Vijay Kumar vs State Of Nct Of Delhi & Anr.
2018 Latest Caselaw 5010 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                   Judgment delivered on: 24.08.2018

+      CRL.M.C. 1309/2018
VIJAY KUMAR                                               ..... Petitioner
                           versus

STATE OF NCT OF DELHI & ANR                            ..... Respondents

Advocates who appeared in this case:

For the Petitioner :       Mr. Raj Kumar, Adv.

For the Respondents:       Mr. Panna Lal Sharma, Addl. PP for the State
                           with SI Neel Prakash

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                             JUDGMENT

24.08.2018

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner seeks quashing of FIR No. 1059 of 2015 under Sections 324 of the IPC registered at Police Station Shahbad Dairy, Delhi, based on a settlement.

2. The petitioner as well as complainant are real brothers. The subject FIR was registered consequent to a quarrel which took place with regard to distribution of family properties.

3. Learned counsel for the parties submit that the parties have settled their disputes with the intervention of other members of the family. Both the parties have assured that they have restored cordial relationship and shall not quarrel with each other in future. They have also filed their supporting affidavits.

4. Respondent 2 is present in court in person and is identified by the Investigating Officer. He submits that he has settled the disputes with the petitioner and is agreeable to the settlement and does not wish to press criminal charges against the petitioner any further.

5. In view of the fact that the disputes between the petitioner 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. 1059 of

2015 under Sections 324 of the IPC registered at Police Station Shahbad Dairy, Delhi and the consequent proceedings emanating therefrom are accordingly quashed.

7. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J AUGUST 24, 2018 'rs'