$~78 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of Decision: 03rd September, 2026 # CNR No. DLHC010414542026 + W.P.(CRL) 2692/2026 PARKASH ROY .....Petitioner Through: Ms. Niti Vadhawan, Advocates along with petitioner in person. versus STATE GOVT OF NCT OF DELHI AND ANR .....Respondent Through: Mr. Sanjay Lao, Sr. Advocate with Mr. Sunil Kumar Gautam, APP for the State. SI Surender. Mr. Piyush Gautam and Mr. Sumit Yadav, Advocates for R-2 along with respondent No.2. CORAM: HON'BLE MR. JUSTICE MANOJ JAIN J U D G M E N T (oral) 1. Petitioner herein seeks quashing of FIR No. 0494/2022 dated 23.06.2022, registered at Police Station Bhalswa Dairy, 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 09.12.2016, as per Hindu rites and customs. One baby boy is born from the abovesaid wedlock. 3. However, on account of temperamental differences, the parties started residing separately w.e.f 10.11.2021 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, albeit, charges are yet to be ascertained. 5. However, when the matter was referred to Mediation, the parties were able to amicably resolve the matter under the aegis of Counseling Cell, Family Court, North District, Rohini Courts, New Delhi on 19.08.2024 and have been able to resolve all their disputes and have decided to part ways gracefully. 6. Copy of such Settlement is already on record. 7. It is in the abovesaid backdrop that quashing is being sought. 8. Respondent no. 2 is present in person alongwith her mother and she has been duly identified by her counsel as well as by Investigating Officer. 9. When asked, respondent No. 2 reiterated the terms of abovesaid settlement and submits that there is already a divorce between them by way of mutual consent on 06.03.2026. She states that she has also withdrawn her complaints. She states that she has agreed to accept a total sum of Rs. 6,00,000/- as full and final settlement in lieu of istridhan, alimony, maintenance for self (past, present and future). She submits that she has already received Rs. 4,00,000/- and the balance amount of Rs. 2,00,000/- has been received today in the shape of Demand Draft drawn on State Bank of India. She also submits that as per the mutual settlement, their son would remain in her custody, albeit, his father i.e. petitioner No.1 would have visitation right on his birthday. 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. 10. 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. 11. Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR. 12. Consequently, to secure the ends of justice, FIR No. 0494/2022 dated 23.06.2022, registered at Police Station Bhalswa Dairy, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed. 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. 13. The petition stands disposed of in aforesaid terms. (MANOJ JAIN) JUDGE SEPTEMBER 3, 2026/ss/sa W.P.(CRL) 2692/2026 1