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Judgment
Petitioners herein seek quashing of FIR No. 0158/2025 dated 24.03.2025, registered at Police Station Shastri Park 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 13.02.2020 as per Muslim rites and customs. There is no child from the 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.
Quashing is being sought as the parties have been able to resolve their all disputes and settlement terms have been reduced in writing on 12.02.2026.
Respondent No. 2 is present. She has been identified by her counsel and investigating officer, who are present in Court.
When asked, respondent No.2 submitted that the matter has been amicably settled and she reiterates the terms of settlement as recorded in Settlement Agreement dated 12.02.2026. Respondent No.2 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 also submits that a petition was filed before the learned Family Court seeking dissolution of marriage by way of mutual consent under the Muslim Law and the learned Principal Judge, Family Court has already granted such decree on 12.03.2026. A copy of such order has also been placed on record.
As per settlement, respondent No. 2 has agreed to accept a sum of Rs. 2 lacs towards full and final settlement in lieu of alimony, Dower (Mahr), return of articles, maintenance (Nafaqa) (past, present and future). She submits that she has already received Rs. 2 lacs.
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. 0158/2025 dated 24.03.2025, registered at Police Station Shastri Park 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 and Settlement Agreement shall be submitted within two weeks before the concerned SHO/IO so that these become part of the record.
The petition stands disposed of in aforesaid terms.