Rahul & Ors vs State & Anr

Sunil Gaur, J

CRL.M.A.32056/2019 (Exemption)

Allowed subject to all just exceptions.

CRL.M.C. 3619/2019

Quashing of FIR No.1557/2014, under Sections 498-A/406/34 of IPC, registered at Police Station Vijay Vihar, Delhi is sought on the basis of mediated

settlement of 31st July, 2019.

Upon notice, learned Additional Public Prosecutor for respondent No.1-State submits that respondent No.2, present in the Court, is the

complainant/first-informant of FIR in question and she has been identified to be so, by ASI Surender Singh on the basis of identity proof produced by

her.

Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved as today, she has received an amount

of Rs. 1,00,000/- by way of demand draft bearing No. 519641 dated 5th July, 2019 drawn on ICICI Bnak, Rohini, Delhi from petitioners. She affirms

the contents of her affidavit of 27th May, 2019 supporting this petition and submits that now no dispute with petitioners survives and so, the

proceedings arising out of the FIR in question be brought to an end.

Supreme Court in Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Vs. State of Gujarat (2017) 9 SCC 64 1has reiterated the parameters for exercising

inherent jurisdiction under Section 482 Cr.P.C. for quashing of FIR/criminal complaint, which are as under:-

“16.7. As distinguished from serious offences, there may be criminal cases which have an overwhelming or predominant element of a civil dispute.

They stand on a distinct footing insofar as the exercise of the inherent power to quash is concerned.

16.8. Criminal cases involving offences which arise from commercial, financial, mercantile, partnership or similar transactions with an essentially civil

flavour may in appropriate situations fall for quashing where parties have settled the dispute.

16.9. In such a case, the High Court may quash the criminal proceeding if in view of the compromise between the disputants, the possibility of a

conviction is remote and the continuation of a criminal proceeding would cause oppression and prejudice.â€​

Since the subject matter of this FIR is essentially matrimonial, which now stands mutually and amicably settled between parties, therefore, continuance

of proceedings arising out of the FIR in question would be an exercise in futility.

Consequentially, this petition is allowed subject to costs of Rs. 20,000/- to be deposited by petitioners with Prime Minister’s National Relief Fund

within two weeks from today. Upon placing on record the proof of deposit of costs within a week thereafter and handing over its copy to the

Investigating Officer, FIR No.1557/2014, under Sections 498-A/406/34 of IPC, registered at Police Station Vijay Vihar, Delhi and the proceedings

emanating therefrom shall stand quashed qua petitioners.

This petition is accordingly disposed of.

Dasti.