Delhi High Court - Orders
Anup Rohilla & Ors vs The State Govt Of Nct Of Delhi & Ors on 4 October, 2023
Author: Amit Bansal
Bench: Amit Bansal
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 7028/2023 & CRL.M.A. 26223/2023 (Exemption)
ANUP ROHILLA & ORS. ..... Petitioners
Through: Ms. Jaspreet Kaur, Ms. Anjali Jangra,
Mr. Rahul Rana and Mr. Varun Seth,
Advocates.
Petitioners in person.
versus
THE STATE GOVT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Ritesh Kumar Bahri, APP for
State.
SI Amit and SI Neeraj, PS Narela.
Mr. Ansar Ahmad, Advocate for R-2
to 6.
Respondents in person.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 04.10.2023 CRL.M.C. 7028/2023
1. The present petition has been filed seeking quashing of FIR no. 184/2019 under Sections 337/304A/34 of the Indian Penal Code, 1860 registered at Police Station Narela and the consequential proceedings emanating therefrom on the ground of settlement.
2. In terms of the settlement dated 20th September, 2023, a sum of Rs. 2,25,000/- was to be paid to the respondents no. 5 and 6 and a sum of Rs. 10,000/- each to the respondents no.2 to 4 at the time of quashing of the FIR.
3. It was noted in the order dated 26th September, 2023 passed by this Court, that the aforesaid amount of compensation paid to respondents no. 5 CRL.M.C. 7028/2023 Page 1 of 2 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 06/10/2023 at 01:46:58 and 6 is grossly inadequate in view of the fact that their son has lost his life.
4. Consequently, the petitioner had agreed to enhance the compensation and pay a further amount of Rs. 2,00,000/- to respondents no. 5 and 6.
5. The respondents are present in Court and have been identified by the Investigating Officer(IO). They inform the Court that they have settled the matter of their own free will and without any coercion. They further state that they do not wish to pursue the present FIR any further and have no objection if the present petition is allowed
6. Counsel for the petitioner has brought a demand draft of Rs.2,25,000/- in the name of Md. Nasim, father of the deceased/respondent no.5 which has been handed over in Court today and a sum of Rs.10,000/- each has been paid to respondents no.2 to 4 by way of cash in Court today. Further, the additional amount of Rs. 2,00,000/- was transferred to the respondent no. 6.
7. The petitioners are present in Court and have been identified by their counsel and the Investigating Officer (IO). They affirm the statement of the respondents and undertake to abide by the terms of settlement arrived at between the parties.
8. Considering the settlement dated 20th September, 2023 arrived at between the parties, it would be in the interest of justice to quash the aforementioned FIR No. 184/2019 registered at Police Station Narela and the proceedings pursuant thereto.
9. Accordingly, the present petition along with all pending application/s stands disposed of.
AMIT BANSAL, J.
OCTOBER 4, 2023/at CRL.M.C. 7028/2023 Page 2 of 2 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 06/10/2023 at 01:46:58