$~62
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 26th February, 2026
+ 	CRL.M.C. 1569/2026 & CRL.M.A. 6350/2026
	ASHISH ALIAS ASHU & ORS.
.....Petitioner
				Through:	Mr. Bishan Singh, Advocate.

				versus

	THE STATE  NCT OF DELHI AND ANR
.....Respondent
Through:	Mr. Raj Kumar, APP for the State with SI Puran Singh and SI Lalbahadur.
	Mr. Jitender Kaushik, Mr. Deepesh Gupta and Mr. Krishan, Advocates for R-2.

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioners herein seek quashing of FIR No.0586/2019 dated 05.09.2019, registered at P.S. Dabri, 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 No.1 got married to respondent No.2 on 12.09.2018, as per Hindu rites and customs. There is no child from the abovesaid wedlock. 
3. However, on account of some temperamental differences, 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. Charges have already been framed and the next date of hearing before the learned Trial Court is stated to be 24.03.2026.
5. Fact, however, remains that both the parties have been able to amicably settle all their matrimonial disputes and have agreed to part ways in a graceful manner under the aegis of Delhi Mediation Centre, Dwarka Courts, on 11.06.2025.
6. Pursuant to such settlement, parties have also obtained divorce by way of mutual consent on 03.01.2026. 
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 there is already a divorce between them. She states that she has agreed to accept a sum of Rs.65,000/- in lieu of her istridhan, alimony, maintenance (past, present and future) and the balance amount of Rs.23,000/- has been received by her today in cash during the course of proceedings. She submits that she has amicably settled all her disputes with the petitioners out of her own free will and without any influence or coercion from any corner whatsoever and therefore, she would have no objection if FIR in question is quashed. 
10. As per the mediation order dated 11.06.2025, the petitioners have also agreed to return the articles of istridhan to respondent No.2 and respondent No.2 submits that she has already received abovesaid articles. 
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 petitioner. 
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.0586/2019 dated 05.09.2019, registered at P.S. Dabri, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
14. The original affidavits of both the parties be submitted before the learned Trial Court within three 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
FEBRUARY 26, 2026/ss/sa






CRL.M.C. 1569/2026                                                 1