Suresh Kumar vs State (Nct Of Delhi) & Ors.
2021 Latest Caselaw 200 Del

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     *IN THE HIGH COURT OF DELHI AT NEW DELHI
                                Date of decision: 19th January, 2021

+      CRL.M.C. 166/2021 & CRL.M.A. 838/2021
       SURESH KUMAR                                 ..... Petitioner
                   Through:             Mr. Pradeep Vijayan &
                                        Mr. Nalin Kaushik,
                                        Advocates with petitioner in
                                        person.

                          Versus

       STATE (NCT OF DELHI) & ORS.         ..... Respondents
                     Through: Mr.G.M.Farooqui, Additional
                               Public Prosecutor for
                               respondent No.1/ State with
                               ASI Jag Mohan
                               Respondent No.2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                        JUDGMENT (ORAL)

Crl. M.A. 838/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

Crl.M.C.166/2021

3. Vide the present petition, petitioner is seeking quashing of

FIR No.162/2016, registered at police station Ranhola, Delhi and all

other proceedings arising therefrom.

4. Notice issued.

5. Mr.G.M.Farooqui, learned Additional Public Prosecutor for

State accepts notice and submits that respondent No.2 is present in

the Court and she has been identified as the complainant of FIR in

question by the Investigating Officer of this case, who is also

present in the Court.

6. With the consent of the parties, the present petition is taken

up for final disposal.

7. The present petition has been filed on the ground that the

parties have amicably settled their dispute in terms of Compromise

Deed dated 11.09.2020.

8. Respondent No.2, present in the Court submits that the

dispute with petitioner has been amicably resolved in terms of

Compromise Deed dated 11.09.2020 and he has no objection if the

proceedings arising out of FIR in question are brought to an end.

9. Keeping in view that the dispute between the parties has been

amicably resolved, this Court is inclined to quash the FIR in

question, as no useful purpose would be served in continuing with

the proceedings arising out of the present FIR.

10. For the reasons afore mentioned, FIR No.162/2016, registered

at police station Ranhola, Delhi and consequent proceedings

emanating therefrom are quashed.

11. The petition is accordingly disposed of.

12. The order be uploaded on the website of this Court forthwith.

(SURESH KUMAR KAIT) JUDGE JANUARY 19, 2021 r