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Judgment
Petitioners herein seek quashing of FIR No. 0155/2025 dated 22.04.2025, registered at Police Station Dwarka North, 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 25.02.2020, as per Hindu rites and customs. No child is born from the abovesaid 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.
Charge-sheet has yet not been filed.
However, when the matter was referred to mediation, the parties were able to amicably resolve the matter under the aegis of Counselling Cell, Family Courts, South West District, New Delhi on 28.02.2026.
It is in the abovesaid backdrop that quashing is being sought.
Respondent no. 2 who is present with her brother has been duly identified by her counsel as well as by Investigating Officer.
When asked, respondent No. 2 reiterates the terms of abovesaid settlement. She also submits that there is already a divorce between them by way of mutual consent on 02.06.2026. She states that she has agreed to accept a total sum of Rs. 41,00,000/- as full and final settlement in lieu of istridhan, alimony, maintenance for self (past, present and future). She submits that she has already received Rs. 26,00,000/- and the balance amount of Rs. 15,00,000/- has been received today in the shape of Demand Draft drawn on State Bank of India. 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. 0155/2025 dated 22.04.2025, registered at Police Station Dwarka North, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed.
Original affidavits of the parties be submitted before the learned SHO/IO within further two weeks.
The petition stands disposed of in aforesaid terms.
The pending application also stand disposed of.