Delhi High Court - Orders
Sudhir Kumar Solanki And Ors vs State Nct Of Delhi And Anr on 15 September, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~60, 61 and 62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4606/2022
SUDHIR KUMAR SOLANKI AND ORS ..... Petitioners
Through: Mr.Mohan Kumar and Ms.Meenu
Chaudhary, Advocates with
petitioners 1,3,4 and 5 in person.
Petitioner No.2 and 6 are stated to
suffering from fever.
versus
STATE NCT OF DELHI AND ANR ..... Respondents
Through: Mr.Shoaib Haider, APP for State with
SI Dhananjay Kumar, Police Station
Dwarka South
Mr.Rahul Bakshi, Advocate for R-2
withR-2 in person.
+ CRL.M.C. 4610/2022
SWEETY AGGARWAL AND ORS ..... Petitioners
Through: Mr.Rahul Bakshi, Advocate with
petitioner Nos.1 to 4 in person
versus
STATE AND ANR ..... Respondent
Through: Mr.Shoaib Haider, APP for State with
SI Dhananjay Police Station Dwarka
South
Mr.Mohan Kumar and Ms.Meenu
Chauidhary, Advocates for R-2 with
R-2 in person.
Signature
Not Verified
Digitally Signed
By:SUMIT GHAI
Signing
Date:20.09.2022
17:24:51
This file is
digitally signed by
PS to HMJ ANU
MALHOTRA.
+ CRL.M.C. 4611/2022
HEMANT AGGARWAL AND ORS ..... Petitioners
Through: Mr.Rahul Bakshi, Advocate with
petitioners in person
versus
STATE AND ANR & ANR. ..... Respondents
Through: Mr.Shoaib Haider, APP for State
With SI Sandeep Yadav
Mr.Mohan Kumar and Ms.Meenu
Chaudhary, Advocates for R-2 with
R-2 in person
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 15.09.2022 Crl.M.A. No. 18680/2022 in Crl.M.C. No. 4606/2022 Crl.M.A. No.18697/2022 in Crl.M.C. No. 4610/2022 Crl.M.A. No. 18700/2022 in Crl.M.C. No. 4611/2022 Exemptions allowed, subject to all just exceptions. Crl.M.C. No. 4606/2022, 4610/2022 and 4611/2022 Crl.M.C. No. 4606/2022 has been filed by the petitioner Nos. 1 to 6, namely, Sudhir Kumar Solanki, Bhupender Singh Solanki, Rakhi Solanki, Meena Solanki, Bidhya Devi and Neelam Solanki seeking quashing of the FIR No. 162/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860;
Crl.M.C. No. 4610/2022 has been filed by the petitioner Nos.1 to 4, namely, Sweety Aggarwal, Ashima Wadhawan, Nitin Wadhawan and Hemant Aggarwal seeking quashing of the FIR No. 166/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:20.09.2022 17:24:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.
Penal Code, 1860 and;
Crl.M.C. No. 4611/2022 has filed by the petitioner Nos. 1 to 3, namely, Hemant Aggarwal, Sweety Aggarwal and Ashima Wadhawan seeking quashing of the FIR No. 139/2020 Police Station Palam Village registered under Sections 498A/406/34 of the Indian Penal Code, 1860.
In as much as the three petitions are premised on the same settlement agreement dated 2.2.2022 arrived at between the parties to the petition, it has been considered appropriate to take the three petitions together.
The Investigating Officers of all the FIRs are present and have identified the complainants of the said FIRs arrayed as respondent No.2 of the respective petitions. Inter alia, the Investigating Officers have also identified the accused arrayed in each of the FIR though the Investigating Officer in Crl.M.C. No. 4606/2022 is not in a position to identify the petitioner No.2 and petitioner No.6 thereof, namely, Bhupender Singh Solanki and Neelam Solanki, in respect of whom it is submitted by the counsel that the said petitioners are unable to be present in Court being unwell qua which petitioners, i.e., Petitioner No.2 Bhupender Singh Solanki and Petitioner No.6 Neelam Solanki, the complainant of the said FIR No. 162/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860 arrayed as respondent No.2 to the present petition, i.e.Crl.M.C. No. 4606/2022, has identified the said petitioners No. 2 and 6, i.e., Bhupender Singh Solanki and Neelam Solanki, from the proofs of their identities placed on record at pages 115 and 119 of Crl.M.C. No. 4606/2022, and submits that in view of the settlement arrived at between the parties to the petition vide settlement dated 2.2.2022 she does not seek any further proceedings against the said accused persons Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:20.09.2022 17:24:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.
as well as the other person arrayed as accused in the instant case, i.e., the petitioner Nos. 1 to 6 to the petition.
