Delhi High Court
Waseem vs The State Nct Of Delhi And Anr on 8 July, 2025
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 08.07.2025
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+ CRL.M.C. 4399/2025
SH. WASEEM .....Petitioners
Through: Mr. Mohd Imran, Advocate.
Petitioner through VC.
versus
THE STATE & ANR. ... Respondents
Through: Ms. Shubhi Gupta, APP with
I.O. Insp. Kuldeep, PS-
Seelampur.
Mr. Z.R. Shamsi, Advocate for
R-2.
Mr. Sanjeev Bhandari, ASC
with Mr. Arijit Sharma and Ms.
Sakshi Jha, Advocates.
Respondent No. 2 through VC.
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, 2023, seeking quashing of FIR No. 0222/2022,
dated 13.04.2022, registered at P.S Seelampur under sections
498A/406/34 IPC and all proceedings emanating therefrom on the
basis of settlement between the parties.
2. The marriage between Petitioner and Respondent No.2 was
solemnized on 10.08.2020 as per Muslim rites and ceremonies. No
child was born out of the said wedlock. It is submitted that due to
temperamental differences, the couple started living separately since
14.09.2021. Thereafter, Respondent No.2 lodged the aforesaid FIR
against the Petitioner and his family members. The charge sheet was
filed under sections 498A/406/34 IPC and section 4 of the Dowry
Prohibition Act, 1961.
3. During the proceedings, the parties amicably resolved their
disputes before Delhi Mediation Centre, Karkardooma Courts and
executed a Settlement Deed dated 06.06.2023. In pursuance of the
Settlement, the parties have mutually agreed to live together under one
roof. It is submitted that all the previous complaints and litigations
initiated by the parties has been withdrawn. The copy of Settlement
Deed dated 06.06.2023 has been placed on record as Annexure P-6.
4. Both parties have entered their appearance through VC. They
have been identified by their Advocate as well as by the Investigating
Officer SI Kuldeep, from PS Seelampur.
5. Respondent No.2 confirms that the matter has been settled with
the Petitioner without any force, fear, coercion and she has willfully
agreed to live together with the Petitioner again. She further submits
that she has no objection if the FIR No. 0222/2022 is quashed against
the Petitioner.
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. 0222/2022 alongwith charge sheet 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. 0222/2022, dated 13.04.2022,
registered at P.S Seelampur 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.
0222/2022, dated 13.04.2022, registered at P.S Seelampur under
sections 498A/406/34 IPC alongwith charge sheet 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
JULY 08, 2025
AK
