Mangat Ram, etc. Vs State of Delhi and Others

Delhi High Court 29 Apr 2002 Criminal Misc. (M) No. 1307 of 2002 (2002) 2 DMC 204
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Misc. (M) No. 1307 of 2002

Hon'ble Bench

Surinder Kumar Aggarwal, J

Advocates

Ashok Soni, for the Appellant; Pawan Sharma, for the Respondent

Acts Referred

Criminal Procedure Code, 1973 (CrPC) — Section 482#Penal Code, 1860 (IPC) — Section 406, 498A

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

S.K. Agarwal, J.@mdashThis is a petition u/s 482, Cr. P.C. for quashing of FIR No. 1207/ 2001 under Sections 406/498-A, IPC. P.S.

Sultanpuri, Delhi.

2. Notice. The same is accepted by Mr. Pawan Sharma, Counsel for State.

3. Learned Counsel for the petitioners submits that petitioner No. 1 married to Manjula; they blessed with one child from the said marriage; that

respondent No. 2 was also earlier married with someone else and blessed with a child from that marriage; and that petitioner No. 2 is mother-in-

law, petitioner No. 3 is sister-in-law and petitioner No. 4 is brother-in-law of respondent No. 2. However, as respondent No. 2 had some

problems with her husband, consequently some arrangements between petitioner No. 1 and respondent No. 2 were made and they started living

together. This arrangement could not succeed, on account of some misunderstanding, private and personal problems, as a result of which, above

noted FIR was registered. As both the parties were already married and blessed with child, in fact petitioner No. 1 was not married to respondent

No. 2, but it was an arrangement between them; and dispute arose on account of some unrecovered Istridhan articles, stated to have been in

possession of the petitioners. The matter has already been sorted out and petitioner No. 1 duly compensated to respondent No. 2; both are

present in person in the Court. The dispute between the parties resolved by intervention of common friend; and the matter between them has been

sorted out, in terms of compromise. There is no other dispute pending between them and that in the larger interest of both the parties, the said FIR

and the proceedings thereon be quashed. These facts are not contested by learned Counsel for State. The petition is duly supported by the

affidavits of petitioners as well as respondent No. 2, who are present in person and are identified by their respective Counsel.

4. From the material placed on record, it is clear that the criminal proceedings are manifestly attended due to personal and private problems.

Therefore, the same can be quashed, in view of the observations of the Apex court in State of Haryana and others Vs. Ch. Bhajan Lal and others,

5. In view of the above since all the matters have already been compromised, I feel no useful purpose would be served by permitting the above

proceedings to continue. Accordingly, the petition is allowed. The above noted FIR and the proceedings emanating there from are quashed.

Petition stands disposed of.

dusty.

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