$~52
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 11th February, 2026
+ 	CRL.M.C. 1158/2026 & CRL.M.A. 4635-4636/2026
	KISHAN KUMAR & ORS.				     .....Petitioner
Through:	Mr. Abhishek Verma, Advocate (through V.C.).
				versus
	STATE GOVT OF NCT OF DELHI  & ANR         .....Respondent
				Through:	Mr. Raj Kumar, APP for the State with 						SI Ayushi Sharma, PS R.K. Puram
Respondent No.2 in person (through V.C.)
	CORAM:
	HON’BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioner seeks quashing of FIR No. 0103/2024, registered at Police Station R.K. Puram for commission of offence under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom. 
2. The marriage between the petitioner No.1 and Respondent No.2 was solemnized on 27.04.2022 at Bettiah, Bihar, according to Hindu rites and ceremonies.
3. Due to some irreconcilable differences, respondent No.2 left her matrimonial home and reported the matter to the police, which resulted in registration of abovesaid FIR.
4. Charge-sheet has yet not been filed.
5. Fortunately, both the sides have been able to amicably resolve all their disputes under the aegis of Delhi Mediation Centre, Patiala House Courts on 24.10.2024 and in terms of such settlement, the parties have already obtained divorce by way of mutual consent.
6. The divorce decree has been passed on 25.04.2025.
7. There was no child from the abovesaid wedlock and, in lieu of her istridhan, alimony and maintenance (past present and future), respondent No.2 has already received a total sum of Rs.17 lacs.
8. Respondent No.2 has joined the proceedings through video conferencing and she has been identified by the I.O., who is present in Court.
9. She reiterates the terms of the settlement and submits that she would have no objection if the abovesaid FIR is quashed.
10. Keeping in mind the overall facts, the contents of the affidavit and the fact that the parties have already decided to part ways in a graceful manner and have obtained divorce by way of mutual consent, and in view of the abovesaid settlement, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest and is, primarily, private in nature.
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, FIR No. 0103/2024, registered at Police Station R.K. Puram for commission of offence under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed. 
13. The petition stands disposed of in aforesaid terms. 
14. Pending applications also stand disposed of in aforesaid terms. 



(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 11, 2026/ss/pb






CRL.M.C. 1158/2026                                                     1