Maanvender Singh Malik vs State Of Nct Of Delhi & Anr
2019 Latest Caselaw 4890 Del

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

                                                  Date of decision: 14.10.2019

+      CRL.M.C. 5144/2019
       MAANVENDER SINGH MALIK                              ..... Petitioner
                          Through       Mr.Murari Kumar, Adv.

                          versus

       STATE OF NCT OF DELHI & ANR               ..... Respondents
                     Through   Mr.Panna Lal Sharma, APP for State.
                               ASI Harish Chand PS Burari.
                               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. 37892/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5144/2019

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

quashing FIR No. 295/2017 dated 22.06.2017, registered at PS -Burari 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 and with the consent of the counsel for the parties, the

present petition is taken up for final disposal.

6. 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.

7. Respondent No.2 is personally present in Court and he has been

identified by ASI Harish Chand/IO and submits that matter has been settled

and he has received total settlement amount and does not wish to prosecute

the matter any further.

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

settlement vide settlement deed dated 19.09.2019.

9. Learned counsel for the petitioner submits that the petitioner has paid

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

quashed.

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. 295/2017 dated

22.06.2017, registered at PS -Burari and consequent proceedings therefrom

are quashed.

12. The petition is allowed accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE OCTOBER 14, 2019 ab