$~66 & 89 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of Decision:7th September, 2026 # CNR No. DLHC010418232026 + CRL.M.C. 6572/2026 & CRL.M.A. 27451/2026 VIMLESH KUMAR THAKUR .....Petitioner Through: Mr. Akhilesh Kumar Singh and Mr. Anil Kumar Singh, Advocates versus STATE NCT OF DELHI & ANR. .....Respondents Through: Mr. Urkarsh, APP for State/R-1 with SI Rakesh Kumar and SI Ankit Sagar Respondent No. 2 in-person CNR No. DLHC010416922026 + CRL.M.C. 6547/2026 & CRL.M.A. 27371/2026 VIMLESH KUMAR THAKUR & ORS. .....Petitioner Through: Mr. Akhilesh Kumar Singh and Mr. Anil Kumar Singh, Advocates versus STATE NCT OF DELHI & ANR. .....Respondents Through: Mr. Urkarsh, APP for State/R-1 with SI Rakesh Kumar and SI Ankit Sagar Respondent No. 2 in-person CORAM: HON'BLE MR. JUSTICE MANOJ JAIN J U D G M E N T (oral) 1. Both the aforesaid petitions, being connected, have been taken up together. 2. In CRL.M.C. 6572/2026, petitioner-husband herein seeks quashing of FIR No. 293/2021, registered at Police Station Neb Sarai, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties. 3. The marriage between complainant (respondent No.2 herein) and petitioner No.1 was solemnized on 28.11.2017, as per Hindu rites and ceremonies. The couple was blessed with a baby girl. However, due to certain temperamental differences, the parties started living separately from 22.05.2019 and when a complaint was lodged by respondent No. 2, it resulted into registration of the abovesaid FIR. She alleged that her husband entered into unnatural sex with her and also tried to extort money from her claiming that he was having her photographs. The charge-sheet has been filed for commission of offences under Sections 323/354C/377/383/506 IPC. 4. In CRL.M.C. 6547/2026, petitioner No.1 is the husband, petitioner No.2 is the father-in-law, petitioner No.3 is the mother-in-law, petitioner No.4 is the brother-in-law and petitioner No.5 is the sister-in-law of respondent No.2/complainant. They seek quashing of FIR No. 436/2023 dated 15.07.2023, registered at P.S. Neb Sarai, for commission of offences under Sections 498A/406/34 IPC. 5. Charge-sheet has already been filed, albeit, charges are yet to be ascertained. 6. However, when a Maintenance Petition was referred to Principal Counsellor attached with Family Court, South District, Saket, New Delhi, parties were able to resolve all their disputes amicably and vide Settlement dated 11.03.2026, they decided to part ways gracefully. 7. Copy of such Settlement Order has been placed on record. 8. It is in the abovesaid backdrop that quashing is being sought. 9. Respondent No.2 is present and she has been duly identified by investigating officer as well as by her counsel. 10. When asked, respondent No.2 reiterated the terms of settlement and states that there is already a divorce between them by way of mutual consent which was granted on 20.05.2026. She states that she has agreed to accept a total sum of Rs. 14,00,000/- 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/- while supplementing that a sum of Rs. 4,00,000/- has been paid today by way of Demand Draft drawn on State Bank of India. She submits that their daughter, as per settlement, would remain in her custody and father/petitioner would have visitation rights, with the consent and convenience of their daughter. She also submits that her husband has already apologized to her and she has already forgiven him and 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 both the aforesaid FIRs are quashed. 11. 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. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the FIRs in question. 12. Consequently, to secure the ends of justice, FIR Nos. 293/2021 and 436/2023, registered at Police Station Neb Sarai, along with all consequential proceedings emanating therefrom, are hereby, quashed. 13. 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. 14. The petitions stand disposed of in aforesaid terms. 15. Pending applications also stand disposed of accordingly. (MANOJ JAIN) JUDGE SEPTEMBER 7, 2026/dr/sa CRL.M.C. 6572/2026 & CRL.M.C. 6547/2026 1