$~49
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 19th February, 2026
+ 	CRL.M.C. 1409/2026&CRL.M.A. 5642/2026
	SANDEEP @ SANDEEP BHIKAM VALMIKI & ORS......Petitioners
				Through:	Mr. Ashok Kumar Sharma, Advocate. 

				versus

	STATE GOVT. OF NCT OF DELHI AND ANR......Respondents
				Through:	Mr. Raj Kumar, APP with SI Sunita.
     Mr. Ashok Kumar, Advocate for R-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. 70/2020 dated 15.03.2020, registered at P.S. Pul Prahlad Pur, for commission of offences under Sections 498-A/406/34 IPC along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. Petitioner No.1 got married to respondent No.2 on 29.06.2018 as per Hindu rites and ceremonies. However, due to certain temperamental differences, the parties started living separately. 
3. On account of matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of abovesaid FIR. Admittedly, thereafter, they started residing together and were blessed with a baby in the year 2023. However, the difference continued to exist. 
4. Fortunately, all the disputes relating to the abovesaid marriage, have been amicably settled under the aegis of Mediation Centre, Saket Courts, New Delhi on 24.07.2025.
5. In terms of such settlement, parties have already obtained divorce by way of mutual consent on 16.01.2026.  
6. Respondent No.2 has also filed affidavit, stating therein, that since she has settled all her disputes with the petitioners amicably, she would have no objection if the present FIR is quashed. 
7. Respondent No.2 is present in Court with her counsel. The Investigating Officer (I.O.) is also present and identifies her.
8. When asked, Respondent No.2 reiterated the terms of such settlement and submitted that marriage has been dissolved by decree of divorce by mutual consent under Section 13B(2) of Hindu Marriage Act, 1955. She also submits that, in terms of settlement, she has agreed to accept a sum of Rs.7,25,000/- in lieu of alimony, istridhan, maintenance for self (past, present and future) She has already received a sum of Rs.5,00,000/- and the balance amount of Rs.2,25,000/- has been received by her today, during the course of proceedings, by way of Demand Draft bearing No. 292896 dated 13.02.2026 drawn on State Bank of India.  She submits that she has entered into the abovesaid settlement voluntarily and there is no threat, force or coercion from any corner, whatsoever. 
9. She submits that as per the terms of settlement, their daughter would remain in her custody, with no visitation rights to the petitioner. 
10. There are five accused in all in the abovesaid case and they are all present today. 
11. According to the learned counsel for the petitioner, the case is already at the stage of Prosecution’s Evidence. 
12. 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. 
13. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
14. Consequently, to secure the ends of justice, FIR No. 70/2020 dated 15.03.2020, registered at P.S. Pul Prahlad Pur, for commission of offences under Sections 498-A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed subject to petitioners depositing cost of Rs.20,000/- with Delhi High Court Staff Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] within two weeks from today..
15.  The petition stands disposed of in aforesaid terms.
16. Pending application also stands disposed of in aforesaid terms. 

(MANOJ JAIN)                                                                                 JUDGE
	FEBRUARY 19, 2026/sw/pb
	                                 

CRL.M.C. 1409/2026						   1