Rajat @ Ajay Kumar & Ors vs State (Govt.Of NCT Delhi)& Ors

SANJEEV SACHDEVA, J

Petitioners in Crl. M.C. 3604/2018 seek quashing of FIR No.402/2017 under Sections 308/34 at Police Station Sarai Rohilla, New Delhi and

Petitioners in Crl. M.C. 3676/2018 seek quashing of FIR No.403/2017 under Sections 308/34 at Police Station Sarai Rohilla, New Delhi.Â

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

Subject FIRs were registered consequent to a quarrel which took place between the parties on account of dumping of garbage and usage of common

areas.

Learned counsels for the parties submit that the parties have settled their disputes with the intervention of other relatives. Parties have filed their

respective affidavits in support of their submissions and in support of the petitions.

Parties are present in court in person, represented by their 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 fighting with each other in the future.Â

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.Â

In view of the above, the petitions are allowed. FIR No.402/2017 under Sections 308/34 at Police Station Sarai Rohilla, New Delhi and FIR

No.403/2017 under Sections 308/34 at Police Station Sarai Rohilla, New Delhi and the consequent proceedings emanating there from are, accordingly

quashed.Â

Order Dasti under signatures of the Court Master.