High CourtsSingle Bench(2018) 08 DEL CK 0443

Rajeev Sharma & Anr vs Govt. Of Nct Of Delhi & Anr

Delhi High Court · Decided on 29 August 2018

HON’BLE JUDGES
Sanjeev Sachdeva, J
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Case No..1422 Of 2018

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Judgment

19 paragraphs · 353 words

SANJEEV SACHDEVA, J. (ORAL)

1.

The petitioners seek quashing of FIR No. 435 of 2003 under Sections 498A/406/34 of the IPC, Police Station Pandav Nagar, New Delhi, based on

a settlement. It is contended that the FIR was lodged consequent to a matrimonial discord.

2.

Learned counsels for the parties submit that the parties have settled their disputes and petitioner No. 1 and the complainant have been divorced by

decree of divorce dated 14.12.2004. It is further submitted on behalf of the parties that parties had entered into a settlement before the Delhi

Mediation Centre, Karkardooma Courts, Delhi on 31.10.2017.

3.

As per the settlement, a total sum of Rs. 3.25 lakhs has been agreed to be paid to respondent no. 2. A sum of Rs. 1,75,000/- has already been paid

to respondent no. 2 and the balance sum of Rs. 1,50,000/- is being paid by way of DD No. 509194 dated 12.07.2018 issued by State Bank of India to

respondent no. 2 today in Court.

4.

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

received the entire amount. She 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.

5.

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 therefrom.

6.

In view of the above, the petition is allowed. FIR No. 435 of 2003 under Sections 498A/406/34 of the IPC, Police Station Pandav Nagar, New

Delhi and the consequent proceedings therefrom are, accordingly quashed.

7.

Order Dasti under signatures of the Court Master.