$~72
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 13th February, 2026
+ 	CRL.M.C. 1268/2026 & CRL.M.A. 5094/2026
	SH. VIPIN VERMA AND ORS.			    .....Petitioners
Through:	Mr. Ranvir Vats and Mr. Sahil Vats, Advocates 
				versus

	STATE (GNCT OF DELHI) AND ANR		 .....Respondents
Through:	Mr. Sunil Kumar Gautam, APP for State 
	SI Jitender Singh, PS Burari 
	
	CORAM:
	HON’BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 0392/2022 dated 25.04.2022, registered at Police Station Burari, for commission of offences under Sections 498-A/406/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. There was a love marriage between petitioner no. 1 and respondent no. 2 which took place in the year 2013, as per Hindu rites and ceremonies. The parties were blessed with a baby boy in the year 2014.  
3. However, owing to temperamental differences, parties started living separately and on the basis of report lodged by respondent no. 2, present FIR was registered. 
4. However, when the matter was taken up by the Counseling Cell, Family Court, Delhi, owing to the efforts made by the Counselor and respective counsel of the parties, they were able to reach to an amicable settlement. In terms of such settlement, marriage in question has been dissolved as there is a decree of divorce by way of mutual consent on 16.02.2024. 
5. Respondent no. 2, who is present in Court, submits that she has already moved on in her life and has also re-married. Investigating officer is also present and identifies her. 
6. She reiterates the terms of settlement and states that she would have no objection if present FIR is quashed.  She also submits that as per terms of such settlement, their son would remain in the custody of petitioner no. 1 and she would have visitation rights, as per the settlement terms. 
7. Charge-sheet has, though, been filed, charges have yet not been framed. 
8. There are allegations for offence under Section 377 IPC against husband and for offence under Section 354-A IPC against petitioner no. 2 Praveen Verma (borther-in-law).  However, respondent no. 2 submits that she does not want to pursue aforesaid matter and seeks closure of the proceedings, particularly, keeping in mind the fact that she has already re-married. 
9. It is informed that the mother of respondent no.2, who was also accused in the aforesaid criminal case, has expired on 12.05.2024. Copy of her death certificate has been supplied to the IO, during the course of proceedings. 
10. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose. 
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. 0392/2022 dated 25.04.2022, registered at Police Station Burari, for commission of offences under Sections 498-A/406/34 IPC, along with all consequential proceedings arising therefrom, along with all consequential proceedings arising therefrom, is hereby, quashed. 
13. The petition stands disposed of in aforesaid terms. 
14. Pending application also stands disposed of in aforesaid terms. 

(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 13, 2026/dr/sa


CRL.M.C. 1268/2026    					      3