AIROnline 2025 SC 696

Supreme Court Of India

(From : Delhi)

Hon'ble Judge(s): B. R. Gavai , C.J.I. AND K. Vinod Chandran, N. V. Anjaria , JJ

Criminal P.C. (2 of 1974) , S.482— Constitution of India , Art.142— Quashing of proceedings - Marital discord between parties - Allegations of cruelty - Statement on basis of which crime was registered against accused under S. 498A were common-place, banal and vague, without any specific instances mentioned and filed one year after admitted separation of couple - Contrary statements of witnesses should be tested in a trial and there was no question of veracity of allegations in FIR or charge-sheet being considered, at the stage of quashing - There was nothing substantial in complaint leading to registration of crime under S. 498A - Allegations and counter allegations were nothing more than ordinary marital squabbles, skirmishes and bickerings blown out of proportion - Acrimonious relations between parties for last 8 years without any let-up and multiple legal proceedings pending, indicated that relationship between them had irretrievably broken down - Marriage between the parties was dissolved by exercising powers u/Art.142 of Constitution - Husband was presently unemployed and wife was gainfully employed - Husband was directed to execute gift deed of apartment in favour of wife - Criminal Proceedings were quashed. AIR 1992 SC 604-Relied on (Para 9 10 13 14 16 ....