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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 30th March, 2026
+ 	CRL.M.C. 2308/2026
	PRATEEK BAHUGUNA & ORS.			.....Petitioners
				Through:	Mr. Manish Sehrawat, Advocate with 						petitioners in person. 
				versus

	THE STATE NCT OF DELHI & ANR.		.....Respondents
				Through:	Mr. Mukesh Kumar, APP for the State 						with ASI Naresh and ASI Puran 							Singh, PS Dabri.
						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. 371/2022 dated 13.04.2022, registered at Police Station Dabri, 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 26.04.2018, as per Hindu rites and customs.  
3. However, on account of temperamental differences, the parties started residing separately and when a complaint was lodged by respondent No.2, it resulted into registration of the abovesaid FIR. 
4. Charge-sheet has already been filed. 
5. Learned counsel for the petitioners submits that the matter has been amicably settled between the parties before Delhi Mediation Centre, Dwarka Court, Delhi on 04.11.2023 and the parties were able to resolve their disputes amicably and are living together with effect from 18.11.2023. 
6. It is in the abovesaid backdrop that quashing is being sought. 
7. Respondent No.2 is present in Court and reiterates the terms of the settlement. Upon Court query, she submits that she has resumed matrimonial ties with the petitioners and is, presently, living with her husband. She submits that since she has, voluntarily, entered into settlement and is happy at her matrimonial home, she would have ‘no objection’ if FIR in question is quashed. Her affidavit to abovesaid effect is also on record. 
8. Investigating Officer (I.O) is present in Court and confirms broad facts and identifies the complainant.  
9. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose especially when the couple is now enjoying matrimonial bliss. Moreover, the dispute does not involve any public interest and is private in nature. 
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. 371/2022 dated 13.04.2022, registered at Police Station Dabri, 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
MARCH 30, 2026
st/js






CRL.M.C. 2308/2026						    1