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Judgment
Petitioners herein seek quashing of FIR No. 450/2025 dated 15.07.2025, registered at Police Station Palam Village, 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 22.11.2011, as per Hindu rites and customs. One girl child 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.
A closure report has already been filed before the learned Trial Court.
However, when the matter was referred to Mediation, the parties were able to amicably resolve the matter under the aegis of Delhi Mediation Centre, Dwarka Courts, Delhi on 23.02.2026 and are residing together.
It is in the abovesaid backdrop that quashing is being sought.
Respondent no. 2 is present in-person in Court and she has been duly identified by her counsel as well as by Investigating Officer.
When asked, respondent No. 2 reiterated the terms of abovesaid settlement and 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. She submits that she has agreed to accept a sum of Rs.30,000/- per month towards maintenance for self and their daughter and she is now residing happily with his husband and all issues have been amicably resolved.
It is also informed that both the parties have already withdrawn all their cases filed against each other.
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. 450/2025 dated 15.07.2025, registered at Police Station Palam Village, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed.
The present petition stands disposed of in aforesaid terms.
Pending application also stands disposed of.