Bombay High Court
Abhay Rajaram Ahire And Ors vs The State Of Maharashtra And Anr on 29 September, 2021
Bench: S.S. Shinde, N. J. Jamadar
Digitally signed
LAXMIKANT by LAXMIKANT
GOPAL
GOPAL CHANDAN
CHANDAN Date: 2021.09.30 (7) cri.wp-2495.19.odt
10:13:35 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.2495 OF 2019
1] Shri Abhay Rajaram Ahire ]
Age : 37 YEARS, Occ : Private ]
]
2] Sou Minakshi Rajaram Ahire, ]
Age : 58 years, occ : Retired ]
]
3] Shir Rajaram Trumbak Ahire ]
Age : 70 years, occ : Retired ]
]
All Residing at - Astitav, 4B, Panchshil ]
Co-op. HSC, K. J. Mehta Road, ]
Chavan Mala, near Jaltaran, ]
Nashik Road, Taluka - Nashik - 422 102 ]
]
4] Shri Rahul Rajaram Ahire ]
Age 38 Years, Occ : Service ]
]
5] Sou. Snehal Rahul Ahire, ]
]
Age 32 years, Occ : Housewife ]
Nos. 4 to 5 residing at - 706, ]
Sidheshwar Towers, Flat No.19, ]
Sector 19, Kamothe - 410 209 ]
]
6] Sou Vandana Pravin Kambale ]
Age : 39 years, occ : Government ]..... Petitioners
Residing at B-289/3, Government ] (Original Accused
Colony, Bandra (E), Mumbai - 51 ] Accused Nos.1 & 6)
versus
1] The State of Maharashtra ]
Through Khadakpada, Police ]
Station, Kalyan District - Thane ]
]
2] Sou Pooja Abhay Ahire ]
Age : 32 years, Occ : Doctor, ]
]
Residing at D-201, Kasturi Lawans, ]..... Respondents.
lgc 1 of 7
(7) cri.wp-2495.19.odt
Near Sandip Hotel, B-ward office road, ](Respondent No.2
behind, Pulse Hospital, kalyan (W) ]Orig. Complainant)
Ms. Chaitrali A Deshmukh for the Petitioners.
Mr. K V Saste, APP for the Respondent No.1/State.
Ms. Meghna A Gowalani for Respondent No.2.
Respondent No.2 present in Court.
CORAM : S. S. SHINDE,
N. J. JAMADAR, JJ
DATE : 29th September 2021
JUDGMENT : (PER S. S. SHINDE, J)
1 Rule. Rule made returnable forthwith and heard finally with the
consent of learned counsel appearing for the parties.
2 The Criminal Writ Petition has been filed by the Petitioners for the
following substantial relief :-
(b) after going through the records and proceedings this
Hon'ble Court be pleased to quash and set aside the FIR
No.0074 dated 25.2.2019 vide CR No.I-74 of 2019
registered at Khadakpada Police Station, Kalyan, District
Thane, against the Petitioners.
3 The learned counsel appearing for the Petitioners and the learned
counsel appearing for the 2nd Respondent jointly submit that the parties have
amicably settled the dispute and proceedings have been instituted before the
Family Court, Nashik for divorce by mutual consent.
4 The learned counsel appearing for the 2 nd Respondent has
lgc 2 of 7
(7) cri.wp-2495.19.odt
tendered across the bar the affidavit of the 2 nd Respondent. The same is taken
on record.
5 The 2nd Respondent is present before this Court. She is identified
by her advocate. When we interacted with her, she stated that it is her
voluntary act to enter into such settlement and join the prayer of the
Petitioners for quashing the impugned FIR. She further stated that she will
receive the amount of Rs.15,00,000/- on conclusion of the proceedings
instituted before the Family Court, Nashik.
6 Paragraphs 2 to 12 of the affidavit of the 2 nd Respondent read
thus :-
"2 I say and declare that Mr. Abhay Rajaram Ahire,
Petitioner No.1 along with other Petitioners have filed
this Criminal Writ Petition before this Hon'ble Court for
quashing the FIR bearing No.0074/2019 dated
25.02.2019, registered at Khadakpada Police Station,
Kalyan for the offences punishable under Section
498(A), 406, 354, 323, 504, 506 read with section 34 of
Indian Penal Code 1860 as the same essentially arises
out of the matrimonial disputes between us.
3 I say and declare that the said dispute was a matrimonial
dispute and the same has been settled between us in
particular by filing consent terms before Ld. Family Court
Nashik in Marriage Petition No.363/2018 filed by the
Petitioner No.1. Hereto annexed and marked EXHIBIT
"A" is the copy of the Consent Terms dated 17.09.2021.
4 That Pursuant to the aforesaid annexed Consent Terms, I
agree and hereby declare that the Petitioners have
deposited the permanent alimony of Rs.15,00,000/-
lgc 3 of 7
(7) cri.wp-2495.19.odt
(Fifteen Lakh Rupees only) through Demand Draft (DD)
bearing number 952110 of Canara Bank Jail Road,
Nashik Road in Ld. Family Court, Nashik.
5 I say and declare that I will not assert any claim or any
maintenance or damages and wave my rights with
respect to maintenance after receiving/withdrawing the
permanent alimony from Ld. Family Court, Nashik. I will
not institute any other legal proceedings against the
Petitioner and his family.
