Suraj vs State & Anr.
2018 Latest Caselaw 4946 Del

$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                     Judgment delivered on: 21.08.2018

+      CRL.M.C. 2307/2018 & CRL.M.A. 8193/2018
       SURAJ                                           ..... Petitioner
                           versus

       STATE & ANR.                                    ..... Respondents

Advocates who appeared in this case:
For the Petitioner :      Mr.Gaurav Gupta, Advocate.

For the Respondent:        Ms.Neelam SharmaAPP for the State
                           with SI Soamya Kulhar, P.S.Jaitpur.
                           Mr.N.L.Suman, Adv.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                              JUDGMENT

21.08.2018

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner seeks quashing of FIR No.554/2014 under Sections 323/341/354D/506/34 IPC, Police Station Jaitpur.

2. At the request of learned counsel for the petitioner, Ms. Komal, the sister of respondent No.2 is impleaded as respondent No.3. Amended Memo of parties has already been filed. Respondent Nos.2 & 3 are present in Court.

3. The parties are neighbours. Subject FIR was registered on the allegation that the petitioner proposed to the respondent No.2/complainant even after she had got married which led to a quarrel between the families

consequent to which injuries were sustained.

4. It is contended on behalf of the parties that the parties have settled their disputes. Parties were referred to mediation. Parties have settled their disputes through the process of mediation through Mediation Centre, Saket Courts on 01.04.2017. As per the settlement, the petitioner was to pay a sum of Rs.16,000/- to respondent No.2. It is confirmed that the said amount has already been paid.

5. Respondent No.2 is present in court in person, represented by counsel and identified by the Investigating Officer. She submits that she has resolved her disputes and is agreeable to the settlement and does not wish to press the criminal charges any further.

6. 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.

7. In view of the above, the petition is allowed. FIR No.554/2014 under Sections 323/341/354D/506/34 IPC, Police Station Jaitpur and the consequent proceedings emanating there from are quashed.

8. Order Dasti under signatures of the Court Master.

AUGUST 21, 2018/rk                           SANJEEV SACHDEVA, J