Jaspal Singh & Ors. vs State Of Nct Of Delhi & Anr
2019 Latest Caselaw 4509 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 Date of decision: 20.09.2019

+      CRL.M.C. 2136/2019
       JASPAL SINGH & ORS.                             ..... Petitioners
                     Through           Mr. Ram Narayan Singh, Adv.

                            Versus

       STATE OF NCT OF DELHI & ANR               ..... Respondents
                     Through   Mr.M.S. Oberoi, APP for State.
                               Respondent no.2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                            J U D G M E N T (ORAL)

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

quashing FIR No. 153/14 dated 09.03.2014, registered at PS Nihal Vihar

for the offences punishable under Sections 323,341,354,427,452 and 34 of

IPC and all other proceedings emanating therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and respondent no.2

who is present in person.

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

taken up for final disposal.

5. The present petition is filed on the ground that the parties have settled

their disputes amicably and the respondent no.2 has no objection if the

present petition is allowed.

6. Respondent no.2 is personally present in Court and she has been

identified by SI Ramesh Kumar submits that matter has been settled and

she does not wish to prosecute the matter any further.

7. The petitioners and respondent no.2 have entered into an amicable

settlement before Delhi Mediation Centre, Tis Hazari Courts, Delhi vide

settlement deed dated 02.11.2018 and settled all their disputes.

8. 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.

9. For the reasons afore-recorded, the FIR No. 153/14 dated 09.03.2014

registered at Police Station, Nihal Vihar instituted for the offences

punishable under Sections 323,341,354,427,452 and 34 of IPC of the IPC

and consequent proceedings therefrom are quashed.

10. The petition is allowed and disposed of accordingly.

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

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 20, 2019 ms