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Delhi High Court
Gaurav & Ors vs State Of Nct Delhi & Anr on 15 April, 2026
$~81
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 15thApril, 2026
+ CRL.M.C. 2832/2026 & CRL.M.A. 11471/2026
GAURAV & ORS.
.....Petitioner
Through: Mr. Lucky Chauhan and Mr. Ankit
Baisoya, Advocates alongwith
petitioners in person.
versus
STATE OF NCT DELHI & ANR.
.....Respondent
Through: Mr. Raj Kumar, APP for the State.
Mr. Kuldeep Sangwan, Advocate
alongwith 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. 671/2014 dated
11.12.2014, registered at Police Station Harsh Vihar, for commission of
offences under Sections 498A/406/506/34 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 09.07.2011, as per Hindu rites and
ceremony. One male child namely Yash Kumar was born from the abovesaid
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. Charge-sheet has already been filed but no evidence has yet been
recorded.
5. One co-accused has already expired on 24.04.2023.
6. During the pendency of the matter, when the parties were referred to
mediation by the learned Trial Court, they were able to resolve all their
disputes. The settlement terms are recorded in Settlement Deed dated
16.01.2024 which took place under the aegis of Delhi Mediation Centre,
Karkardooma Courts, Delhi.
7. It is in the abovesaid backdrop that quashing is being sought.
8. Petitioners are present in Court.
9. Respondent no. 2 is present in person and she has been duly identified
by her counsel as well as by Investigating Officer.
10. When asked, respondent No. 2 reiterates the terms of abovesaid
settlement. She also submits that there is already a divorce between them by
way of mutual consent on 24.09.2024. She states that she has agreed to
accept a total sum of Rs. 2,50,000/- 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. 1,50,000/- and the balance amount
of Rs. 1,00,000/- has been received today in cash. She submits that custody of
the child would remain with her, with no visitation rights to the petitioners.
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.
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. 671/2014 dated
11.12.2014, registered at Police Station Harsh Vihar, for commission of
offences under Sections 498A/406/506/34 IPC, along with all consequential
proceedings arising therefrom, is, hereby, quashed.
14. Original affidavits 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.
15. The petition stands disposed of in aforesaid terms.
16. Pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
APRIL 15, 2026/ss/js
