Gourav Jain vs State Of Nct Delhi & Anr
2020 Latest Caselaw 290 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 16.01.2020

+      CRL.M.C. 179/2020
       GOURAV JAIN                                     ..... Petitioner
                          Through:    Mr. Mohit Bhardwaj, Ms. Rashmi
                                      Pandey, Mr. Sandeep Jain and
                                      Mr. Ankur Agarwal, Advs.
                          versus

       STATE OF NCT DELHI & ANR                  ..... Respondents
                     Through: Mr. Panna Lal Sharma, APP for State
                              with ASI Hari Om, PS - Yamuna
                              Depot
                              Mr. Vipin Kumar 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. 762/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 179/2020

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

quashing FIR No. 200/2014 dated 12.09.2014, registered at Police Station -

Yamuna Depot and all other proceedings emanating therefrom.

4. Notice issued.

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

respondent no.2.

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

taken up for final disposal.

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

their disputes and the respondent No. 2 has no objection if the present

petition is allowed.

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

- Mr. Vipin Kumar Singh and she has been identified by ASI Hari Om/IO

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

the matter any further.

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

settlement vide settlement deed dated 13.01.2020.

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

be allowed.

11. 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.

12. For the reasons afore-recorded, the FIR No. 200/2014 dated

12.09.2014, registered at Police Station - Yamuna Depot and all other

proceedings emanating therefrom are quashed.

13. The petition is allowed accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

JANUARY 16, 2020 PB