AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
17 paragraphs · 489 wordsManoj Jain, J
CRL.M.A. 11630/2026 (exemption)
Exemption allowed subject to all just exceptions.
CRL.M.C. 2858/2026
Petitioners herein seek quashing of FIR No.132/2024 dated 26.03.2024, 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 21.10.2017, 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 already been filed but charges have yet not been ascertained.
Fact remains that parties have been able to amicably resolve the matter under the aegis of Counselling Cell, Family Court, Tis Hazari on 02.06.2025. 6. It is in the abovesaid backdrop that quashing is being sought.
Petitioners are present in Court.
Respondent no. 2 is present in person and she 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 28.10.2025. She states that she has agreed to accept a total sum of Rs. 12,50,000/- and jewellery articles 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. 8,00,000/- and jewellery and the balance amount of Rs. 4,50,000/- has been received today in the shape of Demand Draft drawn on Yes Bank. 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.132/2024 dated 26.03.2024, 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, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within four weeks from today, so that these become part of Trial Court Record.
The petition stands disposed of in aforesaid terms.