Pawan vs State & Anr.
2019 Latest Caselaw 4166 Del

$~55
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 05.09.2019

+      CRL.M.C. 4436/2019
       PAWAN                                               ..... Petitioner
                          Through       Ms.Ankita Baluni, Adv. with
                                        Mr.Sunil Sharma, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr.Panna Lal Sharma, APP for State.
                                        SI Rajeshwar PS Palam Village.
                                        Respondent no.2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 35115/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 4436/2019

3. Vide the present petition, the petitioner seeks quashing of FIR

No.92/2018 registered at Police Station Palam Village instituted for the

offences punishable under Sections 354-A of the IPC and consequent

proceedings arising therefrom.

4. Notice issued.

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

respondent no.2 and with the consent of the counsel for the parties, the

present petition is taken up for final disposal.

6. The petitioner and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement before Counselling

Cell, Family Courts, Dwarka Court, New Delhi vide settlement deed dated

02.08.2018 whereby out of the total settlement amount of ₹1,50,000/-,

respondent no.2 has received ₹1,00,000/- and the balance amount of

₹50,000/- has already been given to respondent no.2 in demand draft bearing

no.122826 dated 09.08.2019 issued by Canara Bank, Dwarka, Delhi in

favour of respondent no.2 today and the respondent no.2 has no objection if

the present petition is allowed.

7. The complainant/respondent no.2 is present in person and has been

identified by SI Rajeshwar of Police Station Palam Village and submits that

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

further.

8. 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.

9. For the reasons afore-recorded, the FIR No.92/2018 registered at

Police Station Palam Village instituted for the offences punishable under

Sections 354-A of the IPC and consequent proceedings are quashed.

10. The petition is allowed and disposed of accordingly.

11. Order dasti.

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 05, 2019 ab