$~45
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 11th February, 2026
+ 	CRL.M.C. 2361/2025
	YOGESH PARCHA AND OTHERS
.....Petitioner
Through:	Ms. Mercy Hussain and Ms. Kirti Singh, Advocates.

				versus

	THE STATE NCT OF DELHI AND ANR
.....Respondent
Through:	Mr. Sunil Kumar Gautam, APP for the State with SI Sonu.
	Mr. Saranjeet Singh, Advocate for R-2.

	CORAM:
	HON’BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioner seeks quashing of FIR No. 0009/2022, registered at Police Station Vivek Vihar for commission of offence under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom. 
2. Marriage between petitioner No.1 and respondent No.2 was solemnized on 17.02.2016.
3. However, on account of some temperamental differences, the parties started residing separately and on the basis of report lodged by respondent No.2, the abovesaid FIR was registered. 
4. Charge-sheet has already been filed against all the three petitioners.
5. However, in relation to one complaint filed by the respondent No.2 under Section 12 of Protection of Women from Domestic Violence Act, 2005, the matter was referred to Mediation and the parties have been able to settle all their disputes under the aegis of Delhi Mediation Centre, Karkardooma Courts, Delhi and have agreed to divorce each other by mutual consent.
6. Respondent No.2 has also agreed to accept a sum of Rs.3 lacs as full and final settlement towards all her claims regarding alimony, jewellery, istridhan, maintenance (past present and future).
7. There is no child from the abovesaid wedlock.
8. The divorce has already taken place on 04.09.2023 and the other cases between the parties, in relation to the abovesaid matrimonial discord, have already been withdrawn.
9. The statement of the petitioners as well as of respondent No.2 were recorded by the learned Joint Registrar (Judicial) and, in such statement, respondent No.2 has reiterated the terms of the settlement and has also submitted that she does not want to pursue the FIR in question and would have no objection if the same is quashed.
10. She also submits that she has already received a sum of Rs.3 lacs. It is also apprised that respondent No.2 has already re-married.
11. 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.
12. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
13. Consequently, to secure the ends of justice, FIR No. 0009/2022, registered at Police Station Vivek Vihar for commission of offence under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed. 
14. The petition stands disposed of in aforesaid terms. 


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






CRL.M.C. 2361/2025                                                     1