KALUVA ALIAS GULFAM Vs. STATE

JUDGEMENT

(1.) The present petitions are filed by the petitioners under Section 482 Cr.PC praying inter alia for quashing of FIR No.372/2007 under Sections 323/308/452/34 IPC and FIR No.370/2007 under Sections 308/323/34 IPC, registered at Police Station-New Ashok Nagar and pending in the court of learned Additional Sessions Judge. It is stated by the parties that they have settled their inter se dispute amicably without any undue influence, pressure, threat or coercion and now there is no pending grievance left between the parties.

(2.) It is agreed by respondents No. 2 and 11 that they have no objection to quashing of the aforesaid FIRs. However, learned APP for the State submits that as the parties have put into motion the legal machinery, which has resulted in unnecessary expenditure by the State in investigating the present matter, it would be appropriate that the parties be put to terms.

(3.) In view of the settlement arrived at between the parties, which is stated to be arrived at of their free will and volition and without any undue influence or coercion, there seems no useful purpose in continuing with the present litigation, which needs to be put to rest. However, taking into consideration the submission of the learned APP, the aforesaid FIRs and all proceedings emanating therefrom are quashed subject to each of the petitioners depositing a sum of Rs. 2,500/- with the Delhi High Court Legal Services Authority within a period of 2 weeks from today and upon filing proof of receipt on the record.