Ashish Chopra @ Kaka vs State & Ors.
2019 Latest Caselaw 4568 Del

$~56
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 24.09.2019
+      CRL.M.C. 4854/2019
       ASHISH CHOPRA @ KAKA                ..... Petitioner
                    Through: Mr. M.N. Duteja, Mr. Neeraj
                             Bhardwaj and Mr. Aditya Mishra,
                             Advs.
                    versus

       STATE & ORS.                                       ..... Respondents
                          Through:      Mr.M.S. Oberoi, APP for State with
                                        Inspector Rajeev Kumar and IO/SI
                                        Vikrant, PS - Geeta Colony

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 36781/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 4854/2019

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

quashing FIR No.54/2018 dated 18.02.2018, registered at Police Station -

Geeta Colony, Delhi for the offences punishable under Sections 325/308

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 nos. 2 and 3.

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 nos. 2 and 3 have no objection if the

present petition is allowed.

8. Respondent nos. 2 and 3 are personally present in the Court with

learned counsel and they have been identified by SI Vikrant /IO and submit

that the matter has been settled and they do not wish to prosecute the matter

any further.

9. The petitioner and respondent nos. 2 & 3 have entered into an

amicable settlement vide settlement deed dated 17.09.2019.

10. Taking into account the fact that the parties are related by blood i.e.,

respondent no. 2 is the mother of petitioner and respondent no. 3 is the elder

brother of the petitioner, this Court is inclined to quash the concerned FIR as

no useful purpose would be served in prosecuting the petitioner any further.

11. For the reasons afore-recorded, the FIR No. 54/2018 dated

18.02.2018, registered at Police Station - Geeta Colony, Delhi for the

offences punishable under Sections 325/308 IPC and all other proceedings

emanating therefrom are quashed.

12. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE

SEPTEMBER 24, 2019 PB