Surinder Singh & Ors vs The State (Govt.Of Nct) & Ors
2008 Latest Caselaw 1022 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI

+                       CRL.M.C No.995/2007

%                     Date of Decision : 14.07.2008


Surinder Singh & Ors                         ....... Petitioners
                 Through:    Mr.Rajeev Sharma, Advocate.


                               Versus


The State (Govt.of NCT) & Ors                ......... Respondents
                   Through : Mr.Amit Sharma, APP for the State.


CORAM :-
* HON'BLE MR. JUSTICE ANIL KUMAR

    1. Whether reporters of Local papers may          YES
       be allowed to see the judgment?
    2. To be referred to the reporter or not?         NO
    3. Whether the judgment should be reported        NO
       in the Digest?


ANIL KUMAR, J.

*

This is a petition under Section 482 of Criminal Procedure Code

for quashing of FIR No.606/1999, P.S. Vasant Kunj, under Section

308/323/34 IPC.

Two FIRs were registered on account of an incident which took

place on 22nd October, 1999 at about 10.30 PM. FIR No.607/1999 was

registered under Section 308/341/34 IPC, P.S. Vasant Kunj and the

FIR No.606/1999 whose quashing is sought in the present petition was

registered under Section 308/323/34 of IPC.

The FIR No.607/1999, under Section 308/341/34 IPC, P.S.

Vasant Kunj has already been quashed by order dated 26th March,

2007 in Crl.M.C No.994/2007. The other FIR was quashed pursuant to

a compromise arrived at between the parties who are related to each

other.

In the facts and circumstances and considering the fact that the

parties are related to each other and the quarrel took place in the heat

of an argument and the parties have settled the matter and one of the

FIR has already been quashed by this Court and taking into

consideration the settlement arrived at between the parties and the fact

that no useful purpose would be served if the proceedings are allowed to

continue, I, therefore, quash FIR No.606/1999, P.S. Vasant Kunj, under

Section 308/323/34 IPC and any consequential proceedings arising

thereof. Petition is disposed of. Parties are also left to bear their own

cost.

Dasti.

July 14th , 2008                                  ANIL KUMAR, J.
'K'