Nikhil Kapoor And Anr vs State And Anr
2026 Latest Caselaw 2121 Del

Delhi High Court

Nikhil Kapoor And Anr vs State And Anr on 9 April, 2026

                          $~67
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                           Date of Decision: 09.04.2026

                          +      CRL.M.C. 2683/2026 & CRL.M.A. 10874/2026
                                 NIKHIL KAPOOR AND ANR                      .....Petitioners
                                              Through: Ms. Muskan, Ms. Shakshi Gupta and
                                                       Ms. Arpita Prakash, Advocates
                                              versus

                                 STATE AND ANR                                      .....Respondents
                                              Through:          Mr. Hemant Mehla, APP for the State
                                                                with SI Vikram Singh
                                                                Mr. Hanu Parashar and Mr. Rohan
                                                                Bhatia, Advocates for R-2 with R-2 in
                                                                person.


                                 CORAM:           JUSTICE GIRISH KATHPALIA


                          J U D G M E N T (ORAL)

1. Petitioners seek quashing of case FIR No. 411/2024 of PS Welcome for offence under Section 498A/406/506/34 IPC and Section 3/4 Dowry Prohibition Act on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioners.

2. Learned APP for the State accepts notice and submits that State has no objection to this petition.

CRL. M.C. 2683/2026 Page 1 of 2 pages

GIRISH DN: c=IN, o=HIGH COURT OF DELHI, 2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af 3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638, postalCode=110003,

KATHPALIA st=Delhi,

b40f80cbd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.04.09 05:16:27 -07'00'

Digitally Signed By:RAHUL YADAV Signing Date:09.04.2026 17:23:24

3. Respondent no. 2 identified by IO/SI Vikram Singh also accepts notice.

4. Keeping in mind the nature of dispute, I have spoken with respondent no. 2 and she submits that they have settled all their matrimonial disputes and now they are living together happily since 01.09.2024. No issue was born from their wedlock. Respondent no. 2 specifically states that she does not wish to pursue prosecution of petitioner.

5. Having spoken with respondent no. 2, I am satisfied that it would in the interest of justice not to push the parties through a full dress trial.

6. Therefore, the petition is allowed and FIR No. 411/2024 of PS Welcome for offence under Section 498A/406/506/34 IPC and Section 3/4 Dowry Prohibition Act 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: 2026.04.09 05:16:14 -07'00'

GIRISH KATHPALIA (JUDGE) APRIL 9, 2026 'rs'

CRL. M.C. 2683/2026 Page 2 of 2 pages