Virender Kalra @ Tony vs State Of Delhi And Anr.
2002 Latest Caselaw 1906 Del

Citation : 2002 Latest Caselaw 1906 Del
Judgement Date : 29 October, 2002

Delhi High Court

Virender Kalra @ Tony vs State Of Delhi And Anr. on 29 October, 2002

Equivalent citations: 103 (2003) DLT 64, 2003 (66) DRJ 702

Author: J Kapoor

Bench: J Kapoor

ORDER

J.D. Kapoor, J.

1. The dispute between the parties which gave rise to FIR for the offence under Section 288/336, IPC was that when M/s. Kalra & Company was constructing house bearing No. 180/2, Mehrauli, some wooden sticks fell on the roof of the house of the complainant and caused some damage to its roof. During the trial the compromise was arrived and the disputes between the parties were settled and respondent No. 2 was duly compensated. In view of the nature of the allegations and the compromise between the parties and the compensation given to the respondent No. 2 there remains nothing in the proceedings inspite of the fact that some of the offences is not compoundable. This is the reason the inherent jurisdiction of this Court has been invoked. The entire exercise will be in futility. The petition is allowed. The FIR and the proceedings stand quashed.

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