Savitri Devi @Savitri Tiwari & Anr vs State (Govt. Of Nct Delhi) & Anr
2019 Latest Caselaw 5125 Del

$~50
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 22.10.2019

+      CRL.M.C. 5438/2019
       SAVITRI DEVI @SAVITRI TIWARI & ANR        ..... Petitioners
                     Through: Mr. Naman Raj Thakur and Mr. Anuj
                               Kr. Ranjan, Advs.
                     versus

       STATE (GOVT. OF NCT DELHI) & ANR          ..... Respondents
                     Through: Mr. K.K. Ghei, APP for State
                              SI Vijay Pal, PS - Sarojini Nagar
                              R-2 in person

       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. 227/2014 dated 18.04.2014, registered at Police Station -

Sarojini Nagar and all other proceedings emanating therefrom.

2. Notice issued.

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

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 Court and has been

identified by SI Vijay Pal/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 entered into an amicable

settlement and settled all their disputes in Delhi Mediation Centre, Patiala

House Court, New Delhi vide mediation settlement dated 14.05.2019.

8. Learned counsel for the petitioner submits that the petitioner has

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

be quashed.

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

petitioners any further.

10. For the reasons afore-recorded, the FIR No. 227/2014 dated

18.04.2014, registered at Police Station - Sarojini Nagar and all other

proceedings emanating therefrom are hereby quashed.

11. The petition is allowed accordingly.

12. Dasti.

(SURESH KUMAR KAIT) JUDGE

OCTOBER 22, 2019 PB