[Cites 3, Cited by 0]
Delhi High Court
Karamjeet & Ors vs The State Nct Of Delhi And Anr on 18 March, 2026
$~92
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 18th March, 2026
+ CRL.M.C. 1993/2026
KARAMJEET & ORS. .....Petitioner
Through: Ms. Nisha Sherawat and Mr. Mukesh
Kumar Solanki, Advocates along with
petitioners in person.
versus
THE STATE NCT OF DELHI AND ANR .....Respondent
Through: Mr. Raj Kumar, APP with SI Rajesh.
Ms. Nisha Tokas, Advocate for R-2
along with the R-2
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 54/2019 dated 02.02.2019,
registered at Police Station Najafgarh, 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 20.02.2015, as per Hindu rites and
ceremonies. There is no child born from such wedlock.
3. However, due to certain temperamental differences, they started living
separately and on account of matrimonial discord, a complaint was lodged by
respondent No.2, which resulted into registration of abovesaid FIR.
4. Charge-sheet has already been filed which was directed against four
accused persons, one of whom has already expired. Charges are yet to be
ascertained.
5. However, when the parties were referred to Delhi Mediation Centre,
Dwarka, Delhi, on 11.11.2025, they came to amicable resolution of the matter
and agreed to part ways in a graceful manner.
6. Respondent no. 2 is present in person and has been duly identified by
her counsel as well as by Investigating Officer.
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 06.01.2026. She states that she has
agreed to accept a sum of Rs. 10,00,000/- as full and final settlement in lieu of
alimony, istridhan, maintenance for self (past, present and future) and has
already received an amount of Rs. 8,00,000/-. The balance amount of Rs.
2,00,000/- has also been received by her today.
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.
9. Both the parties submit that they would comply with the terms and
conditions as mentioned in the abovesaid settlement and other cases related to
marriage in question would also be similarly got withdrawn/settled.
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.
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. 54/2019 dated
02.02.2019, registered at Police Station Najafgarh, for commission of
offences under Sections 498A/406/34 IPC, along with all consequential
proceedings arising therefrom, quashed subject to petitioners depositing total
cost of Rs. 25,000/- with District & Sessions Courts Employees Welfare
Association (Account No. 38222714058 IFSC: SBIN0000726, Branch: Tis
Hazari) within four weeks from today. Proof of deposit of cost and original
affidavits of the parties be submitted before the concerned learned Trial Court
within further two weeks.
13. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 18, 2026/sw/sa
