Ram Singh & Others vs State (Govt. Of Nct Of Delhi) & ...
2008 Latest Caselaw 1508 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         CRL.M.C.No.2896/2008

%                      Date of Decision: 01.09.2008

Ram Singh & Others                               .... Petitioners
             Through Mr.O.P.Wadhwa with Mr.Amreek Singh along
                     with petitioners in person.

                                Versus

State (Govt. of NCT of Delhi) & Another              .... Respondents
                Through Mr.R.N. Vats, APP for the State.
                          Mr.Bhushan Sharma,
                          complainant/respondent No.2 in person.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.   Whether reporters of Local papers may be                 YES
     allowed to see the judgment?
2.   To be referred to the reporter or not?                   NO
3.   Whether the judgment should be reported in               NO
     the Digest?


ANIL KUMAR, J.

*

Issue notice to the respondents. Mr.Vats accepts notice on behalf

of State and Mr.Bhushan Sharma/complainant who is also present

accepts notice. The learned counsel for the petitioners also identifies

Mr.Bhushan Sharma, complainant. The learned counsel for the

petitioners contends that the disputes between the petitioners has since

been settled and no useful purpose shall be served in continuing the

proceedings pursuant to FIR No.543/2001 under Sections

323/365/386/34 of Indian Penal Code registered at Police Station Hari

Nagar against petitioners. The petition is supported by the affidavit of

petitioners as well as the affidavit of the complainant/respondent No.2.

The complainant/respondent No.2 present in Court also contends that

the petition is supported by his affidavit. Let the statement of

respondent No.2 be recorded.

Statement of respondent No.2 has been recorded who has been

identified by the counsel for petitioners. Apparently no useful purpose

shall be served in continuing the proceedings pursuant to FIR

No.543/2001 under Sections 323/365/386/34 of Indian Penal Code

registered at Police Station Hari Nagar against the petitioners. It shall

also be in the interest of justice to quash the said FIR and all the

proceedings emanating therefrom, in the facts and circumstances.

Learned Additional Public Prosecutor, Mr.Vats, has also no objection to

quashing of the said FIR and all the proceedings emanating therefrom.

In the totality of facts and circumstances, FIR No.543/2001

under Sections 323/365/386/34 of Indian Penal Code registered at

Police Station Hari Nagar and all the proceedings emanating therefrom

against the petitioners are quashed.

The petition is disposed of.

Dasti.

September 01, 2008                               ANIL KUMAR, J.
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