Mohd. Arif vs State & Anr.
2020 Latest Caselaw 124 Del

$~49
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 09.01.2020
+     CRL.M.C. 53/2020
      MOHD. ARIF                                        ..... Petitioner
                          Through:     Mr. Ankur Gupta, Adv.
                          versus
      STATE & ANR.                                       ..... Respondents
                          Through:     Mr. K.K. Ghai, APP for State with
                                       ASI Mahavir, PS - Chandni Mahal
                                       Ms. Barkha Juneja, 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)

1. Vide the present petition, the petitioner seeks direction thereby

quashing FIR No. 319/2014 registered at Police Station - Chandni Mahal,

New Delhi and all other proceedings emanating therefrom.

2. Notice issued.

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

respondent no.2.

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

taken up for final disposal.

5. The present petition is filed on the ground that the parties have settled

their disputes and the respondent no. 2 have no objection if the present

petition is allowed.

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

- Ms. Barkha Juneja, Advocate and she has been identified by ASI -

Mahavir/IO and submits that matter has been settled and she does not wish

to prosecute the matter any further.

7. The petitioner and respondent no.2 have entered into an amicable

settlement vide compromise deed executed on 03.12.2019.

8. Learned counsel for the petitioner prays that the present petition may

be allowed.

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

the FIR as no useful purpose would be served in prosecuting the petitioner

any further.

10. For the reasons afore-recorded, the FIR No. 319/2014 registered at

Police Station - Chandni Mahal, New Delhi and all other proceedings

emanating therefrom are quashed.

11. The petition is allowed accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE JANUARY 09, 2020/PB