$~16				
*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%						Date of decision: 09.10.2025
,,,,,,,,,,
+ 	CRL.M.C. 221/2024
JAIVEER & ANR.					.....Petitioners
Through:	Mr. Mohd. Shamikh, Mr. Absar Ahmad, Advs. with P-1 in person. 
				versus

	THE STATE GOVT. OF NCT OF DELHI AND ANR.
     .....Respondents
Through:	Mr. Yudhvir Singh Chauhan, APP with SI Annu, PS Narela. 

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. 351/2021, dated 03.08.2021, registered at P.S Narela, Delhi under Sections 498A/406 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 son of Petitioners and Respondent no. 2/complainant was solemnized on 19.11.2009 as per Hindu Rites and ceremonies at New Delhi. One child was born out of the said wedlock. However, on account of temperamental differences son of the Petitioners and Respondent No. 2 are living separately since April 2019.
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 and their late son. Chargesheet has since been filed under sections 498A/406/354A/34 IPC against the petitioners, their son and other accused.
4.	During the course of proceedings, the parties amicably resolved their disputes before the Mediation Centre, Rohini Courts, Delhi and the terms of the compromise were reduced into writing in the form of a Settlement/Agreement dated 20.12.2021. It is submitted that son of the petitioners and respondent no. 2 have obtained divorce on 24.05.2022 and petitioners have paid the entire settlement amount of Rs. 60,000/- (Rupees Sixty Thousand only) to respondent no. 2. It is further submitted that the custody of the child is with son of petitioners with no visitation rights to respondent no. 2. Copy of the Settlement/Agreement dated 20.12.2021 is annexed as Annexure P-1.  
5.	It is submitted that after grant of divorce, the son of petitioners/husband of respondent no. 2 expired on 16.12.2022, copy of his death certificate has been annexed as Annexure P-6.
6.	Petitioner no. 1 and respondent no. 2 are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Annu, from PS Narela.
7.	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. 351/2021 is quashed against the Petitioners.
8.	In view of the settlement between the parties, learned Additional PP appearing for the State, also has no objection if the present FIR No. 351/2021 is quashed. 
9.	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.
10.	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.
11.	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.
12.	In the interest of justice, the petition is allowed, and the FIR No. 351/2021, dated 03.08.2021, registered at P.S Narela, Delhi under section 498A/406 IPC and all the other consequential proceeding emanating therefrom is hereby quashed. 
13.	Petition is allowed and disposed of accordingly. 
14.	Pending application(s), if any, also stand disposed of.


RAVINDER DUDEJA, J
October 09, 2025
SK






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