$~59
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 27thFebruary, 2026
+ 	CRL.M.C. 1601/2026&CRL.M.A. 6502/2026

	MANISH RAWAT & ORS.				.....Petitioners
				Through:	Mr. Rohit Sharma with Mr. Ashwini 							Kumar, Advocates with petitioner 							Nos.1, 2, 4 in person.
						Petitioner No.3 through V.C.
				versus

	THE STATE NCT OF DELHI & ANR.		.....Respondents
				Through:	Mr. Raj Kumar, APP for the State with 						SI Bhanu and ASI Harjeet Singh, PS 							North Rohini.
						Mr. Suresh Kumar, Advocate 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.352/2022 dated 16.07.2022, registered at P.S. North Rohini, 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 21.06.2018, as per Hindu rites and ceremonies. They were blessed with a baby girl from the abovesaid wedlock in the year 2019.
3. However, on account of some compatibility issues, the 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. 
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 03.06.2025.
6. Pursuant to such settlement, parties have also obtained divorce by way of mutual consent on 13.01.2026. 
7. Petitioner Nos.1, 2 and 4, are physically present in Court and Petitioner No.3 has joined the proceedings through video-conferencing. 
8. Respondent No.2 is present in Court alongwith 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.10,00,000/- in lieu of her istridhan, alimony, maintenance (past, present and future) and the balance settlement amount of Rs.5,00,000/- has been received by her today during the course of proceedings, by way of a Bankers Cheque bearing No.418108 dated 23.02.2026 drawn on State Bank of India. She states that as per the terms of abovesaid settlement, the custody of their daughter would remain with her, with no visitation rights to petitioners. She submits that she has entered into the abovesaid settlement out of her own free will 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 has also been placed on record. 
10. The next date of hearing before the learned Trial Court is stated to be 26.03.2026.
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.352/2022 dated 16.07.2022, registered at P.S. North Rohini, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed subject to petitioners depositing total cost of Rs.15,000/- with Delhi Legal Services Authority (North-West) within two weeks from today. 
14. Proof of deposit of such cost as well as original affidavits of petitioners and respondent No.2, copies of which have been filed with the present petition, shall be submitted before the learned Trial Court within further one week 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 27, 2026/st/sa






CRL.M.C. 1601/2026	1