Delhi High Court
Ajay Kumar & Ors vs State (Nct Of Delhi) & Anr on 27 May, 2019
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: May 27, 2019
+ CRL.M.C. 633/2019 & CRL.M.A. 2639/2019
AJAY KUMAR & ORS .....Petitioners
Through: Mr. Deepak Vuttsya, Advocate.
Versus
STATE (NCT OF DELHI) & ANR .....Respondents
Through: Mr. Izhar Ahmad, Additional
Public Prosecutor for State with SI
Subhash Chandra.
Mr. Piyush Gautam & Mr.
Lakshita Yadav, Advocates with
Respondent No. 2 in person.
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
(ORAL)
Quashing of FIR No.884/2014, under Sections 498-A/406/34 of
IPC & Section 4 of the Dowry Prohibition Act, 1961 registered at Police
Station Samaipur Badli, Delhi is sought on the basis of affidavit of 25th
January, 2019 of second respondent.
Upon notice, learned Additional Public Prosecutor for respondent
No.1-State submits that respondent No.2, present in the Court, is the
complainant of FIR in question and she has been identified to be so, by SI
Subhash Chandra 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 and she affirms the
contents of her aforesaid affidavit of 25th January, 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 proceedings, 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.884/2014, under Sections 498-A/406/34 of
IPC & Section 4 of the Dowry Prohibition Act, 1961 registered at Police
Station Samaipur Badli, Delhi and the proceedings emanating therefrom
are hereby quashed qua petitioners.
This petition and application are accordingly disposed of.
(SUNIL GAUR)
JUDGE
MAY 27, 2019
p'ma
