Shri Kawaljeet Singh & Ors vs State & Anr.
2019 Latest Caselaw 6060 Del

$~50
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 27.11.2019

+      CRL.M.C. 4531/2019
       SHRI KAWALJEET SINGH & ORS.                       ..... Petitioners
                         Through      Mr. S P Sharma, Adv.

                         versus

       STATE & ANR.
                                                             ..... Respondent
                         Through      Mr. Hirein Sharma, APP for State
                                      SI Parveen, PS Tilak Nagar

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

1. Vide the present petition, the petitioner seeks quashing of FIR

No.1887/2015 registered at P.S. Tilak Nagar for the offences punishable

under Sections 420/406/468/471/34 IPC and all consequent proceedings

emanating therefrom.

2. The present petition has been filed on the ground that the matter has

been settled with the complainant vide Settlement / Compromise Deed dated

30.07.2019.

3. On 11.09.2019, the present petition was adjourned at request of

learned counsel for the petitioner and the matter was accordingly renotified

for 05.11.2019. On 05.11.2019, since the petitioner no.3 was not present,

matter was again adjourned to 21.11.2019. On the said date also learned

counsel appearing on behalf of the petitioners again requested for an

adjournment and the matter was renotified for 27.1.2019, i.e., today.

4. In the case in hand, one of the accused namely Simarjeet Singh has

been declared proclaimed offender and is not available in India, therefore, I

am not inclined to quash the aforementioned FIR.

5. Accordingly, the present petition is dismissed.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 27, 2019 sm