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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					      Date of Decision: 17th September, 2026
#	CNR No. DLHC010440702026
+ 	CRL.M.C. 6866/2026 & CRL.M.A. 28767/2026
	GULSHAN CHAUHAN & ORS.
.....Petitioner
Through:	Mr. Vikram Choudhary, Advocate for Petitioner Nos. 1 to 3.
	Petitioner No.1 in person.	

				versus

	STATE NCT OF DELHI AND ANR
.....Respondent
Through:	Mr. Satinder Singh Bawa, APP for the State with SI Pavan Kumar Yadav.
	Mr. Trilok Chand, Advocate for R-2 along with respondent No.2.


	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 0035/2020 dated 12.02.2020, registered at P.S. Sunlight Colony, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings emanating 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 10.12.2017, as per Hindu rites and ceremony. 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 and charges have also been ascertained.
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, Delhi on 05.05.2026 and have been able to resolve all their disputes and have decided to part ways gracefully.
6. Copy of such Settlement Order has also been placed on record.  
7. Respondent No. 2 is present in-person and she has been duly identified by the Investigating Officer as well as by her counsel.  
1. 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 03.08.2026. She submits that complaint filed by her under Section 12 of Protection of Women from Domestic Violence Act, 2005 (PWDV Act) has already been withdrawn. She states that she has agreed to accept a total sum of Rs.43,00,000/- as full and final settlement in lieu of istridhan, alimony, maintenance for self (past, present and future). She submits that she has already received Rs.30,00,000/- and the balance amount of Rs. 13,00,000/- has been received today in the shape of two Demand Drafts drawn on Shivalik Small Finance Bank of Rs.5,00,000/- and Rs.8,00,000/-, respectively. 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. 
8. 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.
9. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
10. Consequently, to secure the ends of justice, FIR No. 0035/2020 dated 12.02.2020, registered at P.S. Sunlight Colony, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed. 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. 
11. The petition stands disposed of in aforesaid terms.
12. Pending application also stands disposed of.



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






CRL.M.C. 6866/2026                                                     1