Delhi High Court
Chintu Kumar & Ors vs State Govt Of N C T Of Delhi & Anr on 19 September, 2025
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 19.09.2025
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+ CRL.M.C.3373/2025 & CRL.M.A. 14839/2025 EXEMPTION
CHINTU KUMAR& ORS. .....Petitioners
Through: Mr. Rakesh Kumar, Mr. Arun
Kumar Sharma, Advs.
versus
STATE GOVT OF N C T OF DELHI & ANR.
.....Respondents
Through: Ms. Kiran Bairwa, APP with SI
Abhishek, PS Inderpuri & ASI
Nammo Narayan, PS Vikaspuri.
Mr. N.K. Paswan, Adv. for R-2.
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. 274/2023, dated
12.10.2023, registered at P.S Inderpuri, 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 21.05.2021 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 22.11.2021.
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 and the terms of the compromise were reduced into
writing in the form of a Mediation Settlement dated 02.05.2024. In
view of the aforesaid settlement, petitioner no.1 and respondent no. 2
have obtained divorce on 26.11.2024. It is further submitted that
petitioner no. 1 has paid the entire settlement amount of Rs. 3,50,000/-
(Rupees Three Lacs Fifty Thousand only) along with all the articles
annexed in the settlement to respondent no. 2 as per the schedule in
the settlement. Copy of the Mediation Settlement dated 02.05.2024
has been annexed as Annexure P-3.
5. Petitioner no. 1, 2 & 5 as also respondent no. 2 are physically -
present before the Court while. They have been identified by their
respective counsels as well as by the Investigating Officer SI
Abhishek, from PS Inderpuri.
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 along with all the articles
and has no objection if the FIR No. 274/2023 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. 274/2023 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.
274/2023, dated 12.10.2023, registered at P.S Inderpuri, 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 19, 2025
SK
