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Delhi High Court
Dhananjay Tyagi And Ors vs The State Of Nct Of Delhi And Anr on 15 January, 2026
$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 15th January, 2026
+ CRL.M.C. 342/2026
DHANANJAY TYAGI AND ORS .....Petitioners
Through: Mr. Bhavuk Mehta with Mr. Aniket
Dagar, Advocates with petitioner
Nos.1 and 3.
Petitioner No.2 through V.C.
versus
THE STATE OF NCT OF DELHI AND ANR .....Respondents
Through: Mr. Naresh Kumar Chahar, APP for
the State with SI Johny Kumar and
ASI Sunita, PS Uttam Nagar.
Mr. Balram Tyagi, Advocate for
respondent No.2.
Respondent No.2 through V.C.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
CRL.M.A. 1284/2026 (exemption)
Exemption allowed subject to all just exceptions.
1. The present petition seeks quashing of FIR No.286/2024 dated
29.06.2024, registered at Police Station Uttam Nagar, Delhi for commission
of offences under Sections 498A/34 IPC, along with all consequential
proceedings emanating therefrom, on the basis of compromise arrived at
between the parties.
2. The marriage between petitioner No.1 and respondent No.2 was
solemnized on 16.02.2023 as per Hindu rites and ceremonies. However, due
to some temperamental differences, the parties started residing separately in a
short span of three months.
3. On the basis of the complaint made by respondent No.2, the abovesaid
FIR was registered at PS Uttam Nagar.
4. Chargesheet has been filed and cognizance has been taken against the
three petitioners herein and there is no order to summon those whose names
are mentioned in column No.12.
5. Fact, however, remains that, thereafter, the parties have been able to
resolve all their disputes.
6. Settlement has taken place under the aegis of Delhi Mediation Centre,
Dwarka Courts, Delhi on 10.12.2025. In terms thereof, the parties have
already obtained divorce by way of mutual consent on 23.12.2025 and
respondent No.2 has already received the entire settlement amount of Rs.28
lacs in lieu of lieu of maintenance, istridhan, alimony (past, present and
future).
7. Parties are present in Court and the Court has interacted with them.
8. Respondent No.2 is present with her father and is represented by her
counsel.
9. The Investigating Officer (I.O.) is present and identifies her.
10. When asked, respondent No.2 has reiterated the terms and conditions
of the settlement and submits that in view of the settlement, she is no longer
interested in pursuing with instant FIR. She submits that she has no
grievance of any nature, whatsoever, with respect to the marriage in question.
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.286/2024 dated
29.06.2024, registered at Police Station Uttam Nagar, Delhi for the alleged
offences under Sections 498A/34 IPC, along with all consequential
proceedings emanating therefrom, is hereby, quashed.
14. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
JANUARY 15, 2026
st/js
