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Judgment
Petitioner herein seek quashing of FIR No. 448/2024 dated 27.09.2024, registered at Police Station Dwarka North, for commission of offence under Sections 498A IPC, along with all consequential proceedings arising therefrom, on the basis of amicable settlement arrived at between the parties.
The marriage between complainant (respondent No.2 herein) and petitioner No.1 was solemnized on 08.05.2002, as per Hindu rites and customs. The couple was blessed with two children, one of them is already major.
However, on account of temperamental differences and misunderstanding, when a report was lodged by respondent No.2, in the police station, 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, elders and relatives, parties have entered into a comprehensive Memorandum of Understanding (MoU) dated 08.04.2026 and have been able to resolve all their disputes and now their matrimonial tie has been resumed and they are living together happily.
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, who is also present in the court.
When asked, respondent No. 2 reiterates the terms of abovesaid settlement. 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.
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. 448/2024 dated 27.09.2024, registered at Police Station Dwarka North, for commission of offences under Sections 498A 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.