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Judgment
Petitioners herein seek quashing of FIR No. 233/2025 dated 12.06.2025, registered at Police Station Sunlight Colony, Delhi for commission of offences under Sections 85/316(2)/351(2)/3(5) of Bharatiya Nyaya Sanhita, 2023 (corresponding Sections 498A/406/506/34 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 15.07.2024, 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.
However, when the matter was referred to Mediation, the parties were able to amicably resolve the matter under the aegis of Mediation Centre, Saket Courts, New Delhi on 12.02.2026.
It is in the abovesaid backdrop that quashing is being sought.
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 20.04.2026. She states that she has agreed to accept a total sum of Rs. 4,50,000/- 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.3,00,000/- and the balance amount of Rs. 1,50,000/- has been received today in the shape of Demand Draft drawn on State Bank of India along with car keys and documents of car.
In terms of the settlement, petitioners have also brought the car in question i.e. Ignis which is parked outside the Court premises. The abovesaid vehicle has been seen by the respondent No.2, who is accompanied by her brother and after according its due satisfaction, they have collected the keys of the vehicle, along with the other documents, including RC from the petitioner. Respondent No.2 also submits that as per the terms of the settlement, some jewellery articles etc. were to be interchanged/exchanged between the parties and such exercise has already taken place on 03.07.2026.
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. 233/2025 dated 12.06.2025, registered at Police Station Sunlight Colony, Delhi for commission of offences under Sections 85/316(2)/351(2)/3(5) of Bharatiya Nyaya Sanhita, 2023 (corresponding Sections 498A/406/506/34 IPC), along with all consequential proceedings arising therefrom, is, hereby, quashed. Original affidavits and MoU 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.