Sanjay Jain and Others vs State and Another

Suresh Kait, J.—Vide the instant petition the petitioners have sought quashing of FIR No. 43/2005 registered at P.S. Preet Vihar, under Sections 498A/406/34 Indian Penal Code, 1860 and all the consequential proceedings emanating therefrom. Further submits that vide Compromise Deed dated 18.01.2005, respondent No. 2/complainant has settled all the issues qua the above mentioned FIR against the petitioners for a total sum of Rs. 5,50,000/- , which she has already received.

Further submits that vide decree dated 31.01.2011, an ex-parte divorce has been granted in favour of respondent No. 2, thereafter she has remarried.

Respondent No. 2 is present in person. She has been duly identified by IO/SI Arujun Singh.

Respondent No. 2 submits that she has settled all the issues qua the above mentioned FIR and has received entire settlement amount. Thus, she is not more interested to pursue the case. Therefore, she has no objection if the FIR is quashed.

Ld. APP for State on the other hand submits that the Chargesheet has been filed in the trial court and charges are yet to be framed.

Learned APP further submits that if this court is inclined to quash the FIR in the present case, then heavy costs may be imposed upon the petitioners as in the process, the government machinery has been pressed into and precious public time has been consumed.

Though I find force in the submissions made by ld. APP for State on costs, but keeping in view the poor financial conditions of the petitioners and facts of the case, I refrain imposing costs upon them.

Keeping in view the above discussion, statement of respondent No. 2 into view and in the interest of justice, I quash FIR No. 43/2005 registered at P.S. Preet Vihar, Delhi and all the proceedings emanating therefrom. Criminal M.C. 2066/2011 is disposed of on above terms.