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Delhi High Court
Kishan Kumar & Ors vs State Govt Of Nct Of Delhi & Anr on 11 February, 2026
$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 11th February, 2026
+ CRL.M.C. 1158/2026 & CRL.M.A. 4635-4636/2026
KISHAN KUMAR & ORS. .....Petitioner
Through: Mr. Abhishek Verma, Advocate
(through V.C.).
versus
STATE GOVT OF NCT OF DELHI & ANR .....Respondent
Through: Mr. Raj Kumar, APP for the State with
SI Ayushi Sharma, PS R.K. Puram
Respondent No.2 in person (through
V.C.)
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioner seeks quashing of FIR No. 0103/2024, registered at Police
Station R.K. Puram for commission of offence under Sections 498A/406/34
IPC, along with all consequential proceedings arising therefrom.
2. The marriage between the petitioner No.1 and Respondent No.2 was
solemnized on 27.04.2022 at Bettiah, Bihar, according to Hindu rites and
ceremonies.
3. Due to some irreconcilable differences, respondent No.2 left her
matrimonial home and reported the matter to the police, which resulted in
registration of abovesaid FIR.
4. Charge-sheet has yet not been filed.
5. Fortunately, both the sides have been able to amicably resolve all their
disputes under the aegis of Delhi Mediation Centre, Patiala House Courts on
24.10.2024 and in terms of such settlement, the parties have already obtained
divorce by way of mutual consent.
6. The divorce decree has been passed on 25.04.2025.
7. There was no child from the abovesaid wedlock and, in lieu of her
istridhan, alimony and maintenance (past present and future), respondent
No.2 has already received a total sum of Rs.17 lacs.
8. Respondent No.2 has joined the proceedings through video
conferencing and she has been identified by the I.O., who is present in Court.
9. She reiterates the terms of the settlement and submits that she would
have no objection if the abovesaid FIR is quashed.
10. Keeping in mind the overall facts, the contents of the affidavit and the
fact that the parties have already decided to part ways in a graceful manner
and have obtained divorce by way of mutual consent, and in view of the
abovesaid settlement, continuing with criminal proceedings would serve no
useful purpose, especially, when dispute does not involve any public interest
and is, primarily, private in nature.
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 the ends of justice, FIR No. 0103/2024,
registered at Police Station R.K. Puram for commission of offence 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 11, 2026/ss/pb
