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Delhi High Court
Amit & Ors vs State Govt Of Nct Of Delhi & Anr on 18 March, 2026
$~85
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 18th March, 2026
+ W.P.(CRL) 842/2026
AMIT & ORS. .....Petitioners
Through: Mr. Neeraj Kumar, Ms. Lalita Pandey & Mr.
Gaurav Kr. Singh, Advs. With petitioners
versus
STATE GOVT OF NCT OF DELHI & ANR.
.....Respondents
Through: Mr. Sanjay Lao, Standing Counsel (Crl)
with Mr. Abhinav Kumar, Mr. Aryan
Sachdeva & Mr. Priyam Agrawal, Advs for
State.
Mr. Sandeep Tomar, P.S. Harsh Vihar.
Mr. Deepak Kumar & Mr. Aman Chauhan,
Advs. For 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. 501/2023 dated 01.09.2023,
registered at Police Station Harsh Vihar, for commission of offences under
Sections 498A/406/34 IPC and under Sections 3/4 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 11.02.2022, as per Hindu rites and ceremonies. They were
blessed with a baby girl from the abovesaid wedlock.
3. However, due to certain temperamental differences, they started living
W.P.(CRL) 842/2026
Signing Date:19.03.2026
19:08:19
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 yet not been filed.
5. The settlement took place when the matter was referred to the Counselling
Cell, Family Courts, Karkardooma, Shahdara, Delhi. A copy of such settlement
dated 28.01.2025 has also been placed on record.
6. Petitioners are present in Court.
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 28.01.2025. She submits that there is
already a divorce between them by way of mutual consent and the copy of decree
dated 14.11.2025 has also been placed on record. She states that she has agreed to
accept a sum of Rs. 5,00,000/- as full and final settlement in lieu of alimony,
istridhan, maintenance for self (past, present and future) and has already received
such amount and has also received her other gold and silver ornaments and states
that she would utilise the part of the settlement amount for the welfare of her
daughter. The custody of their daughter would remain with her, with no visitation
rights to petitioners.
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 and matrimonial in nature.
In any case, even the complainant does not wish to press any charges against the
petitioners.
W.P.(CRL) 842/2026
Signing Date:19.03.2026
19:08:19
10. Accordingly, exercising inherent powers vested in this Court under Section
528 of the BNSS, it is deemed appropriate to quash the instant FIR.
11. Consequently, to secure the ends of justice, FIR No. 501/2023 dated
01.09.2023, registered at Police Station Harsh Vihar, for commission of offences
under Sections 498A/406/34 IPC and under Sections 3/4 of Dowry Prohibition
Act, 1961, along with all consequential proceedings emanating therefrom, is
hereby, quashed.
12. Since charge-sheet is yet to be filed in present case, original affidavits of
petitioners and respondent No.2, copies of which have been filed with the present
petition, shall be handed over to concerned SHO/IO within two weeks from today.
13. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 18, 2026/jk/js
W.P.(CRL) 842/2026
Signing Date:19.03.2026
19:08:19
