Maansi Gupta vs State & Anr.
2020 Latest Caselaw 471 Del

$~43
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 23.01.2020

+      CRL.M.C. 348/2020
       MAANSI GUPTA                                      ..... Petitioner
                          Through:      Ms. Aanchal Basur, Adv.

                          versus

       STATE & ANR.                                        ..... Respondents
                          Through:      Mr. Izhar Ahmad, APP for State. with
                                        ASI Bhupendra Singh, PS - Hauz
                                        Khas
                                        Mr.Ivaan, 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. 1508/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 348/2020

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

quashing FIR No. 0004/2020 dated 04.01.2020 registered at Police Station

- Hauz Khas, South Delhi 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. Ivaan and they have been identified by ASI Bhupendra Singh/IO and

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

matter any further.

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

settlement vide compromise deed dated 20.01.2020.

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. 0004/2020 dated

04.01.2020 registered at Police Station - Hauz Khas, South Delhi and

consequent proceedings therefrom are quashed.

13. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

JANUARY 23, 2020 PB