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Delhi High Court
Anupam Pushkar & Ors vs State Of Gnct Of Delhi & Anr on 1 April, 2026
$~84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 1st April, 2026
+ CRL.M.C. 1788/2025 &CRL.M.A. 8080/2025
ANUPAM PUSHKAR & ORS. .....Petitioner
Through: Mr. Rakesh Kumar Singh, Advocate.
versus
STATE OF GNCT OF DELHI & ANR......Respondent
Through: Mr. Raj Kumar, APP with SI Hemant.
Ms. Anita Saran with R-2 in person
(through video- conferencing)
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 784/2021 dated
31.10.2021, registered at Police Station Dwarka North, Delhi, for commission
of offences under Sections 498A/406/34 IPC, along with all consequential
proceedings arising therefrom, on the basis of compromise arrived at between
the parties.
2. The marriage between complainant (respondent No.2 herein) and
petitioner No.1 was solemnized on 10.11.2018, as per Hindu rites and
customs. No child is born from the abovesaid wedlock.
3. However, when a transfer petition was eventually filed before the
Hon'ble Supreme Court, New Delhi, while allowing with the same, Hon'ble
Supreme Court dissolved their marriage on the ground of irretrievable
breakdown of their marriage for the reason that the parties were living
separately for the last 2 ½ years.
4. Moreover, when the matter, in relation to other matrimonial discord,
was referred for mediation, the parties were able to amicably resolve the
matter under the aegis of Supreme Court Mediation Centre on 17.03.2023.
5. It is in the abovesaid backdrop that quashing is being sought.
6. Respondent no. 2 is present through video-conferencing and she has
been duly identified by Investigating Officer who is present in Court.
7. All the petitioners have joined the proceedings through
video-conferencing. Petitioner No.1 has, reportedly, remarried.
8. When asked, respondent No. 2 reiterates the terms of abovesaid
settlement. She submits that she has agreed to accept a total sum of Rs.
15,00,000/- as full and final settlement in lieu of istridhan, alimony,
maintenance for self (past, present and future) and that she has already
received the abovesaid amount. She states that she has also entered into
another wedlock and has arrived at the abovesaid settlement out of her own
free will, without any coercion and influence from any corner whatsoever and
therefore, she would have 'no objection' if FIR in question is quashed.
9. In view of the settlement arrived at between the parties, continuing with
criminal proceedings would serve no useful purpose, especially, when dispute
does not involve any public interest and is, primarily, private in nature. In any
case, even the complainant does not wish to press any charges against the
petitioners.
10. Accordingly, exercising inherent powers vested in this Court under
Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed
appropriate to quash the instant FIR.
11. Consequently, to secure the ends of justice, FIR No. 784/2021 dated
31.10.2021, registered at Police Station Dwarka North, Delhi, for commission
of offences under Sections 498A/406/34 IPC, along with all consequential
proceedings arising therefrom, is, hereby, quashed.
12. The petition stands disposed of in aforesaid terms.
13. Pending application also stands disposed of.
(MANOJ JAIN)
JUDGE
APRIL 1, 2026/sw/sa
