Dushyant Singh & Ors vs State Nct Of Delhi & Anr
2026 Latest Caselaw 1443 Del

Delhi High Court

Dushyant Singh & Ors vs State Nct Of Delhi & Anr on 13 March, 2026

                          $~84
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                      Date of Decision: 13th March, 2026
                          +      CRL.M.C. 1872/2026
                                 DUSHYANT SINGH & ORS.                                   .....Petitioner
                                                    Through:      Mr. Sahil Ghai and Mr. Aekansh
                                                                 Agarwal, Advocates along with
                                                                 petitioners in person
                                                    versus

                                 STATE NCT OF DELHI & ANR.                            .....Respondents
                                                    Through:     Mr. Sunil Kumar Gautam, APP for
                                                                 State/R-1
                                                                 Mr. Prashant Sharma and Mr. Rohit
                                                                 Sharma, Advocate for R-2 along with
                                                                 R-2 in person
                                                                 IO/ASI Sushil Kumar, PS Gokal Puri,
                                                                 Delhi
                                 CORAM:
                                 HON'BLE MR. JUSTICE MANOJ JAIN
                                               J U D G M E N T (oral)

CRL.M.A. 7690/2026 (for exemption) Exemption allowed, subject to all just exceptions.

1. Petitioners herein seek quashing of FIR No. 0282/2022 dated 09.07.2022, registered at police station Gokul Puri for commission of offences under Sections 498A/406/34 IPC and Section 4 of Dowry Prohibition Act, 1961, 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 18.02.2018, as per Hindu traditions, rites

and customs. There is no issue from such wedlock.

3. However, on account of temperamental and irreconcilable differences, the parties started residing 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 been filed but it seems that cognizance has not yet been taken.

6. However, when the parties were referred to Counseling Cell, Family Court, North-East District, Karkardooma, Delhi, they came to amicable resolution of the matter and agreed to part ways in a graceful manner as would be apparent from Settlement Agreement dated 31.10.2025.

7. Respondent no. 2 is present in person and she has been duly identified by her counsel as well as by investigating officer. She reiterates the terms of settlement as mentioned in Settlement Agreement dated 31.10.2025. She submits that there is already a divorce between them by way of mutual consent and she has already received an amount of Rs. 6.70 lacs. As per terms of the settlement, petitioner no. 1 has agreed to make payment of Rs. 10 lacs in all, which she had agreed to accept in lieu of her istridhan, maintenance (present, past and future) and alimony etc. The balance amount of Rs. 3.30 lacs has been paid today by way of demand draft bearing No. 989083 dated 03.02.2026 drawn on Kotak Mahindra Bank.

8. Respondent No.2 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 is also on record.

9. 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.

10. Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.

11. Consequently, to secure the ends of justice, FIR No. 0282/2022 dated 09.07.2022, registered at police station Gokul Puri for commission of offences under Sections 498A/406/34 IPC and Section 4 of Dowry Prohibition Act, 1961, along with all consequential proceedings arising therefrom, quashed subject to cost of Rs. 20,000/- to be deposited with Civil & Sessions Court Stenographers Association, Delhi (saving Account No. 0613000100079946 IFSC-PUNB0061300, Punjab National Bank, Gokhle Market Branch, Delhi) within two weeks from today. Proof of deposit of cost and original affidavits of the parties be submitted before the concerned SHO/IO within further two weeks.

12. The petition stands disposed of in aforesaid terms.

13. Aforesaid application also stands disposed of in aforesaid terms.

(MANOJ JAIN) JUDGE MARCH 13, 2026/dr/pb