$~23
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					        Date of Decision: 07th January, 2026
+ 	CRL.M.C. 95/2026
	SUNIL & ORS.
.....Petitioner
				Through:	Mr. Brij Shankar Yadav, Advocate.

				versus

	STATE GOVT OF NCT OF DELHI & ANR.
.....Respondent
Through:	Mr. Raj Kumar, APP with SI Mahendra Patel.

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

1. The present petition has been filed under Section 528 BNSS, seeking quashing of proceedings arising out of FIR No. 0796/2023 dated 19.12.2023, registered under Sections 498A/406/34 IPC at P.S: Narela, along with all proceedings emanating therefrom.
2. As per the material placed on record, marriage took place between Mr. Sunil (petitioner No.1) and Ms. Jyoti (respondent No.2) on 27.06.2020 as per Hindu rites and ceremonies.
3. As per allegations appearing in FIR, respondent No.2/ complainant was subjected to cruelty by the petitioners, resulting in registration of abovesaid FIR.
4. Chargesheet has already been filed which is directed against four accused persons/ petitioners herein i.e. Husband, mother-in-law, brother-in-law and sister-in-law. 
5. Charges are yet to be ascertained. 
6. However, in the interregnum, both the parties have resolved all their grievances and the Settlement Deed has, accordingly, been executed on 16.12.2025 whereby both the sides have now desired to live together.
7. Respondent No.2 is present in Court in person and she also reiterates the terms of settlement and submits that she has compromised the matter with her husband and is residing happily with him since April 2025. 
8. She, therefore, is not inclined to pursue with the criminal case against the petitioners.
9. The Investigating Officer (I.O.) is present and confirms the broad facts and also identifies the complainant.
10. In view of the settlement arrived between the parties, continuing with criminal proceedings would serve no useful purpose especially when dispute does not involve any public interest and is 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 FIR instant.
12. Consequently, to secure the ends of justice, FIR No. 0796/2023 dated 19.12.2023 registered under Sections 498A/406/34 IPC at P.S: Narela along with all consequential proceedings emanating therefrom, is hereby, quashed.
13. The petition stands disposed of in aforesaid terms. 
14. Pending application also stands disposed of. 


(MANOJ JAIN)                                                                                 JUDGE
	JANUARY 7, 2026/sw/sa


CRL.M.C. 95/2026						   1