Ashif Khan vs State & Anr.
2019 Latest Caselaw 4367 Del

$~53
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 16.09.2019

+      CRL.M.C. 4660/2019 & CRL.M.A. 35893/2019
       ASHIF KHAN                                   ..... Petitioner
                          Through:      Mr. Anil Kumr, Adv.

                          versus

       STATE & ANR.                                 ..... Respondent
                          Through:      Mr. Izhar Ahmed, APP for State
                                        SI Vikas Dalal
                                        Mr. Randhir 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. 35892/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 4660/2019

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

quashing FIR No. 261/15 dated 20.04.2015, registered at PS Khyala Distt.

the offences punishable under Sections 354/354-B/506 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

for respondent no.2 and she has been identified by SI Vikas Dalal /IO and

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

matter any further.

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

settlement vide settlement deed dated 12.04.2019

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. 261/15 dated 20.04.2015

registered at Police Station Khyala Distt. instituted for the offences

punishable under Sections 354/354-B/506 of the IPC and consequent

proceedings therefrom are quashed.

12. The petition is allowed and disposed of accordingly.

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

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 16, 2019 ms