Delhi High Court - Orders
Joginder Pal Singh & Ors vs The State Govt Of Nct Of Delhi & Ors on 30 November, 2022
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6370/2022 & CRL. M.A. 24884/2022
JOGINDER PAL SINGH & ORS. ..... Petitioners
Through: Mr. Navjot Kumar and Mr. Karan
Khanna, Advs.
versus
THE STATE GOVT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. D.S. Dagar, APP for State with
ASI Raghuraj Singh, PS Sangam
Vihar.
Mr. Mohit Wadhwa, Adv. for R-2 &
R-3.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 30.11.2022 CRL. M.A. 24884/2022
1. Exemption allowed subject to all just exemptions.
CRL.M.C. 6370/20222. This petition has been filed for quashing for FIR No. 247/2015 under Section 323/341/34 IPC, registered at Police Station Sangam Vihar, Delhi.
3. Petitioner nos. 1 to 4 and respondents 2 & 3 have been duly identified by their respective counsels and the Investigating Officer.
4. Counsels for the parties have submitted that the dispute has been Signature Not Verified Digitally Signed By:MANISH KUMAR Signing Date:06.12.2022 22:59:40 resolved by the parties vide Memorandum of Understanding dated 25.11.2022, which has been placed on record as Annexure-P2.
5. Considering the above settlement between the parties and the fact that chances of conviction are remote and weak, there is no use to continue with the present FIR. Accordingly, the petition is allowed and the FIR No. 247/2015 under Section 323/341/34 IPC, registered at Police Station Sangam Vihar, Delhi is hereby quashed along with all proceedings emanating therefrom. The pending application, if any, also disposed of.
ANISH DAYAL, J NOVEMBER 30, 2022/hk Signature Not Verified Digitally Signed By:MANISH KUMAR Signing Date:06.12.2022 22:59:40