$~87
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 20th March, 2026
+ 	CRL.M.C. 2092/2026 & CRL.M.A. 8636/2026
	JITENDRA PAREWA  & ORS.			   .....Petitioner
Through:	Mr. Dipanshu Gaba with Mr. Mukesh Sachdeva, Advocates with petitioner No.1 in person. 
				versus
	STATE OF NCT OF DELHI   & ORS.		    .....Respondent
Through:	Mr. Sunil Kumar Gautam, APP with ASI Gajraj Singh. 
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)


1. Petitioners herein seek quashing of FIR No. 297/2022 dated 23.07.2022, registered at Police Station Gokul Puri, for commission of offences under Sections 498A/406/506/34 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 27.11.2016, as per Hindu rites and ceremonies. There is no child born from such wedlock.  
3. However, due to certain temperamental differences, they 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 already been filed.
5. 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. 
6. The settlement took place when the matter was referred to the Counselling Cell, Family Courts, North-East District, Karkardooma, Delhi. A copy of such settlement dated 14.11.2024 has also been placed on record.
7. Pursuant to such settlement, parties have also obtained divorce by way of mutual consent on 26.07.2025. 
8. Petitioner No.1 is present in Court and rest of the petitioners appeared through video-conferencing. 
9. Respondent No.2 is present in Court. The Investigating Officer (I.O.) is also present and identifies her.
10. When asked, Respondent No.2 reiterated the terms of such settlement and submits that, in terms of settlement, she had already received a sum of Rs. 1,60,000/- at the time of recording of her statement in relation to grant of divorce by mutual consent. She also submits that, the balance amount of Rs. 80,000/- has also been received by her by way of Demand Draft dated 05.01.2026 drawn on State Bank of India. She submits that she has accepted the abovesaid amount in lieu of alimony, istridhan, maintenance for self (past, present and future) and is left with no claim and would have no objection if FIR in question is quashed.
11. Respondent No.2 submits 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. Her affidavit to abovesaid effect is also on record.
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. 297/2022 dated 23.07.2022, registered at Police Station Gokul Puri, for commission of offences under Sections 498A/406/506/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed. Original affidavit of petitioners and respondent No.2 shall be submitted before the learned Trial Court within further four weeks so that these become part of Trial Court Record. 
15. The petition stands disposed of in aforesaid terms.
16. Pending application also stands disposed of in aforesaid terms. 


(MANOJ JAIN)                                                                                 JUDGE
	MARCH 20, 2026/sw/js






CRL.M.C. 2092/2026				         1