The respondent No.2 of the Crl.M.C. 4610/2022 also arrayed as respondent No.2 in Crl.M.C. No. 4611/2022 , Rakhi Solanki in her deposition on oath in replies to specific Court queries has affirmed having signed her affidavit dated 13.9.2022 and the settlement document dated 2.2.2022 arrived at between the parties to the petitions voluntarily of her own accord without any duress, pressure or coercion from any quarter. Inter alia, she states that in terms of the said settlement arrived at between her and the petitioners a total settled sum of Rs.24,50,000/- had been agreed to be paid to her by the petitioners of which a sum of Rs.20,50,000/- had been received by her previously and the balance sum of Rs.4,00,000/- has paid to her today during the course of the present proceedings vide a Demand Draft bearing No. 501640 dated 31.8.2022 drawn on ICICI Bank in her name. And she thus states that there are now no further claims of hers left against the petitioners arrayed to the petitions Crl.M.C. No. 4611/ 2022 nor against the petitioners arrayed to the Crl.M.C.4610/2022. Inter alia, she states that she does not oppose the prayer made by the petitioner Nos. 1 to 3 in Crl.M.C. No. 4611/2022 namely, Hemant Aggarwal, Sweety Aggarwal and Ashima Wadhawan seeking quashing of the FIR No. 139/2020 Police Station Palam Village registered under Sections 498A/406/34 of the Indian Penal Code, 1860, nor does she oppose the prayer made by the petitioners No. 1 to 4 of Crl.M.C. No.4610/2022, seeking the quashing of the FIR No. 166/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860 nor does she want the petitioners thereof of the respective petitions to be punished in relation Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:20.09.2022 17:24:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.
thereto and the respondent No.2, Rakhi Solanki, has further affirmed the factum of dissolution of her marriage with the petitioner No.1 of Crl.M.C. No. 4611/2022 (petitioner No. 3 of Crl.M.C.No.4610/2022) has since been dissolved vide a decree of divorce dated 18.5.2022 in HMA No. 964/2022 through mutual consent under Section 13 B(2) of the Hindu Marriage Act, 1955 of the Court of the Judge, Family Courts, Dwarka (South). She further deposed that there is no child born of the wedlock between her and the petitioner No.1 of Crl.M.C. No. 4611/2022. Inter alia, she states that she is a graduate and has made her statement voluntarily of her own accord without any duress, pressure or coercion from any quarter after understanding the implications of it and that she does not need to think again.
Likewise the respondent No.2 of Crl.M.C. No. 4606/2022, complainant of FIR No. 162/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860 in her deposition on oath has affirmed having signed her affidavit and the settlement document dated 2.2.2022 arrived at between the parties to the petition (Crl.M.C. No. 4606/2022) voluntarily of her own accord without any duress, pressure or coercion from any quarter and further states that she has signed the same without any coercion from any quarter after understanding the implications thereof. She has further stated that she has done Masters in IT and has understood the implications making the statement which she states that she has made after understanding the implications thereof.
The learned APP for the State, in the circumstances, does not oppose the prayer made by the petitioners of Crl.M.C. No. 4606/2022, 4610/2022 and 4611/2022, seeking the quashing of the respective FIRs, i.e., FIR No. Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:20.09.2022 17:24:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.
162/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860 (Crl.M.C. No. 4606/2022); FIR No. 166/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860 (Crl.M.C. No. 4610/2022) and FIR No. 139/2020 Police Station Palam Village registered under Sections 498A/406/34 of the Indian Penal Code, 1860 (Crl.M.C. No. 4611/2022), in view of the settlement arrived at between the parties to the petitions in terms of the settlement agreement dated 2.2.2022 and settlement of all the claims of Rakhi Solanki, as deposed by her, in view of the deposition of the complainants of the FIRs, i.e., FIR No.162/2019 Police Station Dwarka South arrayed as respondent No.2 to Crl.M.C. No. 4606/2022 and in view of the deposition of complainant of FIR No. 166/2019, Police Station Dwarka South and FIR No. 139/2020 and arrayed as respondent no.2 to Crl.M.C. No. 4610/2022 and Crl.M.C. No. 4611/2022 and the factum that they have both been identified by the Investigating Officers of the cases and there being no reason to disbelieve their statements that they have arrived at a settlement with the petitioners of the respective petitions arrayed as accused in respective FIRs registered on their complaints, they being both educated and having stated that they have understood the implications of the statement made by them which they have made voluntarily of their own accord without any duress, pressure or coercion from any quarter with the FIR having apparently been emanated from a matrimonial discords between Rakhi Solanki and Hemant Aggarwal which apparently stands resolved by the dissolution of the marriage between the said two person vide a decree of divorce through mutual consent aforementioned, for maintenance of peace and harmony between them it is Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:20.09.2022 17:24:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.
