Delhi High Court
Nalini Ranjan And Others vs The State & Anr. on 18 July, 2018
$~37, 39 & 43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 18.07.2018
+ CRL.M.C. 3462/2018
NALINI RANJAN AND OTHERS ..... Petitioners
versus
THE STATE & ANR. ..... Respondents
+ CRL.M.C. 3468/2018
ARADHANA BANGA AND ANR. ..... Petitioners
versus
THE STATE & ANR. ..... Respondents
+ CRL.M.C. 3476/2018
VIKAS KUMAR ..... Petitioner
versus
THE STATE & ANR. ..... Respondents
.
Advocates who appeared in this case:
For the Petitioners : Mr. Mansoor Ansari, Advocate.
For the Respondents: Mr. Panna Lal Sharma, APP for the State in
Crl.M.C.3462/2018
Mr. Raghuvinder Verma, APP for the State in
Crl.M.C.3468/2018 & Crl.M.C.3476/2018
SI Avinash Kuamr, PS C.R. Park.
CRL.M.C. 3462/2018, Page 1 of 3
CRL.M.C. 3468/2018 & CRL.M.C. 3476/2018
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
18.07.2018
SANJEEV SACHDEVA, J. (ORAL)
1. On the oral prayer of the petitioners, Ms. Sonakshi Banga is added
as a respondent No.3 in Crl.M.C.3462/2018 and Crl. M.C.3476/2018. The
amended memo of parties as well as her affidavit in support of the petitions
has been filed. The same are taken on record.
2. Petitioners in Crl.M.C.3462/2018 seek quashing of FIR
No.187/2010 under Sections 323/341/354/34 IPC, Police Station C.R. Park.
Petitioners in Crl.M.C.3468/2018 seek quashing of FIR No.120/2011 under
Sections 323/341/354/34 IPC, Police Station C.R. Park. Petitioners in
Crl.M.C.3476/2018 seek quashing of FIR No.116/2010 under Sections
323/354/34 IPC, Police Station C.R. Park.
3. The parties are neighbours. The subject FIRs have been registered
consequent to a dispute between the parties pertaining to parking of
vehicles.
4. The complainant in FIR No.120/2011 was working as a household
help in the house of the accused in FIR No.187/2010 and FIR No.116/2010.
5. Learned counsel for the petitioners submits that the disputes between
the parties have been settled and a Settlement Agreement dated 27.07.2018
has been executed. Parties inform that there were civil disputes pending
CRL.M.C. 3468/2018 & CRL.M.C. 3476/2018
between the parties, which have also been resolved through the said
settlement.
6. The parties are present in Court in person and identified by the
Investigating Officer. They submit that they have settled their dispute.
They further submit that they do not wish to press their complaints. They
assure that they shall maintain peace and cordiality in the locality and shall
not quarrel with each other.
7. In view of the fact that the parties have resolved their disputes,
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.
8. Accordingly, the petitions are allowed. FIR No.187/2010 under
Sections 323/341/354/34 IPC, Police Station C.R. Park, FIR No.120/2011
under Sections 323/341/354/34 IPC, Police Station C.R. Park and FIR
No.116/2010 under Sections 323/354/34 IPC, Police Station C.R. Park and
the consequent proceedings emanating therefrom are quashed.
9. Order Dasti under signatures of Court Master.
SANJEEV SACHDEVA, J
JULY 18, 2018
st
CRL.M.C. 3468/2018 & CRL.M.C. 3476/2018
