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Delhi High Court
Salman And Others & Ors vs The State Govt Of Nct Of Delhi & Anr on 7 April, 2026
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 07th April, 2026
+ CRL.M.C. 8087/2023
SALMAN AND OTHERS & ORS. .....Petitioners
Through: Mr. Rajeev Kumar Bansal, Mr. Rajat
Kumar and Mr. Devesh Kumar,
Advocates (through V.C.) with
petitioners through V.C.
versus
THE STATE GOVT OF NCT OF DELHI & ANR. .....Respondents
Through: Mr. Sunil Kumar Gautam, APP for the
State with SI Munfaij, PS Jamia
Nagar.
Mr. S. Qamar, 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.252/2020 dated
01.09.2020, registered at Police Station Jamia Nagar, for commission of
offences under Sections 498A/406/34 of IPC, along with all consequential
proceedings emanating therefrom, on the basis of compromise arrived at
between the parties.
2. The marriage between petitioner No.1 and respondent No.2 was
solemnized on 27.11.2018, as per Muslim rites and ceremonies. There is no
child from the abovesaid wedlock.
3. However, on account of some temperamental differences between the
parties, they started residing separately since 26.06.2019 and on the basis of
report lodged by respondent no. 2, abovesaid FIR was registered.
4. The charge-sheet has already been filed.
5. They have already obtained divorce on 09.10.2023 and copy of
Talaqnama/Mubaraat has also been placed on record. Learned counsel for the
parties submit that though the abovesaid Deed of Divorce is sufficient but, if
required, they would also seek formal declaration from the Family Court.
6. Petitioners have joined the proceedings through video-conferencing.
7. Respondent No.2 is present in Court and is represented by her counsel.
8. The Investigating Officer is also present in Court and identifies
respondent No.2.
9. When asked, respondent No.2 reiterated the terms of settlement taken
place before Mediation Centre, Saket Court on 09.10.2023 and submits that in
terms of such settlement, she has already received all her dowry articles from
the petitioners and no other claim survives in the matter. 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.
10. 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.
11. Consequently, to secure the ends of justice, FIR No.252/2020 dated
01.09.2020, registered at Police Station Jamia Nagar, for commission of
offences under Sections 498A/406/34 of IPC, along with all consequential
proceedings emanating therefrom, is hereby, quashed.
12. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
APRIL 07, 2026/st/sa
