Atul Gupta & Ors vs The State & Anr
2020 Latest Caselaw 1336 Del

$~56
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 27.02.2020

+      CRL.M.C. 1112/2020
       ATUL GUPTA & ORS                                     ..... Petitioners
                          Through       Md.Zahid, Adv. with Mr.Anil Kumar,
                                        Adv. with petitioners in person.

                          versus

       THE STATE & ANR                                    .... Respondents
                     Through            Mr. Hirein Sharma, APP for State.
                                        SI Urmila PS Tilak Marg.
                                        Mr.Firoz Ahmad, 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. 4372/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

Crl.M.A. 4371/2020

3. In view of the reasons stated in the application, delay of 31 days in re-

filing the petition is condoned.

4. The application is, accordingly, allowed and disposed of.

CRL.M.C. 1112/2020

5. Vide the present petition, petitioners seek direction thereby for

quashing of FIR No.146/2014 dated 15.04.2014, registered at PS - I.P.

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

settlement before Counselling Cell, Family Court, Patiala House New Delhi

vide settlement deed dated 03.06.2019.

10. Complainant/Respondent No.2 is personally present in Court and she

has been identified by SI Urmaila/IO and submits that matter has been

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

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

FIR as no useful purpose would be served in prosecuting petitioners any

further.

12. For the reasons afore-recorded, FIR No.146/2014 dated 15.04.2014,

registered at PS - I.P. Estate and consequent proceedings emanating

therefrom are quashed.

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

14. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 27, 2020 ab