SUNITA Vs. STATE & ORS

JUDGEMENT

(1.) On the oral prayer of petitioners, co-accused as well as victims are added as petitioners and respondents, respectively. Amended memo of parties is taken on record.

(2.) The petitioners, in Crl. M.C. 3309/2018 seeks quashing of FIR No. 72/2018 under Sections 341/323/34 of the IPC at Police Station Jaffarpur Kalan, Dwarka, New Delhi and petitioners, in Crl. M.C. 3326/2018 seeks quashing of FIR No. 71/2018 under Sections 341/323/506/509/34 of the IPC at Police Station Jaffarpur Kalan, Dwarka, New Delhi, based on a settlement.

(3.) The subject FIRs are cross FIRs registered consequent to a quarrel that took place between the parties who are neighbours.