Delhi High Court
Ravi Malik & Anr vs State Gnct Of Delhi & Anr on 13 November, 2025
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 13.11.2025
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+ CRL.M.C. 8010/2025 & CRL. MA 33476/2025 EXEMPTION
RAVI MALIK & ANR. .....Petitioner
Through: Mr. Daljeet Singh Solanki, Ms.
Jyoti, Advs. All petitioners in
person.
versus
STATE GNCT OF DELHI & ANR. .....Respondents
Through: Mr. Satinder Singh Bawa, APP
with W/SI Monu, PS Dabri.
Mr. Keshav Sharma, Adv. for
R-2 with R-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. 635/2018, dated
16.11.2018, registered at P.S Dabri, Delhi under Sections
498A/406/34 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. 1and Respondent no. 2/complainant
was solemnized on 08.03.2007 as per Hindu Rites and ceremonies.
Two children were born out of the said wedlock. However, on account
of temperamental differences Petitioner No. 1 and Respondent No. 2
were living separately, however presently they are residing together
with their children.
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. 635/2018 was lodged at the
instance of respondent no. 2 at PS Dabri under sections 498A/406/34
IPC against the petitioners. Subsequently Chargesheet was filed.
4. During the course of proceedings, the parties amicably resolved
their disputes before the Mediation Center, Dwarka Courts and the
terms of settlement were written in the form of a Settlement dated
25.06.2024. It is submitted that petitioner no. 1 and respondent no. 2
have amicably resolved all their disputes and have resumed
cohabitation. The parties are now residing together along with their
children. It is further submitted that as per the terms of the settlement
the petitioner shall bear all the household expenses and shall pay Rs.
20,000/- per month to the respondent no.2 on or before 10th day of
every month starting from July 2024. Copy of the Settlement dated
25.06.2024 has been annexed as Annexure C.
5. Parties are physically present before the Court. They have been
identified by their respective counsels as well as by the Investigating
Officer W/SI Monu, from PS Dabri.
6. 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. 635/2018is 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. 635/2018 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. Hence, 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.
635/2018, dated 16.11.2018, registered at P.S Dabri, Delhi under
Sections 498A/406/34 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
November 13, 2025
MA
