$~87 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of decision: 14.10.2025 ,,,,,,,,,, + CRL.M.C. 7299/2025 KUNAL PAHWA & ORS. .....Petitioners Through: Mr. Karan Bir Singh & Ms. Parteet Kaur, Advocates along with all petitioners in person versus STATE OF NCT OF DELHI & ANR. … Respondents Through: Ms. Kiran Bairwa, APP for the State with SI Dharmendra Sharma, PS Patel Nagar Mr. Varun Ahuja & Mr. Sanchit, Advocates for R-2 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. 0232/2023, dated 25.04.2023, registered at P.S Patel Nagar, 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 16.04.2012 as per Hindu Rites and ceremonies at New Delhi. One 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 December 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. Chargesheet has since been filed under sections 498A/406/34 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, Samadhan, and the terms of settlement were written in the form of a Settlement Agreement dated 13.02.2025. It is submitted that Petitioner No.1 and Respondent No. 2 have obtained divorce on 29.08.2025 and Petitioner no. 1 by way of gift deed has transferred his share in the jointly owned property with respondent no. 2 in favour of Respondent No.2, bearing No. 6013, Second floor in block second, measuring 100 sq. yds. WHS, Kirti Nagar, New Delhi - 110015 ("WHS Property") and has also provided Sukanya Policy bearing A/c No. 317SSA00000000000020 with IDBI bank of Rs 10,58,000/- (Rupees Ten Lakh Fifty Eight Thousand Only) in favour of their daughter to the Respondent No.2. It is further submitted that the custody of the child shall remain with respondent no. 2 with visitation rights to petitioner no. 1 as per the schedule in the settlement. Copy of the Settlement Agreement dated 13.02.2025 has been annexed as Annexure P-3. 5. Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Dharmendra Sharma, from PS Patel 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 ownership of the aforesaid property along policy in favor of their daughter and has no objection if the FIR No. 0232/2023 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. 0232/2023 is quashed. 8. Hon’ble Supreme Court has recognized the need of amicablesettlement 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. 0232/2023 dated 25.04.2023, registered at P.S Patel Nagar, 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 October 14, 2025 MA CRL.M.C. 7299/2025 Page 1 of 4