Deepak Singh Kathait And Others vs Nct Of Delhi And Anr

$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision : 04.11.2026
# CNR No. DLHC010240932026
+ CRL.M.C. 4190/2026
DEEPAK SINGH KATHAIT AND OTHERS .....Petitioners
Through: Mr. Amit Singh, Mr. Surya
Ketu Tomar, Mr. Keshav Kant
Sharma, Advs. with all
petitioners in person.
versus
NCT OF DELHI AND ANR .....Respondent
Through: Mr. Amit Ahlawat, APP with SI
Nikhil, PS Ambedkar Nagar.
Mr. Sandeep Singh Nainwal,
Ms. Vinita Sharma, Advs. for
R-2 along with R-2 in person.
CORAM:-
HON'BLE MR. JUSTICE RAVINDER DUDEJA
RAVINDER DUDEJA, J.
CRL.M.A. 34854/2026 (early hearing)
1. Bearing in mind the reasons explained in the application, the
same is allowed and CRL.M.C. 4190/2026 is taken up for hearing
today.
2. The date earlier fixed stands cancelled.
JUDGMENT(ORAL)
CRL.M.C. 4190/2026
3. This is a petition under Section 528 of the Bharatiya Nagarik
Suraksha Sanhita, 2023 (BNSS) seeking quashing of FIR No.
CRL.M.C. 4190/2026 Page 1 of 4
Signature Not Verified
Signed By:VAISHALI
PRUTHI
Signing Date:05.11.2026
15:12

225/2022, dated 9th April, 2022, registered at P.S Ambedkar Nagar,
Delhi under Sections 498A/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)
th
and petitioner no. 1 was solemnized on 29 January, 2020 as per
Hindu rites and customs. One child was born from the abovesaid
wedlock.
5. However, on account of temperamental differences, the parties
started residing separately 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. Charge-sheet has since been filed under Sections 498A/406/34
IPC.
7. During the course of proceedings under Section 125 of Cr.P.C.
in MT No. 345/2021, the parties were referred to the Counselling Cell,
Family Courts, Saket, Delhi where they amicably resolved their
disputes and the terms of the compromise were reduced into writing in
th
the form of a Settlement dated 26 September, 2025. Copy of the
th
Settlement dated 26 September, 2025 is annexed as Annexure P/3.
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 16 January, 2026 and
petitioner no. 1 has paid the entire settlement amount of Rs.
13,30,000/- (Rupees Thirteen Lacs Thirty Thousand Only) to the
CRL.M.C. 4190/2026 Page 2 of 4
Signature Not Verified
Signed By:VAISHALI
PRUTHI
Signing Date:05.11.2026
15:12

Respondent no. 2 as per the schedule in the settlement. It was further
submitted that the custody of the minor child will remain with the
Respondent no. 2.
9. All parties are physically present before the Court. They have
been identified by their respective counsels as well as by the
Investigating Officer SI Nikhil, from PS Ambedkar Nagar.
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. 225/2022 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. 225/2022,
dated 9th April, 2022, registered at P.S Ambedkar Nagar, Delhi under
Sections 498A/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. 4190/2026 Page 3 of 4
Signature Not Verified
Signed By:VAISHALI
PRUTHI
Signing Date:05.11.2026
15:12

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. 4190/2026 Page 4 of 4
Signature Not Verified
Signed By:VAISHALI
PRUTHI
Signing Date:05.11.2026
15:12