Delhi High Court
Shri Ravi & Anr. vs State & Ors. on 18 October, 2019
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 18.10.2019
+ CRL.M.C. 5343/2019
SHRI RAVI & ANR. ..... Petitioner
Through: Mr. J.C. Mahindroo and
Mr. Shubham Agarwal, Advs.
versus
STATE & ORS. ..... Respondents
Through: Mr.Tarang Shrivastava, APP for State
SI Shravan Kumar, PS - Paschim
Vihar and SI Raju Yadav, PS - Sultan
Puri, Delhi
R-2 to 4 in person
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
J U D G M E N T (ORAL)
CRL.M.A. 38560/2019 (Exemption)
1. Allowed, subject to all just exceptions.
2. This application is, accordingly, disposed of.
CRL.M.C. 5343/2019
3. Vide the present petition, the petitioner seeks direction thereby
quashing FIR No. 950/2015, registered at Police Station - Sultan Puri, Delhi
and all other proceedings emanating therefrom.
4. Notice issued.
5. Notice is accepted by learned APP for the State and counsel for the
respondent no.2.
6. With the consent of the counsel for the parties, the present petition is
taken up for final disposal.
7. Learned APP appearing on behalf of the State has strongly opposed
the present application by submitting that the petitioners have caused
grievous injuries to two of the complainants and simple injuries to the third
complainant and the incident had taken place at around 12.00 AM in the
night when the complainants/ injured persons were in some function. The
petitioners were drunk and injuries were caused by the baseball bat.
8. However, learned APP further submits that if this Court is inclined to
quash the FIR, heavy costs may be imposed on the petitioners.
9. Mr. J.C. Mahindroo, learned counsel for petitioners, on instructions,
come forward and submits that the petitioners have introspected after the
incident and they undertake not to indulge in these incidents in future. And
further, they are ready to contribute some amount as repentance.
10. Respondent Nos. 2 to 4 are personally present in Court and they have
been identified by SI Shravan Kumar/IO and submits that matter has been
settled and they do not wish to prosecute the matter any further.
11. Accordingly, as agreed, the petitioner no. 1 shall pay an amount of
₹35,000/- and petitioner no. 2 shall pay an amount of ₹15,000/- within two
weeks from today, failing which the Registrar General of this Court shall
ensure the recovery thereof, as per the law. The petitioner no. 1 is directed to
pay the aforesaid amount in favour of Delhi Police Martyrs Fund and
petitioner no. 2 is directed to deposit the imposed amount in favour of Blind
School, Amar Colony, New Delhi.
12. Taking into account the aforesaid facts, this Court is inclined to quash
the concerned FIR as no useful purpose would be served in prosecuting the
petitioners any further.
13. For the reasons afore-recorded, the FIR No. 950/2015, registered at
Police Station - Sultan Puri, Delhi and all other proceedings emanating
therefrom are hereby quashed.
14. Since the FIR and emanating proceedings thereto are quashed, the
learned Metropolitan Magistrate is directed to release an amount of
₹30,000/- (₹15,000/- deposited by each of the petitioner) in favour of the
respondent no. 2 - Mrs. Sumitra (complainant/injured).
15. The petition is allowed accordingly.
16. Order dasti under the signatures of Court Master.
(SURESH KUMAR KAIT)
JUDGE
OCTOBER 18, 2019
PB
