[Cites 4, Cited by 0]
Delhi High Court
Raj Kumar & Ors vs State (Govt Of Nct Of Delhi) & Anr on 17 March, 2026
$~85
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 17th March, 2026
+ CRL.M.C. 1957/2026 & CRL.M.A. 8030/2026
RAJ KUMAR & ORS.
.....Petitioner
Through: Ms. Agraza and Mr. Ashok Kumar,
Advocates.
Petitioners in person.
versus
STATE (GOVT OF NCT OF DELHI) & ANR.
.....Respondent
Through: Mr. Raj Kumar, APP for the State with
ASI Vikram Singh.
Mr. Shivankar Swarup, Advocate for
R-2 (through V.C.).
Respondent No.2 in person.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 0690/2015 dated
27.11.2015, registered at Police Station Karawal Nagar, Delhi, 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. Petitioner No.1 got married to respondent No.2 on 13.11.2013, as per
Hindu rites and ceremonies. No child was born from the abovesaid wedlock.
3. However, on account of certain temperamental differences and
matrimonial discord, respondent No.2 herein had lodged a complainant
before the CAW Cell which resulted in registration of abovesaid FIR.
4. There were several cases filed by the parties in relation to the abovesaid
marriage and when the matter was referred to Delhi Mediation Centre,
Karkardooma Courts, Delhi, the parties were able to resolve all their
matrimonial disputes and agreed to part ways in a graceful manner and with
respect to the present FIR also, respondent No.2 had agreed to give her 'no
objection' and cooperation for quashing of the same.
5. All the three petitioners are present.
6. Respondent No.2 is present in person and has been duly identified by
her counsel who appears through video-conferencing and also by I.O.
ASI-Vikram Singh.
7. When asked, respondent No.2 reiterated the terms of settlement and
submits that as per the terms of such settlement, there is already a decree of
divorce of by mutual consent passed on 07.01.2026. She submits that she has
agreed to accept total sum of Rs.13 lacs towards in lieu of alimony, istridhan,
maintenance for self (past, present and future). She has already received a
sum of Rs.8 lacs and the balance settlement amount of Rs.5 lacs has been
received today in a shape of Bankers Cheque bearing No.579479 drawn on
State Bank of India.
8. She submits that all other cases filed against the petitioners have been
withdrawn. The petitioners have also stated that all the other cases in terms of
the abovesaid settlement have already been withdrawn by them.
9. Respondent No.2 submits that she has entered into compromise out of
her own free will without any coercion, influence or threat from any corner
whatsoever, and therefore, would have no objection if the FIR in question is
quashed.
10. 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 and further proceedings would rather result in hostility between
the parties, defeating the very purpose of their settlement.
11. 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.
12. Consequently, to secure the ends of justice, FIR No. 0690/2015 dated
27.11.2015, registered at Police Station Karawal Nagar, Delhi, 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 petitioners depositing total cost of Rs.
15,000/- 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 learned Trial Court within further two weeks.
13. The petition stands disposed of in aforesaid terms.
14. The pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 17, 2026/ss/sa
