$~55
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 03rd February, 2026
+ 	W.P.(CRL) 376/2026 & CRL.M.A. 3583/2026
	GAURAV KUMAR AND ORS			  .....Petitioner
Through:	Mr. R K Gupta with Mr. Rohitash Mishra and Mr. Shubhankar Birla, Advocates. 
				versus
THE STATE GOVT OF NCT OF DELHI THROUGH SHO  CRIME  WOMEN CELL & ANR.				      .....Respondent
Through:	Mr. Sanjay Lao, SC with W/ASI Neel Kamal. 
	Mr. Sushant Kumar, Advocate for R-2.
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioners herein seek quashing of FIR No. 022/2024 dated 07.05.2024, registered at P.S. Crime (Women) Cell, Nanakpura, Delhi, under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. The marriage between complainant (respondent No.2 herein) and petitioner No.1 was solemnized on 01.01.2022, as per Hindu rites and ceremonies. However, due to certain temperamental differences, the parties started living separately w.e.f. 08.10.2022.
3. On account of matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of abovesaid FIR. 
4. When the abovesaid criminal case was taken up by learned Magisterial Court, the matter was referred to mediation and, fortunately, the parties have arrived at amicable settlement. The settlement has taken place under the aegis of Mediation Centre, Saket Courts, Delhi on 21.12.2024.
5. Both the parties have agreed to part ways in a graceful manner.  
6. Broad terms of settlement are contained in Memorandum of Settlement dated 21.12.2024, and parties have already obtained divorce by way of mutual consent on 27.09.2025.
7. As per the terms of settlement, respondent No.2 has agreed to accept a total sum of Rs. 1.5 lacs towards full and final settlement of all her claims in lieu of alimony, istridhan, maintenance for self (past, present and future).  
8. Respondent No.2 submits that the entire such amount has already been received by her.
9. Parties are present in Court and the Court has interacted with them.
10. Upon query, respondent No.2 has reiterated the terms and conditions of the settlement and submits that in view of such settlement, she is no longer interested in pursuing with instant FIR. 
11. The Investigating Officer (I.O.) and learned counsel for respondent are present and duly identifies her. 
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. 022/2024 dated 07.05.2024, registered at P.S. Crime (Women) Cell, Nanakpura, Delhi under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
15. The petition stands disposed of in aforesaid terms. 
16. Pending application also stands disposed of. 


(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 3, 2026/sw/js







W.P.(CRL) 376/2026                                                   1