Sumit Kumar & Ors vs The State Nct Of Delhi And Anr
2026 Latest Caselaw 441 Del

Delhi High Court

Sumit Kumar & Ors vs The State Nct Of Delhi And Anr on 30 January, 2026

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                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                     Date of Decision: 30th January, 2026
                          +    CRL.M.C. 825/2026
                               SUMIT KUMAR & ORS.                                          .....Petitioner
                                                   Through: Mr. Shivam Sharma and Mr. Anil
                                                               Kumar Pandey, Advocates alongwith
                                                               petitioner in person.
                                                   versus
                               THE STATE NCT OF DELHI AND ANR                          .....Respondent
                                                   Through: Mr. Satinder Singh Bawa, APP for the
                                                               State with SI Ajit.
                                                               Mr. Vikas Bhatia and Mr. Harshit
                                                               Goel, Advocates for R-2 alongwith
                                                               respondent No.2.
                               CORAM:
                               HON'BLE MR. JUSTICE MANOJ JAIN
                                                   J U D G M E N T (oral)

1. Petitioner herein seek quashing of FIR No. 407/2015 dated 30.04.2015, registered at P.S. Ghazipur, for commission of offences under Sections 406/498A/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

2. The marriage between the petitioner No.1 and respondent No.2 were solemnized on 13.04.2009 as per Hindu rites and customs.

3. It seems that on account of some misunderstanding and temperamental differences, respondent No.2 had reported the matter to the police which resulted in registration of abovesaid FIR in the year 2015.

4. Fact, however, remains that immediately thereafter the parties entered into settlement and the complainant has even withdrawn her one petition filed under Section 125 Cr.P.C. on the basis of such settlement which took place before the learned Principal Judge, Family Court, East, Karkardooma Courts.

5. However, in the interregnum, the police, after concluding the

investigation, submitted chargesheet and the charges have been framed for offences under Sections 406/498A/34/506 (2) IPC.

6. Respondent No.2 is present in person. Her Counsel Mr. Vikas Bhatia is also present and I.O. SI Ajit is also present and they have duly identified the complainant.

7. The complainant reiterates the fact that for the last eleven years, she is residing happily with her husband and in-laws and is not interested in pursuing with the present FIR and would have no objection if the FIR in question is quashed.

8. All the petitioners are present in Court.

9. In view of the settlement arrived 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 and is staying happily at her matrimonial home.

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. 407/2015 dated 30.04.2015, registered at P.S. Ghazipur along with all consequential proceedings emanating, therefrom, is hereby, quashed.

12. The petition stands disposed of in aforesaid terms.

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