Delhi High Court
Gajender & Ors vs State, Nct Of Delhi & Anr on 2 August, 2019
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: August 02, 2019
+ CRL.M.C. 3808/2019 & CRL.M.A. 32690/2019
GAJENDER & ORS .....Petitioners
Through: Mr. Surya Nath Pandey, Advocate
Versus
STATE, NCT OF DELHI & ANR .....Respondents
Through: Mr. Izhar Ahmad, Additional
Public Prosecutor with SI Madan
Mohan
Mr. Om Prakash, Advocate with
respondent No. 2 in person
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
(ORAL)
Quashing of FIR No. 187/2014, under Sections 498-A/406/34 of
IPC, registered at Police Station Ranhola, Delhi is sought on the basis of
settlement of 28th May, 2018 (Annexure-C colly).
Upon notice, learned Additional Public Prosecutor for respondent
No.1-State submits that respondent No.2, present in the Court, is the
complainant/first-informant of FIR in question and she has been
identified to be so, by SI Madan Mohan on the basis of identity proof
produced by her.
Respondent No.2, present in the Court, submits that the dispute
between the parties has been amicably resolved vide aforesaid settlement
of 28th May, 2018 (Annexure-C colly) as today, she has received an
amount of ₹1,25,000/- by way of demand draft bearing No. 513796 dated
2nd August, 2019 drawn on Syndicate Bank, Branch Nangloi, Delhi from
petitioners. She affirms the contents of her affidavit of 31st July, 2019
supporting this petition and submits that now no dispute with petitioners
survives and so, the proceedings arising out of the FIR in question be
brought to an end.
Supreme Court in Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai
Vs. State of Gujarat (2017) 9 SCC 641 has reiterated the parameters for
exercising inherent jurisdiction under Section 482 Cr.P.C. for quashing of
FIR/criminal complaint, which are as under:-
"16.7. As distinguished from serious offences, there may be
criminal cases which have an overwhelming or predominant
element of a civil dispute. They stand on a distinct footing insofar
as the exercise of the inherent power to quash is concerned.
16.8. Criminal cases involving offences which arise from
commercial, financial, mercantile, partnership or similar
transactions with an essentially civil flavour may in appropriate
situations fall for quashing where parties have settled the dispute.
16.9. In such a case, the High Court may quash the criminal
proceeding if in view of the compromise between the disputants,
the possibility of a conviction is remote and the continuation of a
criminal proceeding would cause oppression and prejudice."
Since the subject matter of this FIR is essentially matrimonial,
which now stands mutually and amicably settled between parties,
therefore, continuance of proceedings arising out of the FIR in question
would be an exercise in futility.
Accordingly, FIR No. 187/2014, under Sections 498-A/406/34 of
IPC, registered at Police Station Ranhola, Delhi and the proceedings
emanating therefrom are hereby quashed.
This petition and the application are accordingly disposed of.
(SUNIL GAUR)
JUDGE
AUGUST 02, 2019
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