Sonu @ Amarjeet vs State & Anr.
2016 Latest Caselaw 1442 Del

#42
         IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 23.02.2016

W.P.(CRL) 600/2016

SONU @ AMARJEET                                ..... Petitioners
                           Through:     Mr. D.V. Khatri, Advocate

                           versus


STATE & ANR.                                 ..... Respondents

Through: Mr. M.S. Oberoi, APP with ASI Ramesh Chand, PS- Narela for R-1 Respondent No.2 in person

CORAM:

HON'BLE MR JUSTICE SIDDHARTH MRIDUL

SIDDHARTH MRIDUL, J (ORAL)

1. The present is a petition under Article 226 of the Constitution of India

read with Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.)

seeking quashing of FIR No.0977/2015, under Sections 408/506 IPC,

registered at Police Station- Narela, Delhi and the proceedings emanating

therefrom.

2. The facts in brief are that the subject FIR came to be registered on an

allegation made by the complainant Rajesh Kumar Aggarwal (respondent

No.2) that his employee Sonu @ Amarjeet (petitioner herein) who had been

engaged to supervise a Gaushala owned by him, was not permitting him to

enter the Gaushala and extending threats to him in that behalf.

3. Counsel for the parties, on instructions from the parties, who are

present in person in Court and have been identified by the IO ASI Ramesh

Chand, Police Station- Narela, state that with the intervention and help of

respectable persons of the society, the dispute has been amicably resolved.

Rajesh Kumar Aggarwal, the complainant herein, has now recovered

possession of Shri Krishna Gaushala (subsequently named as 'Shri Ram

Gaushala' by the petitioner herein) owned by him as well as the subject

vehicle.

4. In view of the foregoing, since the dispute which resulted in the

registration of the subject FIR has already been resolved amicably by the

parties without any undue influence, pressure or coercion, no useful purpose

will be served by proceeding with the subject FIR and the proceedings

arising therefrom.

5. Consequently, FIR No.0977/2015, under Sections 408/506 IPC,

registered at Police Station- Narela, Delhi and the proceedings emanating

therefrom are hereby set aside and quashed qua the petitioner.

6. The writ petition is disposed of accordingly.

7. No costs.

SIDDHARTH MRIDUL, J FEBRUARY 23, 2016 dn