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Judgment
ANOOP KUMAR MENDIRATTA, J (ORAL)
Petition under Section 482 of the Code of Criminal Procedure, 1973 (‘Cr.P.C.’) has been preferred on behalf of the petitioners for quashing of FIR No. 0574/2022, under Sections 498A/406/34 IPC, registered at P.S.: Aman Vihar and proceedings emanating therefrom. Charge-sheet has been filed under Sections 498A/406/354A/34 IPC.
In brief, as per the case of the petitioners, marriage between petitioner No. 1 and respondent No. 2 was solemnized according to Hindu rites and ceremonies on 04.02.2020. No child was born out of the wedlock. Due to matrimonial differences, petitioner No. 1 and respondent No. 2 started living separately. On complaint of respondent No. 2, present FIR was registered on 07.07.2022.
The disputes are stated to have been amicably settled between the parties in terms of Settlement dated 23.01.2024. The marriage between petitioner No. 1 and respondent No. 2 has been dissolved by decree of divorce by way of mutual consent under Section 13B(2) of the Hindu Marriage Act vide judgment dated 27.03.2024. Learned counsel for petitioners points out that the allegations under Section 354 IPC primarily arise out of matrimonial differences and no complaint was lodged at the relevant time.
An amount of Rs. 1,00,000/- has been paid to respondent No. 2 today through DD No. 013902 dated 21.08.2024 drawn on Bank of Baroda, Pataudi, Gurgaon Branch, in favour of respondent No. 2.
Learned APP for the State submits that in view of amicable settlement between the parties, she has no objection in case the FIR in question is quashed.
Petitioners in the present case seek to invoke the powers under Section 482 of Code of Criminal Procedure. The same is to be used to secure the ends of justice or to prevent the abuse of process of any Court. In which cases, the power to quash the criminal proceedings or the complaint or FIR may be used when the offender as well as victim have settled their dispute, would depend upon the facts and circumstances of each case and no generalised list or categories can be prescribed. However, the Court is required to give due regard to the nature and gravity of the offence and consider the impact on the society.
It may also be observed that heinous and serious offences involving mental depravity or offences such as murder, rape and dacoity cannot be quashed despite settlement. However, distinguished from serious offences, minor incidents or offences, which don’t affect the society at large or are personal in nature, stand on a different footing, so far as exercise of inherent powers under Section 482 Cr.P.C. is concerned. The High Court also is not foreclosed from examining as to whether there exists material for incorporation of such an offence or as to whether there is sufficient evidence which if proved would lead to proving the charge for the offence charged with. It may also be assessed, if in view of compromise between the parties, the possibility of conviction in such a case is remote and whether continuation of proceedings would cause grave oppression and prejudice the accused.
Petitioners and respondent No. 2 are present in person and have been identified by SI Pradeep Kumar, PS: Aman Vihar. I have interacted with the parties and they confirm that the matter has been amicably settled between them without any threat, pressure or coercion. Respondent No. 2 also states that nothing remains to be further adjudicated upon between the parties and she has no objection in case the FIR in question is quashed.
Considering the facts and circumstances, since the matter has been amicably settled between the parties, no useful purpose shall be served by keeping the case pending. It would be nothing but an abuse of the process of Court. The chances of conviction are bleak in view of amicable settlement between the parties. Consequently, FIR No. 0574/2022, under Sections 498A/406/354A/34 IPC, registered at P.S.: Aman Vihar and proceedings emanating therefrom stand quashed.
Petition is accordingly disposed of. Pending applications, if any, also stand disposed of.
A copy of this order be forwarded to learned Trial Court for information.