Mangal Das vs State & Anr.
2020 Latest Caselaw 966 Del

$~13
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 12.02.2020

+      CRL.M.C. 609/2020
       MANGAL DAS                                          ..... Petitioner
                          Through       Mr.Sushil Kumar, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr.Panna Lal Sharma, APP for State.
                                        SI S.K. Chandola PS Badarpur.
                                        Mr.Amit Kumar, Adv. with Mr.Ranjit
                                        Singh, 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. 2517/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 609/2020

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

quashing of FIR No.498/2016 dated 06.06.2016, registered at PS - Govind

Puri and all other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and by counsel for

respondent no.2.

6. With the consent of counsel for the parties, the present petition is

taken up for final disposal.

7. 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.

8. Complainant/Respondent no.2 is personally present in Court with

learned counsel and she has been identified by SI S.K. Chandola/IO and

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

matter any further.

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

settlement vide Memorandum of Understanding dated 25.10.2019.

10. 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.

11. For the reasons afore-recorded, FIR No.498/2016 dated 06.06.2016,

registered at PS - Govind Puri and consequent proceedings emanating

therefrom are quashed.

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

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 12, 2020 ab