[Cites 3, Cited by 0]
Delhi High Court
Rahul Singh And Ors vs Govt Of Nct Of Delhi And Anr on 13 April, 2026
$~74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 13thApril, 2026
+ CRL.M.C. 2758/2026 & CRL.M.A. 11206/2026
RAHUL SINGH AND ORS .....Petitioner
Through: Mr. Ajay Dabas, Ms. Priyanka Dagar,
Mr. Ravi Dagar, Mr. Deepanshu
Yadav, Mr. Rishikesh Singh,
Advocates with petitioner No.1 in
person and petitioner Nos.2 and 3
(through V.C.)
versus
GOVT OF NCT OF DELHI AND ANR .....Respondents
Through: Mr. Raj Kumar, APP for the State with
SI Sumit, PS South Rohini.
Advocate for respondent No.2
(appearance not given)
Respondent No.2 in person (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. 338/2022 dated
14.07.2022, registered at Police Station South Rohini, for commission of
offences under Sections 498A/406/34 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 14.01.2010, as per Hindu rites and
ceremonies. There is no child from such wedlock.
3. However, on account of temperamental differences, the parties started
residing separately and when a complaint was lodged by respondent No.2, it
resulted into registration of the abovesaid FIR.
4. Though charge-sheet has been filed but charges are yet to be framed.
5. Fortunately, with the intervention of common friends and relatives,
parties have entered into a comprehensive Memorandum of Understanding
(MoU) dated 24.09.2025 and have been able to resolve all their disputes and
have decided to part ways gracefully.
6. Petitioner No.1 is present in Court and his parents i.e. petitioner Nos.2
and 3 have joined the proceedings through video-conferencing.
7. Respondent No. 2 is a school teacher and has joined the proceedings
through video-conferencing. She is duly identified by her counsel and
investigating officer, who are present in Court.
8. When asked, respondent No. 2 reiterates the terms of settlement as
mentioned in MoU dated 24.09.2025. She submits that there is already a
divorce between them by way of mutual consent on 28.01.2026. She states
that she has already received the entire amount of Rs.23,00,000/- as full and
final settlement in lieu of alimony, istridhan, maintenance for self (past,
present and future). 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.
9. 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.
10. Keeping in mind the overall facts of the case, the fact that parties have
amicably settled their all disputes, continuing with criminal proceedings
would serve no useful purpose.
11. 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.
12. Consequently, to secure the ends of justice FIR No. 338/2022 dated
14.07.2022, registered at Police Station South Rohini, for commission of
offences under Sections 498A/406/34 IPC, along with all consequential
proceedings arising therefrom, is quashed subject to petitioners' depositing
total cost of Rs. 15,000/- with Delhi High Court Staff Welfare Fund [Account
no. 15530110074442: IFSC UCBA0001553] within four weeks from today.
Proof of deposit of cost, original Memorandum of Understanding (MoU)
dated 24.09.2025 and original affidavits of the parties be submitted before the
learned Trial Court within further two weeks
13. The petition stands disposed of in aforesaid terms.
14. The pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
APRIL 13, 2026
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