU KUMAR                                        ..... Petitioner
                          Through        Mr. Hardayal Singh, Adv.

                          versus

       STATE & ANR.                                        ..... Respondents
                          Through        Mr. K. K. Ghai, APP for State
                                         SI Anuj Yadav, PS Dwarka North, SI
                                         Kalam Singh, PS Sagarpur
                                         Mr. Jitesh Kumar Singh, Adv. for R-2

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 37592/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5075/2019

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

quashing FIR No. 180/2015 dated 25.02.2015, registered at PS Sagar Pur

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 amicably and the respondent no.2 has no objection if the

present petition is allowed.

8. Respondent No. 2 is personally present in Court with his learned

counsel and has been identified by SI Anuj Yadav/IO and submits since the

matter has been settled, therefore, he does not wish to prosecute the

petitioner any further.

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

settlement vide settlement deed/MOU dated 01.07.2019.

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, the FIR No. 180/2015 dated

25.02.2015, registered at PS Sagar and consequent proceedings emanating

therefrom are quashed.

12. The petition is allowed and disposed of accordingly.

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

(SURESH KUMAR KAIT) JUDGE OCTOBER 09, 2019 ms