$~38
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 20th February, 2026
+ 	CRL.M.C. 523/2026 & CRL.M.A. 2111/2026

	NITIN SARDANA					.....Petitioner
Through:	Mr. Himanshu Nagpal, Advocate with petitioner in person. 
				versus

	STATE  & ANR.						.....Respondents
				Through:	Mr. Raj Kumar, APP for the State with 						SI Manju Radha, PS Timarpur. 
                          Ms. Shikha Soni with Mr. Saurabh 						Soni, Advocates for complainant with
                          complainant in person.  
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioner herein seeks quashing of FIR No.281/2022 dated 01.08.2022, registered at P.S. Timarpur, 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. Petitioner got married to respondent No.2 on 24.06.2012, as per Hindu rites and ceremonies. The parties were blessed with a baby girl from such wedlock in the year 2013. 
3. However, on account of some compatibility issues, parties started living separately and, on account of matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of abovesaid FIR.
4. Charge-sheet has yet not been filed.
5. Learned Addl. P.P. for the State submits that besides petitioner, two more persons were named in the petition, one of them is younger brother of the petitioner.
6. Fact, however, remains that both the parties have been able to settle all their matrimonial disputes and have agreed to part ways in a graceful manner. 
7. It is informed that the matter has been amicably settled between the parties before the Counselling Cell of Family Court, Tis Hazari Courts, Delhi. A copy of such settlement dated 11.03.2022 has been placed on record.
8. Parties have already obtained decree of divorce by mutual consent under Section 13B(2) of Hindu Marriage Act, 1955, on 28.07.2025.  Copy of decree of divorce has also been placed on record. 
9. Petitioner is present in Court. 
10. Respondent No.2 is present in Court with her counsel. The Investigating Officer (I.O.) is also present and identifies her.
11. When asked, Respondent No.2 reiterated the terms of such settlement and submits that, in terms of settlement, she had agreed to accept a sum of Rs.3.5 lacs in lieu of alimony, istridhan, maintenance for self (past, present and future) and submits that the entire abovesaid amount has already been received by her.  She also submits that, as per the settlement terms, her daughter would remain in her custody, with no visitation rights to the petitioner. She submits that since she has settled all her disputes with the petitioner amicably, she would have no objection if the present FIR is quashed, in its entirety, against all the accused.
12. The affidavits of petitioner as well as respondent No.2 are also annexed with the petition. The contents of the affidavits have also been perused.  
13. 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 petitioner. 
14. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
15. Consequently, to secure the ends of justice, FIR No.281/2022 dated 01.08.2022, registered at P.S. Timarpur, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
16.  The petition stands disposed of in aforesaid terms.
17. Pending application also stands disposed of in aforesaid terms. 


(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 20, 2026/st/js


CRL.M.C.523/2026                                                 	         1