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Judgment
Petitioners herein seek quashing of FIR No. 153/2024 dated 13.06.2024, registered at Police Station Chandni Mahal, 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.
The marriage between complainant (respondent No.2 herein) and petitioner No.1 was solemnized on 09.01.2023, as per Muslim rites and customs. One male child is born from the abovesaid wedlock.
However, on account of temperamental differences, when a complaint was lodged by respondent No.2,it resulted into registration of the abovesaid FIR.
Charge-sheet has already been filed but charges are yet not ascertained.
With the intervention of common friends and relatives, parties have entered into a comprehensive Memorandum of Understanding (MoU) dated 11.05.2026 and have been able to resolve all their disputes and have decided to resume their matrimonial life together.
It is in the abovesaid backdrop that quashing is being sought.
Respondent no. 2 is present in person and she has been duly identified by her counsel as well as by Investigating Officer.
When asked, respondent No.2 submitted that the matter has been amicably settled and she reiterates the terms of settlement as recorded in MoU. She states that she has entered into settlement without any pressure, coercion and undue influence. She, while acknowledging the terms of the settlement, as recorded in MoU dated 11.05.2026, reiterates that she would have ‘no objection’ if FIR in question 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.153/2024 dated 13.06.2024, registered at Police Station Chandni Mahal, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed.
Original affidavits and MoU of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within four weeks from today, so that these become part of Trial Court Record.
The petition stands disposed of in aforesaid terms.
The pending applications also stand disposed of.