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Judgment
Petitioners herein seek quashing of FIR No. 338/2022 dated 14.07.2022, registered at Police Station South Rohini, 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 14.01.2010, as per Hindu rites and ceremonies. There is no child from such wedlock.
However, on account of temperamental differences, the parties started residing separately and when a complaint was lodged by respondent No.2, it resulted into registration of the abovesaid FIR.
Though charge-sheet has been filed but charges are yet to be framed.
Fortunately, with the intervention of common friends and relatives, parties have entered into a comprehensive Memorandum of Understanding (MoU) dated 24.09.2025 and have been able to resolve all their disputes and have decided to part ways gracefully.
Petitioner No.1 is present in Court and his parents i.e. petitioner Nos.2 and 3 have joined the proceedings through video-conferencing.
Respondent No. 2 is a school teacher and has joined the proceedings through video-conferencing. She is duly identified by her counsel and investigating officer, who are present in Court.
When asked, respondent No. 2 reiterates the terms of settlement as mentioned in MoU dated 24.09.2025. She submits that there is already a divorce between them by way of mutual consent on 28.01.2026. She states that she has already received the entire amount of Rs.23,00,000/- as full and final settlement in lieu of alimony, istridhan, maintenance for self (past, present and future). She states 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 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.
Keeping in mind the overall facts of the case, the fact that parties have amicably settled their all disputes, continuing with criminal proceedings would serve no useful purpose.
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. 338/2022 dated 14.07.2022, registered at Police Station South Rohini, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is quashed subject to petitioners’ depositing total cost of Rs. 15,000/- with Delhi High Court Staff Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] within four weeks from today. Proof of deposit of cost, original Memorandum of Understanding (MoU) dated 24.09.2025 and original affidavits of the parties be submitted before the learned Trial Court within further two weeks
The petition stands disposed of in aforesaid terms.
The pending application also stands disposed of in aforesaid terms.