Sanjeev Sood vs State & Anr

SANJEEV SACHDEVA, J. (ORAL)

Crl. M.A. 29014/2018 (Exemption)Â

Exemption is allowed subject to all just exceptions.Â

CRL.M.C. 3811/2018

Petitioner seeks quashing of FIR No.282/2007 under Sections 451/380/323/506/34 of the IPC at Police Station Nabi Karim.Â

The parties were tenants in the same property though in different portions.Â

The subject FIR was registered against the petitioner as well as other co-accused. Learned counsels for the parties submit that the parties have

settled their disputes. By order dated 28.05.2018 in Crl.M.C.2984/2018 titled Ashok Sahni vs. State (NCT of Delhi) & ANR, subject FIR has been

quashed against the petitioner therein based on the settlement.

Respondent No.2 who is present in court in person and identified by the Investigating Officer submits that he does not wish to press the complaint

any further as he has settled with the petitioner.Â

In view of the fact that the disputes between the petitioner and respondent No.2 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.Â

In view of the above, the petition is allowed. FIR No.282/2007 under Sections 451/380/323/506/34 of the IPC at Police Station Nabi Karim and

the consequent proceedings emanating therefrom are, accordingly quashed.

Order Dasti under signatures of the Court Master.  Â