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Delhi High Court
Chiranjeev & Ors vs State Nct Of Delhi & Anr on 9 March, 2026
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 09th March, 2026
+ CRL.M.C. 1672/2026 & CRL.M.A. 6789/2026
CHIRANJEEV & ORS. .....Petitioners
Through: Mr. Sunil Mohan, Ms. Yogeshwari
and Mr. Kunal Rudra Jaswal,
ADvocates
versus
STATE NCT OF DELHI & ANR. .....Respondents
Through: Mr. Raj Kumar, APP
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No.396/2021 dated
15.05.2021, registered at P.S. Rajouri Garden, 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. Petitioner No.1 got married to respondent No.2 on 21.12.2018, as per
Hindu rites and ceremonies.
3. There is no child from such wedlock.
4. However, on account of some matrimonial discord, the parties started
living separately and a complaint was lodged by respondent No.2, which
resulted into registration of abovesaid FIR.
5. Charge-sheet has already been filed.
6. Fact, however, remains that both the parties have been able to amicably
settle all their matrimonial disputes and have agreed to part ways in a graceful
manner under the aegis of Delhi Mediation Centre, Tis Hazari Courts, on
27.02.2025. Pursuant to such settlement, parties have also obtained divorce
by way of mutual consent on 25.10.2025.
7. Petitioner Nos.1 to 3 are present in Court.
8. Respondent No.2 is present in Court alongwith her counsel. The
Investigating Officer (I.O.) is also present and identifies her.
9. When asked, Respondent No.2 reiterated the terms of such settlement
and submits that there is already a divorce between them. She states that she
has agreed to accept a sum of Rs.5,00,000/- in lieu of her istridhan, alimony,
maintenance (past, present and future) and the balance settlement amount of
Rs.1,00,000/- has been received by her today during the course of
proceedings, by way of a Bankers Cheque bearing No.389543 dated
02.03.2026 drawn on State Bank of India. She submits that she has entered
into the abovesaid settlement out of her own free will without any coercion
and influence from any corner whatsoever and therefore, she would have 'no
objection' if FIR in question is quashed. Her affidavit to abovesaid effect has
also been placed on record.
10. The next date of hearing before the learned Trial Court is stated to be
23.05.2026.
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.396/2021 dated
15.05.2021, registered at P.S. Rajouri Garden, for commission of offences
under Sections 498A/406/34 IPC, along with all consequential proceedings
arising therefrom, is hereby, quashed subject to petitioners depositing total
cost of Rs.25,000/- with Delhi High Court Staff Welfare Fund [Account no.
15530110074442: IFSC UCBA0001553] within four weeks from today.
14. Proof of deposit of such cost as well as original affidavits of petitioners
and respondent No.2, copies of which have been filed with the present
petition, shall be submitted before the learned Trial Court within further one
week so that these become part of Trial Court Record.
15. The petition stands disposed of in aforesaid terms.
16. Pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 9, 2026/jk/pb
