[Cites 2, Cited by 0]
Delhi High Court
Inderjeet & Ors vs Govt Of Nct Of Delhi & Anr on 12 March, 2026
$~74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 12.03.2026
+ CRL.M.C. 1817/2026
INDERJEET & ORS. .....Petitioners
Through: Mr. Santosh Kumar Singh, Advocate
with petitioners in person.
versus
GOVT OF NCT OF DELHI & ANR. .....Respondents
Through: Mr. Nawal Kishore Jha, APP for
State.
Respondent no.2 in person.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. Petitioners seek quashing of FIR No. 223/2013 of Police Station
Bhalswa Dairy for offence under Section 498A/406 IPC on the ground that
the complainant de facto (respondent no. 2) has compromised the dispute
with the petitioners.
2. Learned APP for State accepts notice and submits that State has no
serious objection to this petition.
CRL.M.C. 1817/2026 Page 1 of 2 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
5569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d155
Digitally Signed 70996b40f80cbd2eee60402c487965ff801e2
6fa, cn=GIRISH KATHPALIA
By:DIKSHA RAWAT Date: 2026.03.12 17:31:11 -07'00'
Signing Date:12.03.2026
17:39:34
3. Respondent no.2 identified by IO/SI Mahesh Kumawat also accepts
notice.
4. Keeping in mind the nature of the present petition, I have spoken in
Hindi with all the petitioners present in person as well as respondent no.2
present in person in courtroom. It is submitted by the petitioners and
respondent no.2 that now, they have settled all disputes amicably and
petitioner no.1 (husband) and respondent no.2 (wife) are living together
happily along with their 14 year old son, while petitioners no.2 and 3 are
living with their respective families. Petitioner no.1 and respondent no.2
have been living together for past 02 years and intend to continue the
matrimony. Respondent no.2 specifically submits that she does not wish to
pursue the criminal prosecution of any of the present petitioners.
5. Having spoken with both sides, I am satisfied that it would be in the
interest of justice, not to push the parties through a full dress trial. Therefore,
the petition is allowed and FIR No. 223/2013 of Police Station Bhalswa
Dairy for offence under Section 498A/406 IPC as well as proceedings
arising out of the same are quashed.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4af
ec45569af3962c6fb4835d435f97626cacc
a, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d
15570996b40f80cbd2eee60402c487965f
f801e26fa, cn=GIRISH KATHPALIA
Date: 2026.03.12 17:30:53 -07'00'
GIRISH KATHPALIA
(JUDGE)
MARCH 12, 2026/ry
CRL.M.C. 1817/2026 Page 2 of 2 pages
