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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI					            Date of Decision:7th September, 2026
#	CNR No. DLHC010416812026
+ 	CRL.M.C. 6540/2026 &CRL.M.A. 27357/2026
	MANISH THAKUR AND ORS
.....Petitioner
Through:	Ms. Toshi Sharma and Mr. Pushkar, Advocates along with petitioner in person.

				versus

	THE STATE (NCT OF DELHI) AND ANR
.....Respondent
Through:	Mr. Utkarsh, APP for the State with SI Manoj Kumar and SI Ritu.
	Respondent No.2 through V.C.

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 0754/2020 dated 02.11.2020, registered at Police Station Mohan Garden, 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. The marriage between complainant (respondent No.2 herein) and petitioner No.1 was solemnized on 25.06.2018, as per Hindu rites and customs. No child is born from the abovesaid wedlock.
3. However, on account of temperamental differences, the parties started residing separately and when a complaint was lodged by respondent No.2, it resulted into registration of the abovesaid FIR. 
4. Charge-sheet has already been filed, albeit, charges are yet to be framed.     
5. With the intervention of relatives and friends, parties have entered into a comprehensive Memorandum of Understanding (MoU) and have been able to resolve all their disputes and have decided to part ways gracefully. 
6. Copy of such MoU dated 05.08.2024 is already on record. 
7. It is in the abovesaid backdrop that quashing is being sought. 
8. Respondent no. 2 and her counsel have joined the proceedings through video-conferencing and she has been duly identified by IO.
9. When asked, respondent No. 2 reiterated the terms of abovesaid Memorandum of Understanding and submits that there is already a divorce between them by way of mutual consent on 28.11.2024. She states that she has agreed to accept a total sum of Rs. 15,00,000/- as full and final settlement in lieu of istridhan, alimony, maintenance for self (past, present and future). She submits that she has already received Rs. 10,00,000/- and the balance amount of Rs. 5,00,000/- has been received today in the shape of Demand Draft drawn on Axis Bank. She states that she has entered into the abovesaid settlement out of her own free will, without any coercion and influence from any corner whatsoever and therefore, she would have ‘no objection’ if FIR in question is quashed. 
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. In any case, even the complainant does not wish to press any charges against the petitioners. 
11. Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure the ends of justice, FIR No. 0754/2020 dated 02.11.2020, registered at Police Station Mohan Garden, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed. Memorandum of Understanding dated 05.08.2024 and original affidavits of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within four weeks from today, so that these become part of Trial Court Record. 
13. The petition stands disposed of in aforesaid terms.
14. Pending application also stands disposed of. 


(MANOJ JAIN)                                                                                 JUDGE
SEPTEMBER 7, 2026/ss/sa






CRL.M.C. 6540/2026                                                  1