$~28 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of Decision: 24.09.2026 # CNR No. DLHC010297042026 + CRL.M.C. 4807/2026 ASHOK SHARMA AND ORS. .....Petitioners Through: Petitioners in person versus THE STATE (N.C.T OF DELHI) AND ANR .....Respondents Through: Mr. Nawal Kishore Jha, APP for State with SI Sunita R2 in person CORAM: JUSTICE GIRISH KATHPALIA J U D G M E N T (ORAL) 1. Petitioners seek quashing of case FIR No. 252/2022 of PS Baba Haridas Nagar 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. It is informed by both sides that unfortunately husband of respondent no. 2 had passed away. 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 Sunita. I have spoken with respondent no.2 in Hindi and it is stated by her that she has compromised all disputes with the petitioners. One child namely Hardik Sharma was born from wedlock of respondent no.2 with her now deceased husband and that child is in care and custody of 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. 252/2022 of PS Baba Haridas Nagar for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed. GIRISH KATHPALIA (JUDGE) SEPTEMBER 24, 2026/ CRL.M.C. 4807/2026 Page 1 of 2 pages