MURLIDHAR MUKUNDRAO Vs. PRIRI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, matter is taken up for final hearing. Parties to the application are present before the court and are duly identified by the respective counsel.

(2.) This is an application for quashing FIR No. 492 of 2007 registered for the offence under Section 498A r/w 34 of the Indian Penal Code, so also Criminal Case No. 207 of 2008.

(3.) This FIR as well as Criminal Case arose out of the matrimonial discord between the wife and husband. Now, individual affidavits have been filed by wife and husband as well as relatives of the husband to the application and there is a narration in the affidavits that they have settled the dispute amongst themselves. In paragraph No. 3 of the affidavit of the respondent/wife, it has been stated that an amount of Rs. 12,50,000/- payable to the wife, respondent No. 1 herein, has been deposited in this court, which obviously would be made over to her after disposal of this application so also after passing of the decree of divorce by the competent Family Court. Statements made in these affidavits are accepted. We have questioned the husband and wife both about the correctness of the affidavits. We are satisfied that the offences under the instant FIR would fall within the parameters, by which compounding and quashing FIR can be allowed, in terms of the decision of the Apex Court in the case of Gian Singh vs. State of Punjab and Anr., 2012 9 SCALE 257. Therefore, in our considered opinion, this is a fit case in which the application deserves to be allowed. Hence, we pass the following order.