Deepak Kumar Mishra & Ors vs State Govt Of Nct Of Delhi & Anr
2026 Latest Caselaw 1643 Del

Delhi High Court

Deepak Kumar Mishra & Ors vs State Govt Of Nct Of Delhi & Anr on 20 March, 2026

                          $~58
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                           Date of Decision: 20.03.2026
                          +      CRL.M.C. 2089/2026 & CRL.M.A. 8612/2026
                                 DEEPAK KUMAR MISHRA & ORS.                            .....Petitioners
                                                   Through:     Mr. Abhishek Suman and Ms. Mohini
                                                                Kumari, Advocates

                                                   versus

                                 STATE GOVT OF NCT OF DELHI & ANR.         .....Respondents
                                              Through: Mr. Hemant Mehla, APP for State
                                                        Mr. Dharmender Kumar, Advocate
                                                        for R2 with SI Amolak, South District

                                 CORAM:          JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. Petitioners seek quashing of case FIR No. 521/2018 of PS Swaroop Nagar for offence under Section 498A/406/34 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioners.

2. Learned APP for State accepts notice and submits that State has no objection to this petition because parties have resumed matrimony.

3. Respondent no. 2 identified by IO/SI Amolak also accepts notice.

                          CRL.M.C.2089/2026                                       Page 1 of 2 pages
                                                                           GIRISH

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

2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c6fb483 5d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d15570996b40f80cbd2e

Date: 2026.03.20 17:45:02 -07'00'

4. Keeping in mind nature of disputes between the parties I have spoken in Hindi with the parties. It is stated by them that since August 2025 they are living together happily along with daughter of petitioner no. 1 and respondent no. 2. The parties have brought their daughter also to the Court.

5. Respondent no. 2 submits that since now they are living happily together, she does not wish to continue prosecution of the petitioners.

6. Having spoken with both sides I am satisfied that it would be in the interest of justice not to push the parties through full dress trial.

7. Therefore, the petition is allowed and FIR No. 521/2018 of PS Swaroop Nagar for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed.

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=d3e86796451ec45c07b5d15 570996b40f80cbd2eee60402c487965ff801 e26fa, cn=GIRISH KATHPALIA Date: 2026.03.20 17:45:15 -07'00'

GIRISH KATHPALIA (JUDGE) MARCH 20, 2026/as

CRL.M.C.2089/2026 Page 2 of 2 pages