Kulpreet @ Manni vs State & Anr.
2020 Latest Caselaw 440 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 22.01.2020

+      CRL.M.C. 6496/2019
       KULPREET @ MANNI                                  ..... Petitioner
                   Through:             Ms. Jaswant Maan, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through:      Mr. Izhar Ahmad, APP for State with
                                        SI Anand Pratap, PS - Laxmi Nagar
                                        Mr. P.K. Trehan, 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. 42829/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6496/2019

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

quashing FIR No. 2060/2015 dated 10.09.2015, registered at Police Station

- Shakarpur, Delhi for the offences punishable under Sections 341/506/354

IPC 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

all 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 her learned

counsel and she has been identified by SI Anand Pratap/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 05.09.2018.

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. 2060/2015 dated

10.09.2015, registered at Police Station - Shakarpur, Delhi for the offences

punishable under Sections 341/506/354 IPC and all other proceedings

emanating therefrom are quashed.

13. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

JANUARY 22, 2020 PB