considered appropriate to put a quietus to the litigations between them qua the FIRs in terms of the verdict of the Hon'ble Supreme Court in Narender Singh &Ors. V. State of Punjab; (2014) 6 SCC 466 wherein it has been observed vide paragraph 31(IV) to the effect:-
"31. In view of the aforesaid discussion, we sum up and lay down the following principles by which the High Court would be guided in giving adequate treatment to the settlement between the parties and exercising its power under Section 482 of the Code while accepting the settlement and quashing the proceedings or refusing to accept the settlement with direction to continue with the criminal proceedings:
(I) ........
(II) ........
(III) ........
(IV) On the other, those criminal cases having overwhelmingly and pre-dominantly civil character, particularly those arising out of commercial transactions or arising out of matrimonial relationship or family disputes should be quashed when the parties have resolved their entire disputes among themselves.
..................."
and in view of the observations of the Hon'ble Supreme Court in Gian Singh vs. State of Punjab & Another, (2012) 10 SCC 303, to the effect : -
"58............................ No doubt, crimes are acts which have harmful effect on the public and consist in wrongdoing that seriously endangers and threatens the well-being of the society and it is not safe to leave the crime-doer only because he and the victim have settled the dispute amicably or that the victim has been paid compensation, yet certain crimes have been made compoundable in law, with or without the permission of the court. In respect of serious offences like murder, rape, dacoity, etc., or other offences of mental depravity under Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:20.09.2022 17:24:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.
IPC or offences of moral turpitude under special statutes, like the Prevention of Corruption Act or the offences committed by public servants while working in that capacity, the settlement between the offender and the victim can have no legal sanction at all. However, certain offences which overwhelmingly and predominantly bear civil flavour having arisen out of civil, mercantile, commercial, financial, partnership or such like transactions or the offences arising out of matrimony, particularly relating to dowry, etc. or the family dispute, where the wrong is basically to the victim and the offender and the victim have settled all disputes between them amicably, irrespective of the fact that such offences have not been made compoundable, the High Court may within the framework of its inherent power, quash the criminal proceeding or criminal complaint or FIR if it is satisfied that on the face of such settlement, there is hardly any likelihood of the offender being convicted and by not quashing the criminal proceedings, justice shall be casualty and ends of justice shall be defeated. The above list is illustrative and not exhaustive. Each case will depend on its own facts and no hard-and-fast category can be prescribed." [Refer to B.S. Joshi, (2003) 4 SCC 675; Nikhil Merchant, (2008) 9 SCC 677 and Manoj Sharma, (2008) 16 SCC 1.]"
and in view of the verdict of the Hon'ble Supreme Court in Jitendra Raghuvanshi &Ors. Vs. Babita Raghuvanshi &Anr. (2013) 4 SCC 58, to the effect : -
"15. In our view, it is the duty of the courts to encourage genuine settlements of matrimonial disputes, particularly, when the same are on considerable increase. Even if the offences are non-compoundable, if they relate to matrimonial disputes and the Court is satisfied that the parties have settled the same amicably and without any pressure, we hold that for the purpose of securing ends of justice, Section 320 of the Code Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:20.09.2022 17:24:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.
would not be a bar to the exercise of power of quashing of FIR, complaint or the subsequent criminal proceedings.
16. There has been an outburst of matrimonial disputes in recent times. They institution of marriage occupies an important place and it has an important role to play in the society. Therefore, every effort should be made in the interest of the individuals in order to enable them to settle down in life and live peacefully. If the parties ponder over their defaults and terminate their disputes amicably b m utual agreement instead of fighting it out in a court of law, in order to do complete justice in the matrimonial matters, the courts should be less hesitant in exercising their extraordinary jurisdiction. It is trite to state that the power under Section 482 should be exercised sparingly and with circumspection only when the Court is convinced, on the basis of material on record, that allowing the proceedings to continue would be an abuse of process of court or that the ends of justice require that the proceedings ought to be quashed...."
