Bombay High Court
Syed Ismail Syed Babbu And Othr vs The State Of Maharashtra Thr. P.S.O., ... on 13 December, 2023
Author: Vinay Joshi
Bench: Vinay Joshi, M.W. Chandwani
2023:BHC-NAG:17131-DB
Judgment apl1103.18
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY :
NAGPUR BENCH : NAGPUR.
CRIMINAL APPLICATION [APL] No. 1103/2018.
1.Syed Ismail Syed Babbu,
Age 24 years, Occupation - Service,
2.Syed Babbu Syed Yasin,
Age 58 years, Occupation - Agriculturist,
3.Saberabi Syed Babbu,
Age 53 years, Occupation - Household,
Applicant Nos.1 to 3 residents of
Mola, Tah. Mehkar, District Buldhana.
4.Syed Israil Syed Babbu,
Age 23 years, Occupation - Student,
resident of Hiwara Ashram, Buldhana.
5.Shahista Sheikh Akhtar,
Age 26 years, Occupation Household.
6.Sheikh Akhtar Sheikh Sattar,
Age 30 years, Occupation Private.
7.Sheikh Sattar Sheikh Abdul,
Age 6 years, Occupation Nil,
Applicant Nos.5,6, and 7 residents of
Zodge, Tahsil Khamgaon, District Buldhana. ... APPLICANTS.
VERSUS
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Judgment apl1103.18
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1.The State of Maharashtra,
PSO, PS Janefal, Buldhana.
2.Afrin Anjum Syed Ismail,
Aged about 20 years, Occupation
Housewife, resident of Sultanpur,
Ward No.5, Mehkar, District Buldhana. ... NON-APPLICANTS.
---------------------------------
Mr.M.N. Ali, Advocate for Applicants.
Mr. S.S. Doifode, A.P.P. for Non-applicant No.1 - State.
Mr.N.B. Kalwaghe, Advocate for Non-applicant No.2.
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CORAM : VINAY JOSHI AND
M.W. CHANDWANI, JJ.
DATE : DECEMBER 13, 2023.
ORAL JUDGMENT (PER VINAY JOSHI, J.) :
Heard. Admit.
By consent of learned Counsel for the parties, the matter
is taken up for final disposal.
2. This is an application seeking to quash charge sheet
bearing Sessions Trial No.32/2023, arising out of Crime
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No.273/2018 registered with Janefal Police Station, District
Buldhana for the offence punishable under Sections 498-A, 313, 323,
500, 504, 506 read with Section 34 of the Indian Penal Code on
account of settlement.
3. Applicants are husband and nearer relatives of the
informant lady. The marriage between the couple took place on
25.03.2018. Soon after the marriage there was a matrimonial
harassment on account of dowry demand. It is alleged that on
28.04.2018 the applicants have caused miscarriage without the
consent of the informant. Since there was incessant harassment, the
informant - lady lodged report with the police. The police have
completed the investigation and filed charge sheet.
4. The learned Counsel appearing for applicants upon
instructions submit that yet charges are not framed. The couple have
started residing separately after one month from their marriage.
They had no issue from the said marriage. With the aid and
intervention of friends and relatives, they have decided to severe the
matrimonial ties. It is further stated that the husband has agreed to
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Judgment apl1103.18
pay Rs.5,75,000/- towards full and final settlement to the wife, and
in pursuance of said settlement today they have entered into an
agreement "Mubarat Nama", and dissolved the marriage by
customary mode. The husband has handed over cheque of
Rs.5,75,000/- to the wife towards settlement.
5. The couple is young and they find it difficult to go on with
the marriage. Both are desirous to lead their future life as per their
choice. Though there are allegations of causing miscarriage without
the consent of the women, however, both urged to put an end to the
matter as pendency of prosecution would become an obstacle in their
future life. The husband has today assured the Court and made a
statement that the cheque would be honoured. He has also assured
that he would return the gift articles as mentioned in the document
"Mubarat Nama". Similarly, the wife has stated that she has filed
proceedings under Domestic Violence Act (PWDVA No.35/2018) and
under Section 125 of the Cr.P.C. (Cri.M.A.No.115/2018), which she
would withdraw.
6. Essentially it is a matrimonial dispute. The matter has
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been amicable settled. The offences cannot be termed as antisocial
or heinous one. Quashing of the prosecution would certainly secure
the ends of justice. In that view of the matter, we are inclined to
invoke our inherent jurisdiction and pass the following order.
ORDER
(i) Criminal Application is accordingly allowed and
disposed of.
(ii) We hereby quash and set aside the proceeding bearing
Sessions Trial No.32/2023 pending on the file of
Additional Sessions Judge, Mehkar, District Buldhana,
arising out of Crime No.273/2018 registered with
Janefal Police Station, District Buldhana for the offence
punishable under Sections 498-A, 313, 323, 500, 504,
506 read with Section 34 of the Indian Penal Code.
JUDGE JUDGE
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Signed by: R.G. Dhuriya (RGD)
Designation: PS To Honourable Judge
Date: 13/12/2023 18:35:33
