Delhi High Court
Mohd Anwar & Ors vs State Government Of Nct Of Delhi And Anr on 7 July, 2025
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 07.07.2025
+ CRL.M.C. 4379/2025, CRL.M.A. 19037/2025 & CRL.M.A.
19038/2025
MOHD ANWAR & ORS. .....Petitioners
Through: Mr. Baban Kumar Sharma, Advocate.
versus
STATE GOVERNMENT OF NCT OF DELHI AND ANR
.....Respondents
Through: Ms. Manjeet Arya, APP for State with
SI Himanshu Kumar Dubey, PS Amar
Colony.
CORAM: JUSTICE GIRISH KATHPALIA
JUDGMENT (ORAL)
1. Petitioners seek quashing of FIR No. 609/2016 of PS Amar Colony
for offence under Section 384/308/34 IPC. The quashing is sought on the
ground that the complainant de facto (respondent no.2) has compromised the
disputes with the petitioners.
2. According to the FIR, the petitioners assaulted respondent no.2 with
sticks and iron rods, causing head injuries.
3. At the outset, learned APP submits that the petitioners have concealed
CRL.M.C. 4379/2025 Page 1 of 3 pages
GIRISH Digitally signed by GIRISH
KATHPALIA
from this Court that earlier, a similar petition was filed by the petitioners and
the same was registered as CRL.M.C. 5839/2023, and the same was
dismissed by a coordinate bench of this Court vide order dated 15.03.2024
and the said order was upheld by the Supreme Court vide order dated
23.09.2024 in SLP(CRL) 10329/2024. Copies of both those orders are
shown to me by learned APP.
4. So far as the earlier petition CRL.M.C. 5839/2023 is concerned, copy
of order dated 15.03.2024 has been placed on record of this petition. But
there is complete silence on the part of the petitioners that even the Hon'ble
Supreme Court refused to interfere with order dated 15.03.2024 of the
coordinate bench of this Court. What to say of placing on record copy of
order dated 23.09.2024 of the Supreme Court, petitioners did not even plead
about dismissal of the said SLP. It is the respondent side, which has today
disclosed about the Supreme Court order and shown me copy thereof.
5. Petitioners have concealed that rejection of their petition to quash the
said FIR has attained finality from the Supreme Court. Such efforts to
hoodwink the Court must be dealt with sternly.
6. The petition is dismissed with cost of Rs. 25,000/- to be deposited by
the petitioners with DHCLSC within one week. Pending applications stand
disposed of.
CRL.M.C. 4379/2025 Page 2 of 3 pages
GIRISH Digitally signed by GIRISH
KATHPALIA
KATHPALIA Date: 2025.07.07 17:41:15
+05'30'
Digitally Signed
By:NEETU N NAIR
Signing Date:07.07.2025
17:48:39
7. At this stage, at request of learned counsel for petitioners, they are
granted two weeks to deposit the costs. However to ensure compliance, copy
of this order be sent to the concerned Trial Court.
GIRISH GIRISH
KATHPALIA Date: 2025.07.07
17:41:33 +05'30'
GIRISH KATHPALIA
(JUDGE)
JULY 7, 2025/DR
CRL.M.C. 4379/2025 Page 3 of 3 pages
