[Cites 13, Cited by 0]
Delhi High Court
Monu And Ors vs State Through Nct Of Delhi & Anr on 11 December, 2025
$~86
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 11.12.2025
,,,,,,,,,,
+ CRL.M.C. 8847/2025 & CRL.M.A. 36941/2025, CRL.M.A.
36942/2025
MONU AND ORS. .....Petitioners
Through: Mr. Aditya Yadav, Advocates
with petitioners in person.
versus
STATE THROUGH NCT
OF DELHI & ANR. ... Respondents
Through: Ms. Manjeet Arya, APP.
SI Sanjogita, PS CWC Nanak
Pura.
Mr. Sachidanand Chaudhary,
Advocate for R-2 with
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. 0015/2023, dated
01.03.2023, registered at P.S Crime (Women) Cell Nanak Pura Delhi
under Sections 498A/406/377/354/506/34 IPC and all proceedings
emanating therefrom on the basis of settlement between the parties.
2. The factual matrix giving rise to the instant case is that the
marriage between Petitioner No.1 and Respondent no. 2/complainant
was solemnized on 30.11.2020 as per Hindu Rites and ceremonies. No
child was born out of the said wedlock. However, on account of
temperamental differences Petitioner No.1 and Respondent No. 2 are
living separately since 03.08.2022.
3. 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. FIR No. 0015/2023 was lodged at the
instance of respondent no. 2 at PS Crime (Women) Cell Nanak Pura
under sections 498A/406/377/354/506/34 IPC against the petitioners.
Subsequently Chargesheet was filed under Sections
498A/406/377/354A/506/509/34 IPC and 4 of Dowry Prohibition Act.
4. During the course of proceedings, the parties amicably resolved
their disputes before the Mediation Centre, Dwarka Courts, New Delhi
and the terms of settlement were written in the form of Settlement
dated 05.07.2025. It is submitted that petitioner no.1 and respondent
no. 2 have obtained divorce on 15.11.2025 and the petitioner no.1 has
paid the entire settlement amount of Rs. 7,00,000/- (Rupees Seven
Lacs Only) to respondent no. 2 as per the schedule in the settlement.
Copy of the settlement dated 05.07.2025 has been annexed as
Annexure P-4.
5. Parties are physically present before the Court. They have been
identified by their respective counsels as well as by the Investigating
Officer SI Sanjogita, from PS Crime (Women) Cell Nanak Pura.
6. Respondent No. 2 confirms that the matter has been amicably
settled with the petitioners without any force, fear, coercion and she
has received the entire settlement and has no objection if the FIR No.
0015/2023 is quashed against the Petitioners.
7. In view of the settlement between the parties, learned
Additional PP appearing for the State, also has no objection if the
present FIR No. 0015/2023 is quashed.
8. Hon'ble Supreme Court has recognized the need of amicable
settlement of disputes in Rangappa Javoor vs The State Of
Karnataka And Another, Diary No. 33313/2019, 2023 LiveLaw (SC)
74, Jitendra Raghuvanshi & Ors. vs Babita Raghuvanshi & Anr.,
(2013) 4 SCC 58 & in Gian Singh vs State of Punjab (2012) 10 SCC
9. Further, it is settled that the inherent powers under section 482
of the Code are required to be exercised to secure the ends of justice or
to prevent abuse of the process of any court. Further, the High Court
can quash non-compoundable offences after considering the nature of
the offence and the amicable settlement between the concerned
parties. Supreme Court and this Court have repeatedly held that the
cases arising out of matrimonial differences should be put to a quietus
if the parties have reached an amicable settlement. Reliance may be
placed upon B.S. Joshi v. State of Haryana, (2003) 4 SCC.
10. In view of the above facts that the parties have amicably
resolved their differences out of their own free will and without any
coercion, it would be in the interest of justice, to quash the
abovementioned FIR and the proceedings pursuant thereto.
11. In the interest of justice, the petition is allowed, and the FIR No.
0015/2023, dated 01.03.2023, registered at P.S Crime (Women) Cell
Nanak Pura Delhi under Sections 498A/406/377/354/506/34 IPC and
all the other consequential proceeding emanating therefrom is hereby
quashed.
12. Petition is allowed and disposed of accordingly.
13. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
December 11, 2025
MA
