Harvinder Kaur vs State Of Nct Of Delhi & Anr.
2019 Latest Caselaw 774 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of Order: February 06, 2019

+     CRL.M.C. 1962/2017, Crl.M.A.8093/2017
      HARVINDER KAUR                            .....Petitioner
          Through: Mr. Tushar Agarwal, Advocate

                           Versus

      STATE OF NCT OF DELHI & ANR.                .....Respondents
          Through: Mr. M.S. Oberoi, APP for State with
                    SI Manoj Kumar, PS Rajouri Garden.
                    Mr. Anindya Malhotra, Advocate for R-2.

+     CRL.M.C. 2760/2017, Crl.M.A.11387/2017
      HARVINDER KAUR                            .....Petitioner
          Through: Mr. Tushar Agarwal, Advocate

                           Versus

      STATE OF NCT OF DELHI AND ANOTHER .....Respondents
          Through: Mr. M.S. Oberoi, APP for State with
                    SI Manoj Kumar, PS Rajouri Garden.
                    Mr. Anindya Malhotra, Advocate for R-2.

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                           ORDER

(ORAL)

Quashing of charge sheet filed in FIR No.1305/2015, under Sections 323/341/451/456/506/120B/34 of IPC registered at police station Rajouri Garden, Delhi is sought in above captioned two petitions.

Since both these petitions arise out of one FIR, therefore, with the consent of the counsel for the parties, they have been heard together and are being disposed of by this common order.

Counsel for the parties submits that they will make efforts to reach an out of court amicable settlement.

Let the parties make endeavour to reach an out of court settlement and once they do so, then they are at liberty to approach this Court for quashing of FIR of these cases on the basis of settlement.

(SUNIL GAUR) JUDGE FEBRUARY 06, 2019 ak