Quashing of FIR No. 105/2017, under Sections 498-A/406/34 of IPC, registered at police station Hauz Khas, New Delhi is sought on the basis of
mediated settlement of 18th January, 2018 (Annexure P-3) and affidavit of 28th February, 2019 of respondent No. 2.
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 with SI Karan Pal 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 as today, she has received amount of
Rs. 50,000/- by way of demand draft bearing No.305398, dated 26th November, 2018 drawn on Central Bank of India, Branch Angel Public School,
Delhi from petitioners. Respondent No.2 affirms the contents of mediated settlement of 18th January, 2018 (Annexure P-3) and her affidavit of 28th
February, 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 64 1has 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;â€.
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. 105/2017, under Sections 498-A/406/34 of IPC, registered at police station Hauz Khas, New Delhi and the proceedings
emanating therefrom are hereby quashed qua petitioners.
This petition and applications are accordingly disposed of.
Dasti.
