Sanjay Chauhan & Ors vs The State (N.C.T. Of Delhi) Throug S.H.O ...
2026 Latest Caselaw 1577 Del

Delhi High Court

Sanjay Chauhan & Ors vs The State (N.C.T. Of Delhi) Throug S.H.O ... on 18 March, 2026

                          $~53
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                          Date of Decision: 18.03.2026
                          +      CRL.M.C. 1967/2026 & CRL.M.A. 8089/2026
                                 SANJAY CHAUHAN & ORS.                        .....Petitioners
                                             Through: Mr. Neeraj Chauhan, Advocate with
                                                       petitioners in person.

                                                   versus

                                 THE STATE (N.C.T. OF DELHI) THROUG S.H.O P.S. VIJAY
                                 VIHAR & ANR.                                .....Respondents
                                              Through: Mr. Sanjeev Sabharwal, APP for the
                                                        State with SI Rajesh Kumar
                                                        Mr. Subhash Pal, Advocate with
                                                        respondent no. 2 in person.

                                 CORAM:         JUSTICE GIRISH KATHPALIA


                          J U D G M E N T (ORAL)

1. Petitioners seek quashing of case FIR No. 1277/2017 of PS Vijay Vihar for offence under Section 498A/406/34 IPC on the ground that complainant de facto (respondent no.2) has compromised the disputes with the petitioners.

2. Learned APP for the State accepts notice and submits that State has no objection.

3. Respondent no. 2 present in person and identified by IO/SI Ravinder CRL.M.C. 1967/2026 Page 1 of 2 pages

DN: c=IN, o=HIGH COURT OF DELHI,

45569af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d15 Digitally Signed 570996b40f80cbd2eee60402c487965ff801 e26fa, cn=GIRISH KATHPALIA

By:DIKSHA RAWAT Date: 2026.03.18 17:58:23 -07'00'

Signing Date:18.03.2026 18:18:10 Kumar also accepts notice.

4. I have spoken with both sides in Hindi and it is stated by them that now they have compromised all their disputes and are living together happily. Petitioner no. 1 is husband of respondent no. 2 and petitioners no. 2 and 3 are mother and brother of petitioner no. 1, respectively. It is further submitted by all of them that for past six years they are living together and the petitioner no. 1 and respondent no. 2 are bringing up their two daughters also. The respondent no. 2 submits that she does not wish to continue with prosecution of 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.

6. Therefore, the petition is allowed and FIR No. 1277/2017 of PS Vijay Vihar for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed.

7. Accompanying application also stands disposed of.

DN: c=IN, o=HIGH COURT OF DELHI,

GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afec 45569af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d1 5570996b40f80cbd2eee60402c487965ff80 1e26fa, cn=GIRISH KATHPALIA Date: 2026.03.18 17:57:59 -07'00'

GIRISH KATHPALIA (JUDGE) MARCH 18, 2026 'rs'

CRL.M.C. 1967/2026 Page 2 of 2 pages