Delhi High Court - Orders
Sh Omkumar & Anr vs The State Nct Of Delhi & Anr on 28 November, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~112
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 9296/2024
SH OMKUMAR & ANR. .....Petitioners
Through:
versus
THE STATE NCT OF DELHI & ANR. .....Respondents
Through: Mr. Satish Kumar, APP for the State
along with ASI Yogender.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 28.11.2024 CRL.M.A. 35657/2024 (Exemption).
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.C. 9296/2024.
1. The instant petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter "BNSS) (earlier Section 482 of the Code of Criminal Procedure, 1973 (hereinafter "Cr.P.C.") has been filed by the petitioners praying for quashing of FIR bearing No. 244/2022 registered at Police Station Mayur Vihar Phase-I, Delhi, for offences punishable under Sections 498A/406/34 of the Indian Penal Code, 1860 (hereinafter "IPC").
2. The brief facts of the case are that the marriage between the petitioner no. 1 and respondent no.2 got solemnized on 26th June, 2020 at Delhi according to Hindu rites and ceremonies but due to some temperamental This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/12/2024 at 21:30:16 differences between them, they started living separately since March, 2020. No child was born out of their wedlock.
3. Despite several efforts of reconciliation, both the parties could not settle the differences. The respondent no.2 submitted a complaint with Police Station- Mayur Vihar Phase-I which led to the registration of the aforesaid FIR against the petitioner on 25th March, 2022.
4. With the intervention of family members and relatives, both the parties entered into settlement vide Mutual Settlement dated 3rd June, 2024. The terms and conditions of the said settlement are mentioned in the Mutual Settlement which is annexed as Annexure P-2 to the petition.
5. The petitioner no. 1 and respondent no. 2 filed a joint petition under Section 13-B (1) of the Hindu Marriage Act, 1955 (hereinafter "HMA") before learned Principal Judge, Family Court, West, Tis Hazari Courts, Delhi, which allowed the first motion on 16th July, 2024, and vide judgment dated 24th August, 2024, the parties were granted decree of divorce under Section 13-B (2) of the HMA.
6. It is submitted that respondent no.2 has settled all her claims in respect of her marriage including dowry, stridhan, and claims of past, present and future maintenance with the petitioner for a sum of Rs. 7,50,000/-, out of which the remaining amount of Rs.2,50,000/- was agreed to be paid at the time of quashing of the FIR. It is submitted that the respondent no. 2 has already received a sum of Rs. 5,00,000/- as per the terms of the Settlement Agreement.
7. The petitioner no. 1 has handed over a Demand Draft bearing No.688167 for the balance amount of Rs.2,50,000/- dated 31st August, 2024 in the name of respondent no. 2 today in the Court. The respondent no.2 has This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/12/2024 at 21:30:16 verified the particulars of the Demand Draft to her satisfaction and stated them to be correct.
8. The petitioner nos. 1 and 2 are present before this Court before this Court. They have been identified by their counsel and Investigating Officer ASI Yogender, Police Station Mayur Vihar Phase-I. The respondent no. 2 is also present in the Court and has been identified by the Investigating Officer.
9. On the query made by this Court, respondent no. 2 has categorically stated that she has entered into compromise on her own free will and without any pressure. It is also stated by respondent no.2 that the entire dispute has been amicably settled between the parties. The parties also undertook that they shall abide the terms and conditions of the Settlement Agreement arrived at between the parties.
10. It is prayed that the instant FIR be quashed on the basis of Settlement Agreement between the parties.
11. Learned APP for the State submitted that there is no opposition to the prayer made on behalf of the petitioners seeking quashing of the FIR in question in view of the settlement arrived at between the parties.
12. Heard learned counsel for the parties and perused the record.
13. The instant criminal proceedings in respect of non-compoundable offences are private in nature and do not have a serious impact on the society especially when there is a settlement/compromise between victim and accused. In such cases, it is settled law that High Court is also required to consider the conduct and antecedents of the accused in order to ascertain that the settlement has been entered into by her own free will and has not been imposed upon her by the petitioner or any person related to him. In the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/12/2024 at 21:30:16 present case, the complainant is present in Court and has categorically stated that she has entered into compromise and settled the entire disputes amicably with the petitioners by her own free will without any pressure or coercion. There is also no allegation from respondent no.2 that the conduct and antecedents of petitioners have been bad towards her after the compromise.
14. In the case of State of Madhya Pradesh vs. Laxmi Narayan and Ors., (2019) 5 SCC 688, the Hon'ble Supreme Court held that the powers conferred under Section 482 of the Cr.P.C, can be exercised by the Courts to quash the criminal proceedings featuring non-compoundable offences, when the matter arises out of matrimonial or family disputes. Moreover, it is pertinent to satisfy the Court that the said non-compoundable offences are private in nature and does not have a serious impact on the society.
15. Furthermore, it was observed by the Hon'ble Supreme Court in the case of Ramgopal and Ors. Vs. The State of Madhya Pradesh, 2021 INSC 568, that the extraordinary power enjoined upon the High Courts under Section 482 of Cr.P.C. can be invoked even when such a case falls within the ambit of non-compoundable offences given that the Court must be satisfied that the nature of the offence does not impact the conscious of the society and that the compromise between the parties is voluntary and amicable.
16. In the instant case, as stated above, the parties have reached on the compromise and amicably settled the entire disputes without any pressure.
17. In view of the settlement arrived at between the parties and the law laid down by the Hon'ble Supreme Court, the present petition is allowed. Accordingly, FIR bearing No. 0244/2022 registered at Police Station Mayur This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/12/2024 at 21:30:17 Vihar Phase-I, Delhi, for offences punishable under Sections 498A/406/34 of the IPC and all consequential proceedings emanating therefrom are quashed.
18. The petition alongwith pending applications, if any, stand disposed of.
CHANDRA DHARI SINGH, J NOVEMBER 28, 2024 Rk/st Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/12/2024 at 21:30:17