Mirtunjay Kumar vs The State (Nct Of Delhi) & Anr.
2015 Latest Caselaw 1004 Del

Citation : 2015 Latest Caselaw 1004 Del
Judgement Date : 3 February, 2015

Delhi High Court

Mirtunjay Kumar vs The State (Nct Of Delhi) & Anr. on 3 February, 2015

Author: Sunil Gaur

    * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of Decision: February 03, 2015

+     CRL.M.C. 400/2015
      MIRTUNJAY KUMAR                                    ..... Petitioner
                  Through:              Mr. Devender Singh Khatana,
                                        Advocate

                          versus

      THE STATE ( NCT OF DELHI) & ANR.      ..... Respondents
                    Through: Mr. Parvin Bhati, Additional
                              Public Prosecutor for respondent
                              No.1-State with SI Shri Gopal
                              Mr. Aditya Vikram Jaiswal,
                              Advocate with respondent No.2

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          JUDGMENT

% (ORAL)

Quashing of FIR No.2363/2014, under Sections 420/468/471 of the IPC, registered at police station Shakarpur, Delhi is sought in this petition on the basis of Compromise Deed of 4th December, 2014 (Annexure-B).

Upon Notice, Mr. Parvin Bhati, learned Additional Public Prosecutor for respondent-State submits that FSL report is awaited and in view of aforesaid Compromise Deed (Annexure-B), supplementary statement of respondent No.2/ complainant would be recorded.

Let the FSL report be obtained on priority and after taking it into consideration, final report be filed within a period of twelve weeks. As

Crl.M.C.No.400/2015 Page 1 investigation in this case is at the final stage, so this Court is not inclined to exercise its extra ordinary inherent jurisdiction under Section 482 of the Cr.P.C. to quash the proceedings arising out of FIR in question.

This petition is disposed of with liberty to the petitioner to avail of the remedy, as available in the law, if need be.

                                                          (SUNIL GAUR)
                                                            JUDGE
FEBRUARY 03, 2015
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Crl.M.C.No.400/2015                                                     Page 2