Manish & Ors vs State (Govt. Of Nct Of Delhi) And Anr
2026 Latest Caselaw 440 Del

Delhi High Court

Manish & Ors vs State (Govt. Of Nct Of Delhi) And Anr on 30 January, 2026

                          $~45
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                               Date of Decision: 30th January, 2026
                          +    CRL.M.C. 435/2026 & CRL.M.A. 1707/2026
                               MANISH & ORS.                                     .....Petitioner
                                               Through: Mr. Ramakant Kashyap and Ms.
                                                          Anjali Nehra, Advocates (through
                                                          V.C.).
                                               versus
                               STATE (GOVT. OF NCT OF DELHI) AND ANR             .....Respondent
                                               Through: Mr. Sunil Kumar Gautam, APP for the
                                                          State with SI Yashpal Singh.
                               CORAM:
                               HON'BLE MR. JUSTICE MANOJ JAIN
                                               J U D G M E N T (oral)

1. Petitioner herein seek quashing of FIR No. 126/2019 dated 13.04.2019, registered at P.S. Farsh Bazar, for commission of offences under Sections 498-A/406/34 IPC (corresponding Sections 85/316(2)/3(5) BNS, 2023, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

2. Petitioner No.1 got married to respondent No.2 on 18.02.2015 as per Hindu rites and customs in Delhi.

3. However, on account of some matrimonial dispute, respondent No.2 reported the matter to police which resulted in registration of abovesaid FIR.

4. Though chargesheet has already been filed against all the petitioners, charges are yet to be ascertained.

5. Both the sides have entered into settlement and have started living together in complete harmony and, therefore, the present petition has been filed seeking quashing of FIR.

6. Respondent No.2 is present in person and she has been duly identified by SI Yashpal Singh.

7. She reiterates the terms of settlement and submits that she is living happily with her husband and in-laws and she does not want any further action now, and would have no objection if the FIR in question is quashed.

8. She submits that she has entered into settlement voluntarily and without any force and coercion and is residing happily with husband and in-laws for last more than one year.

9. Learned counsel for the petitioner has joined the proceedings through video conferencing.

10. 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.

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. 126/2019 dated 13.04.2019, registered at P.S. Farsh Bazar, for commission of offences under Sections 498-A/406/34 IPC (corresponding Sections 85/316(2)/3(5) BNS, 2023, along with all consequential proceedings emanating therefrom, is hereby, quashed.

13. The petition stands disposed of in aforesaid terms.

14. Pending application also stands disposed of in aforesaid terms.

(MANOJ JAIN) JUDGE JANUARY 30, 2026/ss/pb