(emphasis supplied), In view thereof, FIR No. 162/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860 and all consequential proceedings emanating therefrom against petitioners No. 1 to 6, namely Sudhir Kumar Solanki, Bhupender Singh Solanki, Rakhi Solanki, Meena Solanki, Bidhya Devi and Neelam Solanki; FIR No. 166/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860 and all consequential proceedings emanating therefrom against petitioners No. 1 to 4, namely, Sweety Aggarwal, Ashima Wadhawan, Nitin Wadhawan and Hemant Aggarwal and; FIR No. 139/2020 Police Station Palam Village registered under Sections 498A/406/34 of the Indian Penal Code, 1860 and all Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:20.09.2022 17:24:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.
consequential proceedings emanating therefrom against petitioners No. 1 to 3, namely, Hemant Aggarwal, Sweety Aggarwal and Ashima Wadhawan, are thus quashed.
The petitions are disposed of accordingly.
ANU MALHOTRA, J SEPTEMBER 15, 2022/SV Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:20.09.2022 17:24:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.
IN THE HIGH COURT OF DELHI: NEW DELHI Item No. 62 Crl. M.C. 4611/2022 HEMANT AGGARWAL & ORS . Vs. STATE & ANR.
CW-1 SI SANDEEP POLICE STATION PALAM VILLAGE ON S.A. I have been deputed to attend the proceedings qua the FIR No. 139/2020 Police Station Palam Village registered under Sections 498A/406/34 of the Indian Penal Code, 1860. I identify the petitioners No.1 to 3, namely, Hemant Aggarwal, Sweety Aggarwal and Ashima Wadhawan present in the Court today as being the three accused arrayed in the FIR in question. I identify the respondent no.2 Rakhi Solanki, present in the Court today, as being the complainant of the FIR in question.
RO & AC ANU MALHOTRA, J
15.09.2022.
Signature
Not Verified
Digitally Signed
By:SUMIT GHAI
Signing
Date:20.09.2022
17:24:51
This file is
digitally signed by
PS to HMJ ANU
MALHOTRA.
IN THE HIGH COURT OF DELHI: NEW DELHI Item No. 61 Crl. M.C. 4610/2022 SWEETY AGGARWAL & ORS . Vs. STATE & ANR.
CW-1 SI DHANANJAY POLICE STATION DWARKA SOUTH ON S.A. I am the Investigating Officer qua FIR No. 166/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860. I identify the petitioners No.1 to 4, namely, Sweety Aggarwal, Ashima Wadhawan, Nitin Wadhawan and Hemant Aggarwal, present in the Court today as being the four accused arrayed in the FIR in question. I identify the respondent no.2 Ms.X, present in the Court today, as being the complainant of the FIR in question.
RO & AC ANU MALHOTRA, J
15.09.2022.
Signature
Not Verified
Digitally Signed
By:SUMIT GHAI
Signing
Date:20.09.2022
17:24:51
This file is
digitally signed by
PS to HMJ ANU
MALHOTRA.
IN THE HIGH COURT OF DELHI: NEW DELHI Item No. 61 and 62 Crl. M.C. 4610/2022 and Crl.M.C. No. 4611/2022 SWEETY AGGARWAL & ORS . Vs. STATE & ANR.
AND HEMANT AGGARWAL & ORS . Vs. STATE & ANR CW-2 MS RAKHI SOLANKI D/O SH. SUDHIR KUMAR SOLANKI R/O RZF 478/32, STREET No.45, SADH NAGAR-II PALAM COLONY, DELHI On S.A. My affidavit dated 13.9.2022 as the non-opposition to the prayer made by the petitioners to the present petition (Crl.M.C. No.4610/2022) seeking quashing of the FIR No. 166/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860, and the petitioners of Crl.M.C. No. 4611/2022 seeking the quashing of the FIR No. 139/2020 Police Station Palam Village registered under Sections 498A/406/34 of the Indian Penal Code, 1860 and the settlement document dated 13.9.2022 executed between me and the petitioners bear my signatures thereon which I have signed voluntarily of my own accord without any duress, pressure or coercion from any quarter.
In terms of the said settlement the marriage between me and the petitioner No.1 of Crl.M.C. No. 4611/2022 has since been dissolved vide a decree of divorce dated 18.5.2022 in HMA No. 964/2022 through mutual consent under Section 13 B(2) of the Hindu Marriage Act, 1955 of the Court of the Judge, Family Courts, Dwarka (South). There is no child born of the wedlock between me and the petitioner No.1 of Crl.M.C. No. 4611/2022. In terms of the settlement a total settled sum of Rs.24,50,000/- had to be paid to Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:20.09.2022 17:24:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.
me by the petitioners of which I have received a sum of Rs. 20,50,000/- from the petitioners previously and the balance sum of Rs.4,00,000/- has been handed over to me today in Court during the course of the present proceedings in the form of a Demand draft bearing No. 501640 dated 31.8.2022 drawn on ICICI Bank in my name. There are now no claims of mine left against the petitioners.
