$~48
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 5th February, 2026

+ 	CRL.M.C. 1016/2026&CRL.M.A. 3956-3957/2026
	LAKSHMI JATAV & ORS.				.....Petitioner
Through:	Ms. Isha Khanna and Ms. Ruchika Malik, Advocate. 	
				versus
	STATE GOVT. OF NCT OF DELHI AND ANR......Respondent
				Through:	Ms. Kajal Kaushik, 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. 0166/2024 dated 24.03.2024, registered at P.S. Jahangir Puri, 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 Rakesh Kumar Jatav (since deceased) was solemnized on 08.11.2022, as per Hindu rites and ceremonies. 
3. However, due to certain temperamental differences, the parties started living separately.
4. On account of matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of abovesaid FIR. 
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 25.04.2024, and parties have already obtained divorce by way of mutual consent on 01.05.2025.
7. As per the terms of settlement, respondent No.2 has agreed to accept a total sum of Rs. 7 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 a sum of Rs. 5 lacs has already been received and the balance amount of Rs. 2 lacs has been received today by way of demand draft bearing no 770782 dated 20.01.2026 drawn on SBI Bank.
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 No.2 are present and duly identify respondent No.2. 
12. It is apprised that Mr. Rakesh Kumar Jatav died of cancer on 13.07.2025.
13. A copy of his death certificate has also been placed on record. 
14. Petitioner Nos. 1, 2 and 5 is present in Court and rest of three petitioners have joined the proceedings through video-conferencing. 
15. 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. 
16. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
17. Consequently, to secure the ends of justice, FIR No. 0166/2024 dated 24.03.2024, registered at P.S. Jahangir Puri, Delhi, under Sections 498A, 406, 34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
18. The petition stands disposed of in aforesaid terms. 
19. Pending application also stands disposed of. 


(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 5, 2026/sw/pb






CRL.M.C. 1016/2026						1