$~52
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 15th January, 2026
+ 	CRL.M.C. 342/2026 
	DHANANJAY TYAGI AND ORS			.....Petitioners
				Through:	Mr. Bhavuk Mehta with Mr. Aniket 							Dagar, Advocates with petitioner 							Nos.1 and 3.
						Petitioner No.2 through V.C.
				versus

	THE STATE OF NCT OF DELHI AND ANR	.....Respondents
				Through:	Mr. Naresh Kumar Chahar, APP for 							the State with SI Johny Kumar and 							ASI Sunita, PS Uttam Nagar. 
						Mr. Balram Tyagi, Advocate for 							respondent No.2.
						Respondent No.2 through V.C.
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

CRL.M.A. 1284/2026 (exemption)

	Exemption allowed subject to all just exceptions. 

CRL.M.C. 342/2026
1. The present petition seeks quashing of FIR No.286/2024 dated 29.06.2024, registered at Police Station Uttam Nagar, Delhi for commission of offences under Sections 498A/34 IPC, along with all consequential proceedings emanating therefrom, on the basis of compromise arrived at between the parties.
2. The marriage between petitioner No.1 and respondent No.2 was solemnized on 16.02.2023 as per Hindu rites and ceremonies. However, due to some temperamental differences, the parties started residing separately in a short span of three months. 
3. On the basis of the complaint made by respondent No.2, the abovesaid FIR was registered at PS Uttam Nagar. 
4. Chargesheet has been filed and cognizance has been taken against the three petitioners herein and there is no order to summon those whose names are mentioned in column No.12. 
5. Fact, however, remains that, thereafter, the parties have been able to resolve all their disputes. 
6. Settlement has taken place under the aegis of Delhi Mediation Centre, Dwarka Courts, Delhi on 10.12.2025.  In terms thereof, the parties have already obtained divorce by way of mutual consent on 23.12.2025 and respondent No.2 has already received the entire settlement amount of Rs.28 lacs in lieu of lieu of maintenance, istridhan, alimony (past, present and future).
7. Parties are present in Court and the Court has interacted with them.
8. Respondent No.2 is present with her father and is represented by her counsel.
9. The Investigating Officer (I.O.) is present and identifies her.
10. When asked, respondent No.2 has reiterated the terms and conditions of the settlement and submits that in view of the settlement, she is no longer interested in pursuing with instant FIR.  She submits that she has no grievance of any nature, whatsoever, with respect to the marriage in question. 
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.286/2024 dated 29.06.2024, registered at Police Station Uttam Nagar, Delhi for the alleged offences under Sections 498A/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
14. The petition stands disposed of in aforesaid terms. 

(MANOJ JAIN)                                                                                 JUDGE
JANUARY 15, 2026
st/js






CRL.M.C. 342/2026                                                   	        1