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Judgment
SANJEEV SACHDEVA, J. (ORAL)
The petitioners, in Crl. M.C. 4096/2018 seek quashing of FIR No. 691/2014 under Sections 354/354-B/506/509/323/34 of the IPC at Police Station
Keshav Puram, New Delhi and the petitioners, in Crl. M.C. 4108/2018 seek quashing of FIR No. 690/2014 under Sections 354/354-B/506/509/34 of
the IPC at Police Station Keshav Puram, New Delhi, based on a settlement.
The parties are neighbours. The subject FIRs are cross FIRs and were registered consequent to a quarrel that took place between the parties on a
trivial issue.
It is contended on behalf of the parties that the parties have settled their disputes with the intervention of respectable persons of the society, elders,
well-wishers and family members. Settlement Agreement dated 27.11.2017 has been executed between the parties through the process of mediation
held before the Delhi Mediation Centre, Rohini Courts, Delhi.
Both the parties are present in court in person, represented by their respective counsel and identified by the Investigating Officer. They submit that
they have resolved their disputes and now are residing together amicably. They assure that they will not quarrel in future with each other. They submit
that they have has settled all their disputes with each other and are agreeable to the settlement and do not wish to press the criminal charges against
each other 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 petitions are allowed. FIR No. 691/2014 under Sections 354/354-B/506/509/323/34 of the IPC at Police Station Keshav
Puram, New Delhi and FIR No. 690/2014 under Sections 354/354-B/506/509/34 of the IPC at Police Station Keshav Puram, New Delhi and the
consequent proceedings emanating there from are quashed.
Order Dasti under signatures of the Court Master.