Parkash @ Chander Prakash vs State & Anr.
2020 Latest Caselaw 1294 Del

$~45
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 26.02.2020

+      CRL.M.C. 1064/2020
       PARKASH @ CHANDER PRAKASH                           ..... Petitioner
                          Through       Mr.Sunil Tiwari, Adv.

                          versus

       STATE & ANR.                                        .... Respondents
                          Through       Mr.Panna Lal Sharma, APP for State
                                        with SI Manoj Kumar, PS Patel
                                        Nagar, Delhi
                                        Mr.Amit Kumar Sharma, 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. 4236/2020 (for exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.A.4237/2020 (for condonation of delay)

3. In view of reasons stated in present application, delay of 43 days in

re-filing petition is condoned.

4. Application is, accordingly, allowed and disposed of.

CRL.M.C.1064/2020

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

quashing of FIR No. 147/2016 dated 9.2.2016, registered at PS Patel Nagar,

Delhi and all other proceedings arising therefrom.

6. Notice issued.

7. 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.

8. 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.

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

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

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

any further.

10. Petitioner and respondent No. 2 have entered into an amicable

settlement vide Settlement Deed dated 6.1.2020.

11. 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.

12. For the reasons afore-recorded, FIR No. 147/2016 dated 9.2.2016,

registered at PS Patel Nagar, Delhi and consequent proceedings emanating

therefrom are quashed.

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

14. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 26, 2020/rk