Parveen Kataria vs The State & Anr
2019 Latest Caselaw 4876 Del

$~23
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 11.10.2019
+      CRL.M.C. 1608/2019
       PARVEEN KATARIA                                    ..... Petitioner
                   Through              Mr. Sushil Kumar, Adv.

                          versus

       THE STATE & ANR                                     ..... Respondents
                     Through            Mr. Kamal Kr. Ghei, APP for State
                                        Mr. S. K. Gautam, Adv. for R-2 with
                                        respondent no.2 in person
                                        SI Dinesh Kumar, PS Jamia Nagar
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

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

quashing FIR No. 390/14 dated 03.06.2014, registered at PS Jamia Nagar

and all other proceedings emanating therefrom.

2. Notice issued.

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

respondent no.2.

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

taken up for final disposal.

5. 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.

6. Respondent no.2 is personally present in the Court with learned

counsel and has been identified by SI Dinesh Kumar/IO and submits that

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

further.

7. The petitioner and respondent no.2 have settled their disputes

amicably.

8. 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.

9. For the reasons afore-recorded, the FIR No. 390/14 dated 03.06.2014,

registered at PS Jamia Nagar and consequent proceedings emanating

therefrom are quashed.

10. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE OCTOBER 11, 2019/ms