Manish Nagra & Ors. vs State & Anr.

$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision : 04.11.2026
# CNR No. DLHC010532762026
+ CRL.M.C. 8273/2026
MANISH NAGRA & ORS. .....Petitioner
Through: Mr. Mukesh Gupta, Mr.
Mayank Ahuja, Mr. Raghav
Gupta, Ms.Varsha Singh, Mr.
Shishav Shukla, Advs. with
petitioner no. 1 and 2 in person
and petitioner no. 3 through
VC.
versus
STATE & ANR. .....Respondent
Through: Mrs. Manjeet Arya, APP with
SI Naveen Kumar, PS Hauz
Qazi.
Mr. Deepak Rajwar, Mr. Ambar
Chauresia, Advs. for R-2 along
with R-2 in person.
CORAM:-
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT(ORAL)
RAVINDER DUDEJA, J.
CRL.M.A. 34703/2026 & CRL.M.A. 34704/2026 (exemptions)
1. Allowed, subject to all just exceptions.
2. These application stands disposed of.
CRL.M.C. 8273/2026
3. This is a petition under Section 528 of the Bharatiya Nagarik
Suraksha Sanhita, 2023 (BNSS) seeking quashing of FIR No.
CRL.M.C. 8723/2026 Page 1 of 4
Signature Not Verified
Signed By:VAISHALI
PRUTHI
Signing Date:05.11.2026
15:16

st
342/2023, dated 31 December. 2023, registered at P.S Hauz Qazi,
Delhi under Sections 498A/406/34 IPC and all proceedings emanating
therefrom on the basis of compromise arrived at between the parties.
4. The marriage between complainant (respondent No. 2 herein)
nd
and petitioner no. 1 was solemnized on 22 April, 2022 as per Hindu
rites and customs. No child was born from the abovesaid wedlock.
5. However, on account of temperamental differences, the parties
th
started residing separately since 11 February, 2023 and upon
persistent physical and mental harassment by petitioners on account of
dowry demands, a complaint was lodged by respondent No. 2 and the
abovesaid FIR was registered.
6. Chargesheet has since been filed.
7. During the course of proceedings under Section 13(1)(a) of
Hindu Marriage Act in HMA No. 1987/2024, the parties were referred
to the Delhi Mediation Centre, Rohini District Courts, Delhi where
they amicably resolved their disputes and the terms of the compromise
th
were reduced into writing in the form of a Settlement dated 30
th
August, 2025. Copy of the Settlement dated 30 August, 2025 is
annexed as Annexure A-4.
8. Learned counsels for both the parties submit that as per the
settlement, petitioner no. 1 and Respondent no. 2 have obtained
th
divorce by mutual consent vide order dated 4 July, 2026 and
petitioner no. 1 has paid the entire settlement amount of Rs.
CRL.M.C. 8723/2026 Page 2 of 4
Signature Not Verified
Signed By:VAISHALI
PRUTHI
Signing Date:05.11.2026
15:16

10,00,000/- (Rupees Ten Lacs Only) to the Respondent no. 2 as per
the schedule in the settlement.
9. Petitioner nos. 1, 2 and Respondent No. 2 are physically present
before the Court while Petitioner no. 3 is appearing through VC. They
have been identified by their respective counsels as well as by the
Investigating Officer SI Naveen Kumar, from PS Hauz Qazi.
10. Respondent No. 2 confirms that the matter has been amicably
settled with the petitioners without any force, fear, coercion and she
has received the entire settlement amount and has no objection if the
FIR No. 342/2023 is quashed against the petitioners.
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 the BNSS, it is deemed appropriate to quash the
instant FIR.
13. Consequently, to secure the ends of justice, FIR No. 342/2023,
dated 31st December, 2023, registered at P.S Hauz Qazi, Delhi under
Sections 498A/406/34 IPC, along with all consequential proceedings
emanating therefrom, is hereby, quashed. Original affidavits of the
parties, copies of which have been placed on record in the present
proceedings, shall be submitted before the learned Trial Court, so that
CRL.M.C. 8723/2026 Page 3 of 4
Signature Not Verified
Signed By:VAISHALI
PRUTHI
Signing Date:05.11.2026
15:16

these become part of Trial Court Record and shall also be submitted to
concerned SHO/IO within four weeks from today.
14. Petition is allowed and disposed of accordingly.
15. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
November 04, 2026/ SK
CRL.M.C. 8723/2026 Page 4 of 4
Signature Not Verified
Signed By:VAISHALI
PRUTHI
Signing Date:05.11.2026
15:16