Mohd. Tabrez vs State & Anr.
2020 Latest Caselaw 1295 Del

$~54
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 26.02.2020
+      CRL.M.C. 1076/2020
       MOHD. TABREZ                                       ..... Petitioner
                          Through       Adv. (appearance not given)

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr.Izhar Ahmed, APP for State.
                                        Insp.Vijay Kr. Gupta, PS Nabi Karim.
                                        Respondent No. 2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 4264/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1076/2020

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

quashing of FIR No. 195/2013 dated 04.09.2013, registered at PS - Nabi

Karim and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and 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. Complainant/Respondent No.2 is personally present in Court and she

has been identified by Insp.Vijay Kumar Gupta/IO and submits that matter

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

8. During the pendency of trial, petitioner and respondent no.2 have

entered into an amicable settlement whereby settled all their claims.

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. 195/2013 dated 04.09.2013,

registered at PS - Nabi Karim 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