JAGBIR SINGH Vs. STATE AND ANR.

JUDGEMENT

(1.) Crl. M.C. No. 3314/2013 has been filed by the petitioner under Section 482 of the Cr.P.C. praying inter alia for quashing of FIR No. 116/2013 lodged by the respondent No. 2/complainant (sister-in-law of the petitioner) against the petitioner under Sections 451/354A IPC, with Police Station: Neb Sarai, Delhi, and all the proceedings arising therefrom. Crl. M.C. No. 3317/2013 has been filed by the petitioner (son of the respondent No. 2 in Crl. M.C. No. 3314/2013) under Section 482 of the Cr.P.C. praying inter alia for quashing of FIR No. 102/2013 lodged by the respondent No. 2/complainant (daughter of the petitioner in Crl. M.C. No. 3314/2013) under Sections 354 IPC with Police Station Neb Sarai, Delhi, and all the proceedings arising therefrom.

(2.) Counsels for the parties state that the parties are related to each other, petitioner in Crl. M.C. No. 3314/2013 being the brother of Mr. Naresh Kumar, husband of the respondent No. 2 in the same petition, and Mr. Praveen Singhal, petitioner in Crl. M.C. No. 3317/2013, being the son of the aforesaid Mr. Naresh Kumar, wherein the respondent No. 2 happens to be the daughter of Mr. Jagbir Singh (petitioner in Crl. M.C. 3314/2013). It is further stated that the parties are residing in village Devli, Delhi and the dispute between them relates to access to a common passage in front of their houses. They submit that the subject FIRs are only an offshoot of a civil dispute, which now stands resolved in terms of a Settlement Deed notarized on 3.8.2013 (Annexure P-2 Colly).

(3.) Learned APP for the State, who appears on advance copy, confirms on instructions from the IO that parties are related to each other and have resolved their disputes. However, he states that both the parties have tried to misuse the legal process by levelling baseless and vicious allegations against each other which had to be investigated at length whereafter charge-sheets have been filed. He states that as valuable man-hours of the police have been spent on pursuing the present cases, if the Court is inclined to allow the present petitions, then costs may be imposed on the petitioners.