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Delhi High Court
Bhagat Singh & Ors vs State Nct Of Delhi And Anr on 2 February, 2026
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 02nd February, 2026
+ CRL.M.C. 864/2026 & CRL.M.A. 3425/2026
BHAGAT SINGH & ORS. ....Petitioner
Through: Mr. Naveen Kumar, Advocate.
Versus
STATE NCT OF DELHI AND ANR .....Respondent
Through: Mr. Raj Kumar, APP for the State with
SI Nitesh.
Mr. Mehtab Singh, Advocate for R-2
along with 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. 0413/2024 dated
13.07.2024, registered at P.S. Sagar Pur, 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. Petitioner No.1 and respondent No.2 got married on 07.07.2018, as per
Hindu rites and ceremonies.
3. The marriage took place in Delhi, however, on account of some
temperamental differences, they both started living separately w.e.f
06.08.2021.
4. On the basis of the complaint made by respondent No.2, the abovesaid
FIR was registered.
5. However, now, both the parties have been able to resolve all their
disputes amicably, and have decided to part ways in a graceful manner.
6. It is submitted that the couple has already obtained divorce by way of
mutual consent on 23.12.2025, and respondent No.2 has agreed to accept the
sum of Rs.5 lacs in lieu of alimony, istridhan, maintenance for self (past,
present and future).
7. The custody of the child would however, remain with the mother i.e.
respondent No.2.
8. Broad terms of settlement have been reduced in writing and the copy of
Settlement Deed dated 30.10.2025 is on record.
9. Respondent No.2 is present in Court and reiterates the terms of the
settlement, and also submits that she has now received the entire agreed
amount of Rs.5 lacs and would have no objection if the present FIR is
quashed.
10. Respondent No.2 has been duly identified by her counsel as well as I.O.
11. All the four petitioners are also present in Court.
12. Charge-sheet is yet to be filed.
13. 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.
14. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
15. Consequently, to secure the ends of justice, FIR No. 0413/2024 dated
13.07.2024, registered at P.S. Sagar Pur, for commission of offences under
Sections 498A/406/34 IPC, along with all consequential proceedings
emanating therefrom, is hereby, quashed.
16. The petition stands disposed of in aforesaid terms.
17. Pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
FEBRUARY 2, 2026/ss/sa
