Jahangir vs State & Anr.
2018 Latest Caselaw 5962 Del

$~57& 58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                          Judgment delivered on: 01.10.2018

+       CRL.M.C. 5012/2018
        JAHANGIR                                             ..... Petitioner
                                           versus

        STATE & ANR.                                         ..... Respondents

+       CRL.M.C. 5015/2018
        MANIK @ ELIYAS                                       ..... Petitioner
                                  versus
        STATE & ANR.                                         ..... Respondents
Advocates who appeared in this case:
For the Petitioners: Mr. J.S. Kanwar, Advocate.

For the Respondents: Mr. Sanjeev Sabharwal, APP for the State in Crl.M.C.
                     No.5012/2018
                     Mr. Kamal Kumar Ghai, APP for the State in Crl.M.C.
                     No.5015/2018
                     SI Islamuddin, PS Seema Puri

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                     JUDGMENT

01.10.2018

SANJEEV SACHDEVA, J. (ORAL) Crl.M.A.33320/2018 (exemption) in CRL.M.C. 5012/2018 Crl.M.A.33332/2018 (exemption) in CRL.M.C. 5015/2018

Exemptions are allowed subject to all just exceptions.

CRL.M.C. 5012/2018 & CRL.M.C. 5015/2018

1. Petitioner in Crl.M.C.5012/2018 seeks quashing of FIR No.988/2014 under Sections 323/341/308 IPC, Police Station Seema Puri. Petitioner in Crl.M.C.5015/2018 seeks quashing of FIR No.986/2014 under Sections 323/341 IPC, Police Station Seema Puri.

2. Subject FIRs are cross-FIRs. Manik @ Eliyas is the husband of the sister of Jahangir. Subject FIRs were registered consequent to a quarrel that had taken place between them. Nature of injuries sustained was simple.

3. It is contended that the parties have settled their disputes with the intervention of family members and a Compromise Deed dated 24.09.2018 has been executed.

4. Parties are present in Court in person, identified by the Investigating Officers. They submit that they have settled their disputes and do not wish to prosecute the complaint any further and have no objection to quashing of the subject FIRs.

5. In view of the fact that the parties have settled their disputes and do not wish to prosecute the complaint any further, 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 there from.

6. In view of the above, the petitions are allowed. FIR No.988/2014 under Sections 323/341/308 IPC, Police Station Seema Puri and FIR No.986/2014 under Sections 324/341 IPC, Police Station Seema Puri and the consequent proceedings arising therefrom are, accordingly, quashed.

7. Order Dasti under the signatures of the Court Master.

SANJEEV SACHDEVA, J OCTOBER 01, 2018 st