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Judgment
SANJEEV SACHDEVA, J. (ORAL)
The petitioner seeks quashing of FIR No. 1059 of 2015 under Sections 324 of the IPC registered at Police Station Shahbad Dairy, Delhi, based on a
settlement.
The petitioner as well as complainant are real brothers. The subject FIR was registered consequent to a quarrel which took place with regard to
distribution of family properties.
Learned counsel for the parties submit that the parties have settled their disputes with the intervention of other members of the family. Both the
parties have assured that they have restored cordial relationship and shall not quarrel with each other in future. They have also filed their supporting
affidavits.
Respondent 2 is present in court in person and is identified by the Investigating Officer. He submits that he has settled the disputes with the
petitioner and is agreeable to the settlement and does not wish to press criminal charges against the petitioner any further.
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.
In view of the above, the petition is allowed. FIR No. 1059 of 2015 under Sections 324 of the IPC registered at Police Station Shahbad Dairy,
Delhi and the consequent proceedings emanating therefrom are accordingly quashed.
Order Dasti under signatures of the Court Master.