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Delhi High Court
Love Verma & Ors vs State Govt. Of Nct Of Delhi And Anr on 30 January, 2026
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 30th January, 2026
+ CRL.M.C. 783/2026 & CRL.M.A. 3110/2026
LOVE VERMA & ORS. .....Petitioners
Through: Mr. Mayank Sharma, Advocate with
petitioners in person.
versus
STATE GOVT. OF NCT OF DELHI AND ANR. .....Respondents
Through: Mr. Satinder Singh Bawa, APP for the
State with SI Purvi, PS Tilak Nagar
and ASI Krishan Lal.
Mr. Pramesh Jain, Advocate for
respondent No.2 with respondent No.2
in person.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 738/2021 dated
04.10.2021, registered at P.S. Tilak Nagar, Delhi, under Sections
498A/406/34 IPC, along with all consequential proceedings arising
therefrom, on the basis of compromise arrived at between the parties.
2. The marriage between complainant (respondent No.2 herein) and
petitioner No.1 was solemnized on 28.03.2019, as per Hindu rites and
ceremonies. However, due to certain temperamental differences, the parties
could not live together and started living separately after two years of their
marriage.
3. On account of such matrimonial discord, a complaint was lodged by
respondent No.2 with the concerned CAW Cell, which resulted into
registration of the abovesaid FIR. The abovesaid criminal case is at stage of
arguments on charge.
4. Fact, however, remains that both the parties have now settled their
matrimonial disputes and have agreed to part ways in a graceful manner.
5. Broad terms of settlement are contained in Memorandum of Settlement
dated 21.08.2024 and in terms thereof, parties have already obtained divorce
by way of mutual consent on 09.12.2024.
6. There is one daughter from the abovesaid wedlock, and as per the terms
of settlement, the custody of the daughter would remain with respondent No.2
i.e. mother, and there is no visitation rights as such to the petitioners herein.
7. Respondent No.2 has also waived all her rights with respect to
istridhan, alimony, maintenance for self (past, present and future).
8. Parties are present in Court and the Court has interacted with them.
9. Upon a query, respondent No.2 has reiterated the terms and conditions
of the settlement and submits that in view of such settlement, she is no longer
interested in pursuing with instant FIR.
10. The Investigating Officer (I.O.) is present and duly identifies her.
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. 738/2021 dated
04.10.2021, registered at P.S. Tilak Nagar, Delhi, under Sections
498A/406/34 IPC, along with all consequential proceedings emanating
therefrom, is hereby, quashed.
14. The petition stands disposed of in aforesaid terms.
15. Pending application also stands disposed of.
(MANOJ JAIN)
JUDGE
JANUARY 30, 2026/st/sa
