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*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
					          Date of Decision: 10th September, 2026
#	CNR No. DLHC010170902026
+ 	CRL.M.C. 3079/2026&CRL.M.A. 12538/2026
	VIVEK SHARMA AND ANR.				   .....Petitioner
				Through:	Ms. Nisha Rani, Advocate. 
				versus
	THE STATE GOVT OF NCT OF DELHI AND ANR  .....Respondent
Through:	Mr. Satinder Singh Bawa, APP with SI Sumit, SI Yashveer. 
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioners herein seek quashing of FIR No. 167/2024 dated 14.03.2024, registered at Police Station Govind Puri, 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 abovesaid FIR was registered on the basis complaint made by Mr. Ashok Kumar (respondent No.2 herein), who reported to the police that his daughter Monalisa had married Mr. Vivek Sharma (petitioner No.1 herein) on 27.02.2009, as per Hindu rites and customs. He divulged that his daughter was suffering from a serious disease/disability i.e. Multiple Sclerosis. However, he alleged that his daughter was not treated properly and her husband had filed a divorce petition, on the ground of cruelty before the Competent Court of jurisdiction which was, later on, transferred to New Delhi as per the order of the Hon’ble Supreme Court of India. 
3. He also complained that her husband had completely abandoned her and she was, therefore, dependent upon him (her father) for treatment, medicines and all basic necessities. It was for the abovesaid reason that the FIR in question was registered.
4. However, during pendency of the proceedings, on account of prolonged illness, Monalisa died on 22.12.2024. 
5. The chargesheet has, though, been filed, albeit, charges have yet not been filed. 
6. It is also informed that the abovesaid divorce petition, filed by petitioner No.1, was also withdrawn by him before the demise of his wife. 
7. Now, with the intervention of respectable members of society and well-wishers from both the sides, the parties have amicably resolved their disputes and Compromise has been produced in writing on 27.11.2025. It is signed by both the petitioners herein as well as by the respondent No.2 (father of Monalisa).  He is also one of the prosecution witnesses in the abovesaid criminal case.
8.  Respondent no. 2-Ashok Kumar appears through video conferencing. He has been duly identified by IO, who is present in Court.
9. When asked, respondent No. 2 reiterated the terms of settlement and submits that after the unfortunate demise of his daughter, there is no purpose in continuing with the abovesaid case. He submits that he is also not interested in making any deposition before the learned Trial Court with respect to the allegations made by him in the abovesaid FIR.
10. There are two reasons which weigh heavily with the Court. Firstly, the allegations with respect to the cruelty could have been proved substantially by the wife of petitioner No.1, who is, unfortunately, no longer alive. Secondly, after her death, her father is also not interested in making any deposition before the Court and, therefore, the chances of conviction are very weak. Moreover, such father has entered into the abovesaid settlement out of his own free will, without any coercion and influence from any corner whatsoever and has ‘no objection’ if FIR in question is 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. In any case, even the complainant does not wish to press any charges against the petitioners. 
12. 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.
13. Consequently, to secure the ends of justice FIR No. 167/2024 dated 14.03.2024, registered at Police Station Govind Puri, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed. 
14. Compromise Agreement dated 27.11.2025 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. 
15. The petition stands disposed of in aforesaid terms.
16. Pending application also stands disposed of.


(MANOJ JAIN)                                                                                 JUDGE
	SEPTEMBER 10, 2026/sw/js






CRL.M.C. 3079/2026                                               1