$~63 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of decision: 17.10.2025 ,,,,,,,,,, + CRL.M.C. 7483/2025 & CRL.M.A. 31332/2025 EXEMPTION GURMEET SINGH .....Petitioner Through: Mr. G.K.Sachdeva and Mr. Shivam, Adv. Petitioner in person. versus THE STATE (GOVT. OF NCT OF DELHI) & ANR. … Respondents Through: Ms. Kiran Bairwa, APP with SI Deepak Sharma, P.S.Tilak Nagar. 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. 506/2022, dated 11.07.2022, registered at P.S Tilak 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 and Respondent no. 2/complainant was solemnized on 24.01.2015 as per Sikh Rites and ceremonies at New Delhi. Two Children were born out of the said wedlock. However, on account of temperamental differences Petitioner and Respondent No. 2 are living separately since 19.03.2022. 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 Petitioner and his family members. Chargesheet has since been filed under sections 498A/406 IPC against the Petitioner. 4. During the course of proceedings, the parties amicably resolved their disputes before the Counselling Cell, Tis Hazari Courts, Delhi and the terms of settlement were written in the form of a Settlement dated 06.02.2024. It is submitted that Petitioner and Respondent No. 2 have obtained divorce on 08.04.2025 and the custody of the children shall remain with the Respondent No. 2. 5. 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 Deepak Sharma from PS Tilak Nagar. 6. Respondent No. 2 confirms that the matter has been amicably settled with the petitioner without any force, fear, coercion and she has no objection if the FIR No. 506/2022 is quashed against the Petitioner. 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. 506/2022 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. 506/2022 dated 11.07.2022, registered at P.S Tilak 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 17, 2025 SK CRL.M.C. 7483/2025 Page 1 of 4