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Delhi High Court - Orders

Mehboob Khan & Ors vs Govt. Of Nct Of Delhi & Anr on 21 March, 2023

Author: Jasmeet Singh

Bench: Jasmeet Singh

                          $~34
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(CRL) 809/2023
                               MEHBOOB KHAN & ORS.                            ..... Petitioner
                                               Through: Mr. Akash Swami, Adv.
                                               versus
                               GOVT. OF NCT OF DELHI & ANR.                   ..... Respondent
                                               Through: Ms. Rupali Bandhopadhya, ASC with
                                               Mr. Akshay Kumar, Mr. Abhijeet Kumar, Advs.
                                               SI Rajendra Kr., PS Kishangarh
                               CORAM:
                               HON'BLE MR. JUSTICE JASMEET SINGH
                                               ORDER

% 21.03.2023 CRL.M.A. 7395/2023-EX.

Allowed subject to all just exceptions. The application stands disposed of.

W.P.(CRL) 809/2023 This is a petition seeking quashing of the FIR No. 538/2022 dated 25.11.2022 registered at PS Kishangarh under Section 384 IPC and Section 22 of Minimum Wages Act, 1948 and proceedings emanating therefrom.

As per the FIR, the petitioners had not paid minimum wages to the complainant and did not pay wages during the Covid pandemic period.

However, during the pendency of the proceedings, the parties have arrived at a settlement and have given a joint statement before the learned Sessions Court.

The respondent No.2 has also given a No Objection Affidavit which is placed on record.

The petitioners are present in Court and have been identified by Mr. Akash Swami, learned counsel.

Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:23.03.2023 18:52:31

The respondent No.2 is also present in Court and has been identified by SI Rajendra Kr., PS Kishangarh.

The parties state that they have arrived at the above said settlement out of their own free will and without any undue influence, threat, pressure or coercion.

The respondent No.2 has no objection if the present FIR is quashed. For the reasons stated above, the FIR No. 538/2022 dated 25.11.2022 registered at PS Kishangarh under Section 384 IPC and Section 22 of Minimum Wages Act, 1948 and all consequential proceedings emanating therefrom are hereby quashed.

The petition is allowed and disposed of.

JASMEET SINGH, J MARCH 21, 2023 / (MS) Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:23.03.2023 18:52:31