$~47
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 12th February, 2026
+ 	CRL.M.C. 1200/2026 & CRL.M.A. 4799/2026

	AMIT MADAN & ORS.					.....Petitioners
				Through:	Mr. K.S. Rana with Mr. Pradeep 							Kumar and Mr. S.S. Rawat, Advocates 						with petitioners in person. 
				versus

	STATE GOVT. OF N.C.T. OF DELHI & ANR.	.....Respondents
				Through:	Mr. Raj Kumar, APP for the State 							with SI Jitender Rana and SI Nitesh, 							PS Mukherjee Nagar
						Ms. Juhi Arora, Advocate for 							respondent No.2 with respondent No.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.31/2022 dated 07.01.2022, registered at P.S. Mukherjee Nagar, 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 got married to respondent No.2 on 04.09.2016 as per Hindu rites and ceremonies.  They were blessed with a baby girl from the abovesaid wedlock on 05.02.2019. However, due to certain temperamental differences, the parties started living separately w.e.f. 01.05.2021.
3. On account of matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of abovesaid FIR.
4. Charge-sheet has, reportedly, been filed. 
5. Fact, however, remains that respondent No.2 had also filed two other cases i.e. petition under Section 125 Cr.P.C. and petition under Section 12 of Protection of Women from Domestic Violence Act, 2005 and when the matters were referred to Delhi Mediation Centre, Rohini District Courts, Delhi on 08.05.2025, the parties were able to resolve all their disputes amicably and have agreed to part ways in a graceful manner. 
6. In terms of such settlement, parties have already obtained divorce by way of mutual consent.  All other cases have also been withdrawn by the respective parties.
7. Petitioners are present in Court. 
8. Respondent No.2 is present with her brother and is represented by her counsel. The Investigating Officer (I.O.) is present and identifies her.
9. Respondent No.2 has also filed an affidavit stating therein that since she has settled all her disputes with the petitioners amicably, she would have no objection if the present FIR is quashed. 
10. During the course of arguments, when asked, Respondent No.2 reiterated the terms of settlement.  She also states that decree of divorce by mutual consent has already been passed on 25.09.2025. She has agreed to accept a sum of Rs.7,00,000/- as full and final settlement in lieu of alimony, istridhan, maintenance for self (past, present and future). She has already received a sum of Rs.5,00,000/- and the balance amount of Rs.2,00,000/- has been received by her today, during the course of proceedings, by way of Demand Draft bearing No. 159544 dated 16.12.2025 drawn on Indian Bank. As per the terms of settlement, the custody of their daughter would remain with respondent No.2, albeit, petitioner No.1 would have visitation rights. 
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 and is, primarily, private in nature. 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 the BNSS, it is deemed appropriate to quash the instant FIR.
13. Consequently, to secure the ends of justice, FIR No.31/2022 dated 07.01.2022, registered at P.S. Mukherjee Nagar, for commission of offences under Sections 498A/406/34 IPC along with all consequential proceedings emanating therefrom, is hereby, quashed subject to petitioners depositing cost of Rs.5,000/- each (total cost of Rs.15,000/-) with Delhi High Court Staff Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] within two weeks from today. 
14. The petition stands disposed of in aforesaid terms.
15. Pending applications also stand disposed of in aforesaid terms. 


(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 12, 2026/st/js






CRL.M.C. 1200/2026                                                     	         1