Delhi High Court
Amit Singh & Ors vs The State Of Nct Of Delhi & Anr on 8 September, 2025
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 08.09.2025
,,,,,,,,,,
+ W.P.(CRL)2847/2025 & CRL.M.A. 26717/2025 EXEMPTION
AMIT SINGH & ORS. .....Petitioners
Through: Ms. Simran, Adv. along with
P-1 to 5 in person.
versus
THE STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Mr. Sanjay Lao, Standing
Counsel with Ms. Priyam
Aggarwal, Mr. Abhinav Kumar
Arya, Mr. Aryan Sachdeva,
Advs. & SI Sarita.
Mr. Kunal Ahlawat, Mr. Sudhir,
Advs. along with R-2 in person.
CORAM:-
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT(ORAL)
RAVINDER DUDEJA, J.
1. This is a petition under Article 226 of the Constitution of India
read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita,
seeking quashing of FIR No. 70/2021, dated 18.02.2021, registered at
P.S Baba Haridas 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 No. 1 and Respondent no. 2/complainant
was solemnized on 08.02.2019 as per Hindu rites and ceremonies. No
child was born out of the said wedlock. However, on account of
temperamental differences Petitioner No. 1and Respondent No. 2 are
living separately since 17.05.2019.
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. 70/2021 was lodged at instance of
respondent no. 2 under sections 498A/406/34 IPC against the
petitioners. It is submitted that chargesheet has since been filed under
sections 498A/406/34 IPC.
4. During the course of proceedings, the parties amicably resolved
their disputes before the Delhi Mediation Centre, Dwarka Courts, New
Delhi and the terms of the compromise were reduced into writing in
the form of a Settlement dated 24.08.2024. It is submitted that
petitioner no. 2 has paid Rs. 4,50,000/- (Rupees Four Lacs Fifty
Thousand only) as full and final settlement as per the schedule
mentioned in the settlement. Copy of the Settlement dated 24.08.2024
has been annexed as Annexure P-4.
5. Parties are physically present before the Court. They have been
identified by their respective counsels as well as by the Investigating
Officer SI Sarita from PS Baba Haridas Nagar.
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 total settlement amount and has no objection if the
FIR No. 70/2021 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. 70/2021 is quashed.
8. Hon'ble Supreme Court has recognized the need of
amicablesettlement 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.
70/2021, dated 18.02.2021, registered at P.S Baba Haridas 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
September 08, 2025
SK
