$~34
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					      Date of Decision: 17th September, 2026
#	CNR No. DLHC010530192024
+ 	CRL.M.C. 6588/2024
	PAPPU MANDAL & ORS.
.....Petitioner
Through:	Mr. Anurag Mishra, Mr. Ayush Yadav and Mr. Aman Pandey, Advocates.
	Petitioner No.1 through V.C.

				versus

	STATE OF NCT OF DELHI & ANR.
.....Respondent
Through:	Mr. Raj Kumar, APP for the State with SI Jatin.
	Respondent No.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. 0451/2022 dated 28.06.2022, registered at Police Station Rajouri Garden, 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 03.05.2018, as per Hindu rites and customs. One girl child is born from the abovesaid wedlock, who is presently in the care and custody of respondent No.2/mother. 
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. With the intervention of common friends, relatives and well-wishers, parties have entered into a comprehensive Memorandum of Understanding (MoU) dated 01.06.2024 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.
6. Copy of such Memorandum of Understanding (MoU) has been placed on record.
7. It is in the abovesaid backdrop that quashing is being sought.  
8. Respondent no. 2 is present in-person and she has been duly identified by Investigating Officer. 
9. 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 31.07.2025.  She states that she has agreed to accept a total sum of Rs. 3,00,000/- as full and final settlement in lieu of alimony, maintenance for self (past, present and future) and all other miscellaneous expenses. She submits that she has already received Rs.1,00,000 and the balance amount of Rs.2,00,000/- has been received by her today. She also submits that her husband has agreed to make payment for maintenance of their daughter @ Rs.1,500/- per month and it is started from August, 2024 and after completion of four years, the abovesaid amount would be increased to Rs.2,000/- per month, till the time she gets married. 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. Though the petitioners submit that they shall continue to pay the maintenance to their daughter as per said settlement, it is clarified that such settlement would not curtail or prejudice any rights which are available to their daughter, as per law.
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. 0451/2022 dated 28.06.2022, registered at Police Station Rajouri Garden, 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. 
14. The petition stands disposed of in aforesaid terms.


(MANOJ JAIN)                                                                                 JUDGE
SEPTEMBER 17, 2026/ss/sa


CRL.M.C. 6588/2024                                                     1