Vishesh Upadhayaya vs State Of Nct Of Delhi & Anr
2020 Latest Caselaw 1289 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 26.02.2020

+     CRL.M.C. 223/2020
      VISHESH UPADHAYAYA                                  ..... Petitioner
                         Through       Mr.Rajinder Singh, Adv. with
                                       Mr.Nikunj Verma, Mr.Digvijay Singh
                                       & Mr.Shivee Pandey, Advs.

                         versus

      STATE OF NCT OF DELHI & ANR               ..... Respondents
                    Through   Mr.Izhar Ahmed, APP for State.
                              SI Amit Kumar PS Saket.
                              Mr.Rajpal Kasana, Adv. with
                              Ms.Yogita Lohia, 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. 989-90/2019

1. Allowed, subject to all just exceptions.

2. Applications are disposed of.

CRL.M.C.223/2020

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

quashing of FIR No.704/2014 dated 24.09.2014, registered at PS - Saket

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 and she

has been identified by SI Amit Kumar/IO 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 Memorandum of Understanding dated 15.01.2020.

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.704/2014 dated 24.09.2014,

registered at PS - Saket and consequent proceedings emanating therefrom

are quashed.

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

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 26, 2020 ab