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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI					            Date of Decision:7th September, 2026
#	CNR No. DLHC010418132026
+ 	CRL.M.C. 6565/2026 
	HITESH ARORA & ORS.				     .....Petitioners
Through:	Ms. Seema Seth, Ms. Muskaan Deswal, Ms. Kashish Jain and Mr. Sourav Kumar, Advocates
	P-1 in-person 
	P-2 & P-3 (Through VC)

				versus

	STATE GOVT OF NCT OF DELHI & ANR.	   .....Respondents
Through:	Mr. Satinder Singh Bawa, APP for State/R-1 with SI Surushi, PS Greater Kailash-I
	Mr. Ruchin Midha, Advocate for R-2 along with R-2 in-person 

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
CRL.M.A. 27442/2026 (for exemption)
	Exemption allowed, subject to all just exceptions. 
CRL.M.C. 6565/2026
1. Petitioners herein seek quashing of FIR No. 0203/2019 dated 16.10.2019, registered at Police Station Greater Kailash, for commission of offences under Sections 498A/406/377/354 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 14.04.2011, as per Hindu rites and ceremonies.  The couple was blessed with a boy who is, reportedly, 14 years of age. 
3. However, due to certain temperamental differences, the parties started living separately and when a complaint was lodged by respondent No. 2, it resulted into registration of the abovesaid FIR.  There are allegations which reveal commission of offence under Section 377 IPC against her husband and for offence under Section 354 IPC against her father-in-law. 
4. Charge-sheet has already been filed and the case is now at the stage of arguments on charge. 
5. Quashing is being sought for the reason that parties have amicably settled the matter.  Reference is made to Settlement Agreement dated 05.02.2026.  
6. Copy of such Settlement Agreement has been placed on record. 
7. Respondent No. 2 is present in person and has been duly identified by the I.O as well as by her counsel. 
8. When asked, respondent No.2 reiterated the terms of settlement and submits that other related cases in relation to the marriage in question, have been amicably settled and withdrawn.  She submits that she has already obtained divorce by way of mutual consent on 02.06.2026 and as per terms of settlement, petitioners have agreed to make a payment of Rs. 26,00,000/- as full and final settlement in lieu of istridhan, alimony, maintenance for self (past, present and future), educational expenses and maintenance of child etc.  She has already received Rs. 23,00,000/-, which also include an FDR of Rs. 10,00,000/- in the name of her son and the balance amount of Rs. 3,00,000/- has been handed over to her today by way of Demand Draft drawn on ICICI Bank.  She submits that custody of their son shall remain with her and 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. 
9. 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.
10. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
11. Consequently, to secure the ends of justice, FIR No. 0203/2019 dated 16.10.2019, registered at Police Station Greater Kailash, for commission of offences under Sections 498A/406/377/354 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed. 
12. Settlement Agreement 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.

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






CRL.M.C. 6565/2026                                                   1