$~58
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 11th February, 2026
+ 	CRL.M.C. 1181/2026 & CRL.M.A. 4714-4715/2026
	SURINDER SINGH & ORS.				     ....Petitioners
Through:	Mr. Sanjay Kumar and Mr. Manish Khowal, Advocates 
	Petitioners-in-person 
				versus

	THE STATE OF NCT OF DELHI AND ANR.	   .....Respondents
Through:	Mr. Raj Kumar, APP for State with SI Sanjay Dahiya, PS Mehrauli 
Mr. Vishal Bansal and Mr. Surinder Kumar Bhasin, Advocates for R-2 along with R-2-in-person 

	CORAM:
	HON’BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 0633/2022 dated 27.10.2022, registered at Police Station Mehrauli, 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. Petitioner no. 1 and respondent no. 2 got married on 21.11.2009 at Chhatarpur, New Delhi, as per Hindu rites and ceremonies. They were also blessed with a baby boy.  
3. However, on account of temperamental differences, they started living separately and when a complaint was made by respondent no. 2 before Crime Against Women Cell (CAW Cell), Saket, it resulted in registration of aforesaid FIR. 
4. Charge-sheet has been filed and even charges have been framed. 
5. As per order on charge, Mr. Surender Singh, Mr. Sukhdev Singh and Mrs. Suresh Rani have been charged under Sections 498A/406/34 IPC.  Fact, however, remains that the present petition has been filed by all six persons whose names were figuring in the charge-sheet, though three of them were shown in Column No. 12. 
6. Matter has, however, been amicably settled between the parties and in terms of the settlement, complainant i.e. respondent no. 2 has already withdrawn her one other complaint i.e. Complaint Case No. 770/2022. 
7. Respondent no. 2 has already filed her affidavit in which she has specifically mentioned that all disputes between her and her husband have been amicably resolved without any pressure and undue influence and, she has no objection if the FIR in question is quashed.  
8. She states before the Court that the parties are now residing together in complete peace and harmony. 
9. The contents of affidavit/no objection statement have been reiterated by her.  She has been duly identified by her counsel, as well as by the Investigating Officer. 
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.
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. 0633/2022 dated 27.10.2022, registered at Police Station Mehrauli, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising 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/dr/sa






CRL.M.C. 1181/2026  					      1