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Delhi High Court
Mahesh And Ors vs The State Nct Of Delhi And Anr on 4 February, 2026
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 04th February, 2026
+ CRL.M.C. 583/2026
MAHESH AND ORS .....Petitioners
Through: Mr. Moinuddin Katariya and
Mr. Rizwan, Advocates
versus
THE STATE NCT OF DELHI AND ANR .....Respondents
Through: Mr. Raj Kumar, APP for the State with
SI Dinesh Kumar, PS Nand Nagri.
Mr. Rajendra Singh Insan with
Ms. Vanya Kumari, Advocates for
respondent No.2.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 753/2021 dated
26.11.2021, registered at P.S. Nand Nagri, for commission of offences under
Sections 498-A/406/34 IPC along with all consequential proceedings arising
therefrom, on the basis of compromise arrived at between the parties.
2. Petitioner No.3 Smt. Vimlesh has, reportedly, expired on 07.09.2022.
3. Petitioner No.1 got married to respondent No.2 on 07.03.2019 as per
Hindu rites and ceremonies. They were blessed with a baby girl from the
abovesaid wedlock on 12.06.2020. However, due to certain temperamental
differences, the parties started living separately w.e.f. 01.04.2021.
4. On account of matrimonial discord, a complaint was lodged by
respondent No.2, which resulted into registration of abovesaid FIR.
Charge-sheet has yet not been filed.
5. Fortunately, all the disputes relating to the abovesaid marriage, have
been amicably settled under the aegis of Mediation Centre, Karkardooma
Courts on 03.02.2025.
6. In terms of such settlement, parties have already obtained divorce by
way of mutual consent on 01.11.2025. All other cases have also been
withdrawn by the respective parties.
7. Petitioner Nos.1, 2, 4, 5 and 6 are present in Court.
8. Respondent No.2 is present and is represented by her counsel. The
Investigating Officer (I.O.) is present and identifies her.
9. Respondent No.2 has also filed an affidavit stating therein that since
she has settled all her disputes with the petitioners amicably, she would have
no objection if the present FIR is quashed.
10. During the course of arguments, when asked, Respondent No.2
reiterated the terms of settlement and agreed to accept a sum of Rs. 4,10,000/-
as full and final settlement in lieu of alimony, istridhan, maintenance for self
(past, present and future). She has already received a sum of Rs.3,10,000/-
and the balance amount of Rs.1,00,000/- has been received by her today
during the course of proceedings, by way of Demand Draft bearing No.
947840 dated 19.01.2026 drawn on Indian Bank.
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 the BNSS, it is deemed appropriate to quash the instant FIR.
13. Consequently, to secure the ends of justice, FIR No. 753/2021 dated
26.11.2021, registered at P.S. Nand Nagri, for commission of offences under
Sections 498-A/406/34 IPC along with all consequential proceedings
emanating therefrom, is hereby, quashed.
14. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
FEBRUARY 04, 2026/st/js
