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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 289 OF 2018

[@ SPECIAL LEAVE PETITION (CRL.) NOS. 9388 OF 2017] WASIM ANWAR                                   Appellant(s)

                               VERSUS STATE OF NCT OF DELHI & ANR.                 Respondent(s)

J U D G M E N T

KURIAN, J.

1. Leave granted.

2. The appellant approached this Court, aggrieved by the impugned Judgment dated 20.02.2017 passed by the High Court of Delhi in Crl. M.C. No. 703 of 2017. The High Court declined to exercise its jurisdiction under Section 482 Cr.P.C. for quashing of FIR No. 258 of  2014  on  the  file  of  Police  Station  Jafrabad, Delhi,  which  is  now  Crl.  Case  No.  81869  of  2016 pending before the Metropolitan Magistrate, District Shahdara, Karkardooma District Courts, Delhi.

3. The complainant and the accused are husband and wife.  Ms. Geeta Luthra, learned senior counsel, has pointed  out  that  the  dispute  essentially  is

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matrimonial.   The  parties  are  present  before  us today.  It is submitted that the disputes between the parties have been sorted out and they have arrived at an agreement to settle all the cases between them. In  terms  of  the  agreement,  the  husband  has  today handed over a Demand Draft for a sum of Rs.1,00,000/- (Rupees One Lakh) to the complainant-wife, which she duly acknowledged.

4. We are informed that another sum of Rs. 95,000/- (Rupees Ninety Five Thousand) will be handed over to the complainant when the remaining case, pertaining to FIR No. 591 of 2014 registered at Police Station Neb Sarai, Delhi, pending before the High Court of Delhi is disposed of.

5. We also hasten to note that the settlement has been arrived at before the Principal Councillor of the Family Court, Saket.  The settlement is taken on record and shall form part of this Judgment.

6. Since the parties have settled the disputes among themselves and they are at peace, we do not find any reason for continuing the criminal case.  Be it noted that even if the parties are sent to trial, the same is  only  to  end  up  in  acquittal  in  view  of  the

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settlement and the submissions made by the defacto complainant  before  this  Court.   In  the  above circumstances, the appeal is allowed and the Judgment dated  20.02.2017  passed  by  the  High  Court  is  set aside.  FIR No. 258 of 2014 on the file of Police Station Jafrabad, Delhi is quashed.     

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; February 19, 2018.

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ITEM NO.44               COURT NO.5               SECTION II-C                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (Crl.)  9388 OF 2017 WASIM ANWAR                                        Appellant(s)                                 VERSUS STATE OF NCT  OF DELHI & ANR.                      Respondent(s) (IA  No.11574/2018-PERMISSION  TO  APPEAR  AND  ARGUE  IN  PERSON   FOR  EXEMPTION  FROM  FILING  C/C  OF  THE  IMPUGNED  JUDGMENT  ON  IA 124105/2017)   (FOR EXEMPTION FROM FILING O.T. ON IA 124106/2017) Date : 19-02-2018 This matter was called on for hearing today.

CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR Counsel for the  parties Mr. Geeta Luthra, Sr. Adv.  

Mr. R. S. Jena, Adv.  Mr. Ujjwal Jain, Adv.  Mr. Ajay Amritraj, Adv.  Mr. Ashish Prakash, Adv.  Mr. B. V. Balram Das, Adv.  Mr. Anil Kaushik, Adv.  Mr. Tanmaya Mehta, Adv.  Mr. Rajinder Singh, Adv.  Mr. Abhishek Mishra, Adv.  

                   Ms. Arunima Dwivedi, AOR                     Respondent-in-person

   UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The appeal is allowed in terms of the signed non-reportable

Judgment.  

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Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)