$~2				
*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%						Date of decision: 06.12.2025
,,,,,,,,,,
+ 	CRL.M.C. 2786/2025 & CRL.M.A. 12480/2025 EXEMPTION FROM FILING CERTIFIED COPIES
	MAHESH KUMAR AND ORS			.....Petitioner
Through:	Mr. M. R. Jangid, Ms. Neetika Chaturvedi, Advs. with all petitioners through VC.

				versus

	THE STATE NCT OF DELHI AND ANR	.....Respondent
Through: 	Mr. Satinder Singh Bawa, APP with SI Bachchu Singh, PS Baba Haridas Nagar.
	Respondent no. 2 through VC. 

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. 358/2018, dated 20.11.2018, registered at P.S Baba Haridas Nagar, Delhi under Sections 498A/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. 1 and Respondent no. 2/complainant was solemnized on 06.07.2014 as per Hindu Rites and ceremonies at Haryana. One girl child was born out of the said wedlock. However, on account of temperamental differences Petitioner No. 1 and Respondent No. 2 are living separately since 13.02.2017.
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. Chargehseet has since been filed under sections 498A/34 IPC against the petitioners.
4.	During the course of proceedings, the parties amicably resolved their disputes before the Delhi High Court Mediation and Conciliation Centre and the terms of the compromise were reduced into writing in the form of a Settlement Deed dated 12.09.2024. It is submitted that Petitioner No. 1 and Respondent No. 2 have obtained divorce by way of mutual consent on 24.03.2025. It is submitted that Petitioner No. 1 has paid the total settlement amount of Rs. 15,00,000/- (Rupees Fifteen lacs only) as per the schedule in settlement to respondent no. 2. It is further submitted that respondent no. 2 shall have the custody of the child with no visitation rights conferred to Petitioner No. 1. Copy of the Settlement Deed dated 12.09.2024 has been annexed as Annexure C.
5.	Parties have entered their appearance through VC. They have been identified by their respective counsels as well as by the Investigating Officer SI Bachchu Singh, from PS Baba Haridas Nagar.
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 and has no objection if the FIR No. 358/2018 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. 358/2018 is quashed. 
8.	Hon’ble Supreme Court has recognized the need of amicable settlement of disputes in Rangappa Javoor 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 Gian Singh 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, 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. 358/2018, dated 20.11.2018, registered at P.S Baba Haridas Nagari, Delhi under section 498A/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
DECEMBER 06, 2025
SK






CRL.M.C. 2786/2025                                                                                                                                             Page 1 of 4