$~59
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 02nd February, 2026
+ 	CRL.M.C. 864/2026 & CRL.M.A. 3425/2026

	BHAGAT SINGH & ORS.					....Petitioner
				Through:	Mr. Naveen Kumar, Advocate.

				Versus

	STATE NCT OF DELHI AND ANR			   .....Respondent
Through:	Mr. Raj Kumar, APP for the State with SI Nitesh.
Mr. Mehtab Singh, Advocate for R-2 along 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 seek quashing of FIR No. 0413/2024 dated 13.07.2024, registered at P.S. Sagar Pur, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. Petitioner No.1 and respondent No.2 got married on 07.07.2018, as per Hindu rites and ceremonies. 
3. The marriage took place in Delhi, however, on account of some temperamental differences, they both started living separately w.e.f 06.08.2021. 
4. On the basis of the complaint made by respondent No.2, the abovesaid FIR was registered. 
5. However, now, both the parties have been able to resolve all their disputes amicably, and have decided to part ways in a graceful manner. 
6. It is submitted that the couple has already obtained divorce by way of mutual consent on 23.12.2025, and respondent No.2 has agreed to accept the sum of Rs.5 lacs in lieu of alimony, istridhan, maintenance for self (past, present and future).
7. The custody of the child would however, remain with the mother i.e. respondent No.2.
8. Broad terms of settlement have been reduced in writing and the copy of Settlement Deed dated 30.10.2025 is on record.
9. Respondent No.2 is present in Court and reiterates the terms of the settlement, and also submits that she has now received the entire agreed amount of Rs.5 lacs and would have no objection if the present FIR is quashed.
10. Respondent No.2 has been duly identified by her counsel as well as I.O.
11. All the four petitioners are also present in Court.
12. Charge-sheet is yet to be filed.
13. 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. 
14. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
15. Consequently, to secure the ends of justice, FIR No. 0413/2024 dated 13.07.2024, registered at P.S. Sagar Pur, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
16. The petition stands disposed of in aforesaid terms.
17. Pending application also stands disposed of in aforesaid terms. 



(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 2, 2026/ss/sa






CRL.M.C. 864/2026                                                     1