Delhi District Court
State vs . Sapan on 3 August, 2018
IN THE COURT OF SH. PRANJAL ANEJA
METROPOLITAN MAGISTRATE-01, SHAHDRA DISTRICT,
KARKARDOOMA COURTS, DELHI
State vs. Sapan
FIR No. 413/09
PS: GTB Enclave
U/s 379/411/482 IPC
a. Serial No. of the case : 2908/2017
b. Date of commission of offence : 23.09.2009
c. Date of institution of the case : 22.08.2017
d. Name of complainant : Sh. Veer Pal Singh
S/o Manvir Singh
e. Name of accused : Sapan S/o Satyapal
R/o Village Budenakalan
Tehs. & Distt. Mujjafarnagar
U.P.
f. Offence complained of : U/s 379/411/482 IPC
g. Plea of accused : Prayed for compounding
h. Final order : Acquitted (compounded)
i. Date of judgment : 03.08.2018
JUDGMENT
1. Briefly stating, the case as per prosecution is that on 23.09.2009 in between 07.30 a.m. to 10.30 a.m. at GTB Hospital, Gate FIR No. 413/09 PS GTB Enclave State V. Sapan 03.08.2018 Pg No. 1/3 no. 7, Free Parking, Shahdara, Delhi within the jurisdiction of PS GTB Enclave accused had stolen one motorcycle bearing no. DL 7SAY 6936 of complainant Veer Pal Singh and was found in possession of the above said stolen motorcycle of complainant knowingly or having reason to believe that the same was stolen property with a fake registration no. UP 17B 2647 while the original registration number of which was DL 7SAY 6936 and thus committed an offence punishable U/s 379/411/482 IPC.
2. After completion of investigation, charge-sheet was filed against accused for the offences U/s 379/411/482 IPC. Upon taking cognizance of the offence, accused was summoned and supplied copy of charge-sheet in compliance of section 207 of Cr.P.C.
3. Complainant Veer Pal Singh has appeared today and stated that he has settled the present matter with the accused amicably without any compensation and wants to compound the offence U/s 379/411/482 IPC. Separate statement of complainant has also been recorded to this effect.
4. I have heard the arguments of Ld. APP for the State and complainant as well as accused. I have also gone through the record.
5. In the present case, the accused is charge-sheeted for the offence u/s 379/411/482 IPC which is a compoundable offence u/s 320 FIR No. 413/09 PS GTB Enclave State V. Sapan 03.08.2018 Pg No. 2/3 Cr.PC. In view of the same, complainant is permitted to compound the offence, which shall have the effect of aquittal of accused. Accordingly, the accused Sapan is acquitted in this case. Digitally signed by PRANJAL PRANJAL ANEJA Directly Dictated on the ANEJA Date:
2018.08.03 14:12:55 +0530 Computer System and Announced in the open (PRANJAL ANEJA) Court on 03.08.2018 Metropolitan Magistrate-01 Shahdra District, Karkardooma Courts, Delhi FIR No. 413/09 PS GTB Enclave State V. Sapan 03.08.2018 Pg No. 3/3