Sh. Mohit Garg vs State & Anr.
2019 Latest Caselaw 4310 Del

$~65
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 13.09.2019

+      CRL.M.C. 4608/2019
       SH. MOHIT GARG                                      ..... Petitioner
                          Through      Mr.Pradeep Kumar Sharma, Adv.
                                       with Mr.D.K. Pandey & Mr.Deepak
                                       Kumar, Advs.

                          versus

       STATE & ANR.                                      ..... Respondents
                          Through      Mr.Izhar Ahmed, APP for State.
                                       SI Sandeep Shrivastava, PS Shalimar
                                       Bagh.
                                       Mr.Ankit     Kalra,      Adv.    with
                                       Ms.Shivani Giri, Adv. for R-2 with R-
                                       2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl.M.A.35737/2019 (Exemption) Allowed, subject to all just exceptions. This application is, accordingly, disposed of. CRL.M.C. 4608/2019

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

quashing FIR No. 574/2014 dated 04.08.2014, registered at PS - Maurya

Enclave, for the offences punishable under Sections 323/341/354A/506/509

IPC and all other proceedings emanating therefrom.

2. Notice issued.

3. 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.

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 with her counsel and

she has been identified by SI Vishal Gupta /IO and submits that matter has

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

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

settlement before Delhi Mediation Centre, Rohini District Courts, Delhi vide

settlement deed dated 10.04.2017.

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. 574/2014 dated

04.08.2014, registered at PS - Maurya Enclave, for the offences punishable

under Sections 323/341/354A/506/509 IPC and consequent proceedings

therefrom are quashed.

9. The petition is allowed accordingly.

10. Order dasti, under the signature of Court Master.

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 13, 2019 ab