$~69				
*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%						Date of decision: 10.11.2025
,,,,,,,,,,
+ 	CRL.M.C. 9203/2024
KUMAR GAURAV AND ORS 	                    ....Petitioners
Through:	Mr. Amit Nahata, Advocate.
	Petitioners in person.
				versus

	STATE GOVT. OF NCT OF 
     DELHI AND ANR.                                         … Respondents
Through:	Mr. Yudhvir Singh Chauhan, APP with SI Ranbir Singh.
	Respondent No. 2 in person.

CORAM:-	
HON'BLE MR. JUSTICE RAVINDER DUDEJA

      JUDGMENT(ORAL)
      
RAVINDER DUDEJA, J. 
CRL.M.A. 32980/2025 (early hearing)
          Bearing in mind the reasons explained in the application, it is allowed and CRL.M.C. 9203/2024 is taken up for consideration today.
          The date earlier fixed i.e. 25.03.2026 shall stand cancelled.
CRL.M.C. 9203/2024
1.	 This is a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 222/2022, dated 21.02.2022, registered at P.S Ghazipur, 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 24.02.2017 as per Hindu Rites and ceremonies at Delhi. 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 22.08.2021.
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. 222/2022 was lodged at the instance of respondent no. 2 at PS Ghazipur under sections 498A/406/34 IPC against the petitioners.
4.	During the course of proceedings, the parties amicably resolved their disputes and the terms of settlement were written in the form of Compromise Deed dated 10.05.2023. It is submitted that petitioner no.1 and respondent no. 2 have come to an unconditional settlement as per the schedule in the settlement. Copy of the Settlement dated 10.05.2023 has been annexed as Annexure 4. Marriage has since been dissolved vide judgment dated 16.08.2023
5.	Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Ranbir Singh, from PS Ghazipur.
6.	Respondent No. 2 confirms that the matter has been amicably settled with the petitioners without any force, fear, coercion and she has no objection if the FIR No. 222/2022 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. 222/2022 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. 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. 222/2022, dated 21.02.2022, registered at P.S Ghazipur, 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 10, 2025
MA







CRL.M.C. 9203/2024                                                                                                                                                Page 1 of 4