$~14
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					        Date of Decision: 06th January, 2026
+ 	CRL.M.C. 71/2026
	RAVI KUMAR  & ANR.				    .....Petitioner
				Through:	Ms. Razia, Advocate.

				versus

	STATE OF DELHI & ANR.				    .....Respondent
Through:	Mr. Raj Kumar, APP for the State with SI Sonu Giri, P.S. Ambedkar Nagar.

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. The present petition seeks quashing of FIR No. 0053/2023 dated 26.01.2023, registered at Police Station Ambedkar Nagar for commission of offences under Sections 498A IPC (85 BNS)/406 IPC (316 BNS)/ 34 IPC (34 BNS), along with all consequential proceedings emanating therefrom, on the basis of compromise arrived at between the parties.
2. The dispute in question is matrimonial in nature.
3. Accused-Mr. Ravi Kumar got married to complainant-Ms. Seema on 10.12.2017. They were blessed with a daughter. However, on account of certain temperamental differences, they could not live together and started living separately w.e.f. 30.11.2020.
4. Fact however remains that on the basis of the complaint lodged by Ms. Seema, the abovesaid FIR was registered. She made allegations against her husband as well as mother-in-law. There is no other accused. 
5. Chargesheet has already been filed and it is also directed against the aforesaid two accused persons only.
6. It is now informed that matter has been amicably settled between the parties and reference has been made to the ‘Settlement Agreement’ dated 14.04.2025.
7. Complainant-Ms. Seema is present and she has been duly identified by I.O. SI Sonu Giri.
8. As per the amicable settlement, the complainant - Ms. Seema has already withdrawn her maintenance petition and complaint filed by her under Section 12 of Protection of Women from Domestic Violence Act 2005. 
9. She also submits that they both have obtained divorce by way of mutual consent. Along with the present petition, copy of order dated 14.11.2025 passed by learned Judge, Family Court-01, West District, Tis Hazari Court has also been annexed whereby the petition under Section 13B (2) of Hindu Marriage Act, 1955 has been allowed and the marriage has been dissolved by a decree of divorce on the ground of mutual consent.
10. Complainant-Ms. Seema submits that as per the mutual understanding, her husband has agreed to give her Rs. 7 lacs towards permanent alimony, istridhan, maintenance (past, present and future). She also submits that she had already received a sum of Rs.6 lacs and today she has received the balance amount of Rs.1 lac in cash from her husband. She, therefore, prays that in terms of the settlement agreement, she would have no objection if the proceedings are quashed.   
11. In view of settlement arrived between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest or interest of the society at large. 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 ends of justice, FIR 0053/2023 dated 26.01.2023, registered at Police Station Ambedkar Nagar, for the alleged offences under Sections 498A IPC, (85 BNS)/406 IPC (316 BNS)/ 34 IPC (34 BNS), along with all consequential proceedings emanating therefrom, is hereby quashed. 
14. The petition stands disposed of in aforesaid terms.       


(MANOJ JAIN)                                                                                 JUDGE
JANUARY 6, 2026/ss/sy






CRL.M.C. 71/2026                                                      1