Delhi District Court
State vs Ali Hussain on 5 December, 2022
STATE V/S ALI HUSSAIN
FIR NO. 0468/21
05.12.2022
Fresh charge sheet has been received from the Facilitation Centre. It be checked and registered.
Present: Ld. APP for the State.
IO in person.
Complainant in person.
Heard. Perused. Considered.
Final report has been filed by the IO u/s 173 CrPC in respect of the commission of offence(s) u/s 411 IPC.
Perusal of the record reveals that there is sufficient material brimming from the record in respect of the commission of offence(s) u/s 411 IPC. Hence, the court deems it appropriate to take cognizance of offence(s) u/s 411 IPC.
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 terms of 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 is hereby acquitted of the offense charged of. Personal bonds/surety bonds, if any, stands canceled. Endorsement, if any are also canceled. Sureties, if any, stand discharged. Original documents of the surety, if any be returned to the surety against proper receipt. Superdarinama, if any, be also canceled. Case property, if any, seized by the IO be also released to the lawful owner against acknowledgment. (continued to be...) (2) Since nothing remains to be adjudicated in the present case, let the file be consigned to the record room after necessary compliance.
Copy of this order be given dasti, as requested.
Deeksha Sethi Metropolitan Magistrate03 South West District/New Delhi 05.12.2022.