Sh. Ram Kumar vs State & Anr.
2019 Latest Caselaw 4935 Del

$~54
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 15.10.2019
+      CRL.M.C. 5223/2019
       SH. RAM KUMAR                                       ..... Petitioner
                          Through        Mr. Rajesh Kumar, Adv.

                          versus

       STATE & ANR.                                  ..... Respondents
                          Through        Mr. Izhar Ahmed, APP for State
                                         Complainant no.2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 38095/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5223/2019

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

quashing FIR No. 0843/2017 dated 20.12.2017, registered at PS Nihal Vihar

and all other proceedings emanating therefrom.

4. Notice issued.

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

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 and the respondent no.2 has no objection if the present petition

is allowed.

8. Respondent no.2 is personally present in Court and she has been

identified by SI Ramesh 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 compromise deed dated 27.11.2018.

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, FIR No. 0843/2017 dated 20.12.2017,

registered at PS Nihal Vihar and consequent proceedings emanating

therefrom are quashed.

12. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE OCTOBER 15, 20/ms