Kamal Kumar & Anr vs State Of Nct Of Delhi & Anr
2025 Latest Caselaw 3282 Del

Delhi High Court

Kamal Kumar & Anr vs State Of Nct Of Delhi & Anr on 20 May, 2025

                          $~82
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                            Date of Decision: 20.05.2025

                          +      CRL.M.C. 391/2025, CRL.M.A. 1927/2025                        & CRL.M.A.
                                 1928/2025
                                 KAMAL KUMAR & ANR.                                      .....Petitioners
                                                    Through:     Mr. Tarun, Advocate with petitioners
                                                                 in person.
                                                    versus

                                 STATE OF NCT OF DELHI & ANR.             .....Respondents
                                               Through: Mr. Nawal Kishore Jha, APP for State
                                                         with IO/SI Kiran Dayal, PS Moti
                                                         Nagar.
                                                         Respondent No.2 in person.

                                 CORAM:           JUSTICE GIRISH KATHPALIA


                          JUDGMENT             (ORAL)

1. The petitioners seek quashing of FIR No. 241/2016 of PS Moti Nagar for offences under Section 354/354B/506/509/34 IPC. Both petitioners and the complainant de facto (respondent no.2) have personally appeared and are identified by their respective counsel and IO/SI Kiran Dayal.

2. I have spoken with the parties in Hindi.

3. Although the offences under Section 354/354B IPC also form part of the chargesheet, the allegations do not appear to be specific. At the same time, the allegations do not appear to be exaggerated, so I am inclined to

CRL.M.C.391/2025 Page 1 of 2 pages

Date: 2025.05.20 17:36:59 +05'30'

invoke inherent powers in this case.

4. Both sides submit that now they have sorted out their differences and are living peacefully in the same vicinity. The respondent no.2 specifically requests that proceedings against the petitioners be quashed so that they live peacefully as good neighbours.

5. Learned APP submits that in order to ensure that the petitioners do not repeat their misconduct, they be burdened with some costs.

6. In view of the above circumstances, I am satisfied that it would be in the interest of justice and permanent quietus between the two neighbours, not to push them through trial.

7. Therefore, the petition is allowed and FIR No. 241/2016 of PS Moti Nagar for offences under Section 354/354B/506/509/34 IPC as well as proceedings arising therefrom are quashed subject to each of the petitioners depositing costs of Rs.10,000/- with DHCLSC within one week and filing the costs receipts with the Registry of this court. Pending applications stand disposed of.

                                                                          GIRISH    Digitally signed by
                                                                                    GIRISH KATHPALIA

                                                                          KATHPALIA Date: 2025.05.20
                                                                                    17:36:39 +05'30'
                                                                               GIRISH KATHPALIA
                                                                                    (JUDGE)
                          MAY 20, 2025/ry
                          CRL.M.C.391/2025                                                 Page 2 of 2 pages