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Delhi High Court
Subhash & Ors vs State Nct Of Delhi And Anr on 29 January, 2026
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 29th January, 2026
+ CRL.M.C. 747/2026
SUBHASH & ORS. .....Petitioners
Through: Mr. S.K. Mittal with Mr. Harish
Kumar, Mr. Pranjeet Singh and
Mr. Vijay Joshi, Advocates with
petitioners in person.
versus
STATE NCT OF DELHI AND ANR .....Respondents
Through: Mr. Ritesh Kumar Bahri, APP for the
State with SI Mahendra Patel, PS
Narela.
Mr. Ankit Sharma, Advocate for
complainant (through V.C.)
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
CRL.M.A. 2966/2026 (exemption)
Exemption allowed subject to all just exceptions.
1. The present petition seeks quashing of FIR No. 298/2014 dated
07.03.2014, registered at Police Station Narela 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. Marriage between petitioner no. 1 and respondent no. 2 (Complainant)
was solemnized on 23.04.2000 as per Hindu rites and ceremonies. They
were blessed with a boy on 30.03.2001. After a long spell of togetherness,
eventually, the complainant lodged a complaint against her husband and
in-laws, which resulted in registration of the abovesaid FIR in the year 2014.
3. The charge-sheet has already been filed and when the abovesaid
criminal case was taken up by learned Magisterial Court, the matter was
referred to mediation and, fortunately, the parties have arrived at amicable
settlement.
4. The settlement which has taken place under the aegis of Delhi
Mediation Centre, Rohini District Courts, Delhi on 16.05.2025, is also on
record.
5. As per the terms of settlement, the parties have agreed to give divorce
to each other by way of mutual consent and respondent No.2 has agreed to
accept a total sum of Rs.3.20 lacs towards full and final settlement of all her
claims in lieu of alimony, istridhan, maintenance for self (past, present and
future).
6. The parties have already obtained divorce by mutual consent on
17.10.2025 and respondent No.2 has already received a sum of Rs.2 lacs and
the balance amount of Rs.1.20 lacs has been received by her today in cash,
during the course of proceedings.
7. Respondent No.2 has been duly identified by the Investigating Officer,
and also by her counsel, who has joined the proceedings through video
conferencing.
8. Respondent no. 2 submits that in view of the aforesaid, she is no longer
interested in pursuing her present complaint and would have no objection if
the FIR in question and all proceedings emanating therefrom are quashed.
She has reiterated the terms of settlement during the course of the proceedings
today.
9. 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.
10. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
11. Consequently, to secure the ends of justice, FIR No. 298/2014 dated
07.03.2014, registered at Police Station Narela for commission of offences
under Sections 498A/406/34 IPC along with all consequential proceedings
emanating therefrom, is hereby, quashed.
12. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
JANUARY 29, 2026
st/js
