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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI					       Date of Decision: 3rd September, 2026
#	CNR No. DLHC010414322026
+ 	CRL.M.C. 6507/2026 
	VIKRAM SINGH						      .....Petitioner
Through:	Mr. Manish Kumar, Mr. Arun Kumar Bharti, Mr. Tanay Jareda, Mr. Tushar Kumar, Mr. Praveen Chaudhary and Mr. Ajitabh Kumar, Advocates along with petitioner-in-pers
				versus

STATE (GOVT OF NCT OF DELHI) THROUGH SHO GOKULPURI DELHI & ANR.				    .....Respondent
Through:	Mr. Satinder Singh Bawa, APP for State with SI Amit Verma
	Advocate for R-2 (appearance not given)
	Respondent No. 2 in person 

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
CRL.M.A. 27205/2026 (for exemption)
	Exemption allowed, subject to all just exceptions. 
CRL.M.C. 6507/2026
1. Petitioner herein seeks quashing of FIR No. 0238/2016 dated 27.03.2016, registered at Police Station Gokul Puri, 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. The marriage between complainant (respondent No.2 herein) and petitioner No.1 was solemnized on 15.02.2013, as per Hindu rites and ceremonies.  They were blessed with a boy.  
3. However, due to certain temperamental differences, the parties started living separately and when a complaint was lodged by respondent No. 2, it resulted into registration of the abovesaid FIR.
4. Charge-sheet has already been filed and case is now at the stage of prosecution evidence.
5. When an Execution Petition was referred to mediation, parties were able to resolve all their disputes amicably under the aegis of Delhi Mediation Centre, Karkardooma Courts, Delhi vide Mediation Settlement Order dated 21.08.2025 and have decided to part ways gracefully. 
6. Copy of such Mediation Order has been placed on record. 
7. It is in the abovesaid backdrop that quashing is being sought. 
8. Respondent No.2 is present and she has been duly identified by her counsel as well as investigating officer, who are present in Court.  
9. When asked, respondent No.2 submitted that the matter has been amicably settled and she reiterates the terms of settlement as recorded in the settlement.  She states that she has agreed to accept a total sum of Rs. 7,70,000/- as full and final settlement in lieu of istridhan, alimony, maintenance for self (past, present and future).  She has already received Rs. 4,70,000/- and today an FDR for Rs. 3 lacs Bearing No. 258189 issued by Punjab & Sind Bank in the name of her son Jatin Singh has been handed over to her.  Custody of their son shall remain with her, without any visitation rights to petitioner.  She also submits that as per Mediation Settlement, their minor son would be at liberty to take recourse to any provision of law for seeking appropriate relief in relation to his education, maintenance and upbringing etc. 
10. She also submits that there is already a divorce between them by way of mutual consent and decree has been granted by the learned Principal Judge, Family Court on 20.05.2026.  
11. She states that she has entered into the abovesaid settlement out of her own free will, without any coercion and influence from any corner whatsoever and therefore, she would have ‘no objection’ if FIR in question is quashed. 
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. 0238/2016 dated 27.03.2016, registered at Police Station Gokul Puri, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed. 
15. Original affidavits of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within four weeks from today, so that these become part of Trial Court Record. 
16. The petition stands disposed of in aforesaid terms.


(MANOJ JAIN)                                                                                 JUDGE
SEPTEMBER 3, 2026/dr/sy


CRL.M.C. 6507/2026                                                  1