Delhi High Court - Orders
Anu Nanda @ Priya Arora & Ors vs State & Ors on 10 November, 2023
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5717/2019 & CRL.M.A. 39977/2019, CRL.M.A.
733/2023, CRL.M.A. 734/2023
ANU NANDA @ PRIYA ARORA & ORS. ..... Petitioners
Through: Mr. Vishal Kalra, Advocate for P -1
to 5with petitioner nos.1 to 5
(appeared through V. C.)
versus
STATE & ORS. ..... Respondents
Through: Mr. Utkarsh, APP for State with Insp.
Anand Pratap Singh, P.S. EOW,
Delhi
Mr. Ashish Aggarwal, Mr. Ankit
Dubey, Advocates for R-3
CORAM:
HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 10.11.2023
1. The present petition is filed under section 482 Cr.P.C. for quashing of FIR bearing no.0083/2013 dated 10.04.2013 registered under sections 419/420/511 IPC at P.S. Economic Offences Wing along with consequential proceedings.
2. The present FIR was got registered on the basis of the complaint made by the respondent no.3 on the allegations as stated in the FIR. After conclusion of the investigation, the charge-sheet and supplementary charge- sheet were filed under sections 419/420/511/120B IPC, wherein the petitioners were implicated and the trial is stated to be pending in the court 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 17/11/2023 at 21:21:40 of Sh. Puneet Pahwa, CMM, South, Saket Courts, Delhi.
3. The counsel for the petitioners stated that the petitioners have already settled with the respondent no.2 vide Compromise dated 25.07.2019, the terms and conditions which have already been executed. The counsel for the petitioners drew the attention of the Court to the order dated 23.02.2023 which reflects that the legal heirs of the respondent no.2 who have been identified by the concerned Investigating Officer do not have any objection if the present petition is allowed and FIR bearing no. 0083/2013 registered under sections 419/420/511 IPC at P.S. Economic Offences Wing is allowed to be quashed.
4. The counsel for the respondent no.3 stated that the respondent no.3 being the complainant cannot give the consent for the quashing of the present FIR bearing no.0083/2013. However, the matter is stated to have been settled between the petitioners and legal heirs of the respondent no.2. The counsel for the respondent no.3 stated that the respondent no.3 being complainant is objecting to the present petition and it is liable to be dismissed.
5. The Additional Public Prosecutor for the respondent no.1/State stated that under given facts and circumstances of the case, he does not have any objection if the present petition is allowed and FIR bearing no. 0083/2013 registered under sections 419/420/511 IPC at P.S. Economic Offences Wing is quashed along with consequential proceedings.
6. It appears that in the present FIR the respondent no.2 was the affected party and after his demise, his legal heirs, namely, Mrs. Perm Kamte and Ms. Vinita Kamte have already settled their disputes and have already given their no objection as reflected from the order dated 23.02.2023. After 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 17/11/2023 at 21:21:40 considering all facts, the present petition is allowed and FIR bearing no. 0083/2013 registered under sections 419/420/511 IPC at P.S. Economic Offences Wing is quashed along with consequential proceedings including judicial proceedings stated to be pending in the court of Sh. Puneet Pahwa, CMM, South, Saket Courts, Delhi/Successor Court.
7. The present petition along with pending applications stands disposed of.
DR. SUDHIR KUMAR JAIN, J NOVEMBER 10, 2023/j/am 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 17/11/2023 at 21:21:41