October 2, 2018:

Bombay High Court has canceled a case of 'Criminal Intimidation' against 2 persons & directed them to do Community Service for a month by helping in the cleaning of a Beach in Mumbai.

On Monday, a Division Bench of Justice Ranjit More and Justice Bharti Dangre was hearing an application filed by city residents Angad Singh Sethi (22) and Kunwar Singh Sethi (25), that seeked to quash the FIR lodged against them by the Bandra- Kurla Complex (BKC) Police on September 10, 2017.

As per Police, the two had last year threatened a man, who runs a hotel, with a 'Replica Gun' demanding that he open his establishment and serve them.

The man later complained to the Police & lodged a FIR against them.

Ashok Mundargi who is the accused Persons' Counsel told the High Court that they have amicably settled the Case with the complainant.

He remarked, "We are willing to pay monetary compensation too."

The Court on this has said, "If we ask them to just pay monetary compensation, then their parents will pay the money and it will not serve any purpose. We want the accused to pay individually."

The Lawyer then said that the two of them would do 'Community Service'.

Bench directed the 2 accused to volunteer for the Suburban-Versova Beach Cleaning Project, which is led by Advocate Afroz Shah, every weekend for 1 month.

Bombay High Court at last directed & quashed the Case against the two, "In addition to this, the applicants shall also pay a sum of Rs 20,000 each to Tata Memorial Hospital."

Source: PTI 

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