Delhi High Court
Vikas Paswan And Ors vs The State Nct Of Delhi And Anr on 21 November, 2025
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 21.11.2025
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+ CRL. M.C 8316/2025 & CRL.M.A. 34662/2025 EXEMPTION
VIKAS PASWAN AND ORS. .....Petitioners
Through: Mr. Advocate (appearance not
given) with Petitioners in
person.
versus
THE STATE NCT OF DELHI AND ANR. ... Respondents
Through: Mr. Sanjeev Sabharwal, APP
with SI Rohit, PS-Burari.
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. 759/2022, dated
26.09.2022, registered at P.S Burari (Central District), 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. 1 and Respondent no. 2/complainant
was solemnized on 06.12.2021 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 11.01.2022.
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. 759/2022 was lodged at the
instance of respondent no. 2 at PS Burari under sections 498A/406/34
IPC against the petitioners.
4. During the course of proceedings, the parties amicably resolved
their disputes before the Delhi Mediation Centre, Tis Hazari Courts,
Delhi and the terms of settlement were written in the form of a
Settlement dated 05.08.2024. It is submitted that petitioner no.1 and
respondent no. 2 have obtained divorce on 02.05.2025 and petitioner
no. 1 has paid the entire settlement amount of Rs. 1,70,000/- (Rupees
One Lac Seventy Thousand only) along with goods /articles
(Annexure A) to respondent no. 2. Copy of the settlement dated
05.08.2024 has been annexed as Annexure P-2.
5. Parties are physically present before the Court. They have been
identified by their respective counsels as well as by the Investigating
Officer SI Rohit, from PS Burari.
6. Respondent No. 2confirms that the matter has been amicably
settled with the petitioners without any force, fear, coercion and she
has received the entire settlement amount along with articles/ goods
and has no objection if the FIR No. 759/2022 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. 759/2022 is quashed.
8. Hon'ble Supreme Court has recognized the need of
amicablesettlement of disputes in Rangappa Javoor vs The State Of
KarnatakaAnd Another, Diary No. 33313/2019, 2023 LiveLaw (SC)
74, Jitendra Raghuvanshi & Ors. vs Babita Raghuvanshi & Anr.,
(2013) 4 SCC 58& in GianSingh 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
above mentioned FIR and the proceedings pursuant thereto.
11. In the interest of justice, the petition is allowed, and the FIR No.
759/2022, dated 26.09.2022, registered at P.S Burari (Central District),
Delhi under Sections 498A/406/34 IPC and all the other consequential
proceeding emanating there from 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 21, 2025
MA
