AMAN SHARMA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The instant petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C.") by the petitioners seeking quashing of the FIR bearing no. 592/2014 registered at P.S. Saket, New Delhi under Ss. 447/506 of Indian Penal Code ("IPC") and Sec. 3 of the Prevention of Damage to Public Property Act, 1984 ("PDPP Act").

(2.) Brief facts, leading to the filing of present petition, are as follows:

(3.) Learned Counsel for the Petitioner submits that the Hon'ble Supreme Court, by order dtd. 4/5/2017 in C.A. No.6250/2017 confirmed the orders of this High Court dtd. 23/2/2016 in W.P. (C) No.960/2015 declaring that the land acquisition proceedings herein deemed to have lapsed under Sec. 24(2) of the LARR Act, 2013 w.e.f. 1/1/2014. So, the question of committing offences on 14/8/2014 under Sec. 447 and 506 IPC and Sec. 3 of PDPP Act by the Petitioner nos. 1 to 4 herein does not arise. Hence, the present FIR becomes infructuous and therefore, the same should be quashed.