AI Structured Summary
Not yet generated for this judgment
Judgment
Petitioners seek quashing of FIR No.670/2007 under Sections 325/34 IPC, Police Station Darya Ganj, and Delhi, based on a settlement.
Petitioner No.1 is the father of the wife of the respondent No.2/complainant. Petitioner No.2 is the brother of the wife of the respondent
No.2/complainant. Petitioners are present in Court in person.
Subject FIR is an offshoot of a matrimonial dispute between the complaint and his wife and the family of the complainant and the family of
complainant’s wife. It is pointed out that apart from the subject FIR there were several other cases/FIRs inter se the parties.Â
4.Parties settled their disputes and entered into a settlement agreement dated 05.07.2017 before the Mediation & Conciliation Centre, High Court of
Judicature at Allahabad, Lucknow Bench, Lucknow.
Consequent to the settlement between the parties before the Mediation & Conciliation Centre, on 05.07.2017, parties had approached the High
Court of Judicature at Allahabad, Lucknow Bench for the purposes of quashing of all proceedings, by an application under Sections 482/378/407
numbered as 6905/2017. All proceedings inter se the parties were quashed by order dated 25.10.2017.
It is pointed out that the parties had, in the said application filed before the High Court of Judicature at Allahabad, Lucknow Bench, also sought
quashing of the subject FIR, i.e., FIR No.670/2007 under Sections 325/34 IPC, Police Station Darya Ganj and the said prayer was allowed and even
the subject FIR and all consequent proceedings were quashed.Â
Learned counsel for the parties submit that judgment dated 07.04.2017 has held the petitioners guilty in the subject FIR and convicted the
petitioner for an offence under Sections 325/34 IPC.
Learned counsel for the petitioners relies on the decision of the Division Bench of the Bombay High Court in the case titled Kiran Tulshiram
Ingale vs. Anupama P. Gaikwad: 2006 Crl. L. J. 4591 to contend that, in appropriate cases, the High Court would be empowered to quash the
proceedings even after conviction.
Respondent No.2, who is present in Court in person, submits that he does not wish to press his complaint and has no objection if the subject FIR
and the consequent proceedings emanating there from are quashed.
It is observed from the record that the subject FIR emanated out of a matrimonial discord between the two families. The parties have settled all
their disputes and all proceedings inter se the parties have been quashed. Even the subject FIR became part of the quashing application as well as
the order of the High Court of Judicature at Allahabad, Lucknow Bench, though, inadvertently, this fact was not brought to the notice of the High
Court of Judicature at Allahabad, Lucknow Bench. Be that as it may. I am in agreement with the decision of the Bombay High Court in Kiran
Tulshiram Ingale (supra) that the prime object is to allow the parties to settle their matrimonial disputes and the offshoot of the said litigation.
In the present case, all disputes between the parties already stand resolved. The complainant does not wish to press charges against the
petitioner and has no objection to the quashing of the subject FIR and all consequent proceedings. In my view, the consequent proceedings in a case
like the present one would also include the proceedings consequent to an order on conviction and the High Court, in appropriate cases, more
particularly the cases which are offshoot of matrimonial dispute, would be empowered to exercise jurisdiction under Section 482 Cr.P.C. to quash
the proceedings to restore peace and harmony between the families and in the interest of justice.
In view of the above, the petition is allowed. FIR No.670/2007 under Section 325/34 IPC, Police Station Darya Ganj, Delhi is quashed and,
consequently, the judgment dated 07.04.2017 is set aside.
Order Dasti under signatures of Court Master.
Â