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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					      Date of Decision: 16th September, 2026
#	CNR No. DLHC010820252024
+ 	CRL.M.C. 9102/2024
	GURVINDER SINGH AND ORS			  .....Petitioner
Through:	Mr. R Vasudev, Mr. Akash Gupta, Advocates.
				versus
	THE STATE NCT OF DELHI AND ANR		    .....Respondent
Through:	Mr. Satinder Singh Bawa, APP with SI Mukesh and SI Vinay.
	Mr. Vinay Jaidka, Mr. Deepak Diwan, Mr. Baldev Singh, Advocates for R-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. 495/2015 dated 10.08.2015, registered at Police Station Khyala, 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 18.11.2013, as per Hindu/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, albeit, charges are yet to be ascertained.
5. However, when the matter was referred to Delhi Mediation Centre, Tis Hazari Courts, New Delhi, the parties were able to resolve all their disputes on 15.10.2018 and it is for the abovesaid reason that the present petition has filed seeking quashing of the FIR. 
6. Copy of such Settlement Order has also been placed on record.
7. Petitioners are present in Court. 
8. Learned counsel for petitioner submits that the quashing could not be filed earlier on account of various reasons, including the financial condition of petitioner.
9. Respondent no. 2 is present in-person and she has been duly identified by her counsel as well as by Investigating Officer.  
10. When asked, respondent No. 2 reiterated the terms of abovesaid settlement and submits that there is already a divorce between them by way of mutual consent on 27.07.2019.  She states that she has agreed to accept a total sum of Rs. 2,00,000/- as full and final settlement in lieu of alimony, maintenance for self (past, present and future). She submits that she has already received Rs.1,50,000/- and the balance amount of Rs. 50,000/- has been received today in the shape of Demand Draft drawn on Union Bank of India. 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. She, however, submits that the balance amount of Rs. 50,000/- was to be given to her in the year 2019 and petitioners need to be penalized for delay. The petitioners agree to make further payment of Rs. 25,000/- for delay, which according to them was unintended one. 
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 Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
13. Consequently, to secure the ends of justice, FIR No. 495/2015 dated 10.08.2015, registered at Police Station Khyala, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed, subject to petitioners further depositing Rs. 25,000/- in the account of respondent No.2 i.e. Manpreet Kaur [Account No. 608710110005786, IFSC Code BKID0006087, Bank of India, Meera Bagh, New Delhi], within five weeks from today. 
14. Original affidavits 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. 
15. The petition stands disposed of in aforesaid terms.



(MANOJ JAIN)                                                                                 JUDGE
	SEPTEMBER 16, 2026/sw/sa






CRL.M.C. 9102/2024                                             1