$~66
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 30th March, 2026
+ 	CRL.M.C. 2324/2026 & CRL.M.A. 9460/2026

	VIPIN KUMAR & ANR.					.....Petitioners
				Through:	Mr. Vikas Tiwari with Ms. Ananya 							Tyagi, Advocates with petitioner 							No.1.
						Petitioner No.2 through V.C.
				versus

	THE STATE NCT OF DELHI  & ANR.		.....Respondents
				Through:	Mr. Raj Kumar, APP for the State with 						SI Sunita, PS Pul Prahald Pur. 
						Ms. Rashi Aggarwal, Advocate for 							respondent No.2 with respondent No.2 						through V.C.
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)


1. Petitioners herein seek quashing of FIR No.168/2022 dated 25.03.2022, registered at Police Station Pul Prahlad Pur, 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 21.11.2011, as per Hindu rites and customs. The couple was blessed with baby boy from the abovesaid wedlock.
3. However, on account of temperamental differences, the parties started residing separately w.e.f. March, 2018 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. When the parties were referred to mediation, they reached amicable resolution. Such settlement has taken place under the aegis of Mediation Centre, Saket Courts, New Delhi. Parties have agreed to part ways in a graceful manner as would be apparent from Mediation Order dated 22.09.2025. Parties have also agreed to withdraw their respective cases. 
6. Pursuant to such settlement, parties have also obtained divorce by way of mutual consent on 09.02.2026. The custody of the child would remain with the mother i.e. respondent No.2 and visitation rights to petitioners has been specified in mediation order dated 22.09.2025.
7. It is also noticed that FIR was also directed against her mother-in-law and she was also a signatory to the abovesaid settlement. Unfortunately, she died on 08.11.2025. Copy of her death certificate has also been placed on record.
8. Petitioner No.1 is present physically in Court whereas his father i.e. petitioner No.2 has joined the proceedings through video-conferencing.  
9. Respondent No.2 has joined the proceeding through video-conferencing along with her counsel. The Investigating Officer (I.O.) is also present and identifies her.
10. When asked, respondent No. 2 reiterates the terms of settlement dated 22.09.2025 and submits that there is already a divorce between them by way of mutual consent on 09.02.2026.  She submits that she has already received the entire sum of Rs. 45,00,000/- as full and final settlement in lieu of alimony, istridhan, maintenance for self (past, present and future).  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. 
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 Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
13. Consequently, to secure the ends of justice, FIR No.168/2022 dated 25.03.2022, registered at Police Station Pul Prahlad Pur, 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. 20,000/- (Rs.10,000/- each) with Delhi High Court Staff Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] 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. 
14. The petition stands disposed of in aforesaid terms. 
15. The pending application also stands disposed of in aforesaid terms.


(MANOJ JAIN)                                                                                 JUDGE
MARCH 30, 2026/st/js






CRL.M.C. 2324/2026						    1