Hari Govind vs The State NCT Of Delhi & Anr.

Ravinder Dudeja, J.

Allowed, subject to all just exceptions.

This application stands disposed of.

This is a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 774/2015, dated 20.06.2015, registered at P.S Dabri, Delhi under Sections 498/406/354/34 IPC along with all consequential proceedings arising therefrom, on the basis of compromise between the parties.

The marriage between the complainant (respondent No.2 herein) and petitioner was solemnized on 12.12.2009 as per Hindu rites. Two children were born from the abovesaid wedlock.

However, on account of temperamental differences, the parties started residing separately since May 2013 and upon a complaint lodged by respondent No.2, the abovesaid FIR was registered on the allegations that she was subjected to cruelty and harassment on account of dowry demands by her husband and in-laws, and that her stridhan was also retained. Allegations of molestation were also made against her brother-in-law, Harishankar. Vide order dated 29.01.2024, the Trial Court framed charges under Sections 498A/406/34 IPC against the petitioner and under Section 354 IPC against Harishankar. Subsequently, vide order dated 29.08.2024, the Revisional Court discharged Harishankar from the offence under Section 354 IPC.

During the course of proceedings, the parties mutually and amicably resolved their disputes before the Delhi Mediation Centre, Dwarka Courts vide Settlement Agreement dated 29.11.2025. It is submitted that the petitioner and respondent no. 2 have obtained divorce by mutual consent on 25.08.2026 and the petitioner has paid the entire settlement amount of Rs. 11,70,000/- (Rupees Eleven Lakhs Seventy Thousand Only) as full and final settlement and that as per settlement, custody of the minor child Aditya Kushwaha is with petitioner and the minor son Siddharth shall remain with respondent no.2. Copy of the Settlement Agreement dated 29.11.2025 has been annexed.

Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Sahil Hooda, from PS Dabri.

Respondent No.2 confirms that the matter has been amicably settled with the petitioner without any force, fear, coercion and she has received the entire settlement and therefore has no objection, if the FIR No. 774/2015 is quashed against the petitioner.

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 petitioner.

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. 774/2015, dated 20.06.2015, registered at P.S Dabri, Delhi under Sections 498/406/354/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed qua the present petitioner. 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.

Petition is allowed and disposed of accordingly.

Pending application(s), if any, also stand disposed of.