Subhash Chand & Ors. vs The State (N.C.T. Of Delhi) & Anr.

$~141
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%

Date of Decision: 15.10.2026
# CNR No.DLHC010498252026
+ CRL.M.C. 7798/2026
SUBHASH CHAND & ORS. .....Petitioners
Through: Mr. Rahul Thakur, Mr. Ayush Kr.
Arya, Advs.
versus

THE STATE (N.C.T. OF DELHI) & ANR. .....Respondents
Through: Mr. Utkarsh, APP for the State.
SI Arti Singh, ASI Vinod Kumar and
PS Begum Pur.
Ms. Mehak Arora, Mr. Arvsh Kapoor
and Mr. Sandeep Kapoor, Advs. for
R-2 along with R-2 in person.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA

SACHIN DATTA, J. ( Oral .)


1. The present petition under Section 528 of Bharatiya Nagarik Suraksha
Sanhita (‘BNSS’), 2023 seeks quashing of FIR No.391/2021 dated
14.08.2021 under Sections 498A/406/34 of the Indian Penal Code, 1860
(‘IPC’) registered at P.S. Begum Pur and all consequential proceedings
emanating therefrom.
2. The petitioner no.5 has already expired and has been wrongly
impleaded as such in the present petition. Accordingly, the petitioner no.5 is
deleted from the array of parties. The petitioners are directed to file an
amended memo of parties within a period of one week from today.
3. The other petitioners are the in-laws of the respondent no.2.

4. The petitioners seek quashing of the aforesaid FIR on the basis of a
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Signing Date:16.10.2026
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settlement agreement dated 06.04.2026 entered into between the parties
under the aegis of the Delhi Mediation Centre, Rohini District Courts, Delhi.
The same reads as under:-




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5. It is evident from the above that the parties have settled their disputes
by agreeing on the terms as set out in the aforesaid settlement agreement.
6. The respondent no.2 as also the petitioners are present in Court.
7. The concerned IO, who is also present in Court, has identified the
parties.
8. The respondent no.2 affirms that she has settled the matter
voluntarily, out of her own free will and volition and without any coercion
or undue influence. She accedes to the prayer that the subject FIR should be
quashed.
9. Considering that the offence has arisen out of a matrimonial dispute,
the fact that the husband has died and that the settlement secures residence
and a share in property for the respondent no.2 and her children, this Court
finds no impediment in accepting the aforesaid settlement. In terms of the
dicta laid down in Gian Singh v. State of Punjab , (2012) 10 SCC 303 the
Court accedes to the prayer of the petitioners to quash the subject FIR.
10. Accordingly, the present petition is allowed; FIR No.391/2021 dated
14.08.2021 under Sections 498A/406/34 IPC registered at P.S. Begum Pur
and all consequential proceedings emanating therefrom, are quashed.
11. The petition is disposed of in the above terms.

SACHIN DATTA, J
OCTOBER 15, 2026/r
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Signature Not Verified
Digitally Signed
By:UMANG
Signing Date:16.10.2026
18:12:09