Meenakshi & Ors vs Nct Of Delhi & Ors
2019 Latest Caselaw 4196 Del

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

                                                Date of decision: 06.09.2019
+      CRL.M.C. 4468/2019
       MEENAKSHI & ORS                                   ..... Petitioner
                    Through:           Mr. Surender Singh, Adv.
                           versus

       NCT OF DELHI & ORS                                 ..... Respondents
                     Through:          Mr.Panna Lal Sharma, APP for State
                                       with ASI Manoj Kumar, 3rd B.N.
                                       DAP
                                       Ms. Shalini Gupta, Adv. for

       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. 854/2015 dated 10.08.2015, registered at PS - K.N. Katju

Marg for the offences punishable under Sections

354/354(B)/323/392/506/34 IPC and all other proceedings emanating

therefrom.

Learned counsel appearing on behalf of the petitioner submits that

there are four accused in the present case, however, the present petition is

filed on behalf of only three accused persons. He prays that since it is a

family matter between the parties, FIR may be quashed against the 4th

accused, namely, Rohit Pawar as well, who is the ex-husband of the

complainant.

Notice.

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

respondents.

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 respondents have no objection if the present petition is

allowed.

Respondents are personally present in Court with learned counsel -

Ms. Shalini Gupta, Adv. and they have been identified by ASI Manoj

Kumar/IO. Learned counsel, on instructions, submits that respondents have

no objection if the present FIR is quashed.

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

No. 854/2015 dated 10.08.2015, registered at PS - K.N. Katju Marg for the

offences punishable under Sections 354/354(B)/323/392/506/34 IPC and all

other proceedings emanating therefrom are hereby quashed against all the

four accused persons.

Petition is accordingly allowed and disposed of.

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 06, 2019 PB