Babinder Singh Maan & Ors. vs The State ( Govt. Of Nct Of Delhi) & ...
2018 Latest Caselaw 4805 Del

$~68 & 71

* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                 Judgment delivered on: 14.08.2018

+      CRL.M.C. 4096/2018
BABINDER SINGH MAAN & ORS                              ..... Petitioners
                         versus

THE STATE ( GOVT OF NCT OF DELHI) & ANR ..... Respondents

+      CRL.M.C. 4108/2018
DEEPU & ANR                                              ..... Petitioners
                         versus

THE STATE ( GOVT OF NCT OF DELHI)                       ..... Respondent


Advocates who appeared in this case:


For the Petitioner :     Mr. Gaurav Bhatt, Adv. (Crl. M.C. 4096/2018)
                         Mr. Varun Sharma, Adv. (Crl. M.C. 4108/2018)

For the Respondent:      Mr. Raghuvinder Verma, Addl. PP for the State
                         with SI Sukhbir Singh
                         Mr. Varun Sharma, Adv. for R-2 (Crl. M.C.
                         4096/2018)

                         Ms. Neelam Sharma, Addl. PP for the State with SI
                         Sukhbir Singh.
                         Mr. Gaurav Bhatt, Adv. for R-2 (Crl. M.C.
                         4108/2018)
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA


CRL.M.C. 4096/2018 & 4108/2018                                Page 1 of 3
                               JUDGMENT

14.08.2018

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioners, in Crl. M.C. 4096/2018 seek quashing of FIR No. 691/2014 under Sections 354/354-B/506/509/323/34 of the IPC at Police Station Keshav Puram, New Delhi and the petitioners, in Crl. M.C. 4108/2018 seek quashing of FIR No. 690/2014 under Sections 354/354-B/506/509/34 of the IPC at Police Station Keshav Puram, New Delhi, based on a settlement.

2. The parties are neighbours. The subject FIRs are cross FIRs and were registered consequent to a quarrel that took place between the parties on a trivial issue.

3. It is contended on behalf of the parties that the parties have settled their disputes with the intervention of respectable persons of the society, elders, well-wishers and family members. Settlement Agreement dated 27.11.2017 has been executed between the parties through the process of mediation held before the Delhi Mediation Centre, Rohini Courts, Delhi.

4. Both the parties are present in court in person, represented by their respective counsel and identified by the Investigating Officer. They submit that they have resolved their disputes and now are residing together amicably. They assure that they will not quarrel in future with each other. They submit that they have has settled all their

disputes with each other and are agreeable to the settlement and do not wish to press the criminal charges against each other any further.

5. In view of the fact that the disputes between the parties 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 petitions are allowed. FIR No. 691/2014 under Sections 354/354-B/506/509/323/34 of the IPC at Police Station Keshav Puram, New Delhi and FIR No. 690/2014 under Sections 354/354-B/506/509/34 of the IPC at Police Station Keshav Puram, New Delhi and the consequent proceedings emanating there from are quashed.

7. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J AUGUST 14, 2018 'rs'