$~69
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 10th February, 2026
+ 	CRL.M.C. 1148/2026  & CRL.M.A. 4581/2026
	SH TILAK RAJ AND ORS				     .....Petitioners
Through:	Mr. Roshan Lal, Advocate along with petitioners-in-person
				versus
	THE STATE GOVT OF NCT OF DELHI		   .....Respondents
				Through:	MKr.Raj Kumar, APP for State/R-1
Mr. D.C. Akarniya, Advocate along with R-2-in-person (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. 426/2024 dated 13.12.2024, registered at Police Station Prasad Nagar, 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. Marriage between petitioner no. 1 and respondent no. 2 was solemnized in the year 2011, as per Hindu rites and customs. One baby boy was born from the said wedlock.  
3. However, on account of matrimonial discord, parties started residing separately.  Respondent no. 2 reported the matter to the police on 13.12.2024 which resulted in registration of aforesaid FIR. 
4. Respondent had earlier filed a petition seeking divorce and when the matter was sent to Counseling Cell, Family Court, Tis Hazari, Delhi, the matter was amicably settled on 30.05.2025, and as per terms of such settlement, parties have agreed to give divorce to each other by way of mutual consent. 
5. Respondent no. 2 has joined the proceedings through video-conferencing and she has been duly identified by learned counsel.  Investigating officer is present in Court, and also identifies her. 
6. Respondent no. 2 states that she has foregone and abandoned all her rights relating to istridhan, alimony, maintenance etc. (past, present and future) and all the terms of settlement have been reiterated by her. She submits that there is already a decree of divorce by way of mutual consent which was passed on 19.07.2025.  She reiterates that the custody of the minor son shall remain with petitioner No.1 (father of the son). She submits that she is left with no grievance in the present matter and has no objection if FIR in question is quashed. 
7. All the four petitioners are presnt in the Court. 
8. 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.
9. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
10. Consequently, to secure the ends of justice, FIR No. 426/2024 dated 13.12.2024, registered at Police Station Prasad Nagar, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed. 
11. The petition stands disposed of in aforesaid terms. 
12. Pending application also stands disposed of in aforesaid terms. 

(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 10, 2026/dr/sa






CRL.M.C. 1148/2026  					      1