FARIDA JALAL Vs. STATE

JUDGEMENT

(1.) MR. Shakeel Ahmad, MR.Moti-ur-Rehman and Ms. Farida Jalal are present in person. MR. Moti ur Rehman had made a complaint against the petitioner herein pursuant to which FIR No.12/2007 under Sections 341/323/448/380/504/34 of the Indian Penal Code was registered at Police Station Simri, District Darbhanga, Bihar. Similarly, MR.Shakeel Ahmad had filed a private complaint against Ms.Farida Jalal at Jamshedpur. Pursuant to the order dated 15th April, 2008, the criminal proceedings pursuant to FIR No.12/2007 and the private complaint were transferred to criminal Courts at Delhi by the Supreme Court of India.

(2.) MS.Farida Jalal had also made a complaint which had resulted in registration of FIR No.26/2007, P.S. New Friends Colony, Delhi, under Section498/406/34 IPC.

(3.) I have heard the statements made by Mr.Moti Ur Rehman and Mr. Shakeel Ahmad. I have also examined the allegations made in the private complaint and the FIR No. 12/2007. Keeping in view the settlement between the parties, I do not think any useful purpose will be served in continuing with the prosecution in the private complaint and the charge sheet filed pursuant to the FIR No.12/2007. FIR is accordingly quashed and the resultant proceedings emanating therefrom are dropped. The private complaint filed by Mr.Basid Rehman will be treated as dropped and withdrawn.