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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					      Date of Decision: 17th September, 2026
#	CNR No. DLHC010143772026
+ 	CRL.M.C. 2670/2026 

	MOHD SAVID MOHD SHABID & ORS.		.....Petitioners
				Through: 	Mohd. Qamar Ansari, Advocate with 							petitioners in person. 
				versus

	THE STATE (GOVT OF NCT DELHI) & ANR.	.....Respondents
				Through:	Mr. Raj Kumar, APP for the State with 						SI Rahul, PS Sangam Vihar. 
						Respondent No.2 in person. 
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

CRL.M.A. 10834/2026 (exemption)

	Exemption allowed subject to all just exceptions. 

CRL.M.C. 2670/2026 

1. Petitioners herein seek quashing of FIR No.552/2022 dated 16.08.2022, registered at P.S. Sangam Vihar, 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 02.02.2020, as per Muslim rites and customs. One girl 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. 
5. However, when the matter was referred to Mediation, the parties were able to amicably resolve the matter under the aegis of Mediation Centre, Saket Courts, New Delhi on 10.11.2025 and have been able to resolve all their disputes and have decided to part ways gracefully. The custody of the daughter would remain with respondent No.2 i.e. mother of the child. The agreement is without prejudice to the legal rights of the daughter of the parties.  
6. It is in the abovesaid backdrop that quashing is being sought. 
7. Respondent no. 2 is present in person with her brother and she has been duly identified by Investigating Officer, who is present in Court.  
8. When asked, respondent No.2 submitted that the matter has been amicably settled and she reiterates the terms of settlement as recorded in Mediation Order. She states that she and petitioner No. 1 have already obtained divorce by way of Khulanama, according to Shariyat Law. She submits that all other case have also been withdrawn. She submits that she has already received a sum of Rs.7,00,000/- towards full and final settlement of all her claims including maintenance (past, present and future), permanent alimony, stridhan, mehr, iddat etc. 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. Petitioners ensure due compliance of settlement terms.
9. 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. 
10. 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.
11. Consequently, to secure the ends of justice, FIR No.552/2022 dated 16.08.2022, registered at P.S. Sangam Vihar, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed. Original affidavits, 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.
12. The petition stands disposed of in aforesaid terms.
13. Pending application also stands disposed of. 


(MANOJ JAIN)                                                                                 JUDGE
SEPTEMBER 17, 2026/st/js






CRL.M.C.2670/2026												1