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Judgment
22 paragraphs · 366 wordsSANJEEV SACHDEVA, J
On the oral prayer of the petitioners, Ms. Sonakshi Banga is added as a respondent No.3 in Crl.M.C.3462/2018 and Crl. M.C.3476/2018. The
amended memo of parties as well as her affidavit in support of the petitions has been filed. The same are taken on record. Â
Petitioners in Crl.M.C.3462/2018 seek quashing of FIR No.187/2010 under Sections 323/341/354/34 IPC, Police Station C.R. Park.
Petitioners in Crl.M.C.3468/2018 seek quashing of FIR No.120/2011 under Sections 323/341/354/34 IPC, Police Station C.R. Park. Petitioners in
Crl.M.C.3476/2018 seek quashing of FIR No.116/2010 under Sections 323/354/34 IPC, Police Station C.R. Park.
The parties are neighbours. The subject FIRs have been registered consequent to a dispute between the parties pertaining to parking of
vehicles.Â
The complainant in FIR No.120/2011 was working as a household help in the house of the accused in FIR No.187/2010 and FIR No.116/2010.
Learned counsel for the petitioners submits that the disputes between the parties have been settled and a Settlement Agreement dated 27.07.2018
has been executed. Parties inform that there were civil disputes pending between the parties, which have also been resolved through the said
settlement.Â
The parties are present in Court in person and identified by the Investigating Officer. They submit that they have settled their dispute. They further
submit that they do not wish to press their complaints. They assure that they shall maintain peace and cordiality in the locality and shall not quarrel
with each other.
In view of the fact that the parties have resolved their disputes, 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.
Accordingly, the petitions are allowed. FIR No.187/2010 under Sections 323/341/354/34 IPC, Police Station C.R. Park, FIR No.120/2011 under
Sections 323/341/354/34 IPC, Police Station C.R. Park and FIR No.116/2010 under Sections 323/354/34 IPC, Police Station C.R. Park and the
consequent proceedings emanating therefrom are quashed.
Order Dasti under signatures of Court Master.