Delhi High Court
Jitender @ Kodi & Ors. vs The State (Govt. Of Nct Of Delhi) ... on 10 July, 2018
$~15 & 16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on:10.07.2018
+ CRL.M.C. 2197/2018
JITENDER @ KODI & ORS ..... Petitioners
versus
THE STATE (GOVT. OF NCT OF DELHI) &ORS..... Respondents
+ CRL.M.C. 2204/2018
SURENDER & ORS ..... Petitioners
versus
THE STATE (GOVT. OF NCT OF DELHI) & ORS..... Respondents
Advocates who appeared in this case:
For the Petitioner(s) : Mr.Manoj Kohli and Mr.Ashok Kumar, Adv. in
Crl.M.C.2197/2018
Mr.Ashwani Garg, Adv. for Mr.Brijpal Singh,
Adv.in Crl.M.C.2204/2018.
For the Respondent(s): Mr. Raghuvinder Verma, Addl. PP for
the State with SI Sanjeev, P.S.Mayur Vihar
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
10.07.2018
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioners in Crl. M.C. 2197/2018 seek quashing of FIR
No.208/2012 under Sections 323/308/34 at Police Station Mayur
Vihar Phase-I and Petitioners in Crl. M.C. 2204/2018 seek quashing
of FIR No.209/2012 under Sections 307/323/34 at Police Station
Mayur Vihar Phase-I.
2. The subject FIRs are cross FIRs registered consequent to a
quarrel that took place between the parties who are neighbours.
3. Learned counsels for the parties submit that the parties have
settled their disputes with the intervention of senior respectable
persons and mutual friends of the locality. Deed of Compromise dated
06.04.2018 has been executed.
4. Petitioners and respondents in both petitions are present in court
in person, represented by their respective counsels and identified by
the Investigating Officers. They submit that they have settled the
disputes with each other and they further undertake that they shall
maintain peace and cordial relationship in the locality and shall not
indulge in any fight in future. They submit that they 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 petitioners and
respondents 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 FIRs and the consequent
proceedings emanating there from.
6. In view of the above, the petitions are allowed. FIR
No.208/2012 under Sections 323/308/34 at Police Station Mayur
Vihar Phase-I, New Delhi and FIR No.209/2012 under Sections
307/323/34 at Police Station Mayur Vihar Phase-I, New Delhi and the
consequent proceedings emanating there from are, accordingly
quashed, subject to payment of costs of Rs.5000/- each to be paid by
each of the petitioners to Delhi High Court Bar Association
Employees Welfare Fund within a period of three weeks. Receipt of
deposit of cost be furnished to the Investigating Officer, within four
weeks.
7. Order Dasti under signatures of the Court Master.
SANJEEV SACHDEVA, J
JULY 10, 2018
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