In terms of the settlement dated 2.2.2022, I thus do not oppose the prayer made by the petitioner Nos. 1 to 3 in Crl.M.C. No. 4611/2022 namely, Hemant Aggarwal, Sweety Aggarwal and Ashima Wadhawan seeking quashing of the FIR No. 139/2020 Police Station Palam Village registered under Sections 498A/406/34 of the Indian Penal Code, 1860, nor do I oppose the prayer made by the petitioners No. 1 to 4 of Crl.M.C. No.4610/2022, seeking the quashing of the FIR No. 166/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860, nor do I want them to be punished in relation thereto. In terms of the said settlement in as much as there has been also settlement qua FIR No. 162/2019, Police Station Dwarka South, registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860 of which the complainant is Ashima Wadhawan.
I am a graduate. I have made my statement voluntarily of my own accord without any duress, pressure or coercion from any quarter after understanding the implications of it. I do not need to think again.
RO & AC ANU MALHOTRA, J
15.09.2022
Signature
Not Verified
Digitally Signed
By:SUMIT GHAI
Signing
Date:20.09.2022
17:24:51
This file is
digitally signed by
PS to HMJ ANU
MALHOTRA.
IN THE HIGH COURT OF DELHI: NEW DELHI Item No. 60 Crl. M.C. 4606/2022 SUDHIR KUMAR SOLANKI & ORS . Vs. STATE & ANR.
CW-1 SI DHANANJAY POLICE STATION DWARKA SOUTH ON S.A. I am the Investigating Officer qua FIR No. 162/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860. I identify the petitioners No.1, 3, 4 and 5 namely, Sudhir Kumar Solanki, Rakhi Solanki, Meena Solanki, Bidhya Devi, present in the Court today as being the four of the six accused arrayed in the FIR in question (petitioner No.2 Bhupender Singh Solanki and his wife i.e. petitioner No.6 Neelam Solanki are stated to unable to be present being suffering from fever). I identify the respondent no.2 Ms.X, present in the Court today, as being the complainant of the FIR in question.
RO & AC ANU MALHOTRA, J
15.09.2022.
Signature
Not Verified
Digitally Signed
By:SUMIT GHAI
Signing
Date:20.09.2022
17:24:51
This file is
digitally signed by
PS to HMJ ANU
MALHOTRA.
IN THE HIGH COURT OF DELHI: NEW DELHI Item No. 60 Crl. M.C. 4606/2022 SUDHIR KUMAR SOLANKI & ORS . Vs. STATE & ANR.
CW-2 MS. X W/O NITIN WADHAWAN AGED 30 YEARS R/O 226, NEW ADARSH NAGAR, FEROZEPUR PUNJAB-152002 ON S.A. My affidavit dated 13.9.2022 as the non-opposition to the prayer made by the petitioners and the settlement document dated 2.2.2022 bear my signatures thereon which I have signed voluntarily of my own accord without any duress, pressure or coercion from any quarter.
In as much as vide the settlement document dated 2.2.2022 it has been a settlement seeking closure of all the three cross FIRs,i.e, FIR No. 162/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860; (in which I am the complainant) and FIR No. 166/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860 and; FIR No. 139/2020 Police Station Palam Village registered under Sections 498A/406/34 of the Indian Penal Code, 1860 of which Ms.Rakhi Solanki is the complainant, i.e., respondent No.2 in Crl.M.C. No. 4610/2022 and 4611/2022.
I identify the petitioner No.2 Bhupender Singh Solanki and the petitioner no.6 Neelam Solanki, the wife of the petitioner No.2 from the proofs of their identities placed on record at pages 115 and 119 of Crl.M.C. No. 4606/2022.
In terms of the said settlement I thus do not oppose the prayer made by the petitioners No. 1 to 6, namely Sudhir Kumar Solanki, Bhupender Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:20.09.2022 17:24:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.
Singh Solanki, Rakhi Solanki, Meena Solanki, Bidhya Devi and Neelam Solanki seeking the quashing of the FIR No. 162/2019 Police Station Dwarka South registered under Sections 323/354/354B/509/34 of the Indian Penal Code, 1860 nor do I want them to be punished in relation thereto.
I have done Masters in IT. I have made my statement voluntarily of my own accord without any duress, pressure or coercion from any quarter after understanding the implications of it. I do not need to think again.
RO & AC ANU MALHOTRA, J
15.09.2022.
Signature
Not Verified
Digitally Signed
By:SUMIT GHAI
Signing
Date:20.09.2022
17:24:51
This file is
digitally signed by
PS to HMJ ANU
MALHOTRA.