$~89
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 20th March, 2026
+ 	W.P.(CRL) 914/2026 & CRL.M.A. 8646/2026
	SUMIT KUMAR & ORS.				  .....Petitioner
Through:	Ms. Mohini, Advocate along with all the petitioners
				versus
	THE STATE (GOVT. OF NCT DELHI) & ANR.
.....Respondent
Through:	Mr. Sanjay Lao, SC (Crl.) with SI Vivek Tomar
Mr. Praveen Malik and Ms. Radhika Sachdeva, Advocates for R-2 in person. 
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioners herein seek quashing of FIR No. 0027/2018 dated 15.01.2018, registered at Police Station Sunlight Colony, 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. The marriage between complainant (respondent No.2 herein) and petitioner No.1 was solemnized on 03.12.2016, as per Hindu rites and ceremonies. There is no child born from such wedlock.  
3. However, on account of temperamental and irreconcilable differences, the parties started residing separately w.e.f. 03.06.2017 and when a complaint was lodged by respondent No.2, it resulted into registration of the abovesaid FIR. 
4. Charge-sheet has been filed.  
5. However, when the parties were referred to mediation, they reached amicable resolution. Such settlement took place under the aegis of Mediation Centre, Saket Courts, New Delhi. Parties have agreed to part ways in a graceful manner as would be apparent from Mediation Order dated 09.01.2025.
6. Pursuant to such settlement, parties have also obtained divorce by way of mutual consent on 09.10.2025. 
7. Petitioners are present in Court. 
8. Respondent No.2 is present in Court with her counsel. The Investigating Officer (I.O.) is also present and identifies her.
9. 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. 5,00,000/- 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. 2,00,000/- has also been transferred to account of respondent No.2 through RTGS. 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.
10. 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.
11. 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. 
12. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
13. Consequently, to secure the ends of justice, FIR No. 0027/2018 dated 15.01.2018, registered at Police Station Sunlight Colony, for commission of offences under Sections 498A/406/34 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. 
14. The petition stands disposed of in aforesaid terms.
15. Pending application also stands disposed of in aforesaid terms. 


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






W.P.(CRL) 914/2026 					  1