N.J. Jamadar, J
1. Leave to amend. Amendment be carried out forthwith.
2. Rule. Rule is made returnable forthwith and with the consent of the learned counsels of the parties, heard finally at the stage of admission.
3. This petition under Article 226 of the Constitution of India and section 482 of the Code of Criminal Procedure, 1973 is filed seeking to quash and set
aside the proceedings bearing No. PW/299/2021, 13th Court, Boiwada, Dadar, Mumbai arising out of FIR No. 255/2020 registered against the
petitioners with R.A.K. Marg Police Station, Mumbai for the offence punishable under section 498-A Nizam Rehmat Khan And Ors vs The State Of
Maharashtra And Anr on 3 July, 2021 read with section 34 of the Indian Penal Code, 1860 ('the Penal Code').
4. The petitioners have been arraigned for the offence punishable under section 498-A read with section 34 of the Penal Code for having subjected
the respondent No.2-Mrs.Sana Nizam Rehmat Khan, first informant, to cruelty. The marital dispute also led to institution of a proceeding under the
Protection of Women from Domestic Violence Act, 2005.
5. The petitioners have approached the Court with the assertion that, in the intervening period, the matrimonial dispute has been amicably resolved.
The marriage between the petitioner No.1 and respondent No.2-the first informant has been dissolved in terms of 'Khula', obtained by the respondent
No.2 on 21 st April 2021. Hence, the petitioners have prayed for quashing and setting aside the above-referred prosecution.
6. The learned counsels for the petitioners and the respondent No.2 submit that the parties have amicably resolved all the disputes. Consent terms
have been filed before the Court of Metropolitan Magistrate, Dadar, Mumbai. A copy of the consent terms is annexed to this petition. The respondent
No.2-first informant has also filed an affidavit before this Court. Paragraph Nos.2 and 5 of the affidavit read as under :
2. I say that, the disputes and misunderstandings between me and the petitioners are amicably settled and the same settlement/compromise arrived
through the consent term before the Hon'ble 13th Metropolitan Magistrate Court at Boiwada in C.C. No. 53/DV/2020 and in said case, Petitioners and
myself filed consent terms dated 26.02.2021. The said consent terms already annexed to the above Petition at '19-24'. I rely upon and admit the
contents of the said consent terms. I say that in view of said consent terms, myself and Petitioner No.1 agreed to separate from each other wherein I
agreed to give ""KHULANAMA"" to the Petitioner No.1, which I have given by executing the ""KHULANAMA"" dated 21.04.2021 in accordance with
Shariat law and also in furtherance of the said consent terms. Hereto annexed and marked as Exhibit ""A & A1"" is a copy of the ""KHULANAMA
and also copy of translation thereof.
...............
5.I say that I have no objection if the complaint against the present petitioners with the R.A.K. Marg Police Station, Mumbai as F.I.R. bearing No.
255 of 2020, for offences under Section498A, r/w. 34 of the Indian Penal Code, 1860 and also all the other proceedings arising therefrom are quashed.
I say that, I do not want to pursue the said complaint and further proceedings arising out of it as the same shall not serve any purpose to anybody.
Hence, it is my desire and also humble request not to proceed and/or pursue with the above FIR and any criminal proceedings arising out of it.
7. Ms.Sana Khan, respondent No.2-first informant appeared Shraddha Talekar, PS Nizam Rehmat Khan And Ors vs The State Of Maharashtra And
Anr on 3 July, 2021 before the Court through video conference. The respondent No.2 admits the contents of the consent terms as well as the
assertions in the affidavit. The respondent No.2 is identified by the learned counsel for respondent No.2. The respondent No.2 submitted that she has
decided to settle the matrimonial dispute with the petitioner No.1 out of her own volition. There is no coercion or duress.
8. Evidently, the marital discord between the petitioner No.1 and respondent No.2 was the genesis of the offence. The parties have decided to bury
the hatchet. The marriage between the petitioner No.1 and respondent No.2 is dissolved by executing a ""Khulanama"". They have parted ways. In the
circumstances, continuation of the instant prosecution would serve no fruitful purpose. In view of the settlement between the parties, the possibility of
the prosecution ending in conviction is very remote and bleak. On the contrary, continuation of the prosecution would cause a serious prejudice to the
parties. Thus, in order to secure the ends of justice and prevent the abuse of the process of the Court, we are persuaded to quash the case bearing
No.PW/299/2021, pending on the file of 13 th Court, Boiwada, Dadar, Mumbai. Nizam Rehmat Khan And Ors vs The State Of Maharashtra And Anr
on 3 July, 2021
9. Hence, the following order :
ORDER
(i) The petition stands allowed in terms of prayer clause (a).
(ii) The case, bearing No. PW/299/2021, 13th Court, Boiwada, Dadar, Mumbai arising out of FIR No. 255 of 2020 registered against the petitioners
with R.A.K. Marg Police Station stands quashed and set aside.
(iii) Rule made absolute in the aforesaid terms.
