Roma Sachdeva vs The State & Anr
2020 Latest Caselaw 1198 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                    Date of decision:20.02.2020
+     CRL.M.C. 572/2020
      ROMA SACHDEVA                                      ..... Petitioner
                      Through            Mr. Mohit Bangwal, Adv.
                      versus
      THE STATE & ANR                                       ..... Respondent
                      Through            Mr.Panna Lal Sharma, APP for State.
                                         Head Constable Krishan
                                         Mr. Abhiesumat Gupta, Adv. for
                                         respondent with respondent in person
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

CRL. M.A. 2358/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 572/2020

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

quashing of FIR No. 71/2017 dated 11.02.2017, registered at PS Katju

Marg and all other proceedings arising therefrom.

4. Notice issued.

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

respondent no.2 who is present in person 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. Respondent no2. is personally present in Court with he has been

identified by ASI Krishan /IO and submits that matter has been settled and

he 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 02.12.2019 and settled all their

disputes amicably.

9. 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.

10. For the reasons afore-recorded, FIR No. 71/2017 dated 11.02.2017,

registered at PS Katju Marg and consequent proceedings emanating

therefrom are hereby quashed.

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

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 20, 2020 /ms