$~80
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 25th March, 2026
+ 	CRL.M.C. 2229/2026 & CRL.M.A. 9119/2026
	PANCHAL KAPOOR AND ANR.			   .....Petitioner
Through:	Mr. Tarun, Mr. S Kaushik, Ms. Priti Goswami, Mr. Rajan Sharma, Advocates.
				versus
	STATE NCT OF DELHI AND ANR			.....Respondent
Through:	Mr. Raj Kumar, APP with SI Shilpy Gupta and SI Divya Gehlot. 
Mr. Amit Khanna with Mr. Sahil Tokas, Ms. Nandini, Advocates with 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. 299/2022 dated 03.08.2022, registered at Police Station Vasant Kunj, Delhi, 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 24.04.2016 at Agra, as per Hindu rites and customs. The couple was blessed with a baby girl from the abovesaid wedlock. 
3. However, on account of temperamental differences, the parties started residing separately since July 2020 and on account of such matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of the abovesaid FIR. 
4. Charge-sheet has already been filed.
5. Fortunately, parties have entered into amicable settlement and copy of Memorandum of Settlement (MoU) attested on 07.02.2023 has been placed on record. As per terms of such settlement, parties have already withdrawn their other respective cases, and have already obtained divorce by way of mutual consent on 16.03.2024. The custody of their girl shall remain with Mother-respondent No.2, with visitation rights, as per the terms of the MoU.
6. All the petitioners are present in Court. 
7. Respondent No.2 is also present in Court along with her counsel. The Investigating Officer (I.O.) is present and duly identifies respondent No.2.
8. When asked, respondent No.2 reiterated the terms of settlement and stated that she has agreed to accept a sum of Rs. 55,00,000/- as full and final settlement in lieu of alimony, istridhan, maintenance (past, present and future). She states that part settlement amount was earlier received and today, she has received the balance amount i.e. i) Rs.20,00,000/- in favour of her daughter, by way of Demand Drafts bearing Nos. 394611, 394610 drawn on Indian Overseas Bank Ramnagar and Nos. 000155, 000156 drawn on Bank of India and ii) Rs. 3,34,000/-, in her favour, by way of Demand Draft bearing No.394612 drawn on Indian Overseas Bank. She states that as per the terms of abovesaid settlement, the custody of their daughter would remain with her. She submits that all the requisite steps have been taken by the parties in terms of settlement and that she has entered into the abovesaid settlement out of her own free will and 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.
9. Keeping in mind the overall facts of the case and the fact that parties have settled their all disputes amicably and respondent no. 2 does not want to pursue her complaint against petitioners herein, continuing with criminal proceedings would serve no useful purpose.  Moreover, the dispute does not involve any public interest and is private in nature. 
10. 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.
11. Consequently, to secure the ends of justice, FIR No. 299/2022 dated 03.08.2022, registered at Police Station Vasant Kunj, Delhi, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed subject petitioners depositing total cost of Rs. 30,000/- with concerned Delhi State Legal Services Authority (DLSA) within two weeks from today. Proof of deposit of cost and original affidavits of the parties be submitted before the concerned learned Trial Court within further two weeks. 
12. The petition stands disposed of in aforesaid terms.


(MANOJ JAIN)                                                                                 JUDGE
	MARCH 25, 2026/sw/sa


CRL.M.C. 2229/2026						1