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Judgment
17 paragraphs · 265 wordsSANJEEV SACHDEVA, J. (ORAL)
CM Appl.30076/2018 (exemption)
Exemption is allowed subject to all just exceptions.
CRL.M.C. 4131/2018
Petitioners seek quashing of FIR No.184/2017 under Sections 323/341/452/34 IPC at Police Station Bawana.
The parties are related to each other and living in the same property. Subject FIR was registered consequent to a quarrel that took place between
the parties with regard to a minor alteration work in the property.
Learned counsels for the parties submit that the parties have settled their disputes with the intervention of other family members. Parties assure that
they shall not quarrel in future and shall maintain cordial relations and peace and harmony in the locality.
Respondent Nos.2 & 3/complainants are present in court in person, represented through their counsel and identified by the Investigating Officer.
They submit that they have settled their dispute with the petitioners and do not wish to press the complaint against them 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 FIR and the consequent proceedings emanating therefrom.
In view of the above, the petition is allowed. FIR No.184/2017 under Sections 323/341/452/34 IPC at Police Station Bawana and the consequent
proceedings emanating therefrom are, accordingly quashed.
Order Dasti under signatures of the Court Master.