Delhi High Court
Pawandeep Singh & Ors vs State (Nct Of Delhi) & Anr on 7 August, 2025
$~80
*IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 07.08.2025
+ W.P.(CRL) 910/2025 & CRL.M.A. 8589/2025 EXEMPTION
PAWANDEEP SINGH & ORS. .....Petitioners
Through: Ms. Sakshi Kaul, Mr. Chirag
Kaushal, Advs. along with P-1
in person & P-2 to 4 through
VC.
versus
STATE (NCT OF DELHI) & ANR. ... Respondents
Through: Mr. Sanjay Lao, Standing
Counsel with Ms. Priyam
Aggarwal, Mr. Abhinav Kumar
Arya, Mr. Aryan Sachdeva,
Advs.
ASI Anil Kumar, PS Tigri
Mr. Manoj Kumar, Ms. Madhvi
Aggarwal, Ms. Suman
Kathuria, Advs. for R-2 along
with R-2 in person
CORAM:-
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT(ORAL)
RAVINDER DUDEJA, J.
1. The present petition has been filed under section 528 BNSS
seeking the quashing of the FIR NO. 56/2023 Under Sections
498A/406/34 of the Indian Penal Code registered at P.S. Tigri and
all the proceedings emanating therefrom.
2. The marriage between Petitioner No.1 and Respondent No.2 was
solemnized on 14.06.2020 according to Sikh rites and ceremonies at
Mohali. No child was born out of the wedlock. Due to temperamental
differences, both the parties started residing separately since
21.12.2021. Subsequently the aforesaid FIR was lodged on
11.02.2023.
3. During the pendency of the proceedings, both the parties entered
into a settlement/compromise dated 10.05.2024 and amicably
settled their disputes. Both the parties agreed that the petitioner
shall pay a sum of Rs. 7,00,000/- to the respondent no. 2 as full and
final settlement amount. The marriage between the parties has
since been dissolved by decree of divorce granted by mutual
consent. A copy of the settlement deed/MOU has been placed on
record which is annexed as Annexure P3.
4. Petitioner no. 1 & respondent no. 2 are physically present before
the Court while Petitioner nos. 2 to 4 have entered their appearance
through VC. They have been identified by their respective counsels
as well as by the Investigating Officer ASI Anil Kumar, from
PS Tigri.
5. Respondent No.2 confirms she has received the full and final
settlement amount and that the matter has been amicably settled
with the petitioners without any force, fear, coercion and has no
objection if the FIR NO. 56/2023 Under Sections 498A/406/34 of
the Indian Penal Code registered at P.S. Tigri 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. 56/2023 Under Sections 498A/406/34 of the Indian Penal
Code registered at P.S. Tigri is quashed.
7. In Gian Singh vs State of Punjab (2012) 10 SCC 303, Supreme
Court has 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. 56/2023
Under Sections 498A/406/34 of the Indian Penal Code
registered at P.S. Tigri and all the other consequential
proceeding emanating therefrom.
9. In the interest of justice, the petition is allowed, and FIR NO.
56/2023 Under Sections 498A/406/34 of the Indian Penal
Code registered at P.S. Tigri 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 07, 2025/na
