Delhi High Court
Dharam Singh vs State And Another on 24 November, 2011
Author: Suresh Kait
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. No. 3885/2011
% Judgment delivered on: 24th November, 2011
DHARAM SINGH ..... Petitioner
Through : Mr.R. K. Kashyap, Adv.
versus
STATE & ANR ..... Respondent
Through : Ms.Rajdipa Behura, APP for
State/R-1.
Mr.S. K. Rungta, Sr Adv with
Ms.Neha Tanwar and Mr.Prashant
Singh, Advs for R-2 with respondent
in person.
CORAM:
HON'BLE MR. JUSTICE SURESH KAIT
1. Whether the Reporters of local papers
may be allowed to see the judgment? No
2. To be referred to Reporter or not? No
3. Whether the judgment should be reported No
in the Digest?
SURESH KAIT, J. (Oral)
Crl.M.A.18326/2011(delay)
For the reasons explained, delay of 23 days in re-filing stands
condoned.
Criminal M.A. stands disposed of.
Crl.M.A.18325/2011(exemption)
Exemption is allowed subject to just exceptions.
Criminal M.A. stands disposed of.
+ CRL.M.C. No. 3885/2011
1. Learned counsel for the petitioner submits that vide FIR
No.329/2001 dated 12.07.2001 a case under Section 324/34 Indian
Penal Code, 1860 was registered against the petitioner on the
complaint of respondent No.2 at police station Shakarpur, Delhi.
2. He further submits that petitioner and respondent No.2 are real
brothers and now they have amicably settled all the issues qua the
present FIR and respondent No.2 does not wish to pursue his case any
further.
3. Respondent No.2 is personally present in the Court with her
counsel Mr.S. K. Runga, learned Senior Advocate. On instructions,
learned Senior Advocate submits that all the issues with respect to
abovesaid FIR has been settled with the petitioner and respondent No.2
does not wish to pursue his case no more and he has no objection, if
the present FIR is quashed.
4. Ms.Rajdipa Behura, learned APP for State submits that on
completion of investigation, charge-sheet has been filed in the Trial
Court; however, charge has yet not been framed against the petitioner.
5. Learned APP cited decision rendered by Hon'ble Supreme
Court in Gian Singh v. State of Punjab & Anr. in SLP (Crl.)
No.8989/2010 wherein the Division Bench of the Supreme Court has
referred three earlier decisions viz, B.S. Joshi v. State of Haryana
(2003) 4 SCC 675, Nikhil Merchant v. Central Bureau of
Investigation & Anr. (2008) 9 SCC 677 & Manoj Sharma v. State &
Ors. (2008) 16 SCC 1 to the larger Bench for re-consideration whether
the abovesaid three decisions were decided correctly or not. Therefore,
she has prayed that till the outcome of the larger Bench of the Apex
Court, present petition may be adjourned sine-die. Alternatively, she
prayed that in the event, the FIR is quashed, heavy costs should be
imposed upon the petitioners, as the government machinery has been
used and the precious time of the Court has been consumed.
6. The Division Bench of Mumbai High Court in Nari Motiram
Hira v. Avinash Balkrishnan & Anr. in Crl.W.P.No.995/2010 decided
on 03.02.2011 has permitted for compounding of the offences of 'non-
compoundable' category as per Section 320 Cr. P.C. even after
discussing Gian Singh (supra).
7. Therefore, I also feel that unless and until, the decisions which
have been referred above, are set aside or altered, by the larger Bench
of the Supreme Court, all the above three decision hold the field and
are the binding precedents.
8. Keeping the settlement into view and the fact that respondent
No.2 does not wish to pursue his case against the petitioner, in the
interest of justice, FIR No.329/2001 under Section 324/34 Indian Penal
Code, 1860 registered against the petitioner at police station Shakarpur,
Delhi and the emanating proceedings therefrom, are hereby quashed.
9. I find force in the submission of learned APP for State regarding
costs, however, considering the fact that petitioner is retired
government servant and surviving on pension only, therefore, I refrain
in imposing any costs upon him.
10. Accordingly, Criminal M.C.No.3885/2011 stands allowed and
disposed of.
11. Dasti.
SURESH KAIT, J
November 24, 2011
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