Delhi High Court
Sonu Negi @ Nikhil Negi & Ors vs State Nct Of Delhi And Anr on 4 August, 2025
$~99
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 04.08.2025
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+ CRL.M.C. 1252/2025 & CRL.M.A. 5626/2025
SONU NEGI @ NIKHIL NEGI & ORS. .....Petitioners
Through: Mr. Pramod Prasad Gauniyal,
Advocates.
Petitioners in person.
versus
STATE NCT OF DELHI AND ANR. ... Respondents
Through: Mr. Hitesh Vali, APP, with SI
Meenakshi, PS-Kamla Nagar,
SI Virender, PS-Kamla Nagar.
Mr. Robind Tyagi and Mr.
Chirag Sachdeva, Advocates for
R-2.
Respondent No. 2 in person.
CORAM:-
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT(ORAL)
RAVINDER DUDEJA, J.
1. This is a petition under Section 528 of the Bharatiya Nagarik
Suraksha Sanhita, seeking quashing of FIR No. 0140/2023, dated
15.04.2023, registered at P.S Kamla Market, Delhi under Sections
498A/406/34 IPC and all proceedings emanating therefrom on the
basis of settlement between the parties.
2. The marriage between Petitioner No. 1 and Respondent No. 2
was solemnized on 11.12.2018 as per Hindu rites and customs at
Delhi. Due to temperamental differences Petitioner No. 1 and
Respondent No. 2 started living separately since April 2021. As per
averments made in the FIR, Respondent No. 2 was subjected to
physical and mental harassment on account of dowry demands by the
petitioners. Chargesheet has since been filed under section
498A/406/34IPC.
3. During the course of proceedings, the parties amicably resolved
their disputes and executed a Memorandum of Understanding/
Compromise Deed dated 22.04.2024. In respect of the aforesaid
settlement, Petitioner No. 1 and Respondent No. 2 have dissolved
their marriage by mutual consent on 15.10.2024. It is submitted that
all conditions of the Settlement Agreement have been fulfilled
including the payment of the total settlement amount of Rs. 4,00,000/-
(Rupees Four lacs only) as per the schedule mentioned in the
Compromise Deed along the articles mentioned in the Deed. Copy of
the Memorandum of Understanding/ Compromise Deed dated
22.04.2024 has been annexed as Annexure P-2 (Colly).
4. Parties are physically present before the Court. They have been
identified by their respective counsels as well as by the Investigating
Officer SI Meenakshi and SI Virender, from PS Kamla Nagar.
5. Respondent No. 2 confirms that the matter has been amicably
settled with the petitioners without any force, fear, coercion and she
has no objection if the FIR No. 0140/2023 is quashed against the
Petitioners.
6. In view of the settlement between the parties, learned
Additional PP appearing for the State, also has no objection if the
present FIR No. 0140/2023is quashed.
7. In Gian Singh vs State of Punjab (2012) 10 SCC 303, Hon'ble
Supreme Courthas recognized the need of amicable resolution of
disputes by observing as under:-
"61. In other words, the High Court must consider whether it would
be unfair or contrary to the interest of justice to continue with the
criminal proceedings or continuation of criminal proceedings
would tantamount to abuse of process of law despite settlement and
compromise between the victim and the wrongdoer and whether to
secure the ends of justice, it is appropriate that criminal case is put
to an end and if the answer to the above question(s) is in the
affirmative, the High Court shall be well within its jurisdiction to
quash the criminal proceedings."
8. In view of the aforesaid circumstances and the fact that parties
have put a quietus to the dispute, no useful purpose will be served in
continuing with the present FIR No. 0140/2023, dated 15.04.2023,
registered at P.S Kamla Market, Delhi under section 498A/406/34 IPC
and all the other consequential proceeding emanating therefrom.
9. In the interest of justice, the petition is allowed, and the FIR No.
0140/2023, dated 15.04.2023, registered at P.S Kamla Market, Delhi
under section 498A/406/34 IPC and all the other consequential
proceeding emanating therefrom is hereby quashed.
10. Petition is allowed and disposed of accordingly.
11. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
August 04, 2025
SK
