$~67
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI					            Date of Decision:7th September, 2026
#	CNR No. DLHC010418652026
+ 	CRL.M.C. 6579/2026 & CRL.M.A. 27528/2026
	ANIL KUMAR AND ORS.				      .....Petitioner
Through:	Mr. Abhishek Agarwal, Advocate along with petitioners (Through VC) 

				versus

	STATE OF NCT OF DELHI & ORS.			   .....Respondents
Through:	Mr. Satinder Singh Bawa, APP for State
	Mr. Devender Rathee, Advocate along with R-2 (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. 0487/2024 dated 30.06.2024, registered at Police Station Ranhola, 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 04.02.2014, as per Hindu rites and ceremonies.  They were blessed with a baby boy. 
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.
4. Case is still at the investigational stage. 
5. When a Maintenance Petition was referred to Principal Counsellor attached with Family Court, South-West District, Dwarka, New Delhi, parties were able to resolve all their disputes amicably vide Settlement dated 03.05.2025 and have decided to part ways gracefully.  
6. Copy of such Settlement has been placed on record. 
7. Respondent No. 2 has joined the proceedings through videoconferencing with her counsel.   She has been duly identified by him. 
8. When asked, respondent No.2 submitted that she has already obtained divorce by way of mutual consent on 14.11.2025 and as per terms of settlement, petitioners have agreed to make a payment of Rs. 2,00,000/- as full and final settlement in lieu of istridhan, alimony, maintenance for self (past, present and future).  She states that she has already received Rs. 2,00,000/-.  She submits that, as per the settlement, custody of their son shall remain with her and petitioner No. 1/father can meet the child, twice a year. 
9. 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 the BNSS, it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure the ends of justice, of FIR No. 0487/2024 dated 30.06.2024, registered at Police Station Ranhola, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is 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 concerned SHO/IO within four weeks from today, so that these become part of record. 
14. The petition stands disposed of in aforesaid terms.
15. Pending application also stands disposed of in aforesaid terms. 

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






CRL.M.C. 6579/2026                                                    1