6 I say and declare that I hereby withdraw all the
allegations made against the Petitioners in the said FIR
bearing No.0074/2019 registered at Khadakpada Police
Station, Kalyan. I further state and declare that I do not
intend to pursue the said complaint any further as we
have arrived at amicable settlement.
7 I say and hereby declare that even my husband i.e.
Petitioner No.1 is ready to withdraw all the allegations if
any made against me. I am made to unde4rstand by my
husband Petitioner No.1 that he will withdraw all the
case if any filed against me.
8 I say and hereby declare that I am executing this
affidavit in support of my contention that now I do not
have any complaint and/or grudges against the
Petitioners and I have consented to withdraw all the
allegations voluntarily in view of the amicable
settlement. I further say and declare that I give my
voluntary consnt for the quashing of the said FIR bearing
No.0074/2019 dated 25.02.2019 registered at
Khadakpada Police Station, Kalyan, which is the subject
matter of this Petition.
9 I agree and hereby declare that I shall appear before the
Hon'be High Court, Bombay in this Petition filed by my
husband as and when the aforesaid Writ Petition is listed
before the Hon'ble High Court and shall withdraw my
aforesaid complaint and give No objection/Consent for
quashing of the FIR No.0074/2019 of Khadakpada Police
Station, Kalyan.
10 I agree and hereby declare that it is agree and
lgc 4 of 7
(7) cri.wp-2495.19.odt
understood by and between the parties that the above
constitutes the entire settlement of all disputes between
the parties hereto and the parties shall not have any
further legal claim or demand against each other of any
nature whatsoever between them and otherwise.
11 I agree and hereby declare that I have understood the
contents of this affidavit and the contents are explained
to me in Marathi and English and thereafter I am giving
my consent to quash the said complaint registered at
Khadakpada Police Station, Kalyan, bearing FIR
No.503/2019.
12 I say that we have settled the matter amicably and I do
not want to prosecute the applicant further and do not
have any objection if the present proceeding is quashed
by this Hon'ble Court."
7 Since the Petitioners and the 2 nd Respondent have amicably settled
the dispute and the 2nd Respondent has filed the affidavit thereby giving no
objection for quashing the impugned FIR, and during the course of interaction
the 2nd Respondent stated that it is her voluntary act to enter into such
settlement and join the prayer of the Petitioners for quashing the impugned
FIR, no fruitful purpose would be served by continuing the further
investigation in FIR No.74 of 2019, dated 25/02/2019 registered with
Khadakpada Police Station for the offences punishable under Sections 498-A,
406, 354, 323, 504, 506, 34 of the Indian Penal Code.
8 In view of the stand taken by the 2nd Respondent to join the prayer
of the Petitioners for quashing the impugned FIR, the chances of conviction of
the Petitioners would be bleak and remote.
lgc 5 of 7
(7) cri.wp-2495.19.odt
9 The Supreme Court in the case of Giansingh v. State of Punjab
and Another1 has held that, the criminal cases having overwhelmingly and
predominatingly civil flavour stand on a different footing for the purposes of
quashing, particularly the offences arising from commercial, financial,
mercantile, civil, partnership or such like transactions or the offence arising out
of matrimony relating to dowry, etc. or the family disputes where the wrong is
basically private or personal in nature and the parties have resolves their entire
dispute. In this category of cases, the High Court may quash the criminal
proceedings if in its view, because of the compromise between the offender and
the victim, the possibility of conviction is remote and bleak and continuation of
the criminal case would put the accused to great oppression and prejudice and
extreme injustice would be caused to him by not quashing the criminal case
despite full and complete settlement and compromise with the victim. It is
further held that, as inherent power is of wide plenitude with no statutory
limitation but it has to be exercised in accord with the guideline engrafted in
such power viz.: (i) to secure the ends of justice, or (ii) to prevent abuse of the
process of any court.
10 In the light of the discussion in the foregoing paragraphs and
keeping in view the averments in the affidavit filed by the 2 nd Respondent, and
the statements made by her during the course of interaction by this Court, we
1 2012 (10) SCC 303
lgc 6 of 7
(7) cri.wp-2495.19.odt
are of the view that, in order to secure the ends of justice and to prevent the
abuse the process of law/court, it would be appropriate to quash and set aside
the impugned FIR.
11 In that view of the matter, the Writ Petition deserves to be allowed
and the same is allowed in terms of prayer clause (b) which read thus :-
(b) after going through the records and proceedings this
Hon'ble Court be pleased to quash and set aside the FIR
No.0074 dated 25.2.2019 vide CR No.I-74 of 2019
registered at Khadakpada Police Station, Kalyan, District
Thane, against the Petitioners.
12 Rule made absolute in the aforesaid terms. The Writ Petition
stands disposed of accordingly.
13 We impress the Family Court, Nashik to dispose of the pending
proceedings as expeditiously as possible and preferably in near future.
Needless to observe that the parties shall extend full cooperation for early
disposal of the proceedings pending before the Family Court, Nashik.
[N. J. JAMADAR, J] [S. S. SHINDE , J]
lgc 7 of 7
