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Judgment
Petitioners herein seek quashing of FIR No.686/2024 dated 10.12.2024, registered at P.S. New Usmanpur, under Sections 498A, 406, 34 IPC, along with consequential proceedings, based on compromise arrived at between the parties.
Petitioner No.1 got married to respondent No.2-Ms. Divya on 05.02.2022, as per Hindu rites and ceremonies. However, due to certain temperamental differences, the parties started living separately. There is no offspring from the wedlock in question.
As per the allegations appearing in FIR, respondent no.2 was subjected to cruelty, harassment by the petitioners, on account of dowry demands.
Parties have now amicably settled the matter before Ld. Principal Judge Family Court, Karkardooma, Delhi on 25.05.2025. It is further stated that the parties filed a petition for divorce under Section 13B(2) of Hindu Marriage Act, 1955 and have also obtained a decree of divorce by way of mutual consent on 20.11.2025.
Copy of the Settlement Deed is on record.
Respondent No. 2, who is present in person and has been duly identified by learned counsel as well as the I.O, reiterates the terms thereof.
She submits the said settlement has been arrived at voluntarily, without any undue influence and coercion, and she has already received Rs. 5 lacs and balance amount of Rs. 3 lacs in Court today vide Demand Draft bearing No. 51772600022900000628016 of ICICI Bank dated 09.01.2026, towards full and final settlement of the matter, in lieu of maintenance, istridhan, alimony. She submits that she would have no objection if the instant FIR is quashed.
Learned APP for the State inform that the charge-sheet has yet not been filed.
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 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 the BNSS, it is deemed appropriate to quash the instant FIR.
Consequently, to secure the ends of justice, FIR No.686/2024 dated 10.12.2024, registered at P.S. New Usmanpur, under Sections 498A, 406, 34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
The petition stands disposed of in aforesaid terms.