Maheep Kumar Meena vs State & Anr.
2019 Latest Caselaw 4236 Del

$~40
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 11.09.2019

+      CRL.M.C. 4528/2019
       MAHEEP KUMAR MEENA                   ..... Petitioner
                  Through Mr. Arjun Singh, Adv.

                          versus

       STATE & ANR.                                      ..... Respondents
                          Through       Mr. Izhar Ahmed, APP for State.
                                        SI Naresh Kumar, PS Connaught
                                        Place
                                        Mr. Pradeep Kumar, Adv. for R-2

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 35460/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 4528/2019

3. Vide the present petition, the petitioner seeks direction thereby

quashing FIR No. 36/2016 dated 31.01.2016, registered at PS Connaught

Place for the offences punishable under Sections 323/354 IPC and all other

proceedings emanating therefrom.

4. Notice issued.

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

respondent no.2.

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

taken up for final disposal.

7. 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.

8. Respondent No.2 is personally present in Court with learned counsel

and he has been identified by SI Naresh Kumar/IO and submits that matter

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

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

vide compromise deed dated 22.05.2019.

9. Learned counsel for the petitioner submits that the petitioner has

received the total settlement amount and prays that the present petition may

be quashed.

10. 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.

11. For the reasons afore-recorded, the FIR No. 36/2016 dated

31.01.2016 registered at Police Station Connaught Place instituted for the

offences punishable under Sections 323/354 of the IPC and consequent

proceedings therefrom are quashed.

12. The petition is allowed accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE

SEPTEMBER 11, 2019 ms