Ravinder Dagar & Ors. vs Nct Of Delhi & Anr.
2011 Latest Caselaw 5873 Del

$~41
*    IN THE HIGH COURT OF DELHI AT NEW DELHI


+     CRL.M.C. 3964/2011

%            Judgment delivered on: 1st December, 2011



      JUGAL KISHORE DAEM & ANR                   ..... Petitioner
                   Through : Mr. Ashwani Vij, Adv.

                     versus


      STATE OF NCT OF DELHI & ANR                  ..... Respondent
                    Through : Mr. Naveen Sharma, APP.
                    Mr. Chandra Shekhar S. Tomar, Adv. for R2 to 4.



CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

CRL. M.A. 18661/2011(Exemption) Allowed subject to all just exceptions.

CRL. M.C. 3964/2011 1 Learned counsel for the petitioner submits that vide FIR No. 68 dated 16.03.2011, a case under Sections 325/354/323/34 Indian Penal Code, 1860 was registered at Geeta Colony against the petitioners on the complaint of respondent No. 2.

2 He further submits that respondent No. 3 and 4 are injured in the case. 3 Respondents No. 2 to 4 are personally present in the court. They are duly identified by learned counsel, Mr. Chandra Shekhar S. Tomar, Advoate. Learned counsel for respondents No. 2 to 4 submits that they have amicably settled the disputes with the petitioners and both the parties do not want to pursue the matter further and the respondents No. 2 to 4 have no objection if the FIR is quashed.

4 Learned APP for State submits that since Government Machinery has been mis-used and precious time of the court has been consumed, therefore, heavy costs shall be imposed upon the petitioners while quashing the FIR. 5 I find force in the submissions made by learned APP for State. 6 Learned counsel for the petitioners submits that petitioners want to donate some amount in the welfare funds.

7 I appreciate this gesture of the petitioners. 8 Accordingly, I direct the petitioners to pay an amount of Rs.50,000/- in favour of HeadMaster/Principal Sr. Secondary School for Blind Boys, Sewa Kutir, B.B.M. Depot Road, Kingsway Camp, Delhi within a period of 02 weeks from today. The proof of the same shall be placed on record. 9 The principal/Head Master is directed to keep the above mentioned amount in FDR initially for 03 years with any Nationalized bank and thereafter get it renewed periodically. The interest accrued thereon shall be utilized for the well being of the needy children of the school.

10 I quash the FIR No. 68/2011 registered at P.S. Geeta Colony, Delhi and all the proceedings emanating therefrom.

11 Criminal M.C. 3964/2011 is allowed and disposed of.

12 Dasti.

SURESH KAIT,J DECEMBER 01, 2011 j