Sh. Rahul Dawar vs State & Ors.
2019 Latest Caselaw 4483 Del

$~52
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 19.09.2019

+      CRL.M.C. 4723/2019
       SH. RAHUL DAWAR                                   ..... Petitioner
                    Through:            Mr. Sanjay Khanna with Ms. Pragya
                                        Bhushan, Advs.

                          versus

       STATE & ORS.                                ..... Respondents
                          Through:      Mr.M.S. Oberoi, APP for State.
                                        ASI Surender Kumar
                                        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. 36174/2019

1. Allowed, subject to all just exceptions.

2. This application is, accordingly, disposed of.

CRL.M.C. 4723/2019

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

quashing FIR No. 589/2015 dated 27.04.2015, registered at PS - Mukherjee

Nagar, Delhi for the offences punishable under Sections 323/506 of IPC and

23 of Juvenile Justice Act and all other proceedings emanating therefrom.

4. Notice issued.

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

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 for himself and on behalf of

respondent no.3 being a father/natural guardian of respondent no.3, have no

objection if the present petition is allowed.

8. Respondent no. 2 is personally present in Court and he has been

identified by ASI Surender Kumar/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, for himself as well as on behalf of

his (respondent no. 2's) minor daughter/ respondent no.3 being her father &

natural guardian, settled the dispute concerning the FIR in question amicably

and peacefully with the intervention of their elders and neighbours.

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

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

be quashed.

11. 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.

12. For the reasons afore-recorded, the FIR No. 589/2015 dated 27.04.2015

registered at Police Station Mukherjee Nagar, Delhi instituted for the

offences punishable under Sections 323/506 of IPC and 23 of Juvenile

Justice Act and consequent proceedings therefrom are quashed.

13. The petition is disposed of accordingly.

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

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 19, 2019 ms