[Cites 3, Cited by 0]
Delhi High Court
Rohit Dhingra & Ors vs The State Nct Of Delhi And Anr on 3 February, 2026
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 03rd February, 2026
+ CRL.M.C. 920/2026, CRL.M.A. 3633/2026, CRL.M.A. 3634/2026 &
CRL.M.A. 3635/2026
ROHIT DHINGRA & ORS. .....Petitioner
Through: Mr. Krishna Kumar Sharma, Ms.
Aishwarya Gogna, Ms. Ritu Tiwari,
Ms. Soniya Bajaj and Ms. Ayushma
Srivastava, Advocates
versus
THE STATE NCT OF DELHI AND ANR .....Respondents
Through: Mr. Raj Kumar, APP for State/R-1
Respondent no. 2-in-person
SI Nitesh Mahija, PS Sagar Pur
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. The present petition seeks quashing of FIR No. 423/2018 dated
20.10.2018, registered at Police Station Sagar Pur for commission of offences
under Sections 498A/406/34 IPC, along with all consequential proceedings
emanating therefrom, on the basis of compromise arrived at between the
parties.
2. Petitioner no. 1 got married to respondent no. 2 on 30.11.2017.
However, on account of temperamental differences and certain other reasons,
they started residing separately from each other w.e.f. 19.02.2018.
3. On account of such matrimonial discord, a complaint was lodged by
respondent No.2, which resulted into registration of abovesaid FIR.
4. However, when the parties appeared before Mediation Centre, Dwarka
Courts, New Delhi, they were able to resolve all their disputes and have
agreed to part ways in a graceful manner.
5. Respondent no. 2 has agreed to accept the settlement amount of Rs. 1
lac in lieu of istridhan, alimony (past, present and future) etc. and the parties
have already taken divorce from each other by way of mutual consent.
6. Respondent no. 2 is present in person and she has been identified by the
investigating officer.
7. She submits that marriage has already been dissolved by way of decree
of divorce by mutual consent on 09.04.2021. Respondent no. 2 submits that
she has already received Rs. 50,000/- and today petitioner no. 1 has handed
over to her a sum of Rs. 50,000/- in cash. She submits that in view of the
above and in view of specific terms of settlement, she is left with no grievance
and would have no objection if FIR in question is quashed.
8. Charge-sheet has already been filed but charges have yet not been
ascertained.
9. Both the sides have moved on in their respective lives and have
re-married.
10. Keeping in mind the terms of settlement and the fact that parties have
moved in their respective lives and have re-married, continuing with criminal
proceedings would serve no useful purpose.
11. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure ends of justice, FIR No. 423/2018 dated
20.10.2018, registered at Police Station Sagar Pur for commission of offences
under Sections 498A/406/34 IPC, along with all consequential proceedings
emanating therefrom, is hereby, quashed.
13. The petition stands disposed of in aforesaid terms.
14. Pending applications also stand disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
FEBRUARY 03, 2026/dr/js
