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Judgment
DINESH KUMAR SHARMA, J. (Oral)
This petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.594/2019 under Sections 498-A/406/506 read with Section 34 of IPC, registered at P.S. NihalVihar, Delhi, and all proceedings.
Learned Counsel for the petitioner submits that Respondent no.2/complainant married petitioner no.1 on 30.04.2018 in accordance with the Hindu Rites and Ceremonies. However, on account of temperamental differences and mental incompatibility, the parties started living separately. He submits that the charge sheet, in this case, has already been filed and the matter is pending before the Learned MM, Tis Hazari Courts, Delhi.
Learned Counsel further submits that during the pendency of the proceedings, the parties have resolved their disputes amicably in National Lok Adalat, Family Court, Jhunjhunu vide settlement dated 10.07.2021 and are residing together. The settlement reads as under :
राष्ट्रीय लोक अदालत पारिवारिक न्यायालय, झुन्झुनूं।
दीवानी याचिका संख्या : 178 / 19
पिन्दु सन्दीप बनाम श्रीमती रेनु
10.07.2021
आज पत्रावली राष्ट्रीय लोक अदालत में प्राप्त हुई।
प्रार्थी पिन्दु सन्दीप उपस्थित। अप्रार्थीया रेनु उपस्थित। पत्रावली आज राष्ट्रीय लोक अदालत के समक्ष पेश हुई। पक्षकारान के मध्य समझाईश की गई तो पक्षकारान ने लोक अदालत की भावना से प्रेरित होकर अपने विवाद को समाप्त करते हुए साथ रहना जाहिर किया। प्रार्थी पिन्दु सन्दीप ने यह याचिका चलाना नहीं चाहा। अतः प्रार्थी पिन्दु सन्दीप की याचिका अन्तर्गत धारा 9 हिन्दू विवाह अधिनियम खारिज की जाती है।
पत्रावली फैसल शुमार होकर देखिल दफ्तर
The Respondent no. 2/complainant, who is present in person, prays that in view of their reunion, the aforesaid FIR and the proceedings emanating there from may be quashed.
After considering the submissions made by learned counsel for the parties and the facts and circumstances of the case. This Court is of the considered view that it is a fit case in which in the exercise of powers under Section 482 of the Code of Criminal Procedure, FIR and the proceedings emanating there from, should be quashed.
The FIR was registered on account of the matrimonial disputes between the parties, which are settled in National Lok Adalat, Family Court, Jhunjhunu, vide settlement dated 10.07.2021 and the couple has reunited and is living happily. It is in the interest of the State as well as the parties that such disputes are amicably resolved. Since in the present case, the couple is living together, there is no purpose in compelling them to prosecute the criminal proceedings.
Respondent no. 2 submits that she has entered the settlement voluntarily without any fear, force, or coercion.
In view of the above, FIR No.594/2019 under Sections 498-A/406/506 read with Section 34 of IPC, registered at P.S. NihalVihar, Delhi, and all the other proceedings emanating therefrom are quashed.
The petition stands disposed of accordingly.