AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
22 paragraphs · 351 wordsSANJEEV SACHDEVA, J
Crl. M.A. 28517/2018(exemption) Crl. M.A. 28523/2018(exemption)
Exemption is allowed subject to all just exceptions.
CRL.M.C. 3666/2018 & 3670/2018
Petitioners in Crl. M.C. 3666/2018 seek quashing of FIR No.187/2017 under Sections 341/354/506/34 at Police Station Kapashera, New Delhi and
Petitioners in Crl. M.C. 3670/2018 seek quashing of FIR No.188/2017 under Sections 354/354B/509/451/34 of the IPC at Police Station Kapashera,
New Delhi.
The subject FIRs are cross FIRs registered consequent to a quarrel that took place between the parties, who are related to each other being the
brother and sister and their respective families. The subject FIRs were registered consequent to a quarrel which took place on account of some
misbehaviour with regard to taking care of their mother.
Learned counsels for the parties submit that the parties have settled their disputes with the intervention of other relatives. Â
Parties are present in court in person, represented by their respective 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 take care of their mother and will not quarrel over her. They
submit that they have settled the dispute with a view to restore family peace and harmony and have assured that they shall not quarrel with each other
in future.
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.
In view of the above, the petitions are allowed. FIR No.187/2017 under Sections 341/354/506/34 at Police Station Kapashera, New Delhi and FIR
No.188/2017 under Sections 354/354B/509/451/34 of the IPC at Police Station Kapashera, New Delhi and the consequent proceedings emanating
there from are accordingly quashed.
Order Dasti under signatures of the Court Master. Â