$~79
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 19th March, 2026
+ 	CRL.M.C. 1367/2026 & CRL.M.A. 5473/2026

	MUNNI DEVI & ORS.					.....Petitioners
				Through:	Mr. Pradeep Kadiyan, Advocate 							with petitioners (through V.C.)	
				versus

	STATE NCT OF DELHI AND ANR			.....Respondents
				Through:	Mr. Sunil Kumar Gautam, APP for the 						State with W/SI Neelu, PS Dwarka 							North. 
						Respondent No.2 (through V.C.)
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioners herein seek quashing of FIR No.141/2017 dated 20.05.2017, registered at Police Station Dwarka North, for commission of offences under Sections 498A/34 of IPC, along with all consequential proceedings emanating therefrom, on the basis of compromise arrived at between the parties.
2. Respondent No.2 got married to Sh. Mahipal Singh (since deceased) on 15.02.2002.  They were blessed with two children from such wedlock.
3. However, on account of some temperamental differences between the parties, they started residing separately on the basis of complaint lodged by respondent No. 2, abovesaid FIR was registered.
4. The case is, reportedly, at the stage of prosecution evidence. 
5. The husband of respondent No.2, unfortunately, died on 30.11.2023 on account of some ailment.  After his such unfortunate demise, respondent No.2 has settled the matter with the petitioners herein and the terms of the settlement are duly recorded in Compromise Deed dated 16.02.2026.
6. Respondent No.2 has joined the proceedings through video-conferencing.
7. Learned counsel for the petitioners submits that he is neighbour of both the parties and identifies not only the petitioners, whom he represents, but also respondent No.2. 
8. The Investigating Officer is also present and identifies respondent No.2. 
9. When asked, respondent No.2 submitted that she has entered into compromise of her own without any force, coercion and pressure from any corner whatsoever. She submits that as per the settlement, her children would remain with her and she has not sought any kind of maintenance or alimony from petitioners herein.  She states that since she has settled all her disputes and differences for once and all, she is not interested in pursuing with the present FIR and would have ‘no objection’ if FIR in question is quashed. Her affidavit to abovesaid effect is also on record. 
10. 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. 
11. Consequently, to secure the ends of justice FIR No.141/2017 dated 20.05.2017, registered at Police Station Dwarka North, for commission of offences under Sections 498A/34 of IPC along with all consequential proceedings emanating therefrom, is hereby, quashed.
12.  Original Compromise Deed dated 16.02.2026 and original affidavits of petitioners and respondent No.2, copies of which have been filed with the present petition, shall be submitted before the learned Trial Court within four weeks from today so that these become part of Trial Court Record. 
13. The petition stands disposed of in aforesaid terms.
14. Pending application also stands disposed of in aforesaid terms


(MANOJ JAIN)                                                                                 JUDGE
MARCH 19, 2026
st/js


CRL.M.C. 1367/2026                                                	         1