$~59
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 27th January, 2026
+ 	CRL.M.C. 687/2026 
	BUDH RAM & ORS.					      .....Petitioner
Through:	Mr. Arvind Kumar and Mr. Vishal, Advocates along with petitioners-in-person
				versus

	THE STATE NCT OF DELHI & ANR.
.....Respondent
Through:	Mr. Digam Singh Dagar, APP for State
	Mr. Manoj Kumar, Advocate along with R-2 in person 
     SI Dinesh Kumar, PS Nand Nagari 
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

CRL.M.A. 2735/2026 (exemption)

	Exemption allowed subject to all just exceptions. 

CRL.M.C. 687/2026

1. The present petition seeks quashing of FIR No. 578/2016 registered at Police Station Nand Nagari for commission of offences under Sections 498-A/406/34 IPC, along with all consequential proceedings emanating therefrom, on the basis of compromise arrived at between the parties.
2. Marriage between petitioner no. 1 and respondent no. 2 was solemnized on 23.02.2002 as per Hindu rites and customs.  However, a complaint was filed by respondent no. 2 with Crime Against Women Cell, District North-East which resulted in registration of aforesaid FIR on 09.07.2006.  
3. It is, now, informed that parties have amicably settled all their disputes related to marriage in question and, therefore, respondent no. 2 is not interested in pursuing her such complaint.  Copy of settlement, which took place under the aegis of Delhi Mediation Centre, Karkardooma Courts, Delhi, has also been placed on record and as per such settlement dated 26.03.2025 also, complainant had agreed to approach the appropriate forum since offences in question are not compoundable.  
4. Parties are having two daughters from the wedlock in question, one of whom is 22 years of age and married.  As per settlement terms, both the parties are living together since 2018 at H. No. B-1/422, Nand Nagari, Delhi-93 and have agreed to live together peacefully in the aforesaid house and her husband has also agreed that he would maintain his wife and minor daughter and would bear all the expenses towards household, medical and educational expenses of his such daughter.  
5. With respect to some of the articles of respondent no. 2, which were lying at her earlier matrimonial home, petitioner no. 1 has agreed to make payment of Rs. 50,000/- to her.  A sum of Rs. 20,000/- has already been received by her and balance amount of Rs. 30,000/- has been paid today in cash, which she has received in the presence of her counsel. 
6. Investigating officer is present in Court and identifies her. 
7. Respondent no. 2 submits that in view of the aforesaid, she is no longer interested in pursuing her present complaint and would have no objection if the FIR in question and all proceedings emanating therefrom are quashed.  She has reiterated the terms of settlement during the course of the proceedings today. 
8. Keeping in mind the terms of settlement and the fact that parties are living together since 2018, continuing with criminal proceedings would serve no useful purpose. 
9. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
10. Consequently, to secure ends of justice, FIR No. 578/2016 registered at Police Station Nand Nagari, Delhi for commission of offences under Sections  498-A/406/34IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
11. The petition stands disposed of in aforesaid terms. 

(MANOJ JAIN)                                                                                 JUDGE
JANUARY 27, 2026/dr/sy






CRL.M.C. 687/2026                                                 	        1