SURINDER SINGH Vs. STATE GOVT OF NCT

JUDGEMENT

(1.) THIS is a petition under Section 482 of Criminal Procedure Code for quashing of FIR No. 606/1999, P. S. Vasant Kunj, under Section 308/323/34 IPC. Two FIRs were registered on account of an incident which took place on 22nd October, 1999 at about 10. 30 PM. FIR No. 607/1999 was registered under section 308/341/34 IPC, P. S. Vasant Kunj and the FIR No. 606/1999 whose quashing is sought in the present petition was registered under Section 308/323/34 of IPC.

(2.) THE FIR No. 607/1999, under Section 308/341/34 IPC, P. S. Vasant Kunj has already been quashed by order dated 26th March, 2007 in Crl. M. C No. 994/2007. The other FIR was quashed pursuant to a compromise arrived at between the parties who are related to each other.

(3.) IN the facts and circumstances and considering the fact that the parties are related to each other and the quarrel took place in the heat of an argument and the parties have settled the matter and one of the FIR has already been quashed by this Court and taking into consideration the settlement arrived at between the parties and the fact that no useful purpose would be served if the proceedings are allowed to continue, I, therefore, quash FIR No. 606/1999, P. S. Vasant Kunj, under Section 308/323/34 IPC and any consequential proceedings arising thereof. Petition is disposed of. Parties are also left to bear their own cost.