Thankamma Joy & Ors. vs Government Of Nct Of Delhi & Ors.
2018 Latest Caselaw 7628 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Date of Order: December 21, 2018

+      CRL.M.C. 6586/2018 & Crl.M.A. 50543/2018
       THANKAMMA JOY & ORS.                 ..... Petitioners
                  Through: Ms. Nishata Chawla, Advocate

                         Versus

       GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
                   Through: Mr. M.S.Oberoi, Additional Public
                   Prosecutor for respondent-State with SI
                   Satender Singh

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

(ORAL)

1. Quashing of FIR No. 399/2016, under Section 5 & 7 of The Haryana Eessential Services Maintenance Act, 1974, registered at police station I.P.Estate, New Delhi is sought on the basis of Circular of 14th November, 2017 (Annexure P-7).

2. Mr. M.S.Oberoi, Additional Public Prosecutor for respondent- State, accepts notice and submits that in view of Circular of 14 th November, 2017 (Annexure P-7), the proceedings arising out of FIR in question ought not to continue.

3. In view of aforesaid Circular, FIR No. 399/2016, under Section 5 & 7 of The Haryana Essential Services Maintenance Act, 1974, registered

Crl.M.C. 6586/2018 Page 1 at police station I.P.Estate, New Delhi and proceedings emanating therefrom are hereby quashed.

4. This petition and application are accordingly disposed of.

                                                   (SUNIL GAUR)
                                                      JUDGE
DECEMBER 21, 2018
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Crl.M.C. 6586/2018                                                  Page 2