Sh. Mukesh Kumar @ Pintu vs State & Anr.
2020 Latest Caselaw 649 Del

$~51
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 30.01.2020

+      CRL.M.C. 504/2020
       SH. MUKESH KUMAR @ PINTU                ..... Petitioner
                    Through: Mr. Mitthan Lal, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through:      Mr. Panna Lal Sharma, APP for State
                                        with Insp. Awatar Singh, SHO, PS -
                                        Nand Nagri
                                        R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 2125/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.A. 2126/2020 (delay)

3. For the reasons stated in the application, the delay in re-filing the

present petition is condoned.

4. Application stands allowed and disposed of accordingly.

CRL.M.C. 504/2020

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

quashing FIR No. 493/2016 dated 04.06.2016 registered at Police Station -

Nand Nagri, Delhi and all other proceedings emanating therefrom.

6. Notice issued.

7. Notice is accepted by learned APP for the State.

8. Respondent No. 2 is present in person.

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

taken up for final disposal.

10. 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.

11. Respondent No. 2 is personally present in Court and she has been

identified by Inspector Awatar Singh/IO and submits that matter has been

settled and she does not wish to prosecute the matter any further.

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

settlement vide compromise deed dated 26.07.2016.

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

be allowed.

14. 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.

15. For the reasons afore-recorded, the FIR No.493/2016 dated

04.06.2016 registered at Police Station - Nand Nagri, Delhi and all other

proceedings emanating therefrom are quashed.

16. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

JANUARY 30, 2020 PB