Smt Krishna Khanna & Anr vs Staste (Govt Of Nct Delhi)
2020 Latest Caselaw 1003 Del

$~19
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of decision: 13.02.2020

+      CRL.M.C. 5308/2017
       SMT KRISHNA KHANNA & ANR                          .... Petitioners
                         Through     Mr.Gurbaksh Singh and Mr.Avtar
                                     Singh, Advs.
                         versus

       STATE (GOVT OF NCT DELHI) & ANR         ..... Respondents
                     Through  Mr. Izhar Ahmed, APP for State with
                              SI Ajay Kumar, PS Rajouri Garden,
                              Delhi
                              Ms.Sucharita Ghosh and Ms.Ruby
                              Sawhney, Advs. 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)

1. Vide the present petition, petitioners, namely Smt. Krishna Khanna

and Sh. Ranjit Khanna @ Ranjit Singh, seek direction thereby for quashing

of FIR No. 374/2013 dated 2.7.2013 registered at Police Station - Rajouri

Garden, Delhi and all other proceedings emanating therefrom.

2. Notice issued.

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

respondent no.2.

4. With the consent of counsel for parties, the present petition is taken

up for final disposal.

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

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

allowed.

6. Respondent No. 2 is personally present in Court with her learned

counsel and she has been identified by SI Ajay Kumar (IO) and submits that

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

further.

7. Petitioners and respondent no.2 have entered into an amicable

settlement.

8. Learned counsel for petitioners prays that present petition may be

allowed.

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

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

further.

10. For the reasons afore-recorded, the FIR No. 374/2013 dated 2.7.2013

registered at Police Station Rajouri Garden, Delhi and all other proceedings

emanating therefrom are quashed.

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

Dasti.

(SURESH KUMAR KAIT) JUDGE

FEBRUARY 13, 2020 rk