High CourtsSingle Bench(2018) 08 DEL CK 0013

Parveen Kumar & Anr vs State Of Nct Of Delhi & Ors

Delhi High Court · Decided on 1 August 2018

HON’BLE JUDGES
SANJEEV SACHDEVA, J
RESULT
Allowed
CASE NUMBER
Criminal M.C. 3825, 3828 OF 2018

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Judgment

23 paragraphs · 350 words

Â

SANJEEV SACHDEVA, J. (ORAL)

Crl. M.A. 29058/2018 (Exemption)Â in Crl. M.C.3828/2018 & Crl.Â

M.A. 29050/2018 (Exemption) in Crl. M.C.3825/2018)

Allowed, subject to all just exceptions.Â

CRL.M.C. 3825/2018Â & CRL.M.C. 3828/2018

1.

The petitioners, in Crl.M.C.3825/2018, seek quashing of FIR No.302 of 2012 under Sections 498A/406/34 of the IPC and Section 4 of Dowry

Prohibition Act, Police Station Jyoti Nagar, New Delhi and the petitioner, in Crl. M.C.3828/2018, seeks quashing of FIR No.235 of 2012 under

Sections 354/323/34 IPC, Police Station Jyoti Nagar, based on a settlement arrived at before the Delhi Mediation Centre, Karkardooma Courts, Delhi

on 05.11.2014.Â

2.

It is contended that the FIRs were lodged consequent to a matrimonial discord. It is submitted that respondent No.2 and the brother of petitioner

No.1 were husband and wife and have already taken divorced by mutual consent. The FIR qua the other family members have already been

quashed by order dated 22.01.2016 of this court.

3.

Respondent no. 2 who is present in court in person represented by counsel and is identified by the Investigating Officer. She confirms that she

has settled the matter with the petitioners and does not wish to press the criminal charges against the petitioners any further.Â

4.

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 FIRs and the

consequent proceedings emanating therefrom.Â

5.

In view of the above, both the petitions are allowed. FIR No. 302 of 2012 under Sections 498A/406/34 of the IPC and Section 4 of Dowry

Prohibition Act, Police Station Jyoti Nagar and FIR No. 235 of 2012 under Sections 354/323/34 IPC, Police Station Jyoti Nagar and the consequent

proceedings emanating there from are, accordingly quashed.Â

6.

Order Dasti under signatures of the Court Master. Â