WASIM ANWAR Vs STATE OF NCT OF DELHI
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: Crl.A. No.-000289-000289 / 2018
Diary number: 35454 / 2017
Advocates: ARUNIMA DWIVEDI Vs
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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)