Raj Kumar Sharma vs The State (Gnct Of Delhi) & Anr
2020 Latest Caselaw 1590 Del

$~49
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 12.03.2020
+      CRL.M.C. 1381/2020
       RAJ KUMAR SHARMA                                  ..... Petitioner
                    Through             Mr.Anand Mishra, Adv.

                          versus
       THE STATE (GNCT OF DELHI) & ANR          ..... Respondents
                     Through  Mr. Panna Lal Sharma, APP for State
                              ASI Raghubir PS Naraina.
                              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. 5302/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1381/2020

3. Vide the present petition, petitioner seeks direction thereby for

quashing of FIR No.17/2017 dated 23.01.2017, registered at Police Station

Naraina and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and 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 ASI Raghubir/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 vide compromise-cum-affidavit dated 02.03.2020.

9. 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.

10. For the reasons afore-recorded, FIR No.17/2017 dated 23.01.2017,

registered at Police Station Naraina 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/ab