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Judgment
Petitioners herein seek quashing of FIR No. 0568/2021 dated 27.09.2021, registered at Police Station Seemapuri for commission of offences under Sections 498A/406/34 IPC and Section 4 of Dowry Prohibition Act, 1961, 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 08.05.2021 as per Muslim rites and customs. No child is born from the abovesaid wedlock.
However, on account of temperamental differences, the parties started living separately w.e.f. 19.05.2021 and when a complaint was lodged by respondent No.2, it resulted into registration of the abovesaid FIR.
Charge-sheet has already 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, Karkardooma Courts, Delhi on 23.07.2025 and the parties agreed to part ways in a graceful manner.
It is in the abovesaid backdrop that quashing is being sought
Respondent No.2 and her counsel have joined the proceedings through video-conferencing. She is duly identified by her counsel and I.O., who is present in Court.
Talaknama has been filed by the petitioner vide diary No. E-322667/2026.
Registry is directed to make the abovesaid documents part of the record.
Respondent No.2 is, reportedly, a practicing Advocate. When asked, she reiterated that the matter has been amicably settled and she reiterates the terms of settlement as recorded in MoU. She states that she and petitioner no. 1 have taken talaq. She submits in order to have peace of mind, she has relinquished all her rights and claims with respect to alimony, Dower (Mahr), maintenance (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.
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. 0568/2021 dated 27.09.2021, registered at Police Station Seemapuri for commission of offences under Sections 498A/406/34 IPC and Section 4 of Dowry Prohibition Act, 1961, along with all consequential proceedings arising therefrom, is, hereby, quashed.
Original affidavits of the parties shall be submitted before the learned Trial Court within two weeks.
The petition stands disposed of in aforesaid terms.