Delhi High Court
Isha Chaudhary And Ors vs State Of Nct Of Delhi And Another on 14 November, 2025
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 14.11.2025
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+ CRL. M.C 8095/2025 & CRL.M.A. 33819/2025 EXEMPTION
ISHA CHAUDHARY AND ORS. .....Petitioner
Through: Ms. Kanika Bhardwaj, Ms.
Nargis, Advocates.
Petitioners through VC.
versus
STATE OF NCT OF DELHI AND ANOTHER.....Respondents
Through: Ms. Priyanka Dalal, APP with
Insp. Manoj Shehrawat, ASI
Dhirender Kumar, PS-Shalimar
Bagh.
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. 310/2024, dated
28.06.2024, registered at P.S Shalimar Bagh, 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. 3 and Respondent no. 2/complainant
was solemnized on 15.01.2020 as per Hindu Rites and ceremonies at
Haridwar, Uttarakhand. No child was born out of the said wedlock.
However, on account of temperamental differences Petitioner No. 2
and Respondent No. 2 are living separately since November 2023.
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. 310/2024 was lodged at the
instance of respondent no. 2 at PS Shalimar Bagh under sections
498A/406/34 IPC against the petitioners.
4. During the course of proceedings, the parties amicably resolved
their disputes and the terms of settlement were written in the form of a
Memorandum of Understanding dated 22.05.2025. It is submitted that
petitioner no.3 and respondent no. 2 have obtained divorce on
18.10.2025 and petitioner no. 3 has paid the entire settlement amount
of Rs. 15,00,000/- (Rupees Fifteen Lacs only) to respondent no. 2.
Copy of the settlement agreement dated 22.05.2025 has been annexed
as Annexure 3.
5. Respondent No. 2 is physically present before the Court while
petitioners have entered their appearance through VC. They have been
identified by their respective counsels as well as by the Investigating
Officer ASI Dhirender Kumar, PS-Shalimar Bagh.
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 amount and has no objection if the
FIR No. 310/2024 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. 310/2024 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.
310/2024, dated 28.06.2024, registered at P.S Shalimar Bagh, 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 14, 2025
MA
