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Judgment
Petitioners herein seek quashing of FIR No.0470/2023 dated 12.08.2023 registered at Police Station Uttam Nagar for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
Marriage between petitioner No. 1 and respondent No. 2 was solemnized on 28.04.2022 according to Hindu rites and ceremonies. There is no child from the abovesaid wedlock.
However, on account of some matrimonial discord and temperamental differences, the parties started residing separately and when a complaint was lodged by respondent No. 2, it resulted into in registration of abovesaid FIR.
Charge-sheet has been filed but charges have yet not been framed.
Fact, however, remains that when the parties were referred to mediation, the parties were able to amicably resolve the matter under the aegis of Delhi Mediation Centre, Dwarka Courts, Delhi on 26.09.2025.
Respondent No. 2 is present in person with her counsel. Investigating officer is also present. They have duly identified respondent No. 2.
When asked, respondent No. 2 reiterates the terms of abovesaid settlement. She also submits that there is already a divorce between them by way of mutual consent on 24.12.2025. She states that she has agreed to accept a total sum of Rs.10,65,000/- as full and final settlement in lieu of istridhan, alimony, jewellery, maintenance for self (past, present and future). She submits that she has already received a sum of Rs.7,00,000/- from the petitioners and today, the balance amount of Rs.3,65,000/- has been received today by way of Demand Draft drawn on Indian Bank. She submits that she has entered into the abovesaid settlement out of her own free will, without any coercion and influence from any corner whatsoever and therefore, she would have ‘no objection’ if the FIR is quashed.
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.
Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
Consequently, to secure the ends of justice, FIR No.0470/2023 dated 12.08.2023 registered at Police Station Uttam Nagar for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed.
Original affidavits of the parties, copies of which have been placed on record, shall be submitted before the learned Trial Court within two weeks.
The petition stands disposed of in aforesaid terms.
Pending application also stands disposed of.