Sudeep Kumar Dubey vs State & Anr

Suresh Kumar Kait, J

Crl. M.A. 5177/2020 (for exemption)

Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C.1345/2020

Vide the present petition, petitioner seeks direction for quashing of FIR No. 249/2017 dated 19.08.2017 registered at Police Station Kotla Mubarak

Pur, Delhi and consequent proceedings arising therefrom.

Notice issued.

Notice is accepted by learned APP for State and by learned counsel for respondent No.2 present in person and with the consent of counsel for

parties, 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 her learned counsel and she has been identified by SI Ranjit Tokas (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 entered into an amicable settlement before Mediation Centre, Saket Courts, Delhi vide settlement deed dated

28.01.2020.

A demand draft bearing No.816652 dated 04.03.2020 for an amount of Rs. 55,000/- (Rupees Fifty Five Thousand only) towards full and final

settlement amount is handed over to respondent No.2 today in Court.

Respondent No.2 is present in person and has been identified by SI Sandeep Kumar (IO) and submits that matter has been settled and she does

not wish to prosecute the matter any further.

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. 249/2017 dated 19.08.2017 registered at Police Station Kotla Mubarak Pur, Delhi and consequent

proceedings emanating therefrom are quashed.

The petition is, accordingly, allowed and disposed of.

Order dasti.