Sandeep Nagar @ Sandeep Rajat vs State (Govt. Of Nct Of Delhi) & Anr
2020 Latest Caselaw 3014 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Date of decision: 4th November, 2020

+     CRL.M.C. 1191/2020
      SANDEEP NAGAR @ SANDEEP RAJAT                         ..... Petitioner

                          Through      Mr. Akash Naval, Adv.

                          versus

      STATE (GOVT. OF NCT OF DELHI) & ANR                   .... Respondents

                          Through      Mr. Izhar Ahmed, APP for the State

                                       with SI Pramod, PS Anand Vihar

                                       Mr. Suresh Chaudhary, 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)

The hearing has been conducted through video conferencing. CRL. M.A. 15113/2020 (early hearing)

1. In view of the reasons stated in the present application, the application

is allowed. Crl.M.C.1191/2020 is taken up today and the date already fixed

in the petition stands cancelled.

2. Application is disposed of.

CRL.M.C.1191/2020

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

quashing of FIR No.773/2015 dated 19.11.2015, registered at PS - Anand

Vihar, Delhi and all other proceedings arising therefrom.

4. Notice issued.

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

respondent No.2 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. Petitioner and respondent No.2 are separately married and living

their life peacefully.

7. Respondent No.2 is personally present in Court with learned counsel

and she has been identified by SI Pramod/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.

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.773/2015 dated 19.11.2015,

registered at PS - Anand Vihar, Delhi 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 04, 2020/rk