$~62
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 27th February, 2026
+ 	CRL.M.C. 1616/2026 & CRL.M.A. 6570/2026

	VISHAL CHADDHA & ANR.
.....Petitioner
Through:	Ms. Meenakshi and Mr. Manish Kumar, Adv.

				versus

	STATE OF NCT OF DELHI AND ANR.
.....Respondent
				Through:	Mr. Raj Kumar, APP 
Mr. K Aggarwal, Adv with respondent no. 2 in person
SI Dharmendra.

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

	
1. Petitioners herein seek quashing of FIR No.249/2023 dated 07.07.2023, registered at P.S. Kishan Garh, for commission of offences under Sections 498A/406/506/509/34 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 05.11.2022, 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. Charge-sheet has already been filed.
5. Fact, however, remains that both the parties have been able to settle all their matrimonial disputes and have agreed to part ways in a graceful manner. 
6. The settlement took place when the matter was referred for counselling by the learned Judge, Family Court, Patiala House Courts. A copy of such settlement dated 10.01.2025 has been placed on record.
7. Pursuant to such settlement, parties have also obtained divorce by way of mutual consent on 28.04.2025. 
8. Petitioners are present in Court. 
9. Respondent No.2 is present in Court with her counsel. The Investigating Officer (I.O.) is also present and identifies her.
10. When asked, Respondent No.2 reiterated the terms of such settlement and submits that, in terms of settlement, she had already received a sum of Rs. 10,00,000 at the time of recording of her statement in relation to grant of divorce by mutual consent. She also submits that, the balance amount of Rs. 5,00,000/- has also been received by her by way of Demand Draft dated 19.02.2026 drawn on ICICI Bank. She submit that she has accepted the abovesaid amount in lieu of alimony, istridhan, maintenance for self (past, present and future) and is left with no claim and would have no objection if FIR in question is quashed.
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.249/2023 dated 07.07.2023, registered at P.S. Kishan Garh, for commission of offences under Sections 498A/406/506/509/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed subject to petitioners depositing total cost of Rs.20,000/- with Delhi High Court Staff Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] 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 four 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 27, 2026/ar/js


	



CRL.M.C. 1616/2026						1