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Judgment
Petitioners herein seek quashing of FIR No. 360/2024 dated 04.10.2024, registered at Police Station Kirti Nagar 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 13.12.2021, as per Hindu traditions, rites and customs. There is no child from such wedlock.
However, on account of temperamental differences, the parties started residing separately.
On account of matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of the abovesaid FIR.
Charge-sheet has been filed.
However, when the matter was referred to Mediation, the parties were able to amicably resolve the matter under the aegis of Delhi Mediation Centre, Tis Hazari Courts, Delhi and terms of settlement are recorded in 23.09.2025 and as per terms of settlement, petitioners have agreed to pay total amount of Rs. 12 lacs to respondent no. 2 towards istridhan, maintenance (past, present and future) and alimony etc. and such amount has already been received by her. There is decree of divorce between petitioner no. 1 and respondent no. 2 by way of mutual consent.
It is in the abovesaid backdrop that quashing is being sought.
When asked, respondent No. 2 submitted that the matter has been amicably settled and she also reiterated the terms of settlement as recorded in Mediation Order dated 23.09.2025 and that she does not want to pursue present FIR. She also submits that she has already received the entire settlement amount.
Keeping in mind the overall facts of the case and the fact that parties have settled their all disputes amicably and respondent no. 2 does not want to pursue her complaint against petitioners herein, continuing with criminal proceedings would serve no useful purpose. Moreover, the dispute does not involve any public interest and is private in nature.
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. 360/2024 dated 04.10.2024, registered at Police Station Kirti Nagar for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is quashed subject to total cost of Rs. 20,000/-which would be deposited by petitioners with concerned DLSA within two weeks from today. Proof of deposit of cost and original affidavits of the parties be submitted before the concerned learned Trial Court within further two weeks.
The petition stands disposed of in aforesaid terms.
Pending applications also stand disposed of in aforesaid terms.