[Cites 8, Cited by 0]
Delhi High Court
Raunaq Gupta & Ors vs State (Nct Of Delhi) & Anr on 9 April, 2026
$~89
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 09thApril, 2026
+ CRL.M.C. 2664/2026
RAUNAQ GUPTA & ORS.
.....Petitioner
Through: Mr. Prakash Kumar Singh, Mr.
Vishnukant Pandey and Mr. Manoj
Kumar, Advocates alongwith
Petitioners in person.
versus
STATE (NCT OF DELHI) & ANR.
.....Respondent
Through: Mr. Raj Kumar, APP for the State with
SI Shivam Sahu.
[
Respondent No.2 (through V.C.).
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 307/2023 dated
18.05.2023, registered at Police Station Krishna Nagar, Delhi, for
commission of offences under Sections
498A/406/323/354/354A/354B/354C/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 16.01.2016, as per Hindu rites and
customs. No child is born from the abovesaid wedlock.
3. However, on account of temperamental differences, the parties started
residing separately since 02.07.2022 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. Fortunately, with the intervention of common friends and relatives,
parties have entered into a comprehensive Memorandum of Understanding
(MoU) dated 31.10.2025 and have been able to resolve all their disputes and
have decided to part ways gracefully.
6. It is in the abovesaid backdrop that quashing is being sought.
7. Petitioners are present in Court.
8. Respondent no. 2 has joined the proceedings through
video-conferencing and she has been duly identified by her counsel as well as
by Investigating Officer.
9. When asked, respondent No. 2 reiterates the terms of abovesaid
settlement. She submits that there is already a divorce between them by way
of mutual consent on 24.12.2025. She states 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). She submits that she
has already received Rs.10,00,000/- and the balance amount of Rs.5,00,000/-
has been received today in the shape of Demand Draft drawn on Bank of
Baroda. 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. Petitioner No.1 submits that he has a friend with the name of Harish
Chander and the present draft has been prepared with his help as he was not
carrying the requisite documents with him.
11. 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.
12. 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.
13. Consequently, to secure the ends of justice, FIR No. 307/2023 dated
18.05.2023, registered at Police Station Krishna Nagar, Delhi, for
commission of offences under Sections
498A/406/323/354/354A/354B/354C/34 IPC, along with all consequential
proceedings arising therefrom, is, hereby, quashed. Original affidavits and
MoU of the parties, copies of which have been placed on record in the present
proceedings, shall be submitted before the learned Trial Court within four
weeks from today, so that these become part of Trial Court Record.
14. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
APRIL 9, 2026/ss/sa
