Jeevesh Kumar Maurya vs State Of Nct Of Delhi & Anr
2019 Latest Caselaw 4124 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 04.09.2019
+      CRL.M.C. 3031/2019
       JEEVESH KUMAR MAURYA                    ..... Petitioner
                   Through: Mr. Jaspreet Singh Rai, Mr. Sukhdeep
                            Kaur and Mr. Raghav Bhalla, Advs.
                   versus

       STATE OF NCT OF DELHI & ANR               ..... Respondents
                     Through: Mr.Hirein Sharma, APP for State with
                               SI Priyank Rana, PS - DBG Road
                               R-2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Vide the present petition, the petitioner seeks direction thereby

quashing FIR No. 292/2018 dated 24.12.2018, registered at Police Station -

D.B.G. Road, Delhi for the offences punishable under Section 380 IPC and

all other proceedings emanating therefrom.

Notice issued.

Notice is accepted by learned APP for the State and counsel for the

respondent no.2.

With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

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.

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

identified by SI Priyank Rana/IO, PS - D.B.G. Road.

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

settlement vide settlement agreement dated 25.05.2019.

Keeping in view the settlement arrived at between the parties, the FIR

No. 292/2018 dated 24.12.2018, registered at Police Station - D.B.G. Road,

Delhi for the offences punishable under Section 380 IPC and all other

proceedings emanating therefrom are hereby quashed.

In view of the above order, the trial Court is directed to release the

amount in favour of Mrs. Renu Bala, who is mother of the petitioner and

wife of the respondent No. 2.

Petition is accordingly allowed and disposed of.

(SURESH KUMAR KAIT) JUDGE

SEPTEMBER 04, 2019 PB