Sh Deepak Datt Rhrama @ Deepak Dutt ... vs The State Nct Of Delhi And Anr
2026 Latest Caselaw 1942 Del

Delhi High Court

Sh Deepak Datt Rhrama @ Deepak Dutt ... vs The State Nct Of Delhi And Anr on 2 April, 2026

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                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                     Date of Decision: 02nd April, 2026
                          +      CRL.M.C. 2461/2026 & CRL.M.A. 10039/2026

                                 SH DEEPAK DATT RHRAMA @ DEEPAK DUTT SHARMA
                                 AND ORS                                  .....Petitioners
                                             Through: Mr. Bijendra Kumar Pathak,
                                                      Advocate with petitioner No.1 and
                                                      petitioner Nos.2 to 6 through V.C.
                                             versus

                                 THE STATE NCT OF DELHI AND ANR             .....Respondents
                                               Through: Mr. Raj Kumar, APP for the State with
                                                          SI Ashish Sharma, PS Nand Nagri.
                                                          Mr. Aakash Sharma, Advocate for
                                                          respondent No.2 with respondent No.2
                                                          in person
                                 CORAM:
                                 HON'BLE MR. JUSTICE MANOJ JAIN
                                               J U D G M E N T (oral)

1. Petitioners herein seek quashing of FIR No. 570/2023 dated 06.09.2023, registered at Police Station Nand Nagri for commission of offences under Sections 498A/406/34 IPC and Section 4 of Dowry Prohibition Act, 1961, 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 06.12.2020, as per Hindu rites and customs. There is no child from the abovesaid wedlock.

3. However, on account of temperamental differences, the parties started residing separately and when a complaint was lodged by respondent No.2, it

resulted into registration of the abovesaid FIR.

4. Charge-sheet has already been filed.

5. However, when the parties were referred to Counseling Cell, Family Court, Karkardooma, Shahdara, Delhi, they came to amicable resolution of the matter and agreed to part ways in a graceful manner as would be apparent from Settlement Deed dated 09.10.2025.

6. It is in the abovesaid backdrop that quashing is being sought.

7. Respondent no. 2 is present in person along with her brother and is also represented by her counsel. She has been duly identified by Investigating Officer, who is present in Court.

8. When asked, respondent No. 2 reiterates the terms of abovesaid settlement. She also submits that there is already a divorce between them by way of mutual consent on 19.02.2026. She states that she has agreed to accept a total sum of Rs. 19,00,000/- as full and final settlement in lieu of istridhan, alimony, maintenance for self (past, present and future). She submits that she has already received Rs.15,00,000/- and the balance amount of Rs.4,00,000/- has been received today through on-line transfer. She states that she has entered into 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. 570/2023 dated 06.09.2023, registered at Police Station Nand Nagri for commission of offences under Sections 498A/406/34 IPC and Section 4 of Dowry Prohibition Act, 1961, along with all consequential proceedings arising therefrom, is, hereby, quashed subject to petitioners depositing total cost of Rs. 20,000 with Shahdara Bar Association Advocate Welfare Fund, Delhi (saving Account No. 90100100003204 IFSC-UCBA0002078, UCO Bank, Karkardooma Court, Delhi) within four weeks from today. Proof of deposit of cost along with original affidavits, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within further two weeks, so that these become part of Trial Court Record.

12. The petition stands disposed of in aforesaid terms.

13. Pending applications also stand disposed of in aforesaid terms.

(MANOJ JAIN) JUDGE APRIL 02, 2026 st/js