Babita vs State(Nct Of Delhi)
2020 Latest Caselaw 2986 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 02.11.2020

+      CRL.M.C. 2087/2020
       BABITA                                              ..... Petitioner
                          Through       Mr.Anil Sharma, Adv. with petitioner
                                        in person.

                          versus

       STATE(NCT OF DELHI)                                ..... Respondent
                     Through            Mr.Izhar Ahmad, APP for State.
                                        Respondent no.2 in person.
                                        SI Vijay PS Anand Parbat.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 14920/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.2087/2020

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

quashing of FIR No.683/2015 dated 04.10.2015, registered at Police Station

- Anand Vihar and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by respondent no.2

through video conferencing 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 through video

conferencing and he has been identified by SI Vijay/IO and submits that

matter has been settled and he does not wish to prosecute the matter any

further.

8. Petitioner and respondent no.2 with the intervention of their well-

wishers and relatives entered into an amicable settlement and settled all their

disputes amicably.

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.683/2015 dated 04.10.2015,

registered at Police Station - Anand Vihar and consequent proceedings

emanating therefrom are quashed.

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

12. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 02, 2020 ab