Ashique Ilahi vs State & Anr.
2020 Latest Caselaw 1515 Del

$~28
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 05.03.2020
+      CRL.M.C. 367/2020
       ASHIQUE ILAHI                                        ..... Petitioner
                           Through       Mr.Aditya Gaur, Adv. with petitioner
                                         in person
                           versus
       STATE & ANR.                                        .... Respondents
                           Through       Mr. Amit Chadha, APP for State
                                         Respondent No. 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. 2494/2015 dated 19.09.2015, registered at Police

Station Mehrauli, Delhi and all other proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and by 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.

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 has produced her

Voter ID Card issued by Government of India bearing No.UBV2616761

which is seen in original and returned. Respondent No. 2 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 a Memorandum of Understanding dated 10.12.2019.

7. 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.

8. For the reasons afore-recorded, FIR No. 2494/2015 dated 19.09.2015,

registered at Police Station Mehrauli, Delhi and consequent proceedings

emanating therefrom are quashed.

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

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE MARCH 05, 2020/rk9