Delhi High Court
Jagdish & Ors vs State & Anr. on 11 October, 2018
$~85 & 86
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 11.10.2018
+ CRL.M.C. 5229/2018
DHARMENDER @ DHARMU & ORS ..... Petitioners
versus
STATE & ANR. .... Respondents
+ CRL.M.C. 5231/2018
JAGDISH & ORS ..... Petitioners
versus
STATE & ANR. .... Respondents
Advocates who appeared in this case:
For the Petitioner(s) : Mr.Ashish Kapoor, Adv. for petitioners in
Crl.M.C.5229/2018
Mr. Paramveer Deswal, Adv. for petitioners in
Crl.M.C.5231/2018.
For the Respondent(s): Mr. Raghuvinder Verma, Addl. PP for the State
with SI Vineet Kumar in both petitions.
Ms. Ayushi Chugh and Ms. P. Deswal, Advs. for
respondent in Crl.M.C.5229/2018
Mr. Ashish Kapoor, Adv. for respondent no. 2 in
Crl.M.C.5231/2018.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
11.10.2018
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioners in Crl. M.C. 5229/2018 seek quashing of FIR No.
1401/2014 under Sections 323/354/452/506/34 & Section
3(I)(X)(XI)(XV) of the SCST Act at Police Station Narela, New Delhi
and Petitioners in Crl. M.C. 5231/2014 seek quashing of FIR No.
1596/2014 under Sections 323/341/354A/354B/506/509/34 at Police
Station Narela, New Delhi, based on settlement.
2. Subject FIRs are cross FIRs registered consequent to a quarrel
that took place between the parties with regard to sharing of irrigation
water. Both the parties submit that all the disputes inter-se parties
have been settled and there are no surviving disputes between them.
Settlement/ Compromise dated 08.10.2018 has been executed between
the parties with the intervention of other members of the village.
Parties are present in person in Court. They assure that they shall not
quarrel with each other in future.
3. 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.
4. 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.
5. In view of the above, the petitions are allowed. FIR No.
1401/2014 under Sections 323/354/452/506/34 & Section
3(I)(X)(XI)(XV) of the SCST Act at Police Station Narela, New Delhi
and FIR No. 1596/2014 under Sections
323/341/354A/354B/506/509/34 at Police Station Narela, New Delhi
and the consequent proceedings emanating there from are,
accordingly quashed.
6. Order Dasti under signatures of the Court Master.
SANJEEV SACHDEVA, J
OCTOBER 11, 2018
'rs'
