$~55
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 29th January, 2026
+ 	CRL.M.C. 747/2026 

	SUBHASH & ORS.					.....Petitioners
				Through:	Mr. S.K. Mittal with Mr. Harish 							Kumar, Mr. Pranjeet Singh and 							Mr. Vijay Joshi, Advocates with 							petitioners in person. 
				versus

	STATE NCT OF DELHI AND ANR			.....Respondents
				Through:	Mr. Ritesh Kumar Bahri, APP for the 						State with SI Mahendra Patel, PS 							Narela. 
						Mr. Ankit Sharma, Advocate for 							complainant (through V.C.)
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

CRL.M.A. 2966/2026 (exemption)

	Exemption allowed subject to all just exceptions. 

CRL.M.C. 747/2026

1. The present petition seeks quashing of FIR No. 298/2014 dated 07.03.2014, registered at Police Station Narela for commission of offences under Sections 498A/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 (Complainant) was solemnized on 23.04.2000 as per Hindu rites and ceremonies.  They were blessed with a boy on 30.03.2001. After a long spell of togetherness, eventually, the complainant lodged a complaint against her husband and in-laws, which resulted in registration of the abovesaid FIR in the year 2014.
3. The charge-sheet has already been filed and when the abovesaid criminal case was taken up by learned Magisterial Court, the matter was referred to mediation and, fortunately, the parties have arrived at amicable settlement.  
4. The settlement which has taken place under the aegis of Delhi Mediation Centre, Rohini District Courts, Delhi on 16.05.2025, is also on record.  
5. As per the terms of settlement, the parties have agreed to give divorce to each other by way of mutual consent and respondent No.2 has agreed to accept a total sum of Rs.3.20 lacs towards full and final settlement of all her claims in lieu of alimony, istridhan, maintenance for self (past, present and future).  
6. The parties have already obtained divorce by mutual consent on 17.10.2025 and respondent No.2 has already received a sum of Rs.2 lacs and the balance amount of Rs.1.20 lacs has been received by her today in cash, during the course of proceedings.
7. Respondent No.2 has been duly identified by the Investigating Officer, and also by her counsel, who has joined the proceedings through video conferencing. 
8. 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. 
9. 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. 
10. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
11. Consequently, to secure the ends of justice, FIR No. 298/2014 dated 07.03.2014, registered at Police Station Narela for commission of offences under Sections 498A/406/34 IPC along with all consequential proceedings emanating therefrom, is hereby, quashed.
12. The petition stands disposed of in aforesaid terms. 

(MANOJ JAIN)                                                                                 JUDGE
JANUARY 29, 2026
st/js


CRL.M.C. 747/2026                                                  	        1