$~44
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 5th February, 2026
+ 	W.P.(CRL) 416/2026
	HIM TYAGI AND ORS					      .....Petitioner
Through:	Mr. Vaibhav Nijhawan, Ms. S. Verma, Advocates along with P-2 & P-3 in person 
	P-1, P-4 & P-5 (Through VC)
				versus

	THE STATE GOVT. OF NCT OF DELHI AND ANR......Respondents
Through:	Mr. Sanjay Lao, Standing Counsel (Criminal) for State
	Ms. Vidisha Verma, Advocate along with R-2-in-person 
	SI Bharat Lohchab, PS Shalimar Bagh
	CORAM:
	HON’BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioners herein seek quashing of FIR No. 203/2023 dated 10.02.2023, registered at Police Station Shalimar Bagh, 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. Petitioner no. 1 got married to respondent no. 2 on 12.07.2021 at Meerut, Uttar Pradesh, as per Hindu rites and customs.   
3. However, due to some temperamental differences, the parties could not reside together and started residing separately w.e.f. 12.06.2022.  
4. On the complaint of respondent no. 2, aforesaid FIR was registered.  
5. However, parties have entered into amicable settlement and copy of Memorandum of Settlement dated 18.08.2025 has been placed on record.  As per terms of such settlement, parties have already withdrawn their other respective cases, and have already obtained divorce by way of mutual consent on 13.01.2026. 
6. Respondent no. 2 is present in person in Court, accompanied by her maternal uncle as well as counsel.  Investigating officer (IO) is also present and she has been duly identified by IO and her counsel.  
7. When asked, she reiterated the terms of settlement and submitted that she has agreed to accept a sum of Rs. 4.50 lacs in lieu of alimony, istridhan, maintenance (past, present and future).  She states that she had already received Rs. 2 lacs, and now balance amount of Rs. 2.50 lacs has also been given to her in the shape of Demand Draft bearing No. 500055 dated 04.02.2026 drawn on ICICI Bank.  She, therefore, submits that she would have no objection if FIR in question is quashed. 
8. Petitioner nos. 2 & 3 are present physically, and petitioner nos. 4 & 5 have joined the proceedings through video-conferencing.  Petitioner no. 1 is, reportedly, working in London and has joined the proceedings through video-conferencing from there only. 
9. Matter is under investigation and the charge-sheet has not yet been filed. 
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.
11. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure the ends of justice, FIR No. 203/2023 dated 10.02.2023, registered at Police Station Shalimar Bagh, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed subject to petitioners depositing cost of Rs. 25,000/- with Delhi High Court Staff Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] within ten days from today. 
13. The petition stands disposed of in aforesaid terms. 


(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 5, 2026/dr/sa






W.P.(CRL) 416/2026					1