Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 22.11.2019
+ CRL.M.C. 5937/2019
RAJEEV GUPTA ..... Petitioner
Through Mr. S K Giri, Adv. with petitioner in
person
versus
THE STATE & ANR ..... Respondents
Through Mr. Panna Lal Sharma, APP for State
ASI Ram Niwas, PS Dabri
Mr. Sunil Kumar, 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)
Crl. M.A. 40845/2019
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
CRL.M.C.5937/2019
3. Vide the present petition, the petitioners seek quashing of FIR
No.311/2014 dated 03.05.2014 registered at Police Station Dabri and
consequent proceedings arising therefrom.
CRL.M.C.5937/2019 Page 1 of 3
4. Notice issued.
5. Notice is accepted by learned APP for the State and counsel for the
respondent no.2 and with the consent of the counsel for the parties, the
present petition is taken up for final disposal.
6. With the consent of the counsel for the parties, the present petition is
taken up for final disposal.
7. Learned APP for the State submits that a quarrel between the parties
over some money dispute led to registration of the afore mentioned FIR. The
present petition has been instituted on the ground that with the intervention
of the elderly and respectable persons of the society, the parties have settled
their disputes and the respondent No. 2 has no objection if the present
petition is allowed.
8. Respondent No.2 is personally present in Court with learned counsel
and has been identified by ASI Ram Niwas and submits that matter has been
settled and she does not wish to prosecute the matter any further.
9. Taking into account the aforesaid facts, this Court is inclined to quash
the concerned FIR as no useful purpose would be served in prosecuting the
petitioner any further.
CRL.M.C.5937/2019 Page 2 of 3
10. For the reasons afore-recorded, the FIR No.311/2014 dated
03.05.2014 registered at Police Station Dabri and consequent proceedings
arising therefrom are quashed.
11. The petition is allowed accordingly.
Order dasti
(SURESH KUMAR KAIT)
JUDGE
NOVEMBER 22, 2019
sm
CRL.M.C.5937/2019 Page 3 of 3