$~32
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 17.09.2026

#	CNR No. DLHC010128462026
+ 	CRL.M.C. 2405/2026
	SUDHIR KUMAR  & ORS.				     .....Petitioners
Through:	Ms. Anjali Nigam and Mr. Adiya Oberoi, Advocates 
				versus

	STATE GOVT OF NCT OF DELHI AND ANR	    .....Respondents
Through:	SI Sandeep Kumar with Respondent no.2 in person. 







     CORAM:          JUSTICE GIRISH KATHPALIA

                                                                        
J U D G M E N T    (ORAL)
        
1.	Petitioners seek quashing of case FIR No. 503/2017 of Police Station Mahendra Park, Delhi for offence under Section 498A/34 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioners.

2.	State has no objection to this petition. Statements of parties have already been recorded by the concerned Joint Registrar.

3.	The respondent no.2 is present in court today and is identified by IO/SI Sandeep Kumar. I have spoken with respondent no.2 in Hindi and it is stated by her that she has compromised all disputes with the petitioners. Marriage between petitioner no.1 and respondent no.2 stands already dissolved by way of decree of divorce. No child was born from wedlock of petitioner no.1 and respondent no.2. The respondent no.2 submits that she has received complete full and final settlement amount in lieu of her entire stridhan and maintenance. Respondent no.2 submits that now she does not wish to continue prosecution of petitioners.

4.	Having spoken with respondent no.2, I am satisfied that it would be in the interest of justice not to push the parties through full dress trial.

5.	Therefore, the petition is allowed and FIR No. 503/2017 of Police Station Mahendra Park, Delhi for offence under Section 498A/34 IPC as well as proceedings arising out of the same are quashed.


GIRISH KATHPALIA
     (JUDGE)
SEPTEMBER 17, 2026
‘rs’





CRL.M.C. 2405/2026		   		                                        Page 1 of 2 pages