AI Structured Summary
Not yet generated for this judgment
Judgment
Sanjeev Sachdeva, J
Crl. M.A. 28881/2018 (Exemption)
Allowed, subject to all just exceptions.
CRL.M.C. 3754/2018
Petitioner seeks quashing of FIR No. 172/2013 under Sections 452/342/323/506/509 of the IPC at Police Station Bindapur, New Delhi, based on a settlement.
It is contended that the complainant is the sister-in-law of the petitioner.
The allegations against the petitioner in the FIR are that the petitioner had forcefully entered into the room of the complainant, abused her and assaulted her with a hockey stick on account of which she sustained injuries. As per the medical report, nature of injury sustained was simple and the complainant was discharged after first aid.
Parties were referred to mediation and parties have settled their disputes through the process of mediation at Delhi Mediation Centre, Dwarka Courts, Delhi.
Complainant/Respondent No. 3 present in court in person, represented by her counsel and identified by the Investigating Officer. She submits that she has settled her disputes with petitioner and she is agreeable to the settlement and does not wish to press the criminal charges against petitioner any further.
In view of the fact that the disputes between the parties 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 petition is allowed. Accordingly, FIR No. 172/2013 under Sections 452/342/323/506/509 of the IPC at Police Station Bindapur, New Delhi, and the consequent proceedings emanating therefrom are accordingly quashed.
Order Dasti under signatures of the Court Master.