Ravi @ Monu & Anr. vs State Govt. Of Nct Of Delhi & Anr.
2011 Latest Caselaw 4752 Del

$~36

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+       CRL.M.C. 3197/2011

                  Judgment delivered on 23rd September, 2011

        RAVI @ MONU & ANR.                   ..... Petitioner

                        Through : Mr. J.R. Mathur, Adv.

                  versus

        STATE GOVT. OF NCT OF DELHI & ANR.       ..... Respondent

                        Through : Ms. Rajdipa Behura, APP.


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)

1. Learned counsel for the petitioner submits that vide an FIR

No. 116/2011 dated 17.04.2011, a case under Sections 323/34

Indian Penal Code, 1860 read with Sections 25/27 Arms Act,

1959 was registered at P.S. Baba Haridas Nagar, Delhi against

the petitioners on the complaint of respondent No. 2.

2. It is submitted that respondent No. 2 has amicably settled

all his issues qua the aforesaid FIR against the petitioners on the

intervention of family friends and neighbours as both the parties

reside in the same locality.

3. Respondent No. 2 is personally present in the court

today, properly identified by IO/SI Nar Singh. He submits that he

does not want to pursue the case further as he has settled all his

disputes with the petitioners.

4. Learned APP for State submits that the parties should be

imposed with costs, as the Government Machinery and the

precious time of the court has been consumed.

5. I find force in the submissions made by learned APP for

State, but in the interest of justice and keeping in view the fact

that the petitioners are pursuing their studies, I refrain myself on

imposing costs upon them.

6. In the above mentioned facts and circumstances, I quash

the abovementioned FIR and all the proceedings emanating

therefrom.

7. Criminal M.C. 3197 /2011 is allowed in the above terms.

8. Dasti under the signatures of Court Master.

SURESH KAIT,J

SEPTEMBER 23, 2011/j