S.K.Jain & Ors vs The State & Anr
2019 Latest Caselaw 4512 Del

$~28
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 20.09.2019
+      CRL.M.C. 2158/2019
       S.K.JAIN & ORS                                     ..... Petitioners
                           Through       Mr.Rambir Singh, Advs.

                           versus

       THE STATE & ANR                                    ..... Respondents
                     Through             Mr.M.S. Oberoi, APP for State.
                                         Mr.Anil Sharma, Adv. for R-2.
                                         SI Dhamveer PS Bindapur.

       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.352/2013 dated 04.08.2013, registered at PS - Binda Pur,

for the offences punishable under Sections 323/354/506/509/34 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 and he has been

identified by SI Dharamveer/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 Mediation Centre, Dwarka Court, New Delhi vide

settlement deed dated 28.03.2019.

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.352/2013 dated

04.08.2013, registered at PS - Binda Pur, for the offences punishable under

Sections 323/354/506/509/34 IPC and consequent proceedings therefrom are

quashed.

9. The petition is allowed and disposed of accordingly.

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

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 20, 2019/ab