Amnish Kumar vs State & Anr.
2020 Latest Caselaw 1379 Del

$~35
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 28.02.2020

+      CRL.M.C. 1131/2020
       AMNISH KUMAR                                        ..... Petitioner
                          Through       Mr.Ravi Mehta and Mr.Santosh
                                        Kumar, Advs. with petitioner in
                                        person
                          versus

       STATE & ANR.                                       .... Respondents
                          Through       Mr. Panna Lal Sharma, APP for State
                                        with ASI Narender Singh, New Delhi
                                        Zone, PCR
                                        Mr.Vikas Tomar, 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. 4433/2020 (for exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1131/2020 & CRL.M.A.4432/2020

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

quashing of FIR No. 296/2016 dated 17.12.2016, registered at PS

Connaught Place, Delhi and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by respondent No. 2

present in Court 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 No. 2 is personally present in Court with learned counsel

and she has been identified by ASI Narender Singh (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 amicably entered into an oral

settlement on 20.02.2020 and have settled all their disputes.

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. 296/2016 dated 17.12.2016,

registered at PS Connaught Place, Delhi and consequent proceedings

emanating therefrom are hereby quashed.

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

12. Pending application stands disposed of.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 28, 2020/rk