Deepak Kumar vs State & Anr.
2019 Latest Caselaw 4570 Del

$~49
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of decision: 24.09.2019

+      CRL.M.C. 4829/2019
       DEEPAK KUMAR                                    ..... Petitioner
                   Through           Mr. R. K. Gupta, Adv.

                         versus

       STATE & ANR.                                   ..... Respondents
                         Through     Mr.M.S. Oberoi, APP for State.
                                     SI Monu Chauhan, Farsh Bazar
                                     Ms. Pushpa Gupta with Mr. Ram
                                     Krishan Gupta, Advs. for R-2

       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. 97/2017 dated 07/03/2017, registered at PS Farsh Bazar,

Delhi, for the offences punishable under Sections 354A/506(II)/509 of the

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.

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 and the respondent no. 2 has no objection if the present

petition is allowed.

6. Respondent no. 2 is personally present in Court with learned counsel

and they have been identified by SI Monu Chauhan/IO and submits that the

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

further.

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

settlement vide settlement deed dated 19.08.2019 before Mediation Centre at

Allahabad High Court and settled all their disputes amicably.

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

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

be quashed.

9. 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.

10. For the reasons afore-recorded, the FIR No. 97/2017 dated

07/03/2017 registered at Police Station Farsh Bazar, Delhi instituted for the

offences punishable under Sections 354A/506(II)/509IPC of the IPC and

consequent proceedings emanating therefrom are quashed.

11. Accordingly, the petition is allowed and disposed of.

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

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 24, 2019 ms