Rishabh Jaiswal & Anr vs The State & Anr
2019 Latest Caselaw 5307 Del

$~49
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 31.10.2019

+      CRL.M.C. 5559/2019
       RISHABH JAISWAL & ANR                             ..... Petitioner
                          Through     Mr.S.S. Drall, Adv.

                          versus

       THE STATE & ANR                                  ..... Respondents
                     Through          Mr.K.K. Ghei, APP for State.
                                      SI Reema PS Janakpuri.
                                      Respondent no.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 petitioners seek direction thereby

quashing FIR No. 668/2016 dated 25.01.2016, registered at PS - Janakpuri,

for the offences punishable under Sections 354D/120B/34 IPC and all other

proceedings emanating therefrom.

2. Notice issued.

3. 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 petition is

taken up for final disposal.

4. 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.

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

identified by SI Reema/IO and submits that matter has been settled and she

does not wish to prosecute the matter any further.

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

settlement vide settlement deed dated 16.10.2019.

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

petitioners any further.

8. For the reasons afore-recorded, the FIR No. 668/2016 dated

25.01.2016, registered at PS - Janakpuri, for the offences punishable under

Sections 354D/120B/34 IPC and consequent proceedings therefrom are

quashed.

9. The petition is allowed and disposed of accordingly.

10. Dasti.

(SURESH KUMAR KAIT) JUDGE OCTOBER 31, 2019/ab