Dharmendra Tripathi vs State (Nct Of Delhi) & Anr
2020 Latest Caselaw 3070 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 09.11.2020

+      CRL.M.C. 1442/2020
       DHARMENDRA TRIPATHI                   ..... Petitioner
                  Through  Mr. V. P. Rana, Adv,

                           versus

       STATE (NCT OF DELHI) & ANR                ..... Respondents
                     Through   Mr. Izhar Ahmad, APP for State
                               SI Ashish, PS Burari
                               Respondent no.2/complainant in
                                    person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

CRL. M.A. 15403/2020

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

allowed and disposed of.

2. With the consent of counsel for the parties, the present petition is

taken up for final disposal.

CRL.M.C. 1442/2020

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

quashing of FIR No. 142/2019 dated 20.04.2019, registered at Police Station

Burari 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 through VC 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 Ashish /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 settlement deed dated 24.02.2020.

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. 142/2019 dated 20.04.2019,

registered at Police Station Burari 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 09, 2020 ms