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*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
					          Date of Decision: 14th September, 2026
#	CNR No. DLHC010432912026
+ 	CRL.M.C. 6777/2026
	PARDEEP SINGH					  .....Petitioner
Through:	Mr. Thakur Monika, Mr. Armaan Naqvi, Advocates with petitioner. 
				versus
	STATE NCT OF DELHI  & ANR.			    .....Respondent
Through:	Mr. Satinder Singh Bawa, APP with SI Mohit Kumar 
Mr. Rajeev Chhetri, Advocate for R-2 with R-2 in person.
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioner herein seeks quashing of FIR No. 533/2021 dated 08.07.2021, registered at Police Station Tilak 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. The marriage between complainant (respondent No.2 herein) and petitioner No.1 was solemnized on 21.02.2016, as per Sikh rites and customs. No child is born from the abovesaid wedlock.
3. However, on account of temperamental differences, the parties started residing separately and when a complaint was lodged by respondent No.2, it resulted into registration of the abovesaid FIR. 
4. Charge-sheet has already been filed but charges are yet not ascertained.
5. With the intervention of common friends and relatives, parties have entered into a comprehensive Memorandum of Understanding (MoU) dated 12.01.2026 and have been able to resolve all their disputes and have decided to part ways gracefully. 
6. It is in the abovesaid backdrop that quashing is being sought. 
7. Respondent no. 2 is present in person and she has been duly identified by her counsel as well as by Investigating Officer.
8. Admittedly, only petitioner herein, is facing trial for commission of offences under Sections 498A/406 IPC as the mother of the petitioner has already been discharged. 
9. When asked, respondent No. 2 reiterates the terms of abovesaid settlement. She also submits that there is already a divorce between them by way of mutual consent on 16.07.2026.  She submits that she has relinquished all her rights and claims with respect to maintenance for self (past, present and future), alimony, istridhan and jewellery articles. She states that she has entered into the abovesaid settlement out of her own free will, without any coercion and influence from any corner whatsoever and therefore, she would have ‘no objection’ if FIR in question is quashed. 
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. In any case, even the complainant does not wish to press any charges against the petitioners. 
11. Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure the ends of justice, FIR No. 533/2021 dated 08.07.2021, registered at Police Station Tilak Nagar, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed. Original affidavits and MoU of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within four weeks from today, so that these become part of Trial Court Record. 
13. The petition stands disposed of in aforesaid terms.


(MANOJ JAIN)                                                                                 JUDGE
	SEPTEMBER 14, 2026/sw/sk






CRL.M.C. 6777/2026                                                     1