$~44
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 02nd February, 2026
+ 	CRL.M.C. 853/2026 & CRL.M.A. 3367/2026

	MOHAN YADAV @ MOHAN SINGH & ORS.	.....Petitioners
				Through:	Mr. Siddharth Negi with Mr. Bilal 							Chaudhary, Mr. Pankaj Kumar,  							Mr. Atul Sharma, Mr. Kaushik Kalita, 						Advocates with petitioners in person. 
				versus

	STATE & ANR.						.....Respondents
				Through:	Mr. Raj Kumar, APP for the State with 						SI Inderjeet, PS Jaitpur. 
						Mr. Hemraj Murmu with Mr. Prakash 						Yadav, Advocates for respondent 							No.2 with respondent No.2 in person. 

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioners herein seeks quashing of FIR No. 65/2021 dated 12.02.2021, registered at P.S. Jait Pur, for commission of offences under Sections 498-A/406/34 IPC and Section 3/4 Dowry Prohibition Act, 1961, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. Petitioner No.1 got married to respondent No.2 on 18.01.2020, as per Hindu rites and customs.  
3. However, on account of some matrimonial discord and temperamental differences, parties could not live together and started residing separately within two months of marriage. 
4. Respondent No.2 lodged a complaint with the police, which resulted in registration of abovesaid FIR.
5. However, thereafter, both the parties have patched up their differences and have agreed to part ways in a graceful manner.  
6. Chargesheet has already been filed. However, the charges have yet not been ascertained. 
7. Broad terms of settlement are contained in Memorandum of Understanding dated 07.11.2024 and in terms thereof, parties have already obtained divorce by way of mutual consent on 15.05.2025.
8. Petitioners are present in Court. 
9. Respondent No.2 is present and is represented by her counsel. The Investigating Officer (I.O.) is present and identifies her.
10. Respondent No.2 has also filed an affidavit stating therein that since she has settled all her disputes with the petitioners amicably, she would have no objection if the present FIR is quashed. 
11. During the course of arguments, when asked, Respondent No.2 reiterated the terms of settlement and has also agreed to accept a sum of Rs. 5,00,000/- as full and final settlement in lieu of alimony, istridhan, maintenance for self (past, present and future). She has already received a sum of Rs.3,50,000/- and the balance amount of Rs.1,50,000/- has been received by her today during the course of proceedings, by way of Demand Draft bearing No. 241051 dated 13.01.2026 drawn on State Bank of India. 
12. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest and is, primarily, private in nature. In any case, even the complainant does not wish to press any charges against the petitioners. 
13. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
14. Consequently, to secure the ends of justice, FIR No. 65/2021 dated 12.02.2021, registered at P.S. Jait Pur, for commission of offences under Sections 498-A/406/34 IPC and Section 3/4 Dowry Prohibition Act, 1961, along with all consequential proceedings emanating therefrom, is hereby, quashed subject to petitioners depositing cost of Rs.20,000/- with Delhi High Court Staff Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] within two weeks from today.
15. The petition stands disposed of in aforesaid terms.
16. Pending application also stands disposed of in aforesaid terms. 


(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 02, 2026/st/js






CRL.M.C. 853/2026                                                      	         1