Arunendra Kumar & Ors vs State Nct Of Delhi & Anr
2026 Latest Caselaw 1966 Del

Delhi High Court

Arunendra Kumar & Ors vs State Nct Of Delhi & Anr on 4 April, 2026

                          $~24
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                              Date of Decision: 04.04.2026
                          +      CRL.M.C. 739/2026
                                 ARUNENDRA KUMAR & ORS.                                     .....Petitioners
                                                        Through:   Petitioners in person.

                                                        versus

                                 STATE NCT OF DELHI & ANR.                              .....Respondents
                                                        Through:   Mr. Satish Kumar, APP for State with
                                                                   SI Pankaj, PS Najafgarh and SI
                                                                   Asmita, PS Security.
                                                                   Respondent no.2 in person.


                                 CORAM:            JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. Petitioners seek quashing of case FIR No. 481/2016 of PS Najafgarh, Delhi for offence under Section 498A/34 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioners.

2. All petitioners in person as well as respondent no.2 in person, identified by IO/SI Asmita are present in courtroom. Statements of parties have already been recorded by the concerned Joint Registrar. State has no objection to this petition.

                          CRL.M.C.739/2026                                                   Page 1 of 2 pages



                                                                                      GIRISH
                                                                                                  DN: c=IN, o=HIGH COURT OF DELHI,

9af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d155709 96b40f80cbd2eee60402c487965ff801e26fa,

Digitally Signed cn=GIRISH KATHPALIA Date: 2026.04.04 14:31:21 -07'00'

By:RAHUL YADAV Signing Date:04.04.2026 14:32:39

3. I have interacted with the parties in Hindi. It is stated by them that they have compromised all their disputes pertaining to the subject FIR. The respondent no.2 submits that she has received full and final settlement amount in lieu of all her stridhan and alimony. It is also submitted by them that marriage between petitioner no.1 and respondent no.2 stands dissolved by way of decree of divorce. No child was born from wedlock of petitioner no.1 and respondent no.2. The respondent no.2 submits that she does not wish to continue prosecution of the petitioners.

4. Considering the above circumstances, I am satisfied that it would be in the interest of justice not to push the parties through a full dress trial.

5. Therefore, the petition is allowed and accordingly the FIR No. 481/2016 of PS Najafgarh, Delhi for offence under Section 498A/34 IPC and proceedings arising out of the same are quashed.

GIRISH DN: c=IN, o=HIGH COURT OF DELHI, 2.5.4.20=8401dd889b27a77b2f65ffffe4afec4 5569af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d155 70996b40f80cbd2eee60402c487965ff801e2 6fa, cn=GIRISH KATHPALIA Date: 2026.04.04 14:31:06 -07'00'

GIRISH KATHPALIA (JUDGE) APRIL 4, 2026/dr

CRL.M.C.739/2026 Page 2 of 2 pages