$~48				
*	IN THE  HIGHCOURT  OFDELHI  ATNEW  DELHI
%						Date of decision: 04.11.2025
,,,,,,,,,,
+ 	CRL.M.C. 7760/2025 & CRL.M.A. 32475/2025 EXEMPTION	

PRASHANT KUMAR SINGH & ORS. 	 .....Petitioners
Through:	Mr. Raghav Gupta, Adv.
	Petitioners in person.
				versus

	STATE GOVT OF NCT OF DELHI & ANR. .....Respondents
Through:	Mr. Satinder Singh Bawa, APP with SI Bhoop Singh, ASI Randhn Singh P.S.Bindapur.
	Mr. Diwakar Bhardwaj and Mr. Jai Singh, Adv. for R-2 with R-2 in person.
CORAM:
HON'BLE MR. JUSTICE RAVINDER DUDEJA

      JUDGMENT(ORAL)
      
RAVINDER DUDEJA, J. 

1.	 This is a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 0462/2024, dated 12.10.2024, registered at P.S Bindapur (Dwarka District), Delhi under Sections 498A/406/34 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.
2.	The factual matrix giving rise to the instant case is that the marriage between Petitioner No. 1and Respondent no. 2/complainant was solemnized on 04.05.2022 as per Hindu Rites and ceremonies. No child was born out of the said wedlock. However, on account of temperamental differences Petitioner No. 1and Respondent No. 2 are living separately since 11.11.2022.
3.	As per averments made in the FIR, Respondent No. 2 was subjected to physical and mental harassment on account of dowry demands by the petitioners.FIR No. 462/2024 was lodged at the instance of respondent no. 2 at PS Bindapur under sections 498A/406/34 IPC against the petitioners.
4.	During the course of proceedings, the parties amicably resolved their disputes before the Delhi Mediation Centre, Dwarka Courts, Delhi and the terms of settlement were written in the form of a Mediation Settlement dated 14.07.2025. It is submitted that petitioner no.1 and respondent no. 2 have obtained divorce on 19.09.2025 and petitioner no. 1 has paid the entire settlement amount of Rs. 10,00,000/- (Rupees Ten Lacs only) along with articles to respondent no. 2 as per the schedule in the settlement. Copy of the Mediation Settlement dated 14.07.2025 has been annexed as Annexure P-3.
5.	Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Bhoop Singh, ASI Randhn Singh from PS Bindapur.
6.	Respondent No. 2 confirms that the matter has been amicably settled with the petitioners without any force, fear, coercion and she has received the entire settlement amount along with articles and has no objection if the FIR No. 462/2024 is quashed against the Petitioners.

7.	In view of the settlement between the parties, learned Additional PP appearing for the State, also has no objection if the present FIR No. 462/2024 is quashed. 

8.	Hon’ble Supreme Court has recognized the need of amicable settlement of disputes in RangappaJavoor vs The State Of Karnataka And Another, Diary No. 33313/2019, 2023 LiveLaw (SC) 74, Jitendra Raghuvanshi& Ors. vs Babita Raghuvanshi &Anr., (2013) 4 SCC 58& in GianSingh vs State of Punjab (2012) 10 SCC 303.

9.	Further, it is settled that the inherent powers under section 482 of the Code are required to be exercised to secure the ends of justice or to prevent abuse of the process of any court. Further, the High Court can quash non-compoundable offences after considering the nature of the offence and the amicable settlement between the concerned parties. Supreme Court and this Court have repeatedly held that the cases arising out of matrimonial differences should be put to a quietus if the parties have reached an amicable settlement. Reliance may be placed upon B.S. Joshi v. State of Haryana, (2003) 4 SCC.
10.	In view of the above facts that the parties have amicably resolved their differences out of their own free will and without any coercion. Hence, it would be in the interest of justice, to quash the abovementioned FIR and the proceedings pursuant thereto.

11.	In the interest of justice, the petition is allowed, and the FIR No. 462/2024, dated 12.10.2024, registered at P.S Bindapur (Dwarka District), Delhi under section 498A/406/34 IPC and all the other consequential proceeding emanating therefrom is hereby quashed. 
12.	Petition is allowed and disposed of accordingly. 
13.	Pending application(s), if any, also stand disposed of.


RAVINDER DUDEJA, J
November 4, 2025
MA



 




CRL.M.C. 7760/2025                                                                                                                                      Page 1 of 4