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Judgment
16 paragraphs · 452 wordsManoj Jain, J
Petitioners herein seek quashing of FIR No.530/2024 dated 26.11.2024, registered at Police Station Vasant Kunj South, 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 03.12.2022, as per Hindu rites and customs.
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 yet not been filed.
Learned counsel for the petitioners submits that the matter has been amicably settled between the parties before Family Court, Patiala House Courts, New Delhi on 08.08.2025 and the parties were able to resolve their disputes amicably and are living together with effect from 22.10.2025.
It is in the abovesaid backdrop that quashing is being sought.
Petitioner No.1 is present in person. His mother has already expired on 16.06.2024 and her death certificate dated 08.08.2025 has been placed on record. The other petitioners have joined the proceedings through video-conferencing.
Respondent no. 2 is present in person and she has been duly identified by the Investigating Officer and as well as her counsel, who has joined the proceedings through video-conferencing.
When asked, respondent No. 2 reiterates the terms of abovesaid settlement. Upon Court query, she submits that she has resumed matrimonial ties with the petitioners and is, presently, living with her husband in matrimonial bliss and is in family way. She submits that since she has, voluntarily, entered into settlement and is happy at her matrimonial home, she would have 'no objection'if FIR in question is quashed. Her affidavit to abovesaid effect is also on record.
In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose especially when the couple is now enjoying matrimonial bliss. Moreover, the dispute does not involve any public interest and is private in nature.
Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
Consequently, to secure the ends of justice, FIR No.530/2024 dated 26.11.2024, registered at Police Station Vasant Kunj South, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
Since charge-sheet is yet to be filed, original affidavits of the parties, copies of which have been placed before this Court, be handed over to concerned SHO/IO within four weeks.
The petition stands disposed of in aforesaid terms.
Pending applications also stand disposed of.