$~55
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 21.09.2026

#	CNR No. DLHC010448522026
+ 	CRL.M.C. 7011/2026, CRL.M.A. 29299/2026 & 29298/2026 

	AMAR DEEP AND ORS				   .....Petitioners
				Through:	Ms. Vanadna, Advocate.

				versus

	STATE NCT OF DELHI AND ANR			   .....Respondents
Through:	Mr. Sanjeev Sabharwal, APP for State with IO/SI Ankit Sharma.








     CORAM: JUSTICE GIRISH KATHPALIA

                                                                        
J U D G M E N T    (ORAL)


1.	Petitioners seek quashing of case FIR No. 450/2022 of PS Fatehpur Beri for offence under Section 498A/406/34 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioners.

2.	Learned APP for State, assisted by IO/SI Ankit Sharma, accepts notice and submits that State has no serious objection to this petition.

3.	Respondent no. 2 (appearing through video conferencing), identified by the IO, also accepts notice.

4.	In view of nature of this petition, I have spoken with respondent no.2 in Hindi and it is stated by her that now she has settled all her disputes with the petitioners. It is stated by her that they have been blessed with a child, presently aged 08 months and all of them are living happily together as a family. Respondent no.2 submits that since for past one and a half year she is living happily with the petitioners, now she does not wish to prosecute them further. 

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

6.	Therefore, the petition is allowed and FIR No. 450/2022 of PS Fatehpur Beri for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed.

7.	Accompanying application also stands disposed of.


GIRISH KATHPALIA
     (JUDGE)
SEPTEMBER 21, 2026/ry



CRL.M.C. 7011/2026		   		                                           Page 1 of 2 pages