Delhi District Court
State vs Sunny Alias Satender Singh Hanspal on 21 May, 2025
FIR no.26813/24 (5566-25), PS Uttam Nagar
State vs. Sunny @ Satender Singh Hanspal
21.05.2025
Fresh charge sheet has been received from the Facilitation Centre. It be checked and registered.
Present: Ld. APP for the State.
IO HC Sumit is absent.
Complainant Shiv Kumar in person.
Heard. Perused. Considered.
Final report has been filed by the IO in respect of the commission of offence(s) u/s 317(2) BNS.
Perusal of the record reveals that there is sufficient material brimming from the record in respect of the commission of offence(s) u/s 317(2) BNS. Hence, the court deems it appropriate to take cognizance of offence(s) u/s 317(2) BNS.
It is submitted by the complainant that he has compounded the matter with the accused and his statement to this effect has been recorded separately.
In the judgment of Hon'ble High Court of Kerala titled Y.P.Baiju vs. State of Kerala, 2008 CrLJ 928, it was held that matter can be compounded even in the absence of the accused.
Thus, in view of the statement, matter stands compounded and the same stands disposed of as settled. The accused Sunny @ Satender Singh Hanspal is hereby acquitted of the offence charged of. Personal bonds/surety bonds, if any, stands cancelled. Endorsement, if any are also cancelled. Sureties, if any, stand discharged. Original documents of the surety, if any be returned to the surety against proper receipt.
Since nothing remains to be adjudicated in the present case, let the file be consigned to the record room after necessary compliance.
Deeksha Sethi JMFC-08 (SW)//New Delhi/21.05.2025 Digitally signed by DEEKSHA DEEKSHA SETHI SETHI Date:
2025.05.21 15:09:38 +0530