$~65
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 25th March, 2026
+ 	CRL.M.C. 2198/2026 & CRL.M.A. 9034/2026
	VIPNESH GIRI ORS
.....Petitioner
Through:	Mr. Virendra, Mr. Abhinav and Mr. Kushal, Advocates.
	Petitioners in person.

				versus

	STATE OF NCT DELHI & ANR.
.....Respondent
Through:	Mr. Raj Kumar, APP for the State with SI Anupam.
	Ms. Vaishnavi P., Advocate for R-2.
	Respondent No.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. 0897/2015 dated 27.12.2015, registered at Police Station Jait Pur 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 03.04.2010, as per Hindu rites and customs.  
3. However, on account of temperamental differences, the parties started residing separately.  
4. On account of matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of the abovesaid FIR. 
5. Charge-sheet has already been filed. 
6. With the intervention of common friends and relatives, parties have entered into a comprehensive Memorandum of Understanding (MoU) dated 18.03.2026 and have been able to resolve all their disputes and have decided to live together.  
7. It is in the abovesaid backdrop that quashing is being sought. 
8. Respondent no. 2 is present in person and she has been duly identified by her counsel as well as by Investigating Officer.  
9. When asked, respondent No.2 submitted that the matter has been amicably settled and she is residing with her husband and her in-laws in complete peace and harmony since June, 2025.  She submits that since she has, voluntarily, entered into settlement and is happy at her matrimonial home, she would have ‘no objection’ if FIR in question is quashed. Her affidavit to abovesaid effect is also on record. 
10. Keeping in mind the overall facts of the case and the fact that respondent No.2 is residing happily at her matrimonial home and does not want any further action against any of the petitioners, continuing with criminal proceedings would serve no useful purpose, especially, when the couple is now enjoying matrimonial bliss. Moreover, the dispute does not involve any public interest and is private in nature. 
11. Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure the ends of justice, FIR No. 0897/2015 dated 27.12.2015, registered at Police Station Jait Pur for commission of offences under Sections 498A/406/506/34 IPC, along with all consequential proceedings arising therefrom, is quashed.
13. Original MoU dated 18.03.2026 alongwith the original affidavits of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within four weeks from today, 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 25, 2026/ss/js


CRL.M.C. 2198/2026                                                     1