Gurvinder Singh vs State & Anr.
2012 Latest Caselaw 677 Del

$~9

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     CRL.M.C. 3363/2011

                                Judgment delivered on 31.1.2012

      GURVINDER SINGH                     ..... Petitioner
                      Through : Ms.Radhika Chandrashekhar, Adv.
               versus
      STATE & ANR.                ..... Respondent
                      Through : Ms.Rajdipa Behura, APP for the
                                State with Mr.Satish Mishra, Adv.
                                Ms. (name not given),Advocate
                                for Mr.Samrat Nigam, Adv. for R-
                               2


CORAM:
HON'BLE MR. JUSTICE SURESH KAIT


SURESH KAIT, J. (Oral)

CRL.M.C. 3363/2011

1. Learned Counsel for the parties have jointly prayed that the FIR No.203/99 registered at Police Station Okhla Industrial Area under sections 39/44 of the Indian Electricity act r/w section 379 Indian Penal code 1860, be quashed as the parties have settled all their disputes with the aegis of Delhi High Court Mediation & Conciliation Centre on 6.7.2011.

2. Learned APP on the other hand submits that Chargesheet has already been filed in the instant case. She further submits that if this Court is inclined to quash the FIR, heavy costs should be imposed upon the petitioner, as the government machinery has been used and precious time of the Court has been consumed.

3. I find force in the submission of learned APP, therefore, I impose cost of ` 25,000/- to be deposited in the Delhi Police Welfare Fund, PHQ I.P.Estate, New Delhi within two weeks from today. Proof of the same shall be placed on record.

4. Keeping the settlement arrived at between the parties at Mediation & Conciliation Centre on 6.7.2011 and the statement of learned counsel for respondent no.2 FIR No. 203/99 registered at Police Station Okhla Industrial Area and emanating proceedings therefrom are quashed.

5. Dasti.

CRL.M.A.11963/2011

1. This application has become infructuous and stand dismissed as infructuous.

SURESH KAIT, J

JANUARY 31, 2012 nt