HARPREET SINGH Vs. STATE & ORS

JUDGEMENT

(1.) In the above captioned two petitions, quashing cross FIRs i.e. FIR No. 798/2014, under Sections 326/506 IPC [in Crl. M.C. No. 1468/2015] & FIR No. 799/2014, under Section 354 IPC [in Crl. M.C. No. 1476/2015], both registered at police station Vikas Puri, New Delhi is sought by petitioners on the basis of Family Settlement Deed of 17 th December, 2014.

(2.) Mr. Satya Narayan, learned Additional Public Prosecutor for respondent No.1-State submits that respondent No.2- Giani Harinder Singh, who is the complainant/ first-informant of FIR No.798/2014 [in Crl.M.C.No. 1468/2015] is present in the Court and he has been identified to be so by ASI Satyawan on the basis of identity proof produced by him.

(3.) Mr. Panna Lal Sharma, learned Additional Public Prosecutor for State submits that respondent No.2- Smt. Gurpreet Kaur, who is the complainant/ first-informant of FIR No.799/2014 [in Crl.M.C.No. 1476/2015] is present in the Court and she has been identified to be so by SI Rajesh on the basis of identity proof produced by her. The complainants of cross FIRs- Giani Harinder Singh and Smt. Gupreet Kaur submit that the misunderstanding between the parties now stands cleared in terms of Family Settlement Deed of 17th December, 2014. They affirm the contents of their affidavits placed on record in support of these petitions. They submit that to restore cordiality amongst the parties, who are related to each other, proceedings arising out of these FIRs be brought to an end.