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Judgment
SANJEEV SACHDEVA, J
Crl.M.A.8465/2018 (exemption)
Exemption is allowed subject to all just exceptions.Â
CRL.M.C. 2373/2018
The petitioners seek quashing of FIR No. 200 of 2014 under Sections 498A/406/34 of the IPC at Police Station Mansarovar Park, Delhi, based on a
settlement. It is contended that the FIR was lodged consequent to a matrimonial discord.Â
Learned counsels for the parties submit that the parties have settled their disputes and have amicably dissolved their marriage by mutual consent
and decree of divorce dated 25.08.2017 has been passed. It is further submitted on behalf of the parties that parties had entered into the settlement
before the Family Court, Karkardooma Courts, New Delhi on 25.08.2017. Â
As per the settlement, a total sum of Rs. 2,00,000/- was agreed to be paid to respondent no. 2. The amount of Rs. 1,40,000/- has already been
paid to respondent no. 2. The balance amount of Rs.60,000/- has been paid by way of Pay Order No.009011 dated 23.07.2018 drawn on Axis Bank
Ltd.
Respondent no. 2 who is present in court in person and represented by counsel, is identified by the Investigating Officer. She confirms that she
has received the entire sum of Rs. 2,00,000/- from the petitioners. Respondent no. 2 submits that she has settled the dispute with the petitioners and is
agreeable to the settlement and does not wish to press the criminal charges against the petitioners any further.Â
In view of the fact that the disputes between the petitioners and respondent no. 2 emanate out of a matrimonial discord and have been settled,
continuation of criminal proceedings will be an exercise in futility and justice in the case demands that the dispute between the parties is put to an end
and peace is restored; securing the ends of justice being the ultimate guiding factor. It would be expedient to quash the subject FIR and the
consequent proceedings emanating there from.Â
In view of the above, the petition is allowed. FIR No. 200 of 2014 under Sections 498A/406/34 of the IPC at Police Station Mansarovar Park,
Delhi and the consequent proceedings there from are, accordingly quashed.Â
Order Dasti under signatures of the Court Master.