Raj Singh & Ors vs State
2011 Latest Caselaw 6010 Del

$~21
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+            CRL.M.C. No. 3635/2011

%            Judgment delivered on: 8th December, 2011

      RAJ SINGH & ORS                   ..... Petitioners
                    Through : Mr. P.K. Bhardwaj , Adv.for
                    petitioners 1 to 5.
                    Mr. B.N. Singhvi, Adv. for petitioner No.6
                    with petitioner no. 6 in person.

                     versus

      STATE                                    ..... Respondent
                              Through : Mr. Navin Sharma, APP for the
                              State with ACP Narain Singh, IO
      CORAM:
      HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

1. Ld. counsel for the petitioner submits that vide FIR No. 84 dated 21.04.2011 a case under Section 3 (i)(x) of Scheduled Castes & Scheduled Tribes (Prevention of Atrocities Act), 1989 read with Section 448/34 of Indian Penal Code, 1860 was registered against the petitioners No. 1 to 5 on the complaint of petitioner No.6 at PS Dwarka North, Delhi.

2. The petitioner No. 6 Smt. Shanti is present in person with her counsel Mr. B.N. Singhvi.

3. Ld. counsel for the petitioner No.6 submits that they have amicably settled all the issues qua the aforesaid FIR with the

intervention of the community members and common friends. They do not want to pursue the case further. If the present FIR is quashed, she has no objection.

4. Ld. counsel further submits that the matter has been settled between the parties before the Mediation Centre, Dwarka Courts, New Delhi on 19.10.2011. Copy of the settlement is placed on record at page 33.

5. Ld. APP submits that if this Court is inclined to quash the FIR, heavy costs be imposed on the petitioners No.1 to 5.

6. Keeping the statement of the petitioner No. 6 and the settlement arrived at between the parties into view, I deem it appropriate to quash the present FIR.

7. Accordingly, FIR No.84 dated 21.04.2011 registered at PS Dwarka North, Delhi and all criminal proceedings emanating therefrom are quashed.

8. Though I find force in the submission of ld. APP, but keeping the financial position of petitioners No.1 to 5 into view, I refrain from imposing costs on them.

9. Crl. M.N. No.3635/2011 is disposed of. Crl. M.A. No.12966/2011 also stands disposed of accordingly.

SURESH KAIT, J

DECEMBER 08, 2011 RS