$~65
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 12th January, 2026
+ 	CRL.M.C. 223/2026 & CRL.M.A. 840/2026 & CRL.M.A. 841/2026
	NAVEEN KUMAR AGARWAL & ORS.
.....Petitioner
Through:	Mr. Krishna Parashar and Mr. Navneet, Advocates.
				versus
	THE STATE OF NCT  & ANR.
.....Respondent
Through:	Mr. Nawal Kishore Jha, APP for the State with SI Vinay Kumar.
	Mr. Ninad Dogra and Mr. Rachit Gumber, Advocates for R-2 along with respondent 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. 497/2024 dated 18.09.2024, registered at P.S. Shahdara, Delhi, under Sections 498A, 406, 506, 34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. Respondent no.2 got married to petitioner no.1 on 09.07.2010, as per Hindu rites and ceremonies. However, due to certain temperamental differences, the parties started living separately. 
3. There are two children born from the said wedlock, the custody of whom shall remain with their father/ petitioner no.1, with visitation rights to mother/respondent no.2, as per the terms of the Settlement Agreement dated 23.05.2025.
4. Respondent No.2 is present in person and reiterates the terms of settlement. She submits that in view of the abovesaid specific settlement terms, she is left with no grievance in the present matter and would have no objection if the instant FIR is quashed.
5. The parties have already taken divorce by mutual consent on 03.11.2025. Copy of such order has been shown vide which the petition filed under Section 13B(2) of Hindu Marriage Act,1955 has been allowed and the marriage between the parties, which took place on 09.07.2010, has been ordered to be dissolved by a decree of divorce by mutual consent.   
6. The Investigating Officer (I.O.) is present and identifies the complainant.
7. 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 private in nature. In any case, even the complainant does not wish to press any charges against the petitioners. 
8. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
9. Consequently, to secure the ends of justice, FIR No. 497/2024 dated 18.09.2024, registered at P.S. Shahdara, Delhi, under Sections 498A, 406, 506, 34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
10. The petition stands disposed of in aforesaid terms.


(MANOJ JAIN)                                                                                 JUDGE
JANUARY 12, 2026/ss/sa






CRL.M.C. 223/2026                                                     1