$~71
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 27th March, 2026
+ 	CRL.M.C. 2273/2026 & CRL.M.A. 9288/2026
	DEEPMALA
.....Petitioner
				Through:	Mr. Naeem Ahmed, Advocate.
						Petitioner in person.

				versus

	THE STATE NCT OF DELHI & ANR.
.....Respondent
Through:	Mr. Raj Kumar, APP for the State with SI Jag Mohan and SI Rajat.
	Mr. Manoj Kumar, Advocate for R-2.
	Respondent 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. 167/2017 dated 31.03.2017, registered at Police Station Ranhola, for commission of offences under Sections 188/453 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. Petitioner herein is daughter-in-law of respondent No.2.
3. Petitioner got married to Mr. Vijay Anand in the year 2009. There was some matrimonial discord between them. As per the allegations appearing in FIR, on 31.03.2017, petitioner trespassed into the house of respondent No.2/complainant, the possession of which had been received by her as per the order of Civil Court and through bailiff.
4. Charge-sheet has already been filed.
5. Parties have entered into amicable settlement and copy of Memorandum of Settlement (MoU) dated 07.03.2026 has been placed on record. 
6. All the matrimonial disputes between petitioner and her husband have also been resolved and they have already taken divorce by way of mutual consent on 04.03.2024.
7. There was another FIR i.e. FIR No. 256/2015, against Mr. Vijay Anand and other persons and such FIR has also been quashed by the learned Coordinate Bench of this Court vide order dated 16.07.2024 passed in W.P.(CRL) 2118/2024.
8. Petitioner is present in Court.
9. Respondent No.2 is also present with her counsel, I.O. is also present and they identify her.
10. During the course of consideration, when asked, Respondent No.2 reiterated the terms of settlement. She states that all the disputes have been resolved and submits that the house in question which is situated at Gupta Enclave, Vikas Nagar, is now in her peaceful possession. She also reveals that all other cases have already been withdrawn, settled or disposed of and that the petitioner and Mr. Vijay Anand have already taken divorce by way of mutual consent. She submits that all the requisite steps have been taken by the parties in terms of settlement and 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.
11. Keeping in mind the overall facts of the case and the fact that parties have settled their all disputes amicably and respondent no. 2 does not want to pursue her complaint against petitioners herein, continuing with criminal proceedings would serve no useful purpose.  Moreover, the dispute does not involve any public interest and is private in nature. 
12. Accordingly, exercising inherent powers vested in this Court under Section 528 of BharatiyaNagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
13. Consequently, to secure the ends of justice, FIR No. 167/2017 dated 31.03.2017, registered at Police Station Ranhola, for commission of offences under Sections 188/453 IPC, along with all consequential proceedings arising therefrom, is hereby quashed.
14. Original MoU alongwith the original affidavits of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within four weeks. 
15. The petition stands disposed of in aforesaid terms.
16. Pending application also stands disposed of in aforesaid terms.


(MANOJ JAIN)                                                                                 JUDGE
MARCH 27, 2026/ss/pb






CRL.M.C. 2273/2026                                                    1