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Sardar Singh & Ors. vs State & Anr.
2010 Latest Caselaw 5855 Del

Citation : 2010 Latest Caselaw 5855 Del
Judgement Date : 22 December, 2010

Delhi High Court
Sardar Singh & Ors. vs State & Anr. on 22 December, 2010
Author: Shiv Narayan Dhingra
              *         IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                 Date of Reserve: 15th December, 2010

                                Date of Order: December 22, 2010

                                    + Crl. MC No.1209/2010
%                                                                             22.12.2010
        Sardar Singh & Ors.                                          ...Petitioners

        Versus

        State & Anr.                                                 ...Respondents

Counsels:

Mr. Rajat Wadhwa for petitioners.
Mr. O.P. Saxena, APP for State/respondent.


        JUSTICE SHIV NARAYAN DHINGRA

1.      Whether reporters of local papers may be allowed to see the judgment?

2.      To be referred to the reporter or not?

3.      Whether judgment should be reported in Digest?


                                           JUDGMENT

1. This petition under Section 482 Cr.P.C has been preferred by the petitioners for

quashing of FIR No.626 of 2006 under Sections 147/148/149/323/308/506 IPC

registered at police station Rajouri Garden on the ground of compromise arrived at

between the parties.

2. The complainant was summoned to the court to verify the compromise. However,

the complainant stated that he had agreed to compromise with the petitioners on certain

conditions and these conditions were not fulfilled by the petitioners. According to him oral

assurances were given to him that the petitioners would leave the management and that

the communication tower on Gurudwara shall be removed. He submits that since these

conditions have not been fulfilled, the compromise was not effective.

Crl.MC 1209/2010 Page 1 Of 2

3. Since this petition has been filed for quashing of an FIR on the basis of

compromise and the complainant states that he has not compromised the matter with the

petitioners, this petition is hereby dismissed.

4. The petition stands dismissed.

December 22, 2010                                   SHIV NARAYAN DHINGRA, J
rd




Crl.MC 1209/2010                                                     Page 2 Of 2
 

 
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