Delhi High Court
Rajesh Sharma @ Pintoo & Ors. vs The State (N.C.T. Of Delhi) & Anr. on 24 August, 2018
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 24.08.2018
+ CRL.M.C. 4269/2018
RAJESH SHARMA @ PINTOO & ORS. ..... Petitioners
versus
THE STATE (N.C.T. OF DELHI) & ANR. ..... Respondents
Advocates who appeared in this case:
For the Petitioners : Mr. Deepak Kumar, Advocate
For the Respondents: Mr. Sanjeev Sabharwal, APP for the State.
SI Jagdish, PS Bindapur.
Mr. V.S. Panwar, Advocate for R-2 with R-2 in
person.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
24.08.2018
SANJEEV SACHDEVA, J. (ORAL)
Crl.M.A. No.30580/2018 (exemption)
Exemption is allowed subject to all just exceptions.
CRL.M.C. 4269/2018
1. The petitioners seek quashing of FIR No.411/2012 under Sections
498A/406/494/34 IPC, Police Station Binda Pur, based on a settlement.
2. Learned counsel for the petitioners submits that the petitioner No.3,
mother of the petitioner No.1, could not be present in Court today as she
has gone on a pilgrimage. He prays that the petitioner No.3 be exempted
from personal appearance. He submits that she has already filed an affidavit
in support of the petition.
3. In view of the above, the petitioner No.3 is exempted from personal
appearance.
4. The subject FIR emanates out of matrimonial discord. Petitioner
No.1 is the husband of respondent No.2. Petitioner No.2 is the sister-in-law
of the respondent No.2. Petitioner No.3 is the mother-in-law of the
respondent No.2.
5. Learned counsel for the petitioners submits that the parties have
settled their disputes before the Counselling Cell, Dwarka Court on
17.03.2017. The parties have already been divorced by way of a decree of
divorce by mutual consent.
6. As per the settlement, the petitioners had to transfer property bearing
No.RZ-T-234, 3rd Floor, Jain Colony, Part-I, Uttam Nagar. The petitioners
have already executed the transfer documents in favour of respondent No.2
qua the same.
7. As per the settlement, three minor children are to remain with
permanent custody of the respondent No.2.
8. The petitioner No.1, who is present in Court in person, undertakes
that he shall not claim any rights contrary to the settlement terms. The
undertaking is accepted.
9. The respondent No.2 is present in person, represented by counsel
and is identified by the Investigating Officer. She submits that she has
settled her disputes with the petitioners and does not wish to press charges
against the petitioners and prosecute the complaint any further.
10. In view of the fact that the proceedings emanate out of a matrimonial
discord and the parties have fully and finally settled their disputes and the
respondent No.2 has stated that she does not wish to press the complaint
any further and the fact that the parties have already been divorced by way
of a decree of divorce by mutual consent, continuation of criminal
proceedings will be an exercise in futility and justice in the case demands
that the dispute between the parties is put to an end and peace is restored;
securing the ends of justice being the ultimate guiding factor. It would be
expedient to quash the subject FIR and the consequent proceedings
emanating therefrom.
11. In view of the above, the petition is allowed. FIR No.411/2012
under Sections 498A/406/494/34 IPC, Police Station Binda Pur and the
consequent proceedings emanating there from are quashed.
12. Order Dasti under the signatures of the Court Master.
AUGUST 24, 2018 SANJEEV SACHDEVA, J
st
