$~18 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of decision: 29.09.2026 # CNR No. DLHC010469062026 + CRL.M.C. 7310/2026 MOHD KASIM AND ORS ...Petitioners Through: Mr. Akhilesh K. Srivastava, Mr. Sunil Kumar Pandey, Ms.Neha Malik, Ms. Archana Joshi, Advs. with all petitioners in person. versus STATE OF GOVT. OF NCT OF DELHI AND ANR ...Respondents Through: Mr. Nawa Kishore Jha, APP with Mr. Siddharth Shankar Jha, Ms. Kalpana Jha, Advs. SI Vikendra, PS Jamia Nagar Mr. Paramhans Sahani, Adv. for R-2 along with R-2 in person. CORAM:- HON'BLE MR. JUSTICE RAVINDER DUDEJA JUDGMENT(ORAL) RAVINDER DUDEJA, J. CRL.M.A. 30578/2026 (for exemption) Allowed, subject to all just exceptions. This application stands disposed of. CRL.M.C. 7310/2026 1. This is a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) seeking quashing of FIR No.362/2024, dated 1st October, 2024, registered at P.S Jamia Nagar, Delhi under Sections 498A/406/34 IPC and all proceedings emanating therefrom on the basis of compromise arrived at between the parties. 2. The marriage between complainant (respondent No. 2 herein) and petitioner no. 1 was solemnized on 11th March, 2023, as per Muslim rites and customs. No child was born from the abovesaid wedlock. 3. However, on account of temperamental differences, the parties started residing separately since 28th September, 2023 and upon persistent physical and mental harassment by petitioners on account of dowry demands, a complaint was lodged by respondent No. 2 and the abovesaid FIR was registered. 4. Charge-sheet has since been filed under Sections 498A/506/406/509/354C/34 IPC and Sections 3/4 of Dowry Prohibition Act. 5. During the course of proceedings, the parties were referred to Mediation where they amicably resolved their disputes before the Mediation Centre, Saket Courts, Delhi and the terms of the compromise were reduced into writing in the form of a Settlement dated 7th February, 2026. Copy of the Settlement dated 7th February, 2026 is annexed as Annexure P-3. 6. It is submitted by the learned counsel for both the parties that as per the settlement, petitioner no. 1 and Respondent no. 2 have obtained divorce as per Muslim personal laws (Khula) vide agreement dated 7th March, 2026 and petitioner no. 1 has paid the entire settlement amount of Rs. 1,50,000/- (Rupees One Lac Fifty Thousand Only) to the Respondent no. 2 as per the schedule in the settlement. 7. Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Vikendra, from PS Jamia Nagar. 8. 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 with the articles and has no objection if the FIR No. 362/2024 is quashed against the petitioners. 9. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest and is, primarily, private in nature. In any case, even the complainant does not wish to press any charges against the petitioners. 10. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR. 11. Consequently, to secure the ends of justice, FIR No. 362/2024, dated 1st October, 2024, registered at P.S Jamia Nagar, Delhi under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed. Original affidavits of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court, so that these become part of Trial Court Record and shall also be submitted to concerned SHO/IO within four weeks from today. 12. Petition is allowed and disposed of accordingly. 13. Pending application(s), if any, also stand disposed of. RAVINDER DUDEJA, J September 29, 2026/SK CRL.M.C. 7310/2026 Page 1 of 4