Sudeep Kumar Dubey vs State & Anr.
2020 Latest Caselaw 1566 Del

$~52
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision:11.03.2020
+      CRL.M.C. 1345/2020
       SUDEEP KUMAR DUBEY                                  ..... Petitioner
                          Through       Mr.Rakesh Khandelwal, Adv.

                          versus

       STATE & ANR.                                        .... Respondents
                          Through       Mr. Panna Lal Sharma, APP for State
                                        with SI Ranjit Tokas, PS Kotla
                                        Mubarak Pur, Delhi
                                        Ms.Petal Chandiok, Adv. for R-2 with
                                        R-2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 5177/2020 (for exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1345/2020

3. Vide the present petition, petitioner seeks direction for quashing of

FIR No. 249/2017 dated 19.08.2017 registered at Police Station Kotla

Mubarak Pur, Delhi and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by learned counsel

for respondent No.2 present in person and with the consent of counsel for

parties, 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. Respondent No.2 is personally present in Court with her learned

counsel and she has been identified by SI Ranjit Tokas (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 entered into an amicable

settlement before Mediation Centre, Saket Courts, Delhi vide settlement

deed dated 28.01.2020.

9. A demand draft bearing No.816652 dated 04.03.2020 for an amount

of ₹55,000/- (Rupees Fifty Five Thousand only) towards full and final

settlement amount is handed over to respondent No.2 today in Court.

10. Respondent No.2 is present in person and has been identified by SI

Sandeep Kumar (IO) and submits that matter has been settled and she does

not wish to prosecute the matter any further.

11. 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.

12. For the reasons afore-recorded, FIR No. 249/2017 dated 19.08.2017

registered at Police Station Kotla Mubarak Pur, Delhi and consequent

proceedings emanating therefrom are quashed.

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

14. Order dasti.

(SURESH KUMAR KAIT) JUDGE MARCH 11, 2020/rk