Rajiv Kumar Jena & Anr vs State & Anr
2020 Latest Caselaw 1589 Del

$~47
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      Date of decision: 12.03.2020
+    CRL.M.C. 1375/2020
     RAJIV KUMAR JENA & ANR                     ..... Petitioners
                     Through Ms. Pooja Singh & Mr. Vivek
                             Bhadauria, Advs.
                     versus
     STATE & ANR                                ..... Respondent
                     Through Mr. Panna Lal Sharma, APP for State
                             with SI Harbir, PS Vasant Kunj
                             (North), Delhi
                             Respondent No.2 in person
     CORAM:
     HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

CRL. M.A. 5293/2020 (for exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1375/2020

3. Vide the present petition, petitioners seek direction thereby for

quashing of FIR No.246/2013 dated 29.06.2013, registered at Police Station

Vasant Kunj North (South), Delhi and all other proceedings arising

therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by Respondent No.2

who is present in person and with the consent of counsel for parties, the

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 and she has been

identified by SI Harbir (IO) and submits that matter has been settled and she

does not wish to prosecute the matter any further.

8. Petitioners and respondent No.2 have entered into an amicable

settlement and have settled all their disputes.

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

aforesaid FIR as no useful purpose would be served in prosecuting

petitioners any further.

10. For the reasons afore-recorded, FIR No.246/2013 dated 29.06.2013,

registered at Police Station Vasant Kunj North (South), Delhi and

consequent proceedings emanating therefrom are hereby quashed.

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

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE MARCH 12, 2020/rk