$~15
*	IN   THE    HIGH    COURT   OF    DELHI    AT   NEW   DELHI
%							   Date of Decision: 29.09.2026
#	CNR No.DLHC010101462026
+ 	CRL.M.C. 1990/2026
	GIRDHARI LAL						        .....Petitioner
Through:	Mr. Vinay Duggal, Adv. (through VC). 
				versus
	STATE NCT OF DELHI AND ANR			    .....Respondents
Through:	Mr. Hemant Mehla, APP for the State along with Mr. Mohd. Naved and Mr. Mayank Choudhary, Advs.
     Mr. M. K. Perwez, Adv. for R-2. 
     SI Himanshi, PS Uttam Nagar. 
	CORAM:
	HON'BLE MR. JUSTICE SACHIN DATTA

SACHIN DATTA, J. (ORAL)
	
1. The present petition seeks quashing of FIR No. 25 of 2016 registered under Section 498A/406 of the Indian Penal Code (IPC), 1860, at Police Station Uttam Nagar (West), Delhi, on the basis of a settlement arrived at between the parties. The same has been recorded by the Counselling Cell of the concerned Family Courts and has been appended as Annexure-B to the present petition. The same reads as under:
                 
            

         
         

             
2. It is confirmed by the complainant that the settlement amount of Rs.9,00,000/- has been received by her. It is submitted by the petitioner and the respondent no.2 that their inter-se disputes, being private in nature, have been compromised in terms of the settlement arrived at before the Counselling Cell, Family Courts. 
3. Accordingly, it is jointly requested that FIR No. 25 of 2016 be quashed.  
4. The Investigating Officer (IO) has identified the parties. 
5. Learned APP for the State does not oppose the present petition. 
6. Accordingly, at joint request and considering the dicta laid down in Gian Singh v. State of Punjab, (2012) 10 SCC 303, the present petition is allowed; FIR No.25 of 2016 registered under Section 498A/406 of IPC at P.S. Uttam Nagar (West), Delhi and all proceedings emanating therefrom, are quashed. 
7. The present petition stands disposed of in the above terms. 

SACHIN DATTA, J
SEPTEMBER 29, 2026/r
				
									 


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