Kuldeep vs State Of Nct & Anr
2020 Latest Caselaw 678 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 31.01.2020

+      CRL.M.C. 520/2020
       KULDEEP                                          ..... Petitioner
                         Through:     Mr. Ravi Soni and Mohd. Shariq,
                                      Advs.
                         versus

       STATE OF NCT & ANR                              ..... Respondents
                     Through:         Mr. Izhar Ahmed, APP for State with
                                      W/SI Rani Jussal, SPUWAC,
                                      Malviya Nagar and SI Raju Yadav,
                                      PS - Sultan Puri
                                      R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

CRL. M.A. 2193/2020 (delay)

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

present petition is condoned.

2. Application stands allowed and disposed of.

CRL.M.C. 520/2020

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

quashing FIR No. 808/2015 dated 24.08.2015 registered at Police Station -

Sultan Puri and all other proceedings emanating therefrom.

4. Notice issued.

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

6. Respondent No. 2 is present in person.

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

taken up for final disposal.

8. 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.

9. Respondent no. 2 is personally present in Court and she has been

identified by SI Raju Yadav/IO and submits that matter has been settled and

she does not wish to prosecute the matter any further.

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

settlement and respondent no. 2 has settlement vide her affidavit dated

24.10.2019.

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

be allowed.

12. 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.

13. For the reasons afore-recorded, the FIR No. 808/2015 dated

24.08.2015 registered at Police Station - Sultan Puri and consequent

proceedings therefrom are quashed.

14. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

JANUARY 31, 2020 PB