Dev Khansuli & Ors. vs State (Govt. Of Nct Of Delhi) & Anr.

Manoj Jain, J

Petitioners herein seek quashing of FIR No. 61/2024 dated 09.02.2024, 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 04.05.2022, as per Hindu rites and ceremonies. 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 already been filed, which is also for commission of offence  under  Section  354  IPC,  as there  are  some  allegations  in  this  regard against petitioner No.2 (father-in-law).

The settlement took place when the matter was referred to the Counselling Cell, Family Courts, South-West District, Dwarka, Delhi. A copy of such settlement dated 22.04.2025 has also been placed on record.

Respondent no. 2 is present in person and she has been duly identified by her counsel as well as by Investigating Officer.

Respondent No.2 is a practicing Advocate and when asked, she reiterates the terms of settlement as mentioned in Settlement Agreement dated 22.04.2025. She  submits that  there  is already  a divorce between  them  by way of mutual consent and the copy of decree dated 24.01.2026 has also been placed on record. She states that she has agreed to accept a sum of Rs. 5,00,000/- as full and final settlement in lieu of alimony, istridhan, maintenance for self (past, present and future).  She has already received an amount  of  Rs.  3,00,000/-. The  balance  amount  of  Rs.  2,00,000/-  has  been paid today  by  way  of demand draft bearing No. 685113 dated 20.03.2026 drawn on Kotak Mahindra Bank.

Respondent No.2 submits 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. Her affidavit to abovesaid effect is also on record.

The  next  date  of hearing  before  the  learned  Trial  Court  is  stated  to  be 29.05.2026.

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. 61/2024 dated 09.02.2024, registered at Police Station Dwarka North, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, quashed subject to petitioners depositing total cost of Rs. 15,000/- with Civil & Sessions Court Stenographers Association, Delhi (saving Account No. 0613000100079946 IFSC-PUNB0061300, Punjab National Bank, Gokhle Market Branch, Delhi) within two weeks from today. Proof  of  deposit  of  cost  and  original  affidavits  of  the  parties  be  submitted before the learned Trial Court within further two weeks.

The petition stands disposed of in aforesaid terms.

The pending application also stands disposed of in aforesaid terms.