Sh Ravi Kant & Ors. vs Govt Of NCT Of Delhi & Anr.

ANOOP KUMAR MENDIRATTA, J (ORAL)

Exemption allowed, subject to just exceptions.

Application stands disposed of.

Petition under Section 482 of the Code of Criminal Procedure, 1973 (‘Cr.P.C.’) read with Article 227 of the Constitution of India has been preferred on behalf of petitioners for quashing of FIR No.0220/2022, under Sections 498A/406/34 IPC registered at P.S.: Narela Industrial Area and proceedings emanating therefrom.

Issue notice. Learned APP for the State and learned counsel for respondent No. 2 alongwith respondent No.2 in person appear on advance notice and accept notice.

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 13.05.2003. Three children were born out of the wedlock who are presently in custody of petitioner No.1. 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 09.03.2022.

The disputes are stated to have been amicably settled between the parties in terms of Settlement Deed dated 23.08.2023 arrived at Delhi Mediation Centre, Tis Hazari Courts, Delhi. 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 18.10.2023.

Balance amount of settlement of Rs.80,000/- has been paid to respondent No. 2 today through DD No.405762 dated 25.07.2024 drawn on Bank of Baroda, Punjabi Bagh, New Delhi in favour of respondent No. 2.

Learned APP for the State submits that in view of amicable settlement between the parties, he has no objection in case the FIR in question is quashed.

Petitioners and respondent No. 2 are present in person and have been identified by SI Narinder Sehrawat, PS: Narela Industrial Area. 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.0220/2022, under Sections 498A/406/34 IPC registered at P.S.: Narela Industrial Area 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.