Himanshu vs State & Ors.
2019 Latest Caselaw 4628 Del

$~86
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 26.09.2019

+      CRL.M.C. 4914/2019
       HIMANSHU                                            ..... Petitioner
                          Through       Mr.Mohit Mathur, Sr. Adv. with
                                        Ms.Bandana Grover & Mr.Deepal
                                        Goel, Advs.

                          versus

       STATE & ORS.                                       ..... Respondents
                          Through       Mr.Kamal Kr. Ghei, APP for State.
                                        SI Ahishek Kr. PS Amar Colony.
                                        Respondent no.3 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 36998/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.4914/2019

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

quashing FIR No. 195/2019 dated 22.06.2019, registered at PS - Amar

Colony, for the offences punishable under Sections 323/354-A/354-D/506

IPC and all other proceedings emanating therefrom.

4. Notice issued.

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

and with the consent of the counsel for the parties, the present petition is

taken up for final disposal.

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

their disputes and the respondent No.3 has no objection if the present

petition is allowed.

7. Respondent No.3 is personally present in Court and she has been

identified by SI Abhishek Kumar/IO and submits that matter has been

settled and she does not wish to prosecute the matter any further.

8. The petitioner and respondent no.3 are advocates by profession and

they have entered into an amicable settlement by mutual consent.

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. 195/2019 dated

22.06.2019, registered at PS - Amar Colony, for the offences punishable

under Sections 323/354-A/354-D/506 IPC and consequent proceedings

therefrom are quashed.

11. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 26, 2019 ab