Tushar Garg vs State Of (Nct Of Delhi) And Anr

$~39 & 51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
st
Date of Decision: 31 August, 2026
# CNR No. DLHC010406842026

+ CRL.M.C. 6394/2026&CRL.M.A. 26741-26742/2026

TUSHAR GARG
.....Petitioner
Through: Mr. Mishal Johari, Mr. Manish
Kaushik and Mr. Mainak Sarkar,
Advocates.

versus

STATE OF NCT OF DELHI AND ANR
.....Respondent
Through: Mr. Raj Kumar, APP for the State.
SI Deepak Sahu, PS: Punjabi Bagh.
Mr. Soutik Banerjee, Advocate for
R-2 with R-2 in person.
# CNR No. DLHC010318442026

+ CRL.M.C. 5078/2026 &CRL.M.A. 21290-21291/2026

TUSHAR GARG
.....Petitioner
Through: Mr. Mishal Johari, Mr. Manish
Kaushik and Mr. Mainak Sarkar,
Advocates.

versus

STATE OF (NCT OF DELHI) AND ANR
.....Respondent
Through: Mr. Shoaib Haider, APP for the State.
Signature Not Verified
CRL.M.C. 6394/2026 & CRL.M.C. 5078/2026 Page 1 of 4

Signed By:SONIA
THAPLIYAL
Signing Date:01.09.2026
18:35:51

Mr. Soutik Banerjee, 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. Both the petitions, being connected, have been taken up together and
are being disposed of by this common order.
2. As per the averments made in the petitions, Petitioner herein-Tushar
Garg got married to Respondent No. 2-Ms. Nikita Bansal on 17.02.2018, as
per Hindu rites and customs. The couple was blessed with a baby boy on
02.04.2022.
3. However, on account of there being compatibility issues, they started
residing separately from each other with effect from 06.05.2025. On the basis
of complaint made by Respondent No. 2, FIR No. 693/2025 (in CRL.M.C.
6394/2026) was registered at P.S. Punjabi Bagh for commission of offences
under Sections 498A/406/34 IPC.
4. In such abovesaid FIR, respondent No.2 has made allegations against
her husband and also against her other relatives.
5. Matter is still, however, at the investigational stage.
6. The other FIR i.e. FIR No.331/2026 (in CRL.M.C. 5078/2026 ) has
also been registered at P.S. Punjabi Bagh, for commission of offences under
Sections 420/406/467/478/471 IPC read with Section 120B IPC and the broad
allegations are with respect to sale of vehicle in an unauthorised manner
which was stated to be part of her istridhan .
7. Fact, however, remains that parties have amicably settled all their
Signature Not Verified
CRL.M.C. 6394/2026 & CRL.M.C. 5078/2026 Page 2 of 4

Signed By:SONIA
THAPLIYAL
Signing Date:01.09.2026
18:35:51

disputes and have entered into a comprehensive Settlement Agreement dated
12.07.2026.
8. Copy of such Settlement Agreement has been placed on record.
9. It is informed that pursuant to the above Settlement Agreement , the civil
matters (one guardianship petition, two petitions filed under the Hindu
Marriage Act, 1955 and one complaint filed under Protection of Women from
Domestic Violence (PWDV) Act, 20 0 5 have already been withdrawn. They
have also agreed to take divorce by way of mutual consent.

10. Respondent No. 2 is present in Court and has been duly identified by
the IO as well as by her counsel.
11. When asked, she reiterated that both the matters have been amicably
settled and she would have ‘ no objection ’ if both FIRs in question are quashed
in toto . She submits that she does not want any action against any of the
accused in view of the fact that she has settled all her disputes with her
husband and has agreed to take divorce by way of mutual consent. She also
submits that as per the terms of settlement, their son would remain in her
custody only and her husband has relinquished all his rights with respect to
visitation and custody. Respondent No. 2 submits that with respect to the
car/vehicle in question also, she is left with no grievance and that she has also
waived-off all her rights with respect to maintenance, alimony and istridhan ,
albeit, such agreement would not have any adverse impact over the rights of
their son.
12. Both the sides, Petitioner No. 1 and Respondent No. 2, who are present
in-person, undertake to adhere to the terms of the settlement in its true letter
and spirit.
13. In view of the settlement arrived at between the parties, continuing with
Signature Not Verified
CRL.M.C. 6394/2026 & CRL.M.C. 5078/2026 Page 3 of 4

Signed By:SONIA
THAPLIYAL
Signing Date:01.09.2026
18:35:51

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.
14. Accordingly, exercising inherent powers vested in this Court under
Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 , it is deemed
appropriate to quash both the above FIRs.
15. Consequently, to secure the ends of justice, both the FIRs in question
i.e. FIR No. 693/2025 and FIR No.331/2026, registered at Police Station
Punjabi Bagh , along with all consequential proceedings arising therefrom,
are, hereby, quashed.
16. Settlement Agreement and original affidavits of the parties, copies of
which have been placed on record in the present proceedings, shall be
submitted to concerned SHO/IO within four weeks from today.
17. The petitions stand disposed of in aforesaid terms.
18. Pending applications also stand disposed of.


(MANOJ JAIN)
JUDGE
AUGUST 31, 2026
d.negi/sa


Signature Not Verified
CRL.M.C. 6394/2026 & CRL.M.C. 5078/2026 Page 4 of 4

Signed By:SONIA
THAPLIYAL
Signing Date:01.09.2026
18:35:51