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
16 paragraphs · 292 wordsSuresh Kumar Kait, J
CRL.M.A. 41774/2019 (Exemption)
Allowed, subject to all just exceptions.
This application is, accordingly, disposed of.
CRL.M.C. 6193/2019
Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 394/2013 dated 17.10.2013 registered at Police Station - Shahdara, Delhi and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2.
With the consent of the counsel for the parties, the present petition is taken up for final disposal.
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.
Respondent No. 2 is personally present in Court. Original of her Aadhaar Card (bearing No. 231724765976) is seen and returned. She submits that matter has been settled and she does not wish to prosecute the matter any further.
The petitioner and respondent no.2 with the intervention of relative and well wishers have entered into an amicable settlement and have settled all their disputes amicably out of the Court as they belong to one locality and both have agreed to live peacefully in future.
Learned counsel for the petitioner submits that the petitioner has received the total settlement amount and prays that the present petition may be quashed.
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.
For the reasons afore-recorded, the FIR No. 394/2013 dated 17.10.2013 registered at Police Station - Shahdara, Delhi and all other proceedings emanating therefrom are quashed.
The petition is allowed accordingly. Dasti.