Delhi High Court
Manish Pratap vs State & Ors. on 26 February, 2019
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: February 26, 2019
+ CRL.M.C. 1088/2019
MANISH PRATAP ..... Petitioner
Through: Mr. I.V.Raghav & Mr. S.S.
Raghav, Advocates
Versus
STATE & ORS. ..... Respondents
Through: Mr. M.S.Oberoi, Additional Public
Prosecutor for respondent No.1-
State with ASI Praveen Kumar
Mr. R.A. Sharma, Advocate for
respondent No.2
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
(ORAL)
Quashing of FIR No. 208/2014, under Sections 498-A/406/34 of
IPC, registered at police station Ghazipur, Delhi is sought on the basis of
mediated settlement of 10th September, 2018 (Annexure-C) reached
between the parties.
Mr. M.S.Oberoi, Additional Public Prosecutor for respondent
No.1-State, accepts notice.
Mr. Ramavtar Sharma, Advocate, accepts notice on behalf of
second respondent and submits that respondent No.2 is the
complainant/first informant of FIR in question and she is unable to appear
before this Court today due to personal difficulty and she has instructed
him to state that mediated settlement of 10th September, 2018 (Annexure-
C) has been fully acted upon and submits that her affidavit of 4th
February, 2019 supporting this petition is also on record. Learned counsel
for second respondent further submits that second respondent has
instructed him to state that now no dispute with petitioner 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 the parties,
therefore, continuance of proceedings arising out of the FIR in question
would be an exercise in futility.
Accordingly, FIR No. 208/2014, under Sections 498-A/406/34 of
IPC, registered at police station Ghazipur, Delhi and the proceedings
emanating therefrom are hereby quashed.
This petition is accordingly disposed of.
(SUNIL GAUR)
JUDGE
FEBRUARY 26, 2019
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