$~58				
*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%						Date of decision: 10.10.2025
,,,,,,,,,,
+ 	CRL.M.C. 7217/2025
	SUSHMA SAHNI					.....Petitioner
Through:	Ms. Garima Bhardwaj, Adv. with petitioner in person. 

				versus

	STATE (NCT OF DELHI) & ANR.		.....Respondent
Through:	Ms. Kiran Bairwa, APP with SI Shankar, PS Dabri.
	R-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. 06/2018, dated 05.01.2018, registered at P.S Dabri, 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 son of Petitioner (now deceased) and Respondent no. 2/complainant was solemnized on 24.07.2015 as per Hindu Rites and ceremonies at New Delhi. No child was born out of the said wedlock. However, on account of temperamental differences son of Petitioner and Respondent No. 2 started living separately since June 2016.
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 petitioner. FIR No. 06/2018 was lodged at the instance of respondent no. 2 at PS Dabri under sections 498A/406/34 IPC against the petitioners. Charge sheet has since been filed under Section 498A/406 IPC before the Trial Court. 
4.	During the course of proceedings, the parties amicably resolved their disputes before the Family Courts, Tis Hazari, Delhi and the terms of settlement were written in the form of a Settlement dated 04.09.2018. It is submitted that son of petitioner and respondent no. 2 have obtained divorce on 20.12.2018 and he has paid the entire settlement amount of Rs. 3,80,000/- (Rupees Three Lacs Eighty Thousand only) to respondent no. 2 as per the schedule in the settlement. Copy of the Settlement dated 04.09.2018 has been annexed as Annexure P-2(Colly).
5.	It is submitted that since after divorce, husband and father in law of respondent no. 2 have expired. Copy of the death certificates has been annexed as Annexure P-6 & P-7.
6.	Petitioner is physically present before the Court while respondent no. 2 has entered her appearance through VC. They have been identified by their respective counsels as well as by the Investigating Officer SI Shankar, from PS Dabri.
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. 06/2018 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. 06/2018 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. 06/2018, dated 05.01.2018, registered at P.S Dabri, Delhi under section 498A/406/34 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 10, 2025
SK






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