Full Judgment Text
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 06.11.2019
+ CRL.REV.P. 637/2017 & CRL.M.A. 13989/2017 (stay)
MS K SHARADA ..... Petitioner
Through Mr. Ashok Agrawaal & Ms. Devyani
Bhatt, Advs.
versus
STATE & ANR. ..... Respondents
Through Mr. Nitsh Kumar Singh & Mr. Chirag
Tuteja, Advs. 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)
1. Vide the present petition, the petitioner seeks direction thereby
quashing the impugned order dated 01.07.2017 in Complaint
No.56779/2016, passed by the Court of Sh. Jagdish Kumar, Special Judge
and Additional Sessions Judge (West-02), Tis Hazari Court, Delhi and the
charge framed against the petitioner vide proceedings dated 12.07.2017 and
discharge the petitioner.
2. With the consent of the counsel for the parties, the present petition is
CRL.REV.P. 637/2017 Page 1 of 3
taken up for final disposal.
3. 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.
4. Respondent No.2 is personally present in Court with learned counsel
and has produced his Election Card issued by the Election Commissioner of
India vide No.BVK0906594 dated 22.12.2005. The original is seen and
returned back to the complainant/ respondent no.2. He has been identified by
SI Dev Kumar, PS Janak Puri/IO and submits that matter has been settled
and he does not wish to prosecute the matter any further.
5. The petitioner and respondent no.2 have entered into an amicable
settlement vide Memorandum of Settlement dated 08.04.2019.
6. For the reasons afore-recorded, the impugned order dated 01.07.2017
in Complaint No.56779/2016, passed by the Court of Sh. Jagdish Kumar,
Special Judge and Additional Sessions Judge (West-02), Tis Hazari Court,
Delhi and the charge framed against the petitioner vide proceedings dated
12.07.2017, are hereby quashed and the petitioner shall be discharged
accordingly.
7. The petition is allowed accordingly.
CRL.REV.P. 637/2017 Page 2 of 3
8. Order dasti, under the signature of Court Master.
(SURESH KUMAR KAIT)
JUDGE
NOVEMBER 06, 2019
sm
CRL.REV.P. 637/2017 Page 3 of 3