Delhi High Court - Orders
Sh. Babu Lal And Ors vs State Govt. Of Nct Of Delhi And Ors on 25 May, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~20 & 2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 441/2022
SH. BABU LAL AND ORS. ..... Petitioners
Through: Ms. Sonia Sahni, Adv. along with
petitioners in person.
versus
STATE GOVT. OF NCT OF DELHI AND ORS ..... Respondents
Through: Mr. Avi Singh, ASC with Ms. Mizba
Dhebar & Mr. Karan Dhalla, Advs.
with Pramod Kumar, PS Palam
Village.
Mr. Vivek Malhotra, Adv. for R-2 to
9. Along with R-2 to 9 in person.
+ CRL.M.C. 1782/2022
SH VIKAS KUMAR AND ORS. ..... Petitioners
Through: Mr. Vivek Malhotra, Adv. with
petitioners in person.
versus
STATE AND ORS. ..... Respondents
Through: Mr. Avi Singh, ASC with Ms. Mizba
Dhebar & Mr. Karan Dhalla, Advs.
with Pramod Kumar, PS Palam
Village.
Ms. Sonia Sahni, Adv. for R-2 to 11
along with respondents no.2 to 11 in
person.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 25.05.2022 W.P.(CRL) 441/2022 & conn. Page 1 of 3 Signature Not Verified Signed By:HARIOM Signing Date:31.05.2022 15:35:51
1. These petitions are filed under Article 226 and 227 read with Section 482 Cr.P.C. for quashing of FIR No.443/2021 under Section 308/323/341/34 IPC and FIR No. 444/2021 U/s 308/34 IPC both registered at PS Palam Village, Delhi and the proceedings emanating therefrom.
2. That the petitioners and the private respondents had a heated argument and got injured, on 12.11.2021 parties recorded their statement. Cross FIR was registered on 13.11.2021 by petitioner no.1 and respondent no.2 against each other.
3. The petitioners as well as respondents are present in the aforesaid FIRs and have been duly identified. They state that they have settled the matter between them and they have no objection if the FIR is quashed against the petitioners. The learned ASC for the State also has no objection if these petitions are allowed.
4. Considering the above settlement between the parties and that the chances of conviction of the petitioners are bleak, there is no use to continue with the proceedings of the present FIR as complainant has settled all the disputes and has received the settled amount from the petitioners.
5. Accordingly, the petitions are allowed. Consequently, FIR No.443/2021 under Section 308/323/341/34 IPC and FIR No. 444/2021 U/s 308/34 IPC both registered at PS Palam Village, Delhi and the proceedings emanating therefrom are quashed subject to payment of costs of Rs. 2,500/-
W.P.(CRL) 441/2022 & conn. Page 2 of 3 Signature Not Verified Signed By:HARIOM Signing Date:31.05.2022 15:35:51by each of the party which will be deposited with Lawyer Welfare Fund of Dwarka Bar Association and receipt of the payment be handed over to the IO within one week. Pending application(s), if any, also stands disposed of.
TALWANT SINGH, J
MAY 25, 2022
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W.P.(CRL) 441/2022 & conn. Page 3 of 3
Signature Not Verified
Signed By:HARIOM
Signing Date:31.05.2022
15:35:51