Delhi High Court
Laksh Mirchandani & Ors vs State Of Nct Of Delhi & Anr on 17 October, 2025
$~74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 17.10.2025
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+ CRL.M.C. 7509/2025 & CRL.M.A. 31428/2025
LAKSH MIRCHANDANI & ORS .....Petitioners
Through: Ms. Shivani Aggarwal,
Advocate with petitioner No. 1
in person.
Petitioner Nos. 2-4 through VC.
versus
STATE OF NCT OF DELHI & ANR. ... Respondents
Through: Ms. Manjeet Arya, APP with
WSI Priyanka, PS-Janakpuri.
Mr. Jatin Kumar, Mr. Manish
Kumar, Mr. Ritesh Kaushik,
Mr. Jitesh Kumar, Mr.
Himanshu, Advocates 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. 545/2022, dated
27.10.2022, registered at P.S Janakpuri, District West, 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 07.11.2016 as per Hindu Rites and ceremonies at
New Delhi. 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 August, 2021.
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. Chargesheet has since been filed under
sections 498A/406/34 IPC against the petitioners.
4. During the course of proceedings, the parties amicably resolved
their disputes before the Counselling Cell, Family Court, South West,
Dwarka, Delhi and executed a Settlement Agreement dated
20.07.2024. It is submitted that petitioner no.1 and respondent no. 2
have obtained divorce by mutual consent on 06.06.2025 and petitioner
no. 1 has paid the entire settlement amount of Rs. 15,00,000/- (Rupees
Fifteen Lacs only) to respondent no. 2 as per the schedule in the
settlement. Copy of the Settlement Agreement dated 20.07.2024 has
been annexed as Annexure P-5.
5. Petitioner No. 1 and respondent No. 2 are physically present
before the Court while petitioner Nos. 2 to 4 have entered their
appearance through VC. They have been identified by their respective
counsels as well as by the Investigating Officer WSI Priyanka, from
PS Janakpuri West.
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. 545/2022 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. 545/2022 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.
545/2022, dated 27.10.2022, registered at P.S S Janakpuri, District
West, 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
