Delhi District Court
State vs . Khem Chand on 12 December, 2022
9
Cr. Case5519/2021
STATE Vs. KHEM CHAND
FIR NO 006030 /2021
(BINDAPUR)
12.12.2022
Present: Ld. APP for the State.
Complainant in person.
Accused with Ld. Proxy counsel Sh. Rahul.
Copy of chargesheet has been supplied to the accused today. It is submitted by the complainant that he has compounded the matter with the accused and his statement to this effect has been recorded separately.
In terms of the judgment of Hon'ble High Court of Kerala titled Y.P.Baiju vs. State of Kerala, 2008 CrLJ 928, it was held that matter can be compounded even in the absence of the accused.
Thus, in view of the statement, matter stands compounded and the same stands disposed of as settled. The accused is hereby acquitted of the offence charged of. Personal bonds/surety bonds, if any, stands cancelled. Endorsement, if any are also cancelled. Sureties, if any, stand discharged. Original documents of the surety, if any be returned to the surety against proper receipt.
Since nothing remains to be adjudicated in the present case, let the file be consigned to the record room after necessary compliance.
Deeksha Sethi Metropolitan Magistrate03 South West District/New Delhi 12.12.2022.