Delhi High Court - Orders
Gurdeep Kapoor@ Roby Kapoor vs Government Of Nct Of Delhi And Ors ... on 7 February, 2022
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 248/2022
GURDEEP KAPOOR@ ROBY KAPOOR ..... Petitioner
Through Mr. Sumit Kumar Sharma, Advocate
versus
GOVERNMENT OF NCT OF DELHI AND ORS THROUGH
PROSECUTION AGENCY & ORS. ..... Respondents
Through Mr. Amit Peswani, Advocate for Ms.
Nandita Rao, ASC CRL for State
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 07.02.2022 HEARD THROUGH VIDEO CONFERENCING
1. This petition under Article 226 of the Constitution of India read with Section 482 Cr.P.C. is for quashing FIR No.729/2019 dated 29.08.2019 registered at Police Station Binda Pur for offences under Sections 365 IPC, on the ground that the parties have amicably settled the matter by entering into a settlement.
2. The FIR was registered on the complaint of the Respondents No.4 to 6 wherein it was stated that the son of the Respondent No.4 has been abducted by the petitioner herein on the ground of certain monetary transactions.
3. When confronted with the fact that as to whether an offence under Section 365 IPC can be quashed on the basis of a compromise, the learned counsel for the petitioner seeks permission to withdraw the present petition Signature Not Verified Digitally Signed By:HARIOM SINGH KIRMOLIYA W.P.(CRL) 248/2022 Page 1 of 2 Signing Date:08.02.2022 17:27 with liberty to take all such steps as may be available to the petitioner under law.
4. Liberty, as prayed for, is granted.
5. The petition is disposed of as withdrawn.
SUBRAMONIUM PRASAD, J FEBRUARY 07, 2022 Rahul Signature Not Verified Digitally Signed By:HARIOM SINGH KIRMOLIYA W.P.(CRL) 248/2022 Page 2 of 2 Signing Date:08.02.2022 17:27