Delhi District Court
State vs . Nanhe @ Deepak Etc. on 5 April, 2014
IN THE COURT OF SH. DEVENDER NAIN
METROPOLITAN MAGISTRATE: WEST05, DELHI
FIR No. 405/2012
Case ID: R0535892013
State Vs. Nanhe @ Deepak etc.
PS Tilak Nagar
U/s 147/148/149/427/452 IPC
Date of Institution of case : 17.10.2013
Date of Judgment : 05.04.2014
JUDGMENT:
a) Date of offence : 14.10.2012
b) Offence complained of : U/s 147 / 148 / 149 / 427 / 452 IPC
c) Name of Accused, his :1) Nanhe @ Deepak parentage & residence S/o Shri Pal, R/o WZ43/95, Jhuggi Indira Colony, Tilak Nagar, New Delhi110018.
2) Shyam Dass,
S/o Shri Pal,
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PS Tilak Nagar
R/o WZ43/95,
Jhuggi Indira Colony,
Tilak Nagar,
New Delhi110018.
3) Sanjay @ Sunny,
S/o Ram Pal,
R/o WZ43/82,
Jhuggi Indira Colony,
Tilak Nagar,
New Delhi110018.
4) Meena,
W/o Sanjay @ Sunny
R/o WZ43/95,
Jhuggi Indira Colony,
Tilak Nagar,
New Delhi110018.
5) Shyamwati @
Shyama,
W/o Om Prakash,
R/o WZ143/67,
Jhuggi Indira Colony,
Tilak Nagar,
New Delhi110018.
6) Raju @ Dolly,
S/o Chander Pal Singh
R/o WZ27,
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PS Tilak Nagar
Jhuggi Indira Colony,
Tilak Nagar,
New Delhi110018.
7) Sunil @ Sunnu,
S/o Late Ved Prakash,
R/o WZ143/70,
Jhuggi Indira Colony,
Tilak Nagar,
New Delhi110018.
8) Begum Sakina @
Shakila,
W/o Late Hazi Malang
R/o WZ143/76,
Jhuggi Indira Colony,
Tilak Nagar,
New Delhi110018.
9) Bhupender,
S/o Shiv Prasad @
Pratap @ Ramaiya,
R/o WZ143/59,
Jhuggi Indira Colony,
Tilak Nagar,
New Delhi110018.
10) Kiran (PO)
11) Omwati (PO)
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PS Tilak Nagar
d) Plea of Accused : Compounded
e) Final order : Convicted
BRIEF FACTS AND REASONS FOR DECISION:
Accused persons as well as complainant / victim wish to compound the offence punishable u/s 427 IPC and permission has been sought from the Court.
I have examined the parties. All the parties have entered into a compromise without any force, fear or coercion. Separate statements of parties recorded in this regard. In view of the statements, offence punishable u/s 427 IPC stands compounded. Accused persons are hereby acquitted for the aforesaid offences.
Accused persons further voluntarily submit that they wish to plead guilty to the offence punishable u/s 147/148/149/452 IPC. The consequences of pleading guilty have been explained to the Accused persons. Accused persons submit that they are pleading guilty without any fear, force or coercion and further submit that lenient view may be taken against them. Accordingly, Accused persons are hereby convicted for offence punishable u/s 147/148/149/452 IPC.
Announced in the Open Court (DEVENDER NAIN)
th
on 05 day of April, 2014 MM(WEST05):DELHI
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PS Tilak Nagar
ORDER ON SENTENCE
Arguments on the point of sentence heard on behalf of both the sides. Convicts are hereby sentenced to pay a fine of Rs.1000/ each for offence punishable u/s 147/148/149/452 IPC IDSI 01 month each. Fine paid. Bail Bond stands cancelled and Surety be discharged, if any. Original documents, if any, be returned to the rightful person against receiving and after cancellation of endorsement, if any.
In these circumstances, present case file be consigned to the Record Room after due compliance under Section 299 CrPC with the direction to revive the same as and when any breakthrough has taken place.
Ahlmad is directed accordingly.
Announced in the Open Court (DEVENDER NAIN)
th
on 05 day of April, 2014 MM(WEST05):DELHI
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PS Tilak Nagar