Dev Khansuli & Ors vs The State (Govt. Of Nct Of Delhi) & Anr
2026 Latest Caselaw 1701 Del

Delhi High Court

Dev Khansuli & Ors vs The State (Govt. Of Nct Of Delhi) & Anr on 24 March, 2026

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                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                          Date of Decision: 24th March, 2026
                          +     CRL.M.C. 1511/2026 & CRL.M.A. 6113/2026
                                DEV KHANSULI & ORS.                               .....Petitioner
                                                    Through: Mr. Manjit Singh Chauhan, Advocate.
                                                    versus
                                THE STATE (GOVT. OF NCT OF DELHI) & ANR.
                                                                                        .....Respondent
                                                    Through: Mr. Sunil Kumar Gautam, APP with
                                                                SI Vijay and ASI Anil Kumar.
                                                                Ms. Sandhya, Advocate for R-2 with
                                                                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. 61/2024 dated 09.02.2024, registered at Police Station Dwarka North, 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 04.05.2022, as per Hindu rites and ceremonies. 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 already been filed, which is also for commission of offence under Section 354 IPC, as there are some allegations in this regard against petitioner No.2 (father-in-law).

6. The settlement took place when the matter was referred to the Counselling Cell, Family Courts, South-West District, Dwarka, Delhi. A copy of such settlement dated 22.04.2025 has also been placed on record.

7. Respondent no. 2 is present in person and she has been duly identified by her counsel as well as by Investigating Officer.

8. Respondent No.2 is a practicing Advocate and when asked, she reiterates the terms of settlement as mentioned in Settlement Agreement dated 22.04.2025. She submits that there is already a divorce between them by way of mutual consent and the copy of decree dated 24.01.2026 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). She has already received an amount of Rs. 3,00,000/-. The balance amount of Rs. 2,00,000/- has been paid today by way of demand draft bearing No. 685113 dated 20.03.2026 drawn on Kotak Mahindra Bank.

9. 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.

10. The next date of hearing before the learned Trial Court is stated to be 29.05.2026.

11. 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.

12. 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.

13. Consequently, to secure the ends of justice, FIR No. 61/2024 dated 09.02.2024, registered at Police Station Dwarka North, 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. 15,000/- with Civil & Sessions Court Stenographers Association, Delhi (saving Account No. 0613000100079946 IFSC-PUNB0061300, Punjab National Bank, Gokhle Market Branch, Delhi) within two weeks from today. Proof of deposit of cost and original affidavits of the parties be submitted before the learned Trial Court within further two weeks.

14. The petition stands disposed of in aforesaid terms.

15. The pending application also stands disposed of in aforesaid terms.

(MANOJ JAIN) JUDGE MARCH 24, 2026/sw/js