AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
22 paragraphs · 246 wordsSuresh Kumar Kait, J
CRL. M.A. 4433/2020 (for exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1131/2020 & CRL.M.A.4432/2020
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 296/2016 dated 17.12.2016, registered at PS Connaught Place,
Delhi and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent No. 2 present in Court and with the consent of counsel for parties, the present
petition is taken up for final disposal.
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.
Respondent No. 2 is personally present in Court with learned counsel and she has been identified by ASI Narender Singh (IO) and submits that
matter has been settled and she does not wish to prosecute the matter any further.
Petitioner and respondent no.2 have amicably entered into an oral settlement on 20.02.2020 and have settled all their disputes.
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.
For the reasons afore-recorded, FIR No. 296/2016 dated 17.12.2016, registered at PS Connaught Place, Delhi and consequent proceedings
emanating therefrom are hereby quashed.
The petition is, accordingly, allowed and disposed of.
Pending application stands disposed of.
Order dasti.