$~37
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 04th February, 2026
+ 	CRL.M.C. 583/2026
	MAHESH AND ORS					.....Petitioners
				Through:	Mr. Moinuddin Katariya and  							Mr. Rizwan, Advocates
				versus

	THE STATE NCT OF DELHI AND ANR		.....Respondents
				Through:	Mr. Raj Kumar, APP for the State with 						SI Dinesh Kumar, PS Nand Nagri. 
						Mr. Rajendra Singh Insan with 							Ms. Vanya Kumari, Advocates for 							respondent No.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. 753/2021 dated 26.11.2021, registered at P.S. Nand Nagri, for commission of offences under Sections 498-A/406/34 IPC along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. Petitioner No.3 Smt. Vimlesh has, reportedly, expired on 07.09.2022. 
3. Petitioner No.1 got married to respondent No.2 on 07.03.2019 as per Hindu rites and ceremonies.  They were blessed with a baby girl from the abovesaid wedlock on 12.06.2020. However, due to certain temperamental differences, the parties started living separately w.e.f. 01.04.2021.
4. On account of matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of abovesaid FIR.  Charge-sheet has yet not been filed. 
5. Fortunately, all the disputes relating to the abovesaid marriage, have been amicably settled under the aegis of Mediation Centre, Karkardooma Courts on 03.02.2025.
6. In terms of such settlement, parties have already obtained divorce by way of mutual consent on 01.11.2025.  All other cases have also been withdrawn by the respective parties.
7. Petitioner Nos.1, 2, 4, 5 and 6 are present in Court. 
8. Respondent No.2 is present and is represented by her counsel. The Investigating Officer (I.O.) is present and identifies her.
9. 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. 
10. During the course of arguments, when asked, Respondent No.2 reiterated the terms of settlement and agreed to accept a sum of Rs. 4,10,000/- 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.3,10,000/- and the balance amount of Rs.1,00,000/- has been received by her today during the course of proceedings, by way of Demand Draft bearing No. 947840 dated 19.01.2026 drawn on Indian Bank. 
11. 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. 
12. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
13. Consequently, to secure the ends of justice, FIR No. 753/2021 dated 26.11.2021, registered at P.S. Nand Nagri, for commission of offences under Sections 498-A/406/34 IPC along with all consequential proceedings emanating therefrom, is hereby, quashed. 
14. The petition stands disposed of in aforesaid terms.


(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 04, 2026/st/js






CRL.M.C. 583/2026                                                      	         1