Delhi High Court - Orders
Taranjeet Singh & Ors vs State (Govt. Of Nct Of Delhi) & Ors on 25 February, 2020
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 550/2020 and Crl.M.A.No.4181/2020
TARANJEET SINGH & ORS ..... Petitioners
Through: Mr. Tanmaya Mehta and Mr.
Vivek Gaur, Advs. with
petitioners in person
versus
STATE (GOVT. OF NCT OF DELHI) & ORS..... Respondents
Through: Ms. Kamna Vohra, ASC for the
State/Respondent no. 1
Mr. Rohit Sehgal, Adv. with
Respondent nos. 2 to 4 in
person
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 25.02.2020 This petition under Section 482 of the Code of Criminal Procedure, 1973, seeks quashing of the criminal proceedings against the petitioners, on the ground that the disputes between the petitioners and private respondents have been settled vide Settlement, which is annexed as Annexure P-4 to the petition.
Issue notice to the respondents.
Ms. Kamna Vohra, ASC accepts notice on behalf of Respondent No. 1.
Mr. Rohit Sehgal, Advocate accepts notice on behalf of Respondent nos. 2 to 4.
Status report be filed by the Respondent no. 1. Affidavits be filed by the Respondent nos. 2 to 4.
Mr. Tanmaya Mehta, Advocate appearing for the petitioners submits that Respondent no. 2 will travel abroad tomorrow. Therefore, he seeks liberty for the Respondent no. 2 to be represented by his father, who would be carrying requisite details and identity proof. Respondents do not have any objection thereto. Accordingly, it is clarified that on the next date of hearing, the Respondent no. 2 shall be represented through his father, namely, Sardar Gurbachan Singh, who is Respondent no. 4 in this matter.
Renotify on 12th March, 2020 before the regular Bench as per roster.
C. HARI SHANKAR, J.
FEBRUARY 25, 2020 r.bararia