Parveen Pal & Anr vs The State (Govt. Of Nct Of Delhi) & ...
2019 Latest Caselaw 4660 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 27.09.2019

+      CRL.M.C. 4919/2019
       PARVEEN PAL & ANR                                   ..... Petitioners
                          Through       Mr.Himanshu Yadav, Adv.

                          versus

       THE STATE (GOVT. OF NCT OF DELHI) & ANR ..... Respondents
                     Through   Mr.K.K. Ghai, APP for State.
                               Insp.Rajeev PS Geeta Colony.
                               Mr.Ankit Yadav, Adv. for R-2 with
                               R-2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 37043/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 4919/2019

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

quashing FIR No.441/2017 dated 08.09.2017, registered at PS - Geeta

Colony for the offences punishable under Sections 308/341/34 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 no.2 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 amicably and the respondent no.2 has no objection if the

present petition is allowed.

7. Respondent No.2 is personally present in Court with learned counsel

and he has been identified by Insp.Rajeev/SHO by producing Aadhar Card

bearing No.527474993740 and submits that matter has been settled and he

does not wish to prosecute the matter any further.

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

settlement vide settlement deed dated 18.09.2019.

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.441/2017 dated

08.09.2017, registered at PS - Geeta Colony for the offences punishable

under Sections 308/341/34 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 27, 2019 ab