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
20 paragraphs · 368 wordsSANJEEV SACHDEVA, J. (ORAL)
The petitioners in Crl. M.C. 2448/2018 seek quashing of FIR No.1185/2015, under Sections 323/341/308/506/34 IPC, Police Station Sarai Rohilla
and petitioners in Crl. M.C. 2464/2018 seek quashing of FIR No.1184/2015, under Sections 323/341/308/506/34 IPC, registered at Police Station Sarai
Rohilla.Â
Subject FIRs are cross FIRs. It is contended that the FIRs were registered on account of a quarrel, which took place between the parties,
consequent to drinking of Alcohol.Â
The parties are neighbours. They have settled their disputes vide Settlement Deed dated 20.03.2018. Though the status report indicates that there
are involvement of some of the petitioners in other proceedings, however it is noticed that the previous involvement is of several years ago and there
does not seem to be anything on record to suggest that the petitioners were involved in any other case in the near past. Â
Parties are present in person in Court today, represented by their counsels. They undertake that they shall not quarrel in future and shall maintain
law and order. They further submit that they do not wish to press the criminal complaints against each other any further.Â
In view of the fact that the disputes between the parties has 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 also be expedient to quash the subject FIRs and the consequent proceedings emanating therefrom.Â
In view of the above, the petitions are allowed. FIR No.1185/2015, under Sections 323/341/308/506/34 IPC, registered at Police Station Sarai
Rohilla and FIR No.1184/2015, under Sections 323/341/308/506/34 IPC, registered at Police Station Sarai Rohilla and the consequent proceedings
emanating therefrom are, accordingly quashed, subject to each of the petitioners depositing costs of Rs.5,000/- each with the Delhi High Court Bar
Association Employees Welfare Fund, within a period of two weeks. The receipt of deposit of costs imposed by this order be furnished to the
concerned I.O. within a period of three weeks from today. Â
Order Dasti under signatures of the Court Master.