Susan Bakshi & Anr vs The State & Anr
2020 Latest Caselaw 1004 Del

$~50
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 13.02.2020

+      CRL.M.C. 6103/2019
       SUSAN BAKSHI & ANR                               ..... Petitioners
                    Through             Ms.Sucharita Ghosh and Ms.Ruby
                                        Sawhney, Advs.

                          versus

       THE STATE & ANR                                     ..... Respondents
                     Through            Mr. Izhar Ahmed, APP for State with
                                        SI Ajay Kumar, PS Rajouri Garden,
                                        Delhi
                                        Mr.Gurbaksh Singh and Mr.Avtar
                                        Singh, 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)

CRL. M.A. 41448/2020 (for exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.6103/2019

3. There were three accused in the present FIR, however, one of the

accused, namely Sunil Sawhney, expired on 7.8.2016. Thus, case against

him has already been abated and the remaining accused are petitioners

herein.

4. Vide the present petition, petitioners seek quashing of FIR

No. 332/2010 dated 31.10.2010 registered at Police Station - Rajouri

Garden, Delhi and all other proceedings emanating therefrom.

5. Notice issued.

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

respondent no.2.

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

up for final disposal.

8. 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.

9. 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.

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

settlement.

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

allowed.

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

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

further.

13. For the reasons afore-recorded, FIR No. 332/2010 dated 21.10.2010

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

emanating therefrom are quashed.

14. The petition is allowed accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

FEBRUARY 13, 2020 rk