Jitender @ Kodi & Ors @APPELLANT@Hash State (Govt. Of Nct Of Delhi) &Ors

SANJEEV SACHDEVA, J. (ORAL)

Petitioners in Crl. M.C. 2197/2018 seek quashing of FIR No.208/2012 under Sections 323/308/34 at Police Station Mayur Vihar Phase-I and

Petitioners in Crl. M.C. 2204/2018 seek quashing of FIR No.209/2012 under Sections 307/323/34 at Police Station Mayur Vihar Phase-I.

The subject FIRs are cross FIRs registered consequent to a quarrel that took place between the parties who are neighbours.

Learned counsels for the parties submit that the parties have settled their disputes with the intervention of senior respectable persons and mutual

friends of the locality. Deed of Compromise dated 06.04.2018 has been executed. Â

Petitioners and respondents in both petitions 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 maintain peace and

cordial relationship in the locality and shall not indulge in any fight in future. They submit that they are agreeable to the settlement and do not wish to

press the criminal charges against each other any further.

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.208/2012 under Sections 323/308/34 at Police Station Mayur Vihar Phase-I, New Delhi and

FIR No.209/2012 under Sections 307/323/34 at Police Station Mayur Vihar Phase-I, New Delhi and the consequent proceedings emanating there

from are, accordingly quashed, subject to payment of costs of Rs.5000/- each to be paid by each of the petitioners to Delhi High Court Bar

Association Employees Welfare Fund within a period of three weeks. Receipt of deposit of cost be furnished to the Investigating Officer, within four

weeks.

Order Dasti under signatures of the Court Master.