$~52 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of decision: 17.10.2025 ,,,,,,,,,, + CRL.M.C. 7452/2025 & CRL.M.A. 31197/2025 EXEMPTION FROM FILING CERTIFIED COPIES ETC. MUKUL PUNYANI & ORS. .....Petitioners Through: Mr. Nirmal Chawla Bhalla, Mr. Raj Kumar, Advs. with Petitioner no. 1 to 3 in person, Petitioner no. 4 through VC. versus THE STATE NCT OF DELHI AND ANR .....Respondents Through: Ms. Kiran Bairwa, APP with SI W/SI Shalu, PS Farsh Bazar, District Shahdara. Mr. Vivek Jain, Ms. Aditi Aggarwal Gupta, Advs. 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. 167/2023, dated 08.05.2023, registered at P.S Farsh Bazar, District Shahdara, 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 20.08.2020 as per Hindu Rites and ceremonies. 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 21.05.2022. 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. 167/2023 was lodged at the instance of respondent no. 2 at PS Farsh Bazar, District Shahdara under sections 498A/406/34 IPC against the petitioners. 4. During the course of proceedings, the parties amicably resolved their disputes before the and Counselling Cell, Family Court, Shahadara, Karkardooma, Delhi and executed a Settlement dated 21.11.2024. It is submitted that petitioner no.1 and respondent no. 2 have obtained divorce on 30.05.2025 and petitioner no. 1 has paid the entire settlement amount of Rs. 11,00,000/- (Rupees Eleven Lacs only) and returned the jewellery articles to respondent no. 2 as per the schedule in the settlement. It is further submitted that the custody of the child shall remain with the Respondent No. 2 and Petitioner No.1 would have monthly visitation rights. Copy of the Settlement dated 21.11.2024 has been annexed as Annexure P-2. 5. Petitioner nos. 1 to 3 and respondent no. 2 are physically present before the Court while petitioner no. 4 has entered her appearance through VC. They have been identified by their respective counsels as well as by the Investigating Officer W/SI Shalu, from PS Farsh Bazar, District Shahdara. 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 along jewellery and has no objection if the FIR No. 167/2023 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. 167/2023 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. 167/2023, dated 08.05.2023, registered at P.S Farsh Bazar, District Shahdara, 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 17, 2025 SJ CRL.M.C. 7452/2025 Page 1 of 4