Anil Gera vs State & Anr.
2020 Latest Caselaw 360 Del

$~76
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 20.01.2020

+      CRL.M.C. 266/2020
       ANIL GERA                                         ..... Petitioner
                          Through:      Mr. Sanjay Padam Jain, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through:      Mr. Hirein Sharma, APP for State
                                        with SI Vishambhari, PS - Subhash
                                        Palace, ASI Netar Singh
                                        R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 1138/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 266/2020

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

quashing FIR No. 536/2015 dated 21.06.2015 registered at Police Station -

Saraswati Vihar and all other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State. Respondent No. 2 is

present in person.

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 and she has been

identified by SI Vishambhari/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 memorandum of understanding dated 28.05.2018.

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. 536/2015 dated

21.06.2015 registered at Police Station - Subhash Palace and all other

proceedings emanating therefrom are quashed.

13. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

JANUARY 20, 2020 PB