Delhi High Court - Orders
Sh Harbans Singh Alagh & Anr vs The State Govt. Of Nct Of Delhi And Anr on 19 May, 2025
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 803/2025
SH HARBANS SINGH ALAGH & ANR. .....Petitioners
Through: Mr. M.S. Bammi, Ms.
Pinki Kumari and Mr.
Virender Yadav,
Advocates with Petitioners
in person.
versus
THE STATE GOVT. OF NCT OF DELHI
AND ANR. .....Respondents
Through: Mr. Sunil Kumar Gautam,
APP for the State with SI
Ankur, PS Tilak Nagar.
Complainant in person.
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 19.05.2025 CRL.M.A. 3747/2025
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
CRL.M.C. 803/20253. The present petition is filed by the petitioners seeking quashing of FIR No. 68/2024 dated 24.01.2024, registered at Police Station Tilak Nagar, Delhi for the offences under Sections 452/341/506 of the Indian Penal Code, 1860 and Section 25 of the Arms Act, 1959, including the proceedings emanating therefrom.
4. The quashing of FIR is sought on the ground that the parties have settled the disputes. The complainant is present in person and states that the disputes have been settled. The complainant states that there was some misunderstanding This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/06/2025 at 20:35:12 between the parties and they have since buried their disputes and decided to move on. He submits that he has no objection if the proceedings arising out of the present FIR are quashed.
5. The learned Additional Public Prosecutor for the State submits that Petitioner No.2 is a habitual offender and is involved in multiple cases. He further submits that the firearm was put on the head of the complainant and such offences should not be quashed.
6. Let a reply be filed by the State before the next date of hearing.
7. The parties are exempted from personal appearance before this Court on the next date of hearing.
8. List on 13.08.2025.
9. Considering that the parties have arrived at an amicable settlement, the police is directed not to proceed further till the next date of hearing.
AMIT MAHAJAN, J MAY 19, 2025 DU This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/06/2025 at 20:35:12