Delhi High Court
Pawan Kumar & Ors. vs The State & Anr on 7 September, 2017
$~19 & 20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (CRL.) 1607/2017
HARI NANDAN & ORS ..... Petitioners
Through: Mr. S.A. Rajput, Advocate with
petitioners in person.
versus
THE STATE & ANR ..... Respondents
Through: Mr. Ashish Aggarwal, ASC for the State
with Piyush Singhal, Advocate with ASI Asmita,
P.S. Najafgarh, Delhi
Mr. M.K. Perwej for Mr. Taimoor Ali, Advocate
for R-2 to R-5 along with respondents No.2 to 5 in
person.
Respondent No.6 in person.
+ W.P. (CRL.) 1610/2017
PAWAN KUMAR & ORS. ..... Petitioners
Through: Mr. M.K. Perwej, proxy for Mr. Taimoor
Ali, Advocate with petitioners in person.
versus
THE STATE & ANR ..... Respondents
Through: Mr. Ashish Aggarwal, ASC for the State
with Piyush Singhal, Advocate with ASI Asmita,
P.S. Najafgarh, Delhi
Mr. S.A. Rajput, Advocate for respondents along
with R-2 to R-5.
CORAM:
HON'BLE MR. JUSTICE VINOD GOEL
W.P. (CRL). No.1607 /2017 & W.P. (CRL) 1610/2017 Page 1 of 3
ORDER
% 07.09.2017
1. Status report has been filed.
2. In Writ Petition (Crl.) No.1607/2017, respondents No.2 to 6 appear in
person. They are being represented by their counsel. They are duly
identified by IO ASI Asmita.
3. In another Writ Petition, (Crl.) No.1610/2017 respondents No.2 to 5
appear in person. They are being represented by their counsel. They
are duly identified by IO ASI Asmita.
4. In writ petition, being W.P. (CRL.) No.1607/2017, the petitioners
have invoked the writ jurisdiction of this court under Article 226/227
of the Constitution of India read with Section 482 of the Code of
Criminal Procedure, 1973 (in short Cr.P.C.) for quashing of the FIR
bearing No.236/2014, registered on 19.03.2014 against them, with
Police Station Najafgarh, South West, Delhi under Sections
354/323/341/34 IPC on the complaint of respondent no.2 with regard
to the incident dated 17.03.2014.
5. In writ petition, W.P. (CRL.) No.1610 /2017, the petitioners seeks
quashing of FIR No.232 /2014, registered on 18.03.2014 against
them, with Police Station Najafgarh, South West, Delhi under
Sections 308/341/34 IPC on the complaint of respondent no.3 with
regard to the same incident dated 17.03.2014.
6. It is submitted that on 17.03.2014 an altercation took place between
both the parties, who are residing in the same locality. Cross FIRs
were registered by both the parties against each other.
7. Subsequently after the registration of the FIRs, both the parties have
amicably resolved and settled their all disputes. They agreed that they
shall not create any nuisance in future and live peacefully. It is also
agreed that neither party will claim anything against each other. In the
circumstances the respondent No.2-Ms.Ritika complainant and
respondents no. 3 to 6 in W.P. (CRL.) No.1607 /2017 and respondent
No.3-Arvind Prasad complainant and respondents no. 2, 4 & 5 in
W.P. (CRL.) No.1610 /2017 submit that they do not want to pursue
their respective FIRs. They submit that the said FIRs may be
quashed.
8. When both the parties have amicably resolved and settled their all
disputes by way of compromise deed dated 19.05.2017, no fruitful
purpose would be served in pursuing the said FIRs. In the
circumstance, to maintain the peace and harmony in the society and to
secure ends of justice, the FIR No.236 /2014, registered on
19.03.2014 under Sections 354/323/341/34 IPC and FIR
No.232/2014, registered on 18.03.2014, under Sections 308/341/34
IPC with Police Station Najafgarh, South West, Delhi and
proceedings arising out in both FIRs are hereby quashed.
9. Both the petitions are disposed of accordingly.
10. Dasti.
VINOD GOEL, J.
SEPTEMBER 07, 2017
"sandeep"
