$~70
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 30th March, 2026
+ 	CRL.M.C. 2343/2026
	DEEPAK KUMAR & ORS.
.....Petitioner
Through:	Mr. Keshav Pawar with Mr. Sahil Sindhwani, Ms. Pooja Khandelwal, Advocates. 

				versus

	STATE GOVT OF NCT OF DELHI AND ANR.
.....Respondent
				Through:	Mr. Raj Kumar, APP with SI Brham P.

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 0955/2018 dated 28.11.2018, registered at Police Station Sultanpuri 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 02.12.2013, as per Hindu traditions, rites and customs.  There is no child from such wedlock. 
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 been filed. 
5. Fortunately, the parties have been able to amicably resolve the matter under the aegis of Counselling Cell, North-West Rohini Courts, Delhi. Terms of settlement are recorded in proceedings dated 03.12.2019. As per settlement, parties have already obtained divorce by way of mutual consent on 13.10.2023. 
6. Respondent No.2 is also present alongwith her counsel. The Investigating Officer (I.O.) is present and duly identifies respondent No.2.
7. Petitioners and respondent No. 2 are present in Court and the Court has interacted with them. It is apprised that the FIR was registered against Sh. Ramesh Kumar also i.e. father-in-law of respondent no. 2, who died during the pendency of proceedings. A copy of his Death Certificate dated 27.06.2019 has been placed on record.
8. During course of arguments, when asked, Respondent No.2 reiterated the terms of settlement and stated that she has agreed to accept a sum of Rs. 90,000/- as full and final settlement in lieu of alimony, istridhan, maintenance (past, present and future). A sum of Rs.60,000/- was already received by her and the last installment of Rs.30,000/- was received by her on 03.11.2025 before Ld. Judicial Magistrate (First Class), North-West District, Rohini Courts, Delhi. 
9. Respondent No. 2 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.
10. 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. 
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. 0955/2018 dated 28.11.2018, registered at Police Station Sultanpuri for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is quashed 
13. The petition stands disposed of in aforesaid terms.
14. Pending applications also stand disposed of in aforesaid terms. 



(MANOJ JAIN)                                                                                 JUDGE
	MARCH 30, 2026/ar/pb






CRL.M.C. 2343/2026						1