Delhi High Court
Rajat @ Ajay Kumar & Ors. vs State (Govt.Of Nct Delhi) & Ors. on 26 July, 2018
$~69 & 74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on:.26.07.2018
+ CRL.M.C. 3604/2018
RAJAT @ AJAY KUMAR & ORS ..... Petitioners
versus
STATE (GOVT.OF NCT DELHI)& ORS. .... Respondents
+ CRL.M.C. 3676/2018
SUNNY & ORS ..... Petitioners
versus
STATE (GOVT. OF NCT DELHI)& ORS. .... Respondents
Advocates who appeared in this case:
For the Petitioner(s) : Mr.Deepak Kaushik, Adv. for petitioners in
Crl.M.C.3604/2018
Mr.Harish Kumar, Adv. for petitioners in
Crl.M.C.3676/2018.
For the Respondent(s): Mr.Kamal Kr.Ghai, Addl. PP for the State with ASI
Omkar Singh, P.S.Sarai Rohilla in
Crl.M.C.3604/2018 and SI Ramakant, P.S.Sarai
Rohilla in Crl.M.C.3676/2018.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
26.07.2018
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioners in Crl. M.C. 3604/2018 seek quashing of FIR
No.402/2017 under Sections 308/34 at Police Station Sarai Rohilla,
New Delhi and Petitioners in Crl. M.C. 3676/2018 seek quashing of
FIR No.403/2017 under Sections 308/34 at Police Station Sarai
Rohilla, New Delhi.
2. The subject FIRs are cross FIRs registered consequent to a
quarrel that took place between the parties who are neighbours and
also related. Subject FIRs were registered consequent to a quarrel
which took place between the parties on account of dumping of
garbage and usage of common areas.
3. Learned counsels for the parties submit that the parties have
settled their disputes with the intervention of other relatives. Parties
have filed their respective affidavits in support of their submissions
and in support of the petitions.
4. Parties are present in court in person, represented by their
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 fighting with each other in the future.
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.402/2017 under Sections 308/34 at Police Station Sarai Rohilla,
New Delhi and FIR No.403/2017 under Sections 308/34 at Police
Station Sarai Rohilla, New Delhi and the consequent proceedings
emanating there from are, accordingly quashed.
7. Order Dasti under signatures of the Court Master.
SANJEEV SACHDEVA, J
JULY 26, 2018
rk
