Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 23.12.2019
+ CRL.M.C. 6692/2019
SHRI RINKU ..... Petitioner
Through: Mr. R.K. Gupta, Adv.
versus
STATE (GOVT. OF NCT OF DELHI) & ANR ..... Respondents
Through: Mr. Panna Lal Sharma, APP for State
with SI Kulbeer and SI Praveen, PS -
Shahbad Dairy
R-2 in person
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
J U D G M E N T (ORAL)
CRL. M.A. 43460/2019
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
CRL.M.C. 6692/2019
3. Vide the present petition, the petitioner seeks direction thereby
quashing FIR No. 597/2013 registered at Police Station – Shahbad Dairy,
Delhi and all other proceedings emanating therefrom.
4. Notice issued.
CRL.M.C. 6692/2019 Page 1 of 3
5. Notice is accepted by learned APP for the State.
6. Respondent No.2 is present in person.
7. With the consent of the counsel for the parties, the present petition is
taken up for final disposal.
8. The present petition is filed on the ground that the parties have settled
their disputes and the respondent no. 2 has no objection if the present
petition is allowed.
9. Respondent no. 2 is personally present in Court and he has been
identified by SI - Kulbeer/IO and submits that matter has been settled and
he does not wish to prosecute the matter any further.
10. The petitioner and respondent no.2 have entered into an amicable
settlement vide settlement deed dated 22.08.2019.
11. Learned counsel for the petitioner prays that the present petition may
be allowed.
12. Taking into account the aforesaid facts, this Court is inclined to quash
the FIR as no useful purpose would be served in prosecuting the petitioner
any further.
13. For the reasons afore-recorded, the FIR No. 597/2013 registered at
Police Station – Shahbad Dairy, Delhi and all other proceedings emanating
CRL.M.C. 6692/2019 Page 2 of 3
therefrom are quashed qua the petitioner in the present case.
14. The petition is allowed and disposed of accordingly.
Dasti .
(SURESH KUMAR KAIT)
JUDGE
DECEMBER 23, 2019
PB
CRL.M.C. 6692/2019 Page 3 of 3