September 22, 2018:

They were accused of offences including voluntarily causing hurt, wrongful restraint and negligent conduct with respect to animals under Indian Penal Code.

Delhi High Court has directed two men, who decided to withdraw cases against each other, to plant 100 trees in National Capital as a "gesture of goodwill to society".

While quashing criminal proceedings against them, Justice Najmi Waziri stated that the trees should be of deciduous indigenous variety and three years old or have a height of at least six feet.

High Court's order came while allowing pleas of two men, who had filed cross cases against each other, to quash FIRs against them as they have amicably settled the issue.

HC Bench stated that,"As a gesture of goodwill to the society, the petitioners in both the cases undertake to do some social work".

It further added that,"Accordingly, they are directed to plant 50 trees each in Delhi and for this purpose they are directed to report before the Director (Horticulture), Delhi Development Authority on September 26 at 11.00 am, who shall assign them duties of planting 50 trees each at the District Park, Vikas Puri, Delhi".

Two cross FIRs were registered against two men at Vikas Puri Police Station in West Delhi for various alleged offences including voluntarily causing hurt, wrongful restraint and negligent conduct with respect to animals under the Indian Penal Code.

Delhi HC Bench stated that it was of the view that since the case has been amicably settled, nothing survives in these cases and any further proceedings emanating therefrom would be an exercise in futility.

It further added that that an affidavit of compliance should be filed by October 31 along with the photographs of plantations by two men, failing which the case shall be listed for directions in November.

Follow up report of plantation along with the photographs be filed after 6 months, on or before September 25, 2019, it added.

Source PTI

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