Delhi High Court
Ashwani & Ors vs State (Govt Of Nct Of Delhi) & Anr on 9 March, 2016
#33
IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 09.03.2016
W.P.(CRL) 754/2016
ASHWANI & ORS ..... Petitioners
Through: Mr. Amit Sahni, Advocate
versus
STATE (GOVT OF NCT OF DELHI) & ANR ..... Respondents
Through: Mr. Sanjay Lao, ASC (Criminal)
Mr. Akash Yadav- Respondent
No.2/Complainant in person
Mr. Bhavanshu Saini - Injured in
person
CORAM:
HON'BLE MR JUSTICE SIDDHARTH MRIDUL
SIDDHARTH MRIDUL, J (ORAL)
CRL.M.A.4231/2016 (Exemption)
Exemption granted subject to all just exceptions.
The application is disposed of accordingly.
W.P.(CRL) 754/2016
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.0838/2015 dated 15.10.2015, under Sections
323/324/341/34 IPC, registered at Police Station- Dwarka North, South
West, Delhi and the proceedings arising therefrom.
2. The facts in brief are that the petitioners as well as respondent
No.2/complainant are students of Netaji Subhash Institute of Technology
(NSIT), Azad Hind Fauj Marg, Sector-3, Dwarka, New Delhi and are
pursuing their respective degrees in Engineering . In the backdrop of an
election to the student body of the aforesaid institute and during the run-up to
a cultural festival in the institute, an altercation took place on 14.10.2015
between the complainant in the subject FIR and the petitioners herein.
3. It is alleged that surgical blades were used by the parties to attack each
other. The incident is evocative of the idiom that 'politics is war by other
means' as well as the saying that 'all is fair in love and war'. Senseless
violence over trivial or no issues at all has become endemic in Delhi. One
can only shudder at the prospect of these violent tendencies spilling over to
affect the general populace and leading to chaos and a state of anarchy.
4. Be that as it may, in the present case it is observed that the only non-
compoundable offence of which the petitioners have been accused of, is
causing grievous injuries to the respondent No.2/complainant as well as to
his friend, namely Bhavanshu Saini, who was also attacked and injured
during the said altercation. The complainant and his friend are present in
person in Court today and have produced their identity proofs to the
satisfaction of this Court.
5. It is urged by the parties herein that they have entered into an amicable
resolution of their disputes that led to the altercation resulting in the
registration of the subject FIR by way of a settlement deed dated 30.01.2016
which is annexed to the present petition as 'Annexure-P2 (Collectively)'.
6. Mr. Amit Sahni, learned counsel appearing on behalf of the petitioners
states that in view of the foregoing and the circumstance that the petitioners
are all students and that the subject FIR may blight their career prospects,
this Court may be pleased to set aside and quash the subject FIR qua them.
7. The petitioners, who are present in person in Court today, express
remorse over the incident and undertake to maintain good behaviour
henceforth.
8. In view of the foregoing, since the dispute which resulted in the
registration of the subject FIR has already been resolved amicably by and
between 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.
9. Consequently, FIR No.0838/2015 dated 15.10.2015, under Sections
323/324/341/34 IPC, registered at Police Station- Dwarka North, South
West, Delhi and the proceedings arising therefrom are hereby set aside and
quashed qua all the petitioners subject to each of them performing Kar Sewa
at Gurudwara, Sector-12, Dwarka, New Delhi, once a week on every
Saturday for three hours between 06.00 a.m. to 09.00 a.m. for a period of
four weeks. Head of the Management of the said Gurudwara is requested to
utilize the services of the petitioners in any manner he considers appropriate
and furnish a certificate qua their conduct at the expiry of the said period of
four weeks.
10. The writ petition is allowed and disposed of accordingly.
11. A copy of this order be given dasti under the signature of Court
Master to counsel for the parties. A copy of this order be also sent to the
Head of the Management of Gurudwara, Sector-12, Dwarka, New Delhi for
necessary information and compliance.
SIDDHARTH MRIDUL, J
MARCH 09, 2016
dn
