Prakash Pal And Ors vs State Of Gnct Of Delhi And Anr
2026 Latest Caselaw 2175 Del

Delhi High Court

Prakash Pal And Ors vs State Of Gnct Of Delhi And Anr on 13 April, 2026

                          $~82
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                           Date of Decision: 13.04.2026

                          +      CRL.M.C. 2371/2026 & CRL.M.A. 9642/2026
                                 PRAKASH PAL AND ORS                                   .....Petitioners
                                                   Through:     Mr. Himanshu Sharma, Advocate
                                                                (through videoconferencing) with
                                                                petitioners in person.
                                                   versus

                                 STATE OF GNCT OF DELHI AND ANR                      .....Respondents
                                                   Through:     Mr. Amit Ahlawat, APP for State
                                                                with SI Roopa, PS GTB Enclave and
                                                                ASI Asha Rani, PS Seelampur.
                                                                Mr. Gulshan Kr. Pal, Advocaate 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. 172/2024 of PS GTB Enclave 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. In furtherance of previous orders, statements of parties have already been recorded by the concerned Joint Registrar. As mentioned earlier, State

CRL.M.C.2371/2026 Page 1 of 2 pages

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

GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4af ec45569af3962c6fb4835d435f97626cacc a, ou=HIGH COURT OF DELHI,CID -

7047638, postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d 15570996b40f80cbd2eee60402c487965ff 801e26fa, cn=GIRISH KATHPALIA Date: 2026.04.13 05:25:23 -07'00'

Digitally Signed By:RAHUL YADAV Signing Date:13.04.2026 17:28:44 has no objection to this petition.

3. I have spoken with the respondent no.2 in Hindi and she submits that all her matrimonial disputes with her husband and in-laws now stand resolved. It is stated by her that towards her complete stridhan as well as maintenance/alimony, she has received Rs. 8,00,000/- from the petitioners. However, parties also have two children whose custody is with the respondent no.2 and their rights to claim maintenance shall remain protected. It is also submitted by her that her marriage with petitioner no.1 already stands dissolved by way of decree of divorce. Respondent no.2 specifically submits that she does not wish to prosecute the petitioners.

4. Having examined the record and having spoken with respondent no.2, I am satisfied that it would be in the interest of justice not to push the parties through full dress trial.

5. Therefore, the petition is allowed and accordingly the FIR No. 172/2024 of PS GTB Enclave for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed. Accompanying application stands disposed of. Digitally signed by GIRISH KATHPALIA DN: c=IN, o=HIGH COURT OF DELHI,

GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4af ec45569af3962c6fb4835d435f97626cac ca, ou=HIGH COURT OF DELHI,CID -

KATHPALIA 7047638, postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5 d15570996b40f80cbd2eee60402c48796 5ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.04.13 05:25:09 -07'00'

GIRISH KATHPALIA (JUDGE) APRIL 13, 2026/dr

CRL.M.C.2371/2026 Page 2 of 2 pages