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Judgment
Sunil Gaur, J
In the above captioned two petitions, quashing of cross FIR Nos. 108/2017 under Sections 308/323/341/34 of IPC and FIR No.109/2017 under
Sections 308/34 of IPC both registered at Police Station Paschim Vihar, Delhi is sought on the ground that the misunderstanding which led to
registration of these FIRs, now stands cleared between the parties.
With the consent of learned counsel for the parties, both these petitions have been heard together and are being disposed of by this common order.
Upon notice, learned Additional Public Prosecutor for respondent-State submits that complainants of cross FIR Nos. 108/2017 & 109/2017 are present
in the Court and they have been identified to be so, by SI Pankaj on the basis of identity proof produced by them.
Complainants of cross FIR Nos. 108/2017 & 109/2017 affirm the contents of their affidavits and submit that the misunderstanding, which led to
registration of the cross FIRs in question, now stands cleared amongst the parties and that now, no grievance between parties survives and so, to
restore cordiality amongst the parties, who are residents of the same locality, proceedings arising out of the FIR in question be brought to an end.
Supreme Court in Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Vs. State of Gujarat (2017) 9 SCC 64 1has reiterated the parameters for exercising
inherent jurisdiction under Section 482 Cr.P.C. for quashing of FIR/criminal proceedings, which are as under:-
“16.7. As distinguished from serious offences, there may be criminal cases which have an overwhelming or predominant element of a civil dispute.
They stand on a distinct footing insofar as the exercise of the inherent power to quash is concerned.
16.8. Criminal cases involving offences which arise from commercial, financial, mercantile, partnership or similar transactions with an essentially civil
flavour may in appropriate situations fall for quashing where parties have settled the dispute.
16.9. In such a case, the High Court may quash the criminal proceeding if in view of the compromise between the disputants, the possibility of a
conviction is remote and the continuation of a criminal proceeding would cause oppression and prejudice.â€
In the facts and circumstances of this case, I find that continuance of proceedings arising out of the cross FIRs in question, would be an exercise in
futility as the misunderstanding, which led to registration of these cross FIRs, now stands cleared between the parties.
Accordingly, both the petitions are allowed subject to consolidated costs of Rs. 10,000/- per petition to be deposited by petitioners with Prime
Minister’s National Relief Fund within a week from today. Upon placing on record the proof of deposit of costs within a week thereafter and
handing over its copy to the Investigating Officer, cross FIR Nos. 108/2017 under Sections 308/323/341/34 of IPC and FIR
No.109/2017 under Sections 308/34 of IPC both registered at Police Station Paschim Vihar, Delhi and the proceedings emanating therefrom shall
stand quashed qua petitioners.
These petitions and applications are accordingly disposed of.
Dasti.