Bombay High Court
Aamer Ansari Mohammad Naser ... vs The State Of Mah. Thr. Its Pso Ps ... on 17 February, 2023
Bench: Vinay Joshi, Valmiki Sa Menezes
1 5-J-APL-225-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
CRIMINAL APPLICATION (APL) NO. 225 OF 2023
APPLICANTS : 1. Aamer Ansari Mohammad Naser Ansari,
Aged about 38 years, Occ : Business,
R/o Mominpura Parbhani,
Tq. Dist. Parbhani.
2. Ansari Sadiya Shewar Mohammad Naser,
Aged About 41 years, Occu : Teacher,
3. Syed Sajed Syed Nasiruddin,
Aged About 46 years, Occu : Service,
Applicants no.1 & 2 and 3 are residents
of Dhar Road, Mumtaj Nagar,
Parbhani 431041.
4. Shakera Begum Ansari Mohammad Khizer
Ansari, Aged About 49 years,
Occu : Household, R/o Dargah Road,
Galib Nagar, Parbhani 431041.
5. Munni @ Nazneen Aamir Ansari,
Aged About 32 years, Occu : Household,
R/o Parbhani, Tq. & Dist. Parbhani.
6. Chand Sultana Javeed Ansari,
Aged About 68 years, Occ : Household,
7. Abdul Javeed Abdul Qayum Ansari,
Aged About 69 years, Occu : Labour,
Applicants No.6 & 7, R/o C/o Near
Samir STD Mominpura, Parbhani.
8. Abdul Maruf Abdul Gafur,
Aged About 50 years, Occu : Service,
R/o Kendra Primary School,
Branch No.1, Parbhani.
VERSUS
NON-APPLICANTS : 1. The State of Maharashtra
Through its Police Station Officer,
Police Station Digras,
Dist. Yavatmal.
2 5-J-APL-225-23.doc
2. Shaziya Sehbar Aamer Ansari,
(Shaziya Sehbar D/o Shaikh Musa)
Aged About 26 years, Occu : Household,
R/o Ganga Nagar, Tq. Digras,
Dist. Yavatmal.
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Shri T. S. Deshpande, Advocate for applicants.
Mrs. Mayuri Deshmukh, Additional Public Prosecutor for respondent
No.1-State.
Shri S. G. Varshani, Advocate for respondent No.2.
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CORAM:- VINAY JOSHI AND
VALMIKI SA MENEZES, JJ.
DATED : 17/02/2023.
ORAL JUDGMENT : (PER VINAY JOSHI, J.) :
1. Admit. Heard finally with the consent of learned
counsel appearing for the parties.
2. This is an application seeking to quash FIR in Crime
No.1047/2021 for the offences punishable under Sections 498-A,
232, 504, 506 r/w Section 34 of the Indian Penal Code.
3. The informant - lady has lodged a report alleging
matrimonial harassment at the hands of applicants who are
husband and near relatives of husband. The marriage between the
couple took place on 25/02/2021 and within few months from
marriage, dispute arose in between them. Thereafter, the
informant started to reside separately and lodged a report.
4. The police investigated the matter and filed charge
sheet in the Court of concerned Magistrate.
3 5-J-APL-225-23.doc
5. Since the couple is young having no issue, with
intervention of friends and relatives, the matter is settled. It was
decided that the couple would withdraw the rival cases filed
against each other. They have settled the matter with a view that
their marriage may not be worked due to differences and having
regard to the young age, they would lead their life as per their
wishes.
6. The parties have filed copy of joint affidavit regarding
the terms of settlement. The informant is present in Court who has
been identified by her Advocate. We have asked the informant
about the settlement to which she agreed and gave consent for
quashing of First Information Report. The informant is present in
Court along with her father namely Sheikh Musa.
7. By and large, it is matrimonial dispute which has been
settled in between the parties and therefore, the continuation of
trial would be futile exercise. Therefore, we are inclined to invoke
our inherent jurisdiction. We also refer the statement of applicant
No.1 - Aamer Ansari Mohammad Naser Ansari (husband) that he
would withdraw criminal case filed by him bearing RCC
No.167/2022 which is pending in the Court of Judicial Magistrate
First Class, Parbhani and would withdraw his suit for declaration
pending in the Family Court, Parbhani. We take his statement as
4 5-J-APL-225-23.doc
undertaking given to this Court.
8. In view of the above, application is allowed.
9. We quash First Information Report in Crime
No.1047/2021 registered with Digras Police Station, Dist.
Yavatmal along with related Criminal Case bearing RCC
No.254/2021 pending on the file of Judicial Magistrate First Class,
Digras, Dist. Yavatmal.
10. The application is disposed of, in the above terms.
[VALMIKI SA MENEZES, J.] [VINAY JOSHI, J.]
Choulwar
Digitally signed by
VITHAL VITHAL MAROTRAO
MAROTRAO CHOULWAR
Date: 2023.02.20
CHOULWAR 20:15:21 +0530
