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Delhi High Court
Satbir Negi Alias Satveer Singh & Ors vs The Sate Govt Of Nct Of Delhi & Anr on 9 March, 2026
$~72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 09th March, 2026
+ CRL.M.C. 1674/2026 & CRL.M.A. 6791/2026
SATBIR NEGI ALIAS SATVEER SINGH & ORS. .....Petitioner
Through: Mr. Mani Mishra, Advocate aloing
with petitioners-in-person
versus
THE SATE GOVT OF NCT OF DELHI & ANR..
.....Respondent
Through: Mr. Yudhvir Singh Chauhan, APP for
State with SI Sunita
Respondent no. 2 in person
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Present petition has been received on transfer.
2. Petitioners herein seek quashing of FIR No.244/2019, registered at
police station Pul Prahlad Pur for commission of offences under Sections
498A/406/323/506/34 IPC, along with all consequential proceedings arising
therefrom, on the basis of compromise arrived at between the parties.
3. The marriage between complainant (respondent No.2 herein) and
petitioner No.1 was solemnized on 11.11.2016, as per Hindu rites and
ceremonies.
4. However, due to certain temperamental differences, the parties could
not live together and started living separately w.e.f. 24.07.2018. There is no
issue from the aforesaid wedlock.
5. On the basis of report lodged by respondent no. 2, abovesaid FIR was
registered.
6. After completion of investigation, though the charge-sheet has been
filed, charges are yet to be ascertained
7. Fact remains that when the matter was referred to Mediation Centre,
Saket Courts, New Delhi, parties were able to sort out their all differences as
would be apparent from Mediation Order dated 15.04.2025 and the parties
have agreed to part ways in a graceful manner.
8. Respondent no. 2 is present in person and is duly identified by IO.
9. Respondent no. 2 reiterates that the matter has been amicably settled
and in terms of such settlement, she has already taken divorce by way of
mutual consent on 19.11.2025. She also submits that as per settlement, she
has agreed to accept a sum of Rs. 3.20 lacs towards full and final satisfaction
of her claims including istridhan, alimony etc. (past, present and future).
She submits that she already received a sum of Rs. 2.20 lacs and the balance
amount of Rs. 1 lacs has been received by her today, in cash, from the
petitioners.
10. She also submits that she would have no objection if the FIR in
question is quashed. She submits that settlement is voluntary in nature.
11. Next date before the learned Trial Court is stated to be 23.05.2026.
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.244/2019,
registered at police station Pul Prahlad Pur for commission of offences under
Sections 498A/406/323/506/34 IPC, along with all consequential proceedings
arising therefrom, is hereby quashed subject to cost of Rs. 25,000/- to be
deposited with concerned District Legal Services Authority. Proof of such
deposit along with original affidavits of petitioners as well as respondent
no. 2, copies of which have been filed with the present petition, be submitted
before the learned Trial Court on or before next date of hearing before learned
Trial Court.
15. The petition stands disposed of in aforesaid terms.
16. Application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 9, 2026/dr/pb
