Rajesh Kumar vs State & Anr
2020 Latest Caselaw 1535 Del

$~51
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 06.03.2020
+      CRL.M.C. 1319/2020
       RAJESH KUMAR                                      ..... Petitioner
                         Through      Mr. Hari Kishan, Adv.

                         versus

       STATE & ANR                                       ..... Respondents
                         Through      Mr. Izhar Ahmed, APP for State
                                      Insp. K. K. Mishra, SI B. K. Bharat,
                                      PS Uttam Nagar, ASI Sita Ram, PS
                                      B.H.D.
                                      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. 764/2015 dated 13.06.2015, registered at PS Uttam

Nagar and all other proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and 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 he has been

identified by Insp. K. K. Mishra /IO and submits that matter has been settled

and he does not wish to prosecute the matter any further.

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

settlement vide settlement deed on 27.02.2020.

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. 764/2015 dated 13.06.2015,

registered at PS Uttam Nagar 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 06, 2020 ms