P&H HC | No illegality in quashing criminal proceedings in a matrimonial dispute if parties have entered into a settlement

Punjab and Haryana High Court: Hari Pal Verma, J. allowed the petition filed for quashing of FIR under Section 482 of Code

Punjab and Haryana High Court: Hari Pal Verma, J. allowed the petition filed for quashing of FIR under Section 482 of Code of Criminal Procedure, 1973 on the ground that the matrimonial dispute had been resolved by mediation.

An FIR was filed against the petitioner’s husband accusing him of cruelty and breach of trust against her under Sections 498-A, 406 and 120-B of the Indian Penal Code, 1860. The parties were directed for the process of mediation and they further decided to compromise before the Mediation and Conciliation Center, Barnala. The complainant agreed upon the settlement agreement and stated that she had no objection on quashing of the all the proceedings against the petitioner.

The present court directed the learned Chief Judicial Magistrate, Barnala to get the statements recorded and send its report in order to check the genuineness of the compromise. Further the same was received by the Court and it stated that it was unnecessary to continue the proceeding before the trial court.

Relying on the decision of Supreme Court in Gold Quest International (P) Ltd. v. State of Tamil Nadu, (2014) 15 SCC 235 which held that under matrimonial or civil property disputes of criminal nature if the parties have entered into settlement then it is legal to quash the proceeding under Section 482 of Code of Criminal Procedure along with Article 226 of the Constitution of India; this Court allowed the petition for quashing of FIR and all subsequent proceedings as per compromise entered between the parties. [Sheenu Gupta v. State of Punjab, 2019 SCC OnLine P&H 1399, decided on 02-08-2019]

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