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Delhi High Court
Arun Chaudhary & Ors vs State Nct Of Delhi And Ors on 18 March, 2026
$~75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 18th March, 2026
+ CRL.M.C. 1966/2026 & CRL.M.A. 8088/2026
ARUN CHAUDHARY & ORS. .....Petitioners
Through: Mr. Tushar Kaushik with Mr. Akaash
Nandwani, Mr. Gautam Garg,
Advocates with petitioners in person.
versus
STATE NCT OF DELHI AND ORS. .....Respondents
Through: Mr. Raj Kumar, APP for the State with
SI Pankaj Kumar, PS Jyoti Nagar.
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.370/2020 dated
10.08.2020, registered at police station Jyoti Nagar 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. The marriage between complainant (respondent No.2 herein) and
petitioner No.1 was solemnized on 13.03.2013, as per Hindu traditions, rites
and customs. The couple was blessed with two children from such wedlock.
3. However, on account of temperamental 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 though been filed, charges are yet to be framed.
6. However, when the parties appeared before Counseling Cell, Family
Court, Karkardooma, Delhi, they were able to bury their all differences and
decided to live together and, eventually, since 2023, the parties are residing
together.
7. It is in the abovesaid backdrop that quashing is being sought.
8. Petitioner no. 1, his parents and his brother are present.
9. Respondent no. 2 is present in person and she has been duly identified
by the Investigating Officer.
10. When asked, respondent No.2 submitted that the matter has been
amicably settled and she is residing with her husband and her in-laws in
complete peace and harmony for last around three years. She submits that
since she has, voluntarily, entered into settlement and is happy at her
matrimonial home, she would have 'no objection' if FIR in question is
quashed. Her affidavit to abovesaid effect is also on record.
11. Keeping in mind the overall facts of the case and the fact that
respondent No.2 is residing happily at her matrimonial home and does not
want any further action against any of the petitioners, continuing with criminal
proceedings would serve no useful purpose, especially, when the couple is now
enjoying matrimonial bliss. Moreover, the dispute does not involve any public
interest and is private in nature.
12. 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.
13. Consequently, to secure the ends of justice, FIR No.370/2020 dated
10.08.2020, registered at police station Jyoti Nagar for commission of
offences under Sections 498A/406/34 IPC, along with all consequential
proceedings arising therefrom, is quashed.
14. Original affidavits of the parties, copies of which have been placed on
record in the present proceedings, shall be submitted before the learned Trial
Court within four weeks from today, 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 18, 2026
st/pb
