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Judgment
Ravinder Dudeja, J.
This is a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) seeking quashing of FIR No.798/2022, dated 20th December, 2022, registered at P.S Punjabi Bagh, Delhi under Sections 451/323/506/34 IPC and all proceedings emanating 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 1st February, 2013, as per Hindu rites and customs. One child was born from the abovesaid wedlock.
As per the averments made in the FIR, the Petitioners physically assaulted the complainant and his mother and caused injuries to the complainant. Petitioner no. 1 had also extended threats to commit suicide and implicate the complainant and his mother.
Charge-sheet has since been filed and the case is pending before the learned MM, Tis Hazari Courts, Delhi at the stage of Prosecution Evidence.
During the course of proceedings, the parties were referred to Mediation where they amicably resolved their disputes before the Counselling Cell, Family Courts, Tis Hazari and the terms of the compromise were reduced into writing in the form of a Settlement dated 13th January, 2026. Copy of the Settlement dated 13th January, 2026 is annexed as Annexure P2.
Learned counsel for both the parties submit that as per the settlement, petitioner no. 1 and Respondent no. 2 have obtained divorce by mutual consent vide order dated 28th April, 2026 and have agreed that the custody of the child will remain with Petitioner no. 1 with visitation rights to Respondent no. 2 as per the terms in the settlement.
Petitioner no. 1 and respondent no. 2 are physically present before the Court whereas Petitioner nos. 2 to 7 have appeared through video conferencing. They have been identified by their respective counsels as well as by the Investigating Officer SI Mukesh Yadav, from PS Punjabi Bagh.
Respondent No.2 confirms that the matter has been amicably settled with the petitioners without any force, fear, coercion and he has no objection if the FIR No. 798/2022 is quashed against the petitioners.
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 the BNSS, it is deemed appropriate to quash the instant FIR.
Consequently, to secure the ends of justice, FIR No. 798/2022, dated 20th December, 2022, registered at P.S Punjabi Bagh, Delhi under Sections 451/323/506/34 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.
Petition is allowed and disposed of accordingly.
Pending application(s), if any, also stand disposed of.