Priya & Ors. vs State ( Govt. Of Nct Of Delhi) & Anr.
2018 Latest Caselaw 4511 Del

$~64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                  Judgment delivered on:02.08.2018
+      CRL.M.C. 3857/2018
PRIYA & ORS                                             ..... Petitioners
                          versus
STATE ( GOVT OF NCT OF DELHI) & ANR                     ..... Respondents
Advocates who appeared in this case:
For the Petitioner(s) :   Mr.Girik Tolani, Adv
For the Respondent(s):    Mr. Raghuvender Verma, Addl. PP for
                          the State with SI Pooja, P.S.Ranjit Nagar.
                          Ms.Mumtaz, Adv. for R-2.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                     JUDGMENT

02.08.2018

SANJEEV SACHDEVA, J. (ORAL) CM Appl.29135/2018 (exemption) Exemption is allowed subject to all just exceptions. CRL.M.C. 3857/2018

1. Petitioners seek quashing of FIR No.336/2016 under Sections 323/341/506 IPC at Police Station Ranjit Nagar.

2. The parties are related to each other. Subject FIR was registered consequent to a quarrel that took place between the parties over family properties.

3. Learned counsels for the parties submit that the parties have settled their disputes with the intervention of other members of the

family. Memorandum of Understanding dated 06.06.2018 has been executed.

4. Respondent No.2 is present in court in person, represented by his counsel and identified by the Investigating Officer. He submits that he has settled the dispute with the petitioners and does not wish to press the complaint against them any further. Petitioner Nos.4 & 5 are minors and represented through their father, petitioner No.2 as their natural guardian.

5. In view of the fact that the disputes between the petitioners and respondent No.2 have been settled, continuation of criminal proceedings will be an exercise in futility and justice in the case demands that the dispute between the parties is put to an end and peace is restored; securing the ends of justice being the ultimate guiding factor. It would be expedient to quash the subject FIR and the consequent proceedings emanating therefrom.

6. In view of the above, the petition is allowed. FIR No.336/2016 under Sections 323/341/506 IPC at Police Station Ranjit Nagar and the consequent proceedings emanating therefrom are, accordingly quashed.

7. Order Dasti under signatures of the Court Master.

AUGUST 02, 2018/rk                        SANJEEV SACHDEVA, J