Armaan vs State (Nct Of Delhi) & Anr
2019 Latest Caselaw 5218 Del

$~37 & 38
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 24.10.2019
+     CRL.M.C. 1223/2017 & CRL.M.A. 5022/2017
      ARMAAN                                              ..... Petitioner
                               Through   Mr. Aman Sareen, Adv.

                               versus

      STATE (NCT OF DELHI) & ANR                ..... Respondents
                    Through   Mr.Hirein Sharma, APP for State.
                              SI Amar Singh PS R.K. Puram.
                              Respondent no.2 in person.
+     CRL.M.C. 2627/2017 & CRL.M.A. 10936/2017
      SAHEJ KHANNA                                        ..... Petitioner
                               Through   Mr. Aman Sareen, Adv.

                               versus

      STATE (NCT OF DELHI) & ORS                ..... Respondents
                    Through   Mr.Hirein Sharma, APP for State.
                              SI Amar Singh PS R.K. Puram.
                              Respondent no.2 in person.
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                               J U D G M E N T (ORAL)

1. Since the issue is same in both the petitions, therefore, these petitions

are being disposed of vide this common order.

2. Vide the present petitions, the petitioners seek direction thereby

quashing FIR No.533/2014 dated 26.07.2014, registered at PS - R.K.

Puram, for the offences punishable under Sections 354A(1)/509/506/34 IPC

and all other proceedings emanating therefrom.

3. Notice issued.

4. Notice is accepted by learned APP for the State and respondent no.2

and with the consent of the counsel for the parties, the present petitions are

taken up for final disposal.

5. The present petitions are filed on the ground that the parties have

settled their disputes amicably and without any pressure.

6. Respondent No.2 is personally present in Court and she has been

identified by SI Amar Singh/IO and submits that the matter has been settled

and she has no objection if the present FIR is quashed against the petitioner

and other accused persons namely Paul Kahle and Sahej Khanna.

7. 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.

8. For the reasons afore-recorded, the FIR No.533/2014 dated

26.07.2014, registered at PS - R.K. Puram, for the offences punishable

under Sections 354A(1)/509/506/34 IPC and consequent proceedings

emanating therefrom are quashed.

9. The petitions are allowed and disposed of accordingly.

10. Order dasti.

11. Pending applications stand disposed of.

(SURESH KUMAR KAIT) JUDGE OCTOBER 24, 2019/ab