Puneet Sharma vs State & Ors.
2020 Latest Caselaw 1493 Del

$~19
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 04.03.2020
+      CRL.M.C. 257/2020
       PUNEET SHARMA                                    ..... Petitioner
                   Through             Dr. Dhani Ram, Adv.

                          versus


       STATE & ORS.                               ..... Respondents
                          Through      Mr. Amit Chadha, APP for State
                                       Respondent nos.2 to 4 and 6 in person
                                       SI Harkesh Meena, PS Tilak Marg,
                                       New Delhi and SI Pramod Kumar,
                                       FRRO Unit

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

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

quashing of FIR No. 216/2016 dated 13.06.2016, registered at PS Tilak

Marg and all other proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and by respondent nos.2

to 4 and 6 and with the consent of counsel for parties, the present petition is

taken up for final disposal.

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

their disputes and respondent nos. 2 to 4 and 6 have no objection if the

present petition is allowed.

5. Respondent nos.2 to 4 and 6/complainants/injured persons are

personally present in Court and they have been identified by SI Pramod

Kumar /IO and submit that matter has been settled and they do not wish to

prosecute the matter any further.

6. Respondent no.5/injured person is not personally present in Court

today, however, counsel for petitioner has informed that he has received

whatsapp message from respondent no.5 that she is currently in USA and it

is not possible for her to come and she has no objection if the present FIR is

quashed with emanating proceedings thereto.

7. Petitioner have entered into an amicable settlement with respondent

no.2 to 6 vide settlement deeds dated 22.08.2017 and 14.07.2018.

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

FIR as no useful purpose would be served in prosecuting petitioner any

further.

9. For the reasons afore-recorded, FIR No. 216/2016 dated 13.06.2016,

registered at PS Tilak Marg and consequent proceedings emanating

therefrom are quashed.

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

11. Order dasti.

(SURESH KUMAR KAIT) JUDGE MARCH 04, 2020 ms