$~66
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 27th March, 2026
+ 	CRL.M.C. 2247/2026, CRL.M.A. 9202/2026 & CRL.M.A. 9203/2026
	MAYANK TREHAN AND ORS			     .....Petitioner
Through:	Mr. Varunb Chandiok, Ms. Anubhi Goyal and Mr. Armaan Sharma, Advocates 
	P-2 & P-3 in person 
	P-1 (Through videoconferencing)
				versus

	STATE (NCT OF DELHI) AND ANR		   ....Respondents
				Through:	Mr. Raj Kumar, APP for State/R-1
Mr. Sunil Satyarthi, Ms. Amita Saxena, Ms. Archisha Satyarthi, Mr. Amit Anshu Satyarthi, Mr. Kaibalya Kumar Ojha, Advocates for R-2 along with R-2 in person 
W/SI Bala Rani and SI Pankaj 
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)


1. Petitioners herein seek quashing of FIR No. 472/2021 dated 01.12.2021, registered at Police Station Lajpat Nagar, 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. The marriage between complainant (respondent No.2 herein) and petitioner No.1 was solemnized on 14.08.2019, as per Arya Samaj rites and customs.  There is no child from such wedlock.
3. However, on account of temperamental differences, the parties started residing separately.  
4. On account of matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of the abovesaid FIR. 
5. Charge-sheet has already been filed.
6. Fact, however, remains that both the parties have entered into settlement and terms of settlement have been reduced into writing on 10.01.2026.  Copy of Memorandum of Understanding (MoU) has also been annexed.  
7. Respondent no. 2 is also present in person and she is duly identified by her counsel and investigating officer, who is present in Court. 
8. Petitioner Nos. 2 & 3 are present in person and petitioner No. 1 has joined the proceedings through videoconferencing.  
9. When asked, respondent No. 2 reiterates the terms of settlement as mentioned in MoU dated 10.01.2026.  She submits that there is already a divorce between them by way of mutual consent on 14.03.2026.  She states that she has agreed to accept a total sum of Rs. 27,00,000/- as full and final settlement in lieu of alimony, istridhan, maintenance for self (past, present and future). She has already received an amount of Rs. 20,00,000/-.  The balance amount of Rs. 7,00,000/- has been paid today by way of demand draft.  She states 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. 
10. 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. 
11. Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure the ends of justice, FIR No. 472/2021 dated 01.12.2021, registered at Police Station Lajpat Nagar, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, quashed subject to petitioners depositing total cost of Rs. 25,000/- with Saket Bar Association Welfare Fund (Account No. 32895685000 IFSC: SBIN0014244, Branch: District Court Complex Saket, New Delhi-110017) within two weeks from today. Proof of deposit of cost and original affidavits of the parties be submitted before the learned Trial Court within further two weeks. 
13. The petition stands disposed of in aforesaid terms. 
14. The pending application also stands disposed of in aforesaid terms.


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






CRL.M.C. 2247/2026						1