Rajan Bansal vs State & Anr.
2020 Latest Caselaw 1446 Del

$~32
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 03.03.2020
+      CRL.M.C. 1211/2020
       RAJAN BANSAL                                      ..... Petitioner
                          Through       Mr.Sanjay Khanna, Adv. with
                                        Ms.Pragya Bhushan, Adv.
                          versus
       STATE & ANR.                                       ..... Respondents
                          Through       Mr. Panna Lal Sharma, APP for State.
                                        SI Anil Kumar PS Greater Kailash.
                                        SI Kishor Prasad PS C.R. Park.
                                        Respondent no.2 in person.
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 4703/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1211/2020

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

quashing of FIR No. 58/2018 dated 01.05.2018, registered at Police Station

- Greater Kailash and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and respondent no.2 who

is present in court and with the consent of counsel for parties, the present

petition is taken up for final disposal.

6. The present petition is filed on the ground that parties have settled

their disputes and respondent No.2 has no objection if the present petition is

allowed.

7. Complainant/Respondent No.2 is personally present in Court and she

has been identified by SI Kishor Prasad/IO and submits that matter has been

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

8. Petitioner and respondent no.2 have mutually entered into an amicable

settlement whereby they have settled all their disputes.

9. Taking into account the aforesaid facts, this Court is inclined to quash

the present FIR as no useful purpose would be served in prosecuting

petitioner any further.

10. For the reasons afore-recorded, FIR No. 58/2018 dated 01.05.2018,

registered at Police Station - Greater Kailash and consequent proceedings

emanating therefrom are quashed.

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

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE MARCH 03, 2020/ab