R K Das vs The Sho & Anr.
2015 Latest Caselaw 6502 Del

I- 31
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 Date of Decision: September 01, 2015

+     CRL.M.C. 3572/2015 & Crl.M.A.Nos.12682-83/2015
      R K DAS                                       ..... Petitioner
                        Through: Mr. Amit Kumar Singi, Advocate

                        versus

      THE SHO & ANR.                                    ..... Respondents
                    Through:          Mr. Vinod Diwkar, Additional
                                      Public Prosecutor for respondent-
                                      State with SI Suresh Kumar
                                      Mr. Balbir Singh, Senior Advocate
                                      with associate counsel for
                                      respondent No.2-complainant

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                        JUDGMENT

% (ORAL)

In this petition, quashing of FIR No. 551/2015, under Section 420 of IPC, registered at police station K.N.Katju Marg, Sector-16, Rohini, New Delhi is sought on merits.

At the hearing, learned counsel for petitioner submits that petitioner is suffering from cancer, and he is ready to pay back the amount of `27,00,000/- received from the complainant/ first-informant of this FIR.

Mr. Balbir Singh, learned senior counsel for respondent No.2- complainant submits that if petitioner is bona fide about the aforesaid

Crl.M.C.No. 3572/2015 Page 1 proposal, then petitioner should file an application for compounding of offence in question before the trial court and if petitioner deposits the total amount of `27,00,000/-, the respondent No.2-complainant is agreeable for compounding of the offence in question.

In view of aforesaid, this petition and applications are disposed of with liberty to the petitioner to seek compounding of the offence in question before the trial court.

                                                        (SUNIL GAUR)
                                                          JUDGE

September 01, 2015
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Crl.M.C.No. 3572/2015                                               Page 2