Dr.Dipanker Singh & Anr. vs State & Anr.
2020 Latest Caselaw 1442 Del

$~13
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of decision: 03.03.2020

+      CRL.M.C. 799/2017 & Crl.M.A. 3381/2017
       DR.DIPANKER SINGH & ANR.                       ..... Petitioners
                        Through     Mr.Sanjay Soti, Adv. with Dr.S.S.
                                    Tomer & Mr.Arun Dagar, Advs.

                        versus

       STATE & ANR.                                   ..... Respondents
                        Through     Mr. Panna Lal Sharma, APP for State.
                                    Ms.Supriya Juneja, Adv. with
                                    Mr.Harsh Yadav, Adv. for R-2 with
                                    R-2 in person.
                                    SI Anu PS Shahdara.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                        J U D G M E N T (ORAL)

1. The present petition has been filed under section 482 of Cr.P.C.

seeking direction thereby to call the record of Trial Court in FIR No.

356/2011 registered at Police Station Shahdara for the offence punishable

under sections 498-A/34 IPC.

2. Further seeks direction thereby to set aside the judgment and order

dated 14.10.2016 passed by learned ASJ/FTC Karkardooma Courts,

Shahdara, Delhi, in CR no. 5/2015 in the abovementioned FIR.

3. Petitioners and respondent no.2 with the intervention of their well

wishers and relatives, have entered into a verbal settlement and have settled

all their disputes amicably. A demand draft bearing No.343586 dated

06.02.2020 for the balance amount of ₹5,00,000/- (Rupees Five Lakhs only)

is handed over to the respondent no. 2 today in the Court.

4. Complainant/Respondent no.2 is present in person and has been

identified by SI Anu/IO and submits that matter has been settled, therefore,

she does not wish to prosecute the matter any further.

5. Keeping in view the settlement arrived at between the parties, while

exercising inherent powers under Section 482 Cr.P.C., I hereby convert the

present petition into quashing of the FIR and all proceedings emanating

therefrom.

6. Accordingly, taking into account aforesaid facts, this Court is inclined

to quash the present FIR as no useful purpose would be served in

prosecuting petitioners any further.

7. For the reasons afore-recorded, FIR No.356/2011 dated 21.11.2011

registered at Police Station Shahdara and consequent proceedings emanating

therefrom are quashed.

8. The petition is, accordingly, allowed and disposed of.

9. Pending application stands disposed of.

10. Order dasti

(SURESH KUMAR KAIT) JUDGE MARCH 03, 2020 ab