Delhi High Court
Sunil & Anr. vs Govt. Of Nct Of Delhi & Anr. on 11 July, 2018
$~7 & 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 11.07.2018
+ CRL.M.C. 2524/2018
PINTU ..... Petitioner
versus
GOVT. OF NCT OF DELHI & ANR ..... Respondents
+ CRL.M.C. 2529/2018
SUNIL & ANR ..... Petitioners
versus
GOVT. OF NCT OF DELHI & ANR ..... Respondents
Advocates who appeared in this case:
For the Petitioner(s) : Mr. Vivekanand Jha, Adv. in Crl. M.C. 2524/2018
Mr. F.K. Jha, Adv. in Crl. M.C. 2529/2018
For the Respondents: Mr. Kamal Kr. Ghai, Addl. PP for the State with SI
Naib Singh
Mr. Vivekanand Jha, Adv. in Crl. M.C. 2529/2018
Mr. F.K. Jha, Adv. in Crl. M.C. 2524/2018
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
CRL.M.C. 2524/2018 & 2529/2018 Page 1 of 4
JUDGMENT
11.07.2018
SANJEEV SACHDEVA, J. (ORAL)
Crl. M.A. 8974/2018 (Exemption) in Crl. M.C. 2524/2018
Allowed, subject to all just exceptions.
Crl. M.C. 2524/2018 & Crl. M.C. 2529/2018
1. The petitioner, in Crl. M.C. 2524/2018, seeks quashing of FIR
No. 6 of 2011 under Sections 324/326 of the IPC registered at Police
Station Kirti Nagar, Delhi and the petitioners, in Crl. M.C. 2529/2018,
seek quashing of FIR No. 5 of 2011 under Sections 324/326/34 of the
IPC registered at Police Station Kirti Nagar, Delhi, based on a
settlement.
2. The subject FIRs were registered consequent to a quarrel that
took place between the parties over trivial issues. The petitioners as
well as complainants work in the same area. It is contended that the
subject FIRs are cross FIRs.
3. Learned counsels for the parties submit that the parties have
settled their disputes through the process of mediation held at Delhi
Mediation Centre, Tis Hazari Courts, Delhi and the settlement
agreement dated 05.05.2017 has been executed. The parties who are
present in Court undertake that they shall not quarrel or cause
disturbance in future. The undertaking is accepted.
4. Status report has been filed. The said report does not indicate
anything adverse, in so far as, the antecedents of the accused persons
in these FIRs are concerned.
5. Complainants in the respective FIRs are present in court in
person, represented by their counsels and are identified by the
Investigating Officer. They submit that they have settled the disputes
with each other and are agreeable to the settlement and do not wish to
press the criminal charges against each other any further.
6. 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 FIR and the consequent proceedings
emanating therefrom.
7. In view of the above, the petitions are allowed. FIR No. 6 of
2011 under Sections 324/326 of the IPC registered at Police Station
Kirti Nagar, Delhi and FIR No. 5 of 2011 under Sections 324/326/34
of the IPC registered at Police Station Kirti Nagar, Delhi and the
consequent proceedings emanating therefrom are, accordingly
quashed.
8. Order Dasti under signatures of the Court Master.
SANJEEV SACHDEVA, J
JULY 11, 2018
'rs'
