Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. No. 3635/2011
% Judgment delivered on: 8th December, 2011
RAJ SINGH & ORS ..... Petitioners
Through : Mr. P.K. Bhardwaj , Adv.for
petitioners 1 to 5.
Mr. B.N. Singhvi, Adv. for petitioner No.6
with petitioner no. 6 in person.
versus
STATE ..... Respondent
Through : Mr. Navin Sharma, APP for the
State with ACP Narain Singh, IO
CORAM:
HON’BLE MR. JUSTICE SURESH KAIT
SURESH KAIT, J. (Oral)
1. Ld. counsel for the petitioner submits that vide FIR No. 84
dated 21.04.2011 a case under Section 3 (i)(x) of Scheduled Castes &
Scheduled Tribes (Prevention of Atrocities Act), 1989 read with
Section 448/34 of Indian Penal Code, 1860 was registered against the
petitioners No. 1 to 5 on the complaint of petitioner No.6 at PS Dwarka
North, Delhi.
2. The petitioner No. 6 Smt. Shanti is present in person with her
counsel Mr. B.N. Singhvi.
3. Ld. counsel for the petitioner No.6 submits that they have
amicably settled all the issues qua the aforesaid FIR with the
Crl.M.C3635/2011 Page 1 of 2
intervention of the community members and common friends. They do
not want to pursue the case further. If the present FIR is quashed, she
has no objection.
4. Ld. counsel further submits that the matter has been settled
between the parties before the Mediation Centre, Dwarka Courts, New
Delhi on 19.10.2011. Copy of the settlement is placed on record at
page 33.
5. Ld. APP submits that if this Court is inclined to quash the FIR,
heavy costs be imposed on the petitioners No.1 to 5.
6. Keeping the statement of the petitioner No. 6 and the settlement
arrived at between the parties into view, I deem it appropriate to quash
the present FIR.
7. Accordingly, FIR No.84 dated 21.04.2011 registered at PS
Dwarka North, Delhi and all criminal proceedings emanating
therefrom are quashed.
8. Though I find force in the submission of ld. APP, but keeping
the financial position of petitioners No.1 to 5 into view, I refrain from
imposing costs on them.
9. Crl. M.N. No.3635/2011 is disposed of. Crl. M.A.
No.12966/2011 also stands disposed of accordingly.
SURESH KAIT, J
DECEMBER 08, 2011
RS
Crl.M.C3635/2011 Page 2 of 2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. No. 3635/2011
% Judgment delivered on: 8th December, 2011
RAJ SINGH & ORS ..... Petitioners
Through : Mr. P.K. Bhardwaj , Adv.for
petitioners 1 to 5.
Mr. B.N. Singhvi, Adv. for petitioner No.6
with petitioner no. 6 in person.
versus
STATE ..... Respondent
Through : Mr. Navin Sharma, APP for the
State with ACP Narain Singh, IO
CORAM:
HON’BLE MR. JUSTICE SURESH KAIT
SURESH KAIT, J. (Oral)
1. Ld. counsel for the petitioner submits that vide FIR No. 84
dated 21.04.2011 a case under Section 3 (i)(x) of Scheduled Castes &
Scheduled Tribes (Prevention of Atrocities Act), 1989 read with
Section 448/34 of Indian Penal Code, 1860 was registered against the
petitioners No. 1 to 5 on the complaint of petitioner No.6 at PS Dwarka
North, Delhi.
2. The petitioner No. 6 Smt. Shanti is present in person with her
counsel Mr. B.N. Singhvi.
3. Ld. counsel for the petitioner No.6 submits that they have
amicably settled all the issues qua the aforesaid FIR with the
Crl.M.C3635/2011 Page 1 of 2
intervention of the community members and common friends. They do
not want to pursue the case further. If the present FIR is quashed, she
has no objection.
4. Ld. counsel further submits that the matter has been settled
between the parties before the Mediation Centre, Dwarka Courts, New
Delhi on 19.10.2011. Copy of the settlement is placed on record at
page 33.
5. Ld. APP submits that if this Court is inclined to quash the FIR,
heavy costs be imposed on the petitioners No.1 to 5.
6. Keeping the statement of the petitioner No. 6 and the settlement
arrived at between the parties into view, I deem it appropriate to quash
the present FIR.
7. Accordingly, FIR No.84 dated 21.04.2011 registered at PS
Dwarka North, Delhi and all criminal proceedings emanating
therefrom are quashed.
8. Though I find force in the submission of ld. APP, but keeping
the financial position of petitioners No.1 to 5 into view, I refrain from
imposing costs on them.
9. Crl. M.N. No.3635/2011 is disposed of. Crl. M.A.
No.12966/2011 also stands disposed of accordingly.
SURESH KAIT, J
DECEMBER 08, 2011
RS
Crl.M.C3635/2011 Page 2 of 2