Delhi High Court
Ashish Gupta & Ors vs The State N.C.T. Of Delhi & Anr on 11 August, 2025
$~62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 11.08.2025
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+ CRL.M.C. 5446/2025 & CRL.M.A. 23381/2025
ASHISH GUPTA & ORS. .....Petitioners
Through: Mr. Ram Aktar Sharma, Mr.
Priyank Basoya, Mr. Mohit
Sharma, Ms. Astha Singh and
Ms. Garima, Advocates.
Petitioners in person.
versus
THE STATE N.C.T. OF DELHI &ANR. ... Respondents
Through: Mr. Hitesh Vali, APP for State
with SI Sohan Lal, PS-Tigri.
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. 202/2024, dated
20.04.2024, registered at P.S Tigri, 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
solemnized on 10.02.2023 as per Hindu rites and ceremonies. Due to
temperamental differences Petitioner No. 1 and Respondent No. 2
have started living separately since 09.10.2023. 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.
She further submits that petitioners coerced her to undergo abortion.
Subsequently, FIR No. 202/2024 was lodged at instance of
Respondent No. 2 under sections 498A/406/34 IPC against the
petitioners.
3. During the course of proceedings, the parties amicably resolved
their disputes and executed a Settlement Deed dated 07.03.2025 at
Mediation Centre, Saket Courts, New Delhi. In view of the aforesaid
settlement, Petitioner No. 1 and Respondent No. 2 have dissolved their
marriage by mutual consent on 02.06.2025. It is submitted that
Petitioner No. 1 has paid the total settlement amount of Rs.
25,00,000/- (Rupees Twenty Five lacs only), three gold rings and two
anklets (silver) as per the schedule in settlement. Copy of the
Settlement Deed dated 07.03.2025 has been annexed as Annexure P-3.
4. Parties are physically present before the Court. They have been
identified by their respective counsels as well as by the Investigating
Officer SI Sohan Lal, from PS Tigri.
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. 202/2024 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. 202/2024 is quashed.
7. In Gian Singh vs State of Punjab (2012) 10 SCC 303, Hon'ble
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. 202/2024, dated 20.04.2024,
registered at P.S Tigri, Delhi under sections 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.
202/2024, dated 20.04.2024, registered at P.S Tigri, Delhi under
sections 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 11, 2025
SK
