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Delhi High Court
Dheeraj Bakshi And Anr vs The State Govt. Of Nct Of Delhi And Anr on 9 March, 2026
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 09th March, 2026
+ CRL.M.C. 1663/2026
DHEERAJ BAKSHI AND ANR .....Petitioner
Through: Mr. Mandeep Bansal, Advocate along
with petitioners-in-person
versus
THE STATE GOVT. OF NCT OF DELHI AND ANR.
.....Respondent
Through: Mr. Raj Kumar, APP for State/R-1
Mr. Ankit Sharma, Advocate for R-2
along with R-2 in person
SI Raj Pal, PS Rani Bagh
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 318/2016 dated
05.09.2016, registered at police station Rani Bagh for commission of offences
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 29.01.2012, as per Hindu rites and
ceremonies. Parties were blessed with a baby girl on 12.08.2013.
3. However, due to certain temperamental differences, the parties could
not live together and started living separately.
4. On account of such matrimonial discord, a complaint was lodged by
respondent No.2, which resulted into registration of the abovesaid FIR.
5. Charge-sheet has already been filed.
6. The parties were, however, able to resolve their all disputes when the
matter was referred to Counseling Cell Family Courts, North-West District,
Rohini Courts, Delhi.
7. Parties are present in Court and the Court has interacted with them.
8. The Investigating Officer (I.O.) is present and duly identifies
respondent no. 2.
9. Upon a query, respondent No.2 has reiterated the terms and conditions
of the settlement and submits that in view of such voluntary settlement, she is
no longer interested in pursuing with instant FIR.
10. As per terms of settlement, respondent No.2 has agreed to accept a total
sum of Rs. 9 lacs towards full and final settlement of all her claims in lieu of
alimony, istridhan, maintenance for self (past, present and future).
Respondent No.2 submits that a sum of Rs. 6.50 lacs has already been
received and the balance amount of Rs. 2.50 lacs has been brought by way of
demand draft bearing no. 503021 dated 21.01.2026 drawn on ICICI Bank.
11. As per the terms of settlement, the custody rights would be with
petitioner no. 1 and respondent no. 2 shall have visitation rights once in a
month. Learned counsel for petitioners, on instructions, however, submits
that if mutually agreeable, number of visitation can always be further
increased.
12. 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.
13. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
14. Consequently, to secure the ends of justice, FIR No. 318/2016 dated
05.09.2016, registered at police station Rani Bagh for commission of offences
under Sections 498A/406/34 IPC, along with all consequential proceedings
arising therefrom,, is hereby, quashed subject to cost of Rs. 25,000/- to be
deposited in the saving Account No. 0613000100079946
IFSC-PUNB0061300, Punjab National Bank, Gokhle Market Branch, Delhi
of Civil & Sessions Court Stenographers Association, Delhi within four
weeks from today. Proof of deposit of cost and original affidavits of the
parties be submitted before the learned Trial Court within further two weeks.
15. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 9, 2026/dr/pb
