Ravi Khurana & Ors vs State & Anr
2026 Latest Caselaw 1967 Del

Delhi High Court

Ravi Khurana & Ors vs State & Anr on 4 April, 2026

                          $~22
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                         Date of Decision: 04.04.2026
                          +      CRL.M.C. 236/2026
                                 RAVI KHURANA & ORS.                               .....Petitioners
                                                   Through:   Petitioner no.1 in person.
                                                              Petitioners no.2 to 5 in person
                                                              (through videoconferencing).

                                                   versus

                                 STATE & ANR.                                      .....Respondents
                                                   Through:   Mr. Satish Kumar, APP for State with
                                                              SI Shweta, PS Tilak Nagar.
                                                              Respondent no.2 in person (through
                                                              videoconferencing).

                                 CORAM:           JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. Petitioners seek quashing of case FIR No. 638/2022 of PS Tilak Nagar, Delhi for offence under Section 498A/406/34 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioners.

2. Petitioner no.1 in person and remaining petitioners through videoconferencing have appeared. Respondent no.2 identified by IO/SI Shweta also has appeared through videoconferencing. The State has no

CRL.M.C.236/2026 Page 1 of 2 pages

GIRISH DN: c=IN, o=HIGH COURT OF DELHI, 2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569 af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d1557099 6b40f80cbd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.04.04 14:29:59 -07'00'

Digitally Signed By:RAHUL YADAV Signing Date:04.04.2026 14:32:39 objection to this petition. Further, statements of parties have already been recorded by the concerned Joint Registrar.

3. Keeping in mind nature of these proceedings, I again spoke with the respondent no.2 and she submits that now all her matrimonial disputes stand completely settled. It is submitted by her that marriage between her and petitioner no.1 stands dissolved by way of decree of divorce by way of mutual consent and that she has received the entire settlement amount in lieu of her entire stridhan and maintenance/alimony. No child was born from wedlock between petitioner no.1 and respondent no.2. The respondent no.2 also 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. 638/2022 of PS Tilak Nagar, Delhi for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed.

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

GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afec 45569af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d1 5570996b40f80cbd2eee60402c487965ff80 1e26fa, cn=GIRISH KATHPALIA Date: 2026.04.04 14:29:47 -07'00'

GIRISH KATHPALIA (JUDGE) APRIL 4, 2026/dr

CRL.M.C.236/2026 Page 2 of 2 pages