SURINDER BHARDWAJ Vs. STATE

JUDGEMENT

(1.) BAIL Application Nos. 908/2014 & 1276/2014 are two bail applications moved by Smt. Poonam Bhardwaj and Shri Surender Bhardwaj respectively. In addition, Crl. M.C. 3473/2014 has been moved by Shri Ranveer Singh, who is the accused in FIR No. 154/2014 that was registered at Police Station Baba Hari Das Nagar on 19.03.2014 under Section 354 IPC at the instance of Smt. Poonam Bhardwaj. At the same time, Crl. M.C. No. 3469/2014 had been instituted by Smt. Poonam Bhardwaj and her husband, Shri Surender Bhardwaj, who are the accused in FIR No. 155/2014, registered at the instance of Shri Ranveer Singh under Sections 186/332/34/353 IPC on 19.03.2014 at Police Station Baba Hari Das Nagar. Both these petitions also seek quashing of the aforesaid FIR Nos. 154/2014 and 155/2014. In substance, all the aforesaid parties concerned are stated to have settled the matter amicably amongst themselves and now they jointly pray for the said FIR Nos. 154/2014 and 155/2014, and all proceedings emanating therefrom, be quashed.

(2.) THE aforesaid Bail Application Nos. 908/2014 and 1276/2014 were also taken up on 17.07.2014 where also the statements of all counsel including counsel for the complainant, as well as the State, to the effect that both the matters have been settled to the satisfaction of all parties, and that the complainants in both the FIRs do not desire to press the matter any further or to continue with the prosecution, have been recorded.

(3.) COUNSEL for all the parties involved are present today and have reiterated the position that the complainants in these matters have settled the matter to their satisfaction, and are no longer interested in pursuing the matter any further. They jointly pray that the said FIRs be, therefore, quashed.