Mansoor Alam vs State (Nct Of Delhi) & Anr
2020 Latest Caselaw 1030 Del

$~42
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 14.02.2020

+      CRL.M.C. 816/2020
       MANSOOR ALAM                                        ..... Petitioner
                          Through       Mr.Akhilesh Kumar, Adv.

                          versus

       STATE (NCT OF DELHI) & ANR                ..... Respondents
                     Through   Mr. Hirein Sharma, APP for State.
                               Mr.Anil Kumar, 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. 3357/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.816/2020

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

quashing of FIR No. 1093/2014 dated 31.12.2014, registered at PS -

Kanjhawala and all other proceedings arising therefrom.

4. Notice issued.

5. 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.

6. 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.

7. Complainant/Respondent No.2 is personally present in Court with

learned counsel and she has produced her Aadhar Card bearing

No.656301139355 issued by Government of India and submits that matter

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

8. Petitioner and respondent no.2 have entered into an amicable

settlement vide settlement deed dated 16.12.2019.

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

FIR qua petitioner only as no useful purpose would be served in prosecuting

petitioner any further.

10. For the reasons afore-recorded, FIR No. 1093/2014 dated 31.12.2014,

registered at PS - Kanjhawala and consequent proceedings emanating

therefrom are quashed.

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

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 14, 2020 ab