$~40
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 6th February, 2026
+ 	CRL.M.C. 1029/2026 & CRL.M.A. 4023-4024/2026
	SNEHALATA & ORS.					    .....Petitioners
Through:	Mr. Parmil Kumar, Advocate along with petitioners-in-person 
				versus

	THE STATE & ANR.					.....Respondents
				Through:	Ms. Priyanka Dalal, APP for State
						SI Ekta Chauhan, PS Mayur Vihar
						R-2-in-person (Through VC) 	
	CORAM:
	HON’BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 0659/2021, registered at Police Station Mayur Vihar Phase-I, for commission of offences under Sections 498-A/406/354/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. Respondent no. 2 got married to Mr. Arun Rathore on 04.03.2017 as per Hindu rights and customs. 
3. However, due to some matrimonial discord, she lodged a report with the police which resulted in registration of aforesaid FIR.  FIR is directed against seven accused persons.  However, her husband has not been made accused as she had no grievance against him. 
4. Charge-sheet has, though, been filed but charges have yet not been ascertained. 

5. Respondent no. 2 has joined the proceedings through video-conferencing and she has been identified by investigating officer. 
6. When asked, she submitted that she is, now, residing at a separate floor, albeit, in the same premises. 
7. Matter has been amicably settled between the parties and copy of Compromise Deed dated 08.06.2025 has been placed on record.  
8. Signatures of respondent no. 2 i.e. second party in MoU has been redacted as there are allegations of commission of offence of outraging of modesty by two of the petitioners.  
9. However, copy available with the learned counsel for petitioner has been seen, which contains her signatures also.  
10. Respondent No. 2 has reiterated the terms of settlement and submits that she has amicably settled all her disputes with the petitioners, with whom she is left with no grievance of any nature.  She submits that she has entered into settlement, voluntarily and without any force or pressure.  
11. It is also apprised that there was one more civil case and in view of the settlement, such other civil matter has already been withdrawn. 
12. 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 and matrimonial in nature.
13. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
14. Consequently, to secure the ends of justice, FIR No. 0659/2021 registered at Police Station Mayur Vihar Phase-I, for commission of offences under Sections 498-A/406/354/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
15.  The petition stands disposed of in aforesaid terms. 
16. Pending applications also stand disposed of in aforesaid terms. 


(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 6, 2026/dr/js






CRL.M.C. 1029/2026				  	                   1