Namit Kumar vs State & Anr.
2019 Latest Caselaw 4892 Del

$~70
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 14.10.2019

+      CRL.M.C. 5206/2019
       NAMIT KUMAR                                         ..... Petitioner
                          Through       Mr.Lohit Ganguly, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr.Kamal Kumar Ghai, APP for
                                        State.
                                        SI Satish Kumar EOW.
                                        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. 38040/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5206/2019

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

quashing FIR No. 134/2014 dated 16.02.2014, registered at PS - Alipur, for

the offences punishable under Sections 354 IPC 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 with learned counsel

and she has been identified by SI Satish Kumar/IO and submits that matter

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

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

settlement by mutual consent.

9. 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.

10. For the reasons afore-recorded, the FIR No. 134/2014 dated

16.02.2014, registered at PS - Alipur, for the offences punishable under

Sections 354 IPC and consequent proceedings emanating therefrom are

quashed.

11. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE OCTOBER 14, 2019 ab