Ranjeet Singh vs State Of Nct Of Delhi & Anr.
2020 Latest Caselaw 2510 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                    Date of decision: 27.08.2020
+      CRL.M.C. 1661/2020
       RANJEET SINGH                                        ..... Petitioner
                           Through         Mr. Satyam Thareja, Adv.

                           versus

       STATE OF NCT OF DELHI & ANR.               ..... Respondents
                     Through   Mr. Amit Chadha, APP for State with
                               SI Amrendra, PS Jyoti Nagar
                               Mr. Nitin Sharma, Adv. for R-2 with
                               respondent no.2 in person through VC
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

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

quashing of FIR No. 59/2018 dated 15.02.2018, registered at Police Station

Jyoti Nagar and all other proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and by counsel for

respondent no.2 and with the consent of counsel for parties, the present

petition is taken up for final disposal.

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

disputes and respondent no.2 has no objection if the present petition is

allowed.

5. Respondent no.2 is personally present in Court through video

conferencing with her counsel and she has been identified by SI Amrendra

/IO and submits that matter has been settled and she does not wish to prosecute

the matter any further.

6. Petitioner and respondent no.2 have entered into an amicable settlement

vide compromise/settlement MoU dated 07.08.2020.

7. Taking into account the aforesaid facts, this Court is inclined to quash

FIR as no useful purpose would be served in prosecuting petitioner any

further.

8. For the reasons afore-recorded, FIR No. 59/2018 dated 15.02.2018,

registered at Police Station Jyoti Nagar and consequent proceedings

emanating therefrom are quashed.

9. The petition is, accordingly, allowed and disposed of.

10. The order be uploaded on the website forthwith. Copy of the order be

also forwarded to the learned counsel through email.

(SURESH KUMAR KAIT) JUDGE AUGUST 27, 2020/ms