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Delhi High Court
Sahil Puri And Ors vs He State Nct Of Delhi And Anr on 23 March, 2026
$~86
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 23rd March, 2026
+ CRL.M.C. 2141/2026 & CRL.M.A. 8839-8840/2026
SAHIL PURI AND ORS .....Petitioner
Through: Mr. Vishnu Sharma, Ms. Vanshika
Sharma and Mr. Pratham Pruthi,
Advocates along with petitioners in
person
versus
THE STATE NCT OF DELHI AND ANR .....Respondents
Through: Mr. Raj Kumar, APP for State/R-1
with ASI Anil Kumar, PS Kirti Nagar
Mr. Praveen Sharma and Mr. Amit
Sharma, Advocate for complainant/
R-2 along with complainant/R-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. 360/2024 dated
04.10.2024, registered at Police Station Kirti 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 13.12.2021, as per Hindu traditions, rites
and customs. There is no child from such wedlock.
3. However, on account of temperamental differences, the parties started
residing separately.
4. On account of matrimonial discord, a complaint was lodged by
respondent No.2, which resulted into registration of the abovesaid FIR.
5. Charge-sheet has been filed.
6. However, when the matter was referred to Mediation, the parties were
able to amicably resolve the matter under the aegis of Delhi Mediation
Centre, Tis Hazari Courts, Delhi and terms of settlement are recorded in
23.09.2025 and as per terms of settlement, petitioners have agreed to pay total
amount of Rs. 12 lacs to respondent no. 2 towards istridhan, maintenance
(past, present and future) and alimony etc. and such amount has already been
received by her. There is decree of divorce between petitioner no. 1 and
respondent no. 2 by way of mutual consent.
7. It is in the abovesaid backdrop that quashing is being sought.
8. When asked, respondent No. 2 submitted that the matter has been
amicably settled and she also reiterated the terms of settlement as recorded in
Mediation Order dated 23.09.2025 and that she does not want to pursue
present FIR. She also submits that she has already received the entire
settlement amount.
9. Keeping in mind the overall facts of the case and the fact that parties
have settled their all disputes amicably and respondent no. 2 does not want to
pursue her complaint against petitioners herein, continuing with criminal
proceedings would serve no useful purpose. Moreover, the dispute does not
involve any public interest and is private in nature.
10. 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.
11. Consequently, to secure the ends of justice, FIR No. 360/2024 dated
04.10.2024, registered at Police Station Kirti Nagar for commission of
offences under Sections 498A/406/34 IPC, along with all consequential
proceedings arising therefrom, is quashed subject to total cost of Rs. 20,000/-
which would be deposited by petitioners with concerned DLSA within two
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.
12. The petition stands disposed of in aforesaid terms.
13. Pending applications also stand disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 23, 2026/dr/sy
