Baldev Raj Khurana vs State Nct Of Delhi
2015 Latest Caselaw 358 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  Date of Decision: January 14, 2015

+ (i)        BAIL APPLN. 1721/12 & Crl.M.As.11201/13, 7288/14
         RISHI KHURANA                                   ..... Petitioner
                      Through:         Mr. Shishir Mathur and Mr. Badar
                                       Mahmood, Advocates

                         versus

         STATE NCT OF DELHI                               ..... Respondent
                       Through:        Mr. Rajesh Mahajan, Standing
                                       Counsel and Mr. Vinod Diwakar,
                                       Additional Public Prosecutor for
                                       respondent-State with SI Sandeep
                                       Malik
                                       Mr. M.S. Ahluwalia, Advocate for
                                       complainant

+ (ii)       BAIL APPLN. 1722/12 & Crl.M.As.11267/13, 7287/14
         BALDEV RAJ KHURANA                              ..... Petitioner
                      Through:         Mr. Shishir Mathur and Mr. Badar
                                       Mahmood, Advocates

                         versus

         STATE NCT OF DELHI                               ..... Respondent
                       Through:        Mr. Rajesh Mahajan, Standing
                                       Counsel and Mr. Vinod Diwakar,
                                       Additional Public Prosecutor for
                                       respondent-State with SI Sandeep
                                       Malik
                                       Mr. M.S. Ahluwalia, Advocate for
                                       complainant
         CORAM:
         HON'BLE MR. JUSTICE SUNIL GAUR

BAIL APPLN. 1721 & 1722 of 12                                       Page 1
                              JUDGMENT

% (ORAL)

With consent of learned counsel for the parties, both these applications were taken up together for hearing as they arise out of common FIR i.e. FIR No.144/2012 under Sections 420/468/471/477A/120-B of IPC registered at P.S. Dwarka South, New Delhi and by this common judgment, they are being disposed of together.

Learned counsel for the parties submit that the misunderstanding which led to registration of the FIR in question now stands cleared between the parties and the parties would now be filing a joint petition for quashing of the FIR in question.

Learned Additional Public Prosecutor for respondent-State submits that the investigation of this FIR case almost complete and on the basis of the affidavits filed by the parties before the Investigating Officer of this case, their supplementary charge-sheet would be recorded and thereafter, final report would be filed within a period of four weeks from today.

In view of the stand taken as aforesaid, without commenting upon merits of this case, interim order of 3rd December, 2012 is made absolute. In the event of arrest, petitioners-Rishi Khurana S/o Sh. Tilak Raj Khurana and Baldev Raj Khurana S/o late Sh. Gyan Chand Khurana be admitted to bail, subject to their furnishing bail bond in the sum of `10,000/- each with one local surety of the like amount to the satisfaction of Investigating Officer/Arresting Officer. Needless to say, if petitioners do not co-operate and come forward to act upon the Compromise of 2nd December, 2012 already arrived at between the parties, then respondent-

BAIL APPLN. 1721 & 1722 of 12 Page 2 complainant party will be at liberty to get this order revoked. Learned counsel for petitioners submits that they will co-operate in the Settlement of the pending Execution Petition, which is coming up for hearing on 22nd January, 2015.

Copy of this order be given dasti to both the sides.

                                                        (SUNIL GAUR)
                                                           JUDGE
JANUARY 14, 2015
s




BAIL APPLN. 1721 & 1722 of 12                                       Page 3