Rahil Kumar Jawa vs The State Govt Of Nct Of Delhi & Anr
2019 Latest Caselaw 5188 Del

$~46
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of decision: 23.10.2019

+      CRL.M.C. 4682/2017 and CRL.M.A. 18647/2017
       RAHIL KUMAR JAWA                                  ..... Petitioner
                    Through:         Ms. Ayushi Rajput, Adv. (proxy) for
                                     Ms. Anushree Kapadia, Adv. with
                                     Petitioners in person
                         versus

       THE STATE GOVT OF NCT OF DELHI & ANR ..... Respondents
                    Through: Mr. Hirein Sharma, APP for State
                              with SI Randeep Singh, PS - Prashant
                              Vihar
                              Mr. I.J.S. Mehra and Ms. Tabbassum
                              Firdause, Advs. with Ms. Bhawana
                              Anand, complainant
       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. 564/2016 dated 05.07.2016, registered at Police Station -

Prashant Vihar, Delhi 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 petitioner no.1 and respondent no.2 got married on 18.08.2014 as

per Hindu rites and rituals.

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

settlement vide settlement deed and settled all their disputes amicably.

7. Respondent No. 2 is personally present in Court with learned counsel

- Mr. I.J.S. Mehra and she has been identified by SI Randeep Singh /IO and

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

matter any further.

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

petitioner any further.

10. For the reasons afore-recorded, the FIR No. FIR No. 564/2016 dated

05.07.2016, registered at Police Station - Prashant Vihar, Delhi and all

other proceedings emanating therefrom are hereby quashed.

11. The petition is allowed accordingly. Pending application stands

disposed of accordingly.

12. Dasti.

(SURESH KUMAR KAIT) JUDGE

OCTOBER 23, 2019 PB