- (1.) HEARD learned Counsel for the petitioner and learned A.GA
(2.) IT appears that since the matter related to matrimonial dispute.it was sent to the Mediation Centre of Lucknow Bench of Allahabad High Court by this Court, where the parties appeared on 15.2.2008 and through Ms. Madhumita Bose, Advocate, mediator, the matter has been amicably settled between the parties vide Annexure ED on record, where by all disputes and differences came to an end. In matrimonial matters, the Courts have always taken a different view and wanted to resolve the dispute by precluding the parties in dragging unnecessarily the litigation, which may amount to abuse of process of the Court. The Hon'ble Apex Court in an identical matter of B. S. Joshi and others v. State of Haryana and another, (2003) 4 SCC 675 and Ruchi Agarwal. Amit Agarwal and others, (2005) 3 SCC 299, considered this aspect and fore closed the proceedings in the light of the settlement made by the parties and quashed the criminal proceedings. In view of the aforesaid lime light, it transpires that while the parties have compromised and in case they are further dragged into the litigation, then no useful purpose would be served and it may amount to abuse of process of the Court. Hence, interest of justice would suffice, if criminal proceedings are fore ­closed. It further appears that on the basis of subsequent development the genu­ineness of the F.I.R. appears to be highly doubtful and appears to be coloured and untrustworthy. As such the F.I.R. has to be quashed.
(3.) VIS -a-vis in the sequence of events referred to above, the writ petition succeeds and the F.I.R. in question is here by quashed. No costs;