$~83
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 26th February, 2026
+ 	W.P.(CRL) 685/2026 & CRL.M.A. 6381/2026

	PRATHAM DEV & ORS.				.....Petitioners
				Through:	Mr. Shivam Sharma with Ms. Prince 							Gupta, Advocates with petitioners in 							person. 		
				versus

	THE STATE OF NCT OF DELHI  & ANR.	.....Respondents
               Through:	Mr. Sanjay Lao, Standing Counsel 						(Crl.) with SI Charu Saini, PS Aman 						Vihar
               		Mr. Rakesh Tiwari with Mr. Saroj 						Endlaw, Mr. Vikash Kumar, Mr. 						Manish Kumar Jha and Mr. Vikash 						Kumar, Advocates for respondent 						No.2 with 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.138/2021 dated 15.03.2021, registered at P.S. Aman Vihar, 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. Petitioner No.1 got married to respondent No.2 on 23.11.2019, as per Hindu rites and ceremonies. There is no child from the abovesaid wedlock.
3. However, on account of some compatibility issues, parties started living separately and, on account of such matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of abovesaid FIR.
4. Charge-sheet has already been filed. However, charges are yet to be framed.
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, Rohini Courts, on 10.07.2025  
6. Pursuant to such settlement, parties have also obtained divorce by way of mutual consent on 01.11.2025. 
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 there is already a divorce between them. She states that she has agreed to accept a sum of Rs.6,51,000/- in lieu of her istridhan, alimony, maintenance (past, present and future) and the balance amount of Rs.2,17,000/- has been received by her today by way of Demand Draft bearing No.011413 dated 07.02.2026 drawn on Axis Bank during the course of proceedings. She submits that she has amicably settled all her disputes with the petitioners and she would have no objection if FIR in question is quashed. Her affidavit to abovesaid effect has also been placed on record. 
10. The next date of hearing before the learned Trial Court is stated to be 24.05.2026.
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.138/2021 dated 15.03.2021, registered at P.S. Aman Vihar, for commission of offences under Sections 498A/406/506/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed subject to petitioners depositing total cost of Rs.20,000/- with Delhi Legal Services Authority (North-West) within four weeks from today. Proof of deposit of such cost as well as original affidavit of petitioners and respondent No.2 shall be submitted before the learned Trial Court within further two 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
FEBRUARY 26, 2026/st/js






W.P.(CRL) 685/2026                                                 	         1