Kunal Kumar vs The State & Anr
2020 Latest Caselaw 1497 Del

$~18
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 04.03.2020

+      CRL.M.C. 176/2020
       KUNAL KUMAR                                      ..... Petitioner
                          Through      Mr. Ilhaque Ahmad, Adv
                          versus

       THE STATE & ANR                             ..... Respondents
                     Through           Mr. Izhar Ahmed, APP for State
                                       SI Tej Ram, PS Najafgarh, New Delhi
                                       Complainant in person/R-2 in person

       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. 392/2015 dated 13.05.2015, registered at PS Najafgarh

and all other proceedings arising therefrom.

2. Notice issued.

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

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 no.2 has no objection if the present petition is

allowed.

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

identified by SI Tej Ram /IO and submits that matter has been settled and

she does not wish to prosecute the matter any further.

6. Petitioner and respondent no.2 have entered into an amicable

settlement vide settlement deed/MOU dated 17.12.2019.

7. 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.

8. For the reasons afore-recorded, FIR No. 392/2015 dated 13.05.2015,

registered at PS Najafgarh and consequent proceedings emanating therefrom

are hereby quashed.

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

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE

MARCH 04, 2020/ab