$~18				
*	IN THE  HIGH COURT  OF DELHI  AT NEW  DELHI
%						Date of decision: 10.12.2025
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+ 	CRL.M.C. 9966/2024 & CRL.M.A. 38169/2024 EXEMPTION FROM FILING CERTIFIED COPIES, CRL.M.A. 38170/2024 DIRECTIONS TO RESPONDENT NO. 2
	PRADEEP KUMAR & ORS.			.....Petitioner
Through:	Mr.Ajay Mohla, Mr.Vishal Chillar, Advs. with petitioners in person. 
				versus

	STATE N C T OF DELHI & ANR.		.....Respondent
Through:	Mr. Sanjeev Sabharwal, APP with SI Krishan Kumar, PS Farsh Bazar. 
Mr. Dinesh K Malhotra, 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. 0075/2019, dated 12.03.2019 ,registered at P.S Farsh Bazar, 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. 1 and Respondent no. 2/complainant was solemnized on 25.10.2011 as per Hindu Rites and ceremonies. Two children were born out of the said wedlock. However, on account of temperamental differences Petitioner No. 1 and Respondent No. 2 are living separately since 31.07.2017
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. FIR No. 0075/2019 was lodged at the instance of respondent no. 2 at PS Farsh Bazar under sections 498A/406/34 IPC against the petitioners.
4.	During the course of proceedings, the parties amicably resolved their disputes before the Counseling Cell, Karkardooma Courts, New Delhi and the terms of settlement were written in the form of Settlement dated 11.10.2022. It is submitted that the petitioner no. 1 and respondent no. 2 have obtained divorce by mutual consent on 26.09.2023 and the petitioner no. 1 has paid the entire settlement amount of Rs. 2,80,000/- (Rupees Two Lac Eighty Thousand Only) to respondent no. 2. It is further submitted that the custody of the minor children shall remain with respondent no. 2 in terms of settlement. Copy of the settlement dated 11.10.2022 has been annexed as Annexure B.
5.	Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Krishan Kumar, from PS Farsh Bazar.
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. 0075/2019 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. 0075/2019 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. 0075/2019, dated 12.03.2019, registered at P.S Farsh Bazar, Delhi under Sections 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
December 10, 2025
MA






CRL.M.C. 9966/2025                                                                                                                                                 Page 1 of 4