Vikram Singh vs State (Govt Of Nct Of Delhi) Through Sho Gokulpuri Delhi & Anr.

$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
rd
Date of Decision: 3 September, 2026
# CNR No. DLHC010414322026
+ CRL.M.C. 6507/2026
VIKRAM SINGH .....Petitioner
Through: Mr. Manish Kumar, Mr. Arun Kumar
Bharti, Mr. Tanay Jareda, Mr. Tushar
Kumar, Mr. Praveen Chaudhary and
Mr. Ajitabh Kumar, Advocates along
with petitioner-in-pers
versus

STATE (GOVT OF NCT OF DELHI) THROUGH SHO
GOKULPURI DELHI & ANR. .....Respondent
Through: Mr. Satinder Singh Bawa, APP for
State with SI Amit Verma
Advocate for R-2 (appearance not
given)
Respondent No. 2 in person

CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
CRL.M.A. 27205/2026 (for exemption)
Exemption allowed, subject to all just exceptions.
CRL.M.C. 6507/2026
1. Petitioner herein seeks quashing of FIR No. 0238/2016 dated
27.03.2016, registered at Police Station Gokul Puri, for commission of
offences under Sections 498A/406/34 IPC, along with all consequential
Signature Not Verified
CRL.M.C. 6507/2026 1

Digitally Signed
By:SONIA THAPLIYAL
Signing Date:05.09.2026
15:43:23

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 15.02.2013, as per Hindu rites and
ceremonies. They were blessed with a boy.
3. However, due to certain temperamental differences, the parties started
living separately and when a complaint was lodged by respondent No. 2, it
resulted into registration of the abovesaid FIR.

4. Charge-sheet has already been filed and case is now at the stage of
prosecution evidence.
5. When an Execution Petition was referred to mediation, parties were
able to resolve all their disputes amicably under the aegis of Delhi Mediation
Centre, Karkardooma Courts, Delhi vide Mediation Settlement Order dated
21.08.2025 and have decided to part ways gracefully.
6. Copy of such Mediation Order has been placed on record.
7. It is in the abovesaid backdrop that quashing is being sought.
8. Respondent No.2 is present and she has been duly identified by her
counsel as well as investigating officer, who are present in Court.
9. When asked, respondent No.2 submitted that the matter has been
amicably settled and she reiterates the terms of settlement as recorded in the
settlement. She states that she has agreed to accept a total sum of Rs.
7,70,000/- as full and final settlement in lieu of istridhan , alimony,
maintenance for self (past, present and future). She has already received Rs.
4,70,000/- and today an FDR for Rs. 3 lacs Bearing No. 258189 issued by
Punjab & Sind Bank in the name of her son Jatin Singh has been handed over
to her. Custody of their son shall remain with her, without any visitation
Signature Not Verified
CRL.M.C. 6507/2026 2

Digitally Signed
By:SONIA THAPLIYAL
Signing Date:05.09.2026
15:43:23

rights to petitioner. She also submits that as per Mediation Settlement, their
minor son would be at liberty to take recourse to any provision of law for
seeking appropriate relief in relation to his education, maintenance and
upbringing etc.
10. She also submits that there is already a divorce between them by way of
mutual consent and decree has been granted by the learned Principal Judge,
Family Court on 20.05.2026.
11. She states 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.
12. 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.
13. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
14. Consequently, to secure the ends of justice, FIR No. 0238/2016 dated
27.03.2016, registered at Police Station Gokul Puri, for commission of
offences under Sections 498A/406/34 IPC, along with all consequential
proceedings emanating therefrom, is hereby, quashed.
15. 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 within four weeks from today, so that these become part of Trial Court
Record.
Signature Not Verified
CRL.M.C. 6507/2026 3

Digitally Signed
By:SONIA THAPLIYAL
Signing Date:05.09.2026
15:43:23

16. The petition stands disposed of in aforesaid terms.


(MANOJ JAIN)
JUDGE
SEPTEMBER 3, 2026/ dr/sy
Signature Not Verified
CRL.M.C. 6507/2026 4

Digitally Signed
By:SONIA THAPLIYAL
Signing Date:05.09.2026
15:43:23