CHHUTKA & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The petitioners, in Crl. M.C. 4198/2018 seek quashing of FIR No. 725/2014 under Sections 354-A/506/34 of the IPC at Police Station Kalyan Puri, East Delhi and the petitioner, in Crl. M.C. 4200/2018 seeks quashing of FIR No. 519/2015 under Sections 308 of the IPC at Police Station Kalyan Puri, East Delhi, based on a settlement.

(2.) The subject dispute emanates out of a dispute between the family members. It is stated that the FIR No. 519/2015 has been registered on the complaint of sister against her own brother Anish Ali and FIR No. 725/2015 has been lodged on the complaint of the wife of Anish Ali, who is petitioner in Crl. M.C. 4200/2018, against her inlaws.

(3.) It is contended on behalf of the parties that the parties have settled all their disputes with the intervention of respectable persons of the society, elders, well-wishers and family members. Settlement Agreement has been executed between the parties through the process of mediation held before the Delhi Mediation Centre, Karkardooma Courts, Delhi on 06.12.2017.