Delhi High Court
Gurmeet Singh vs State (Govt Of Nct Of Delhi) & Anr on 17 October, 2025
$~63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 17.10.2025
,,,,,,,,,,
+ CRL.M.C. 7483/2025 & CRL.M.A. 31332/2025 EXEMPTION
GURMEET SINGH
.....Petitioner
Through: Mr. G.K.Sachdeva and Mr.
Shivam, Adv.
Petitioner in person.
versus
THE STATE (GOVT. OF NCT OF DELHI) & ANR.
... Respondents
Through: Ms. Kiran Bairwa, APP with SI
Deepak Sharma, P.S.Tilak
Nagar.
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. 506/2022, dated
11.07.2022, registered at P.S Tilak Nagar, 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 and Respondent no. 2/complainant was
solemnized on 24.01.2015 as per Sikh Rites and ceremonies at New
Delhi. Two Children were born out of the said wedlock. However, on
account of temperamental differences Petitioner and Respondent No. 2
are living separately since 19.03.2022.
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 Petitioner and his family members. Chargesheet has
since been filed under sections 498A/406 IPC against the Petitioner.
4. During the course of proceedings, the parties amicably resolved
their disputes before the Counselling Cell, Tis Hazari Courts, Delhi
and the terms of settlement were written in the form of a Settlement
dated 06.02.2024. It is submitted that Petitioner and Respondent No. 2
have obtained divorce on 08.04.2025 and the custody of the children
shall remain with the Respondent No. 2.
5. Petitioner is physically present before the Court while
respondent no.2 has entered her appearance through VC. They have
been identified by their respective counsels as well as by the
Investigating Officer SI Deepak Sharma from PS Tilak Nagar.
6. Respondent No. 2 confirms that the matter has been amicably
settled with the petitioner without any force, fear, coercion and she has
no objection if the FIR No. 506/2022 is quashed against the Petitioner.
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. 506/2022 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.
506/2022 dated 11.07.2022, registered at P.S Tilak Nagar, Delhi under
section 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
October 17, 2025
SK
