$~86
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 30th March, 2026
+ 	CRL.M.C. 2381/2026 & CRL.M.A. 9676/2026
	SHUBHAM AD ORS.
.....Petitioner
				Through:	Mr. Nitin Kalra, Advocate.
						Petitioners in person.

				versus

	THE STATE GOVT OF NCT OF DELHI AND ANR.
.....Respondent
Through:	Mr. Sunil Kumar Gautam, APP for the State with ASI Kushal Pal and SI Vikas Rathi.
	Ms. Indira Karki, Mr. Anshoo Kumari, Mr. Rishabh Yadav, Advocates for R-2.
	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. 633/2022 dated 28.07.2022, registered at Police Station Burari, Delhi, 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 11.12.2020, as per Hindu rites and customs. No child is born from the abovesaid wedlock. 
3. However, on account of temperamental differences, the parties started residing separately and on account of such matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of the abovesaid FIR. 
4. Charge-sheet has already been filed and the case is, presently, at the stage of evidence.
5. Fact, however, remains that when the abovesaid FIR came up for consideration before the learned Trial Court on 07.10.2024, the matter was settled with the intervention of the Court.
6. It is in the abovesaid backdrop that quashing is being sought. 
7. Respondent no. 2 is present in person and she has been duly identified by her counsel as well as by Investigating Officer.  
8. All the petitioners are also present in Court. 
9. When asked, respondent No. 2 reiterates the terms of settlement as mentioned in order dated 07.10.2024.  She submits that there is already a divorce between them by way of mutual consent on 28.05.2025.  She states that she has agreed to accept a total sum of Rs. 13,25,000/- as full and final settlement in lieu of alimony, istridhan, maintenance for self (past, present and future). She has already received an amount of Rs. 8,25,000/-.  The balance amount of Rs. 5,00,000/- has been paid today by way of Demand Draft.  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. 
10. 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. 
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. 633/2022 dated 28.07.2022, registered at Police Station Burari, Delhi, 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. 15,000/- 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 including ‘no objection’ affidavit of respondent No.2, be submitted before the learned Trial Court within further two weeks. 
13. The petition stands disposed of in aforesaid terms. 
14. Pending application also stands disposed of in aforesaid terms. 


(MANOJ JAIN)                                                                                 JUDGE
MARCH 30, 2026/ss/sa






CRL.M.C. 2381/2026                                                   1