Criminal proceedings for matrimonial offences quashed following successful mediation and full settlement between parties.

The petitioners (the husband and his family members) filed a petition seeking the quashing of FIR No. 80 of 2025, registered at Police Station Mahila Thana, Durg.

The FIR was lodged by Respondent No. 2 (the wife) for offenses under Section 85 read with Section 3(5) of the Bharatiya Nyaya Sanhita (BNS).

During the pendency of the petition, the matter was referred to the Mediation Centre, which reported on 23.03.2026 that the parties had reached a successful settlement.

In accordance with the settlement, the petitioners agreed to pay a total sum of Rs. 17,00,000/- via Demand Drafts to Respondent No. 2.

The Court verified that the full amount was received by Respondent No. 2 after due identification.

Whether the FIR and subsequent criminal proceedings arising from a matrimonial dispute ought to be quashed under the inherent powers of the High Court following a successful mediation and settlement between the parties.

The Court applied the settled legal principle that criminal proceedings arising out of matrimonial or personal disputes may be quashed if the parties have reached an amicable settlement and the continuation of the trial would serve no useful purpose or constitute an abuse of the process of law.

The court specifically referenced Section 85 (pertaining to cruelty by husband or relatives) and Section 3(5) (pertaining to joint liability) of the Bharatiya Nyaya Sanhita (BNS).

The Court examined the reports from the Mediation Centre dated 23.03.2026 and 24.03.2026, which confirmed that the parties had voluntarily resolved their disputes.

The Court noted that the entire settlement amount of Rs. 17,00,000/- had been duly paid to and received by Respondent No. 2.

Applying the law to these facts, the Court reasoned that because the parties had amicably settled their grievances, the prospect of conviction was remote, and continuing the criminal proceedings would result in an unnecessary burden on the judicial system and the parties involved.

The Court concluded that quashing the FIR was necessary to secure the ends of justice and give effect to the settlement.

The Court quashed FIR No. 80 of 2025 registered at Police Station Mahila Thana, Durg, along with all consequential proceedings arising therefrom.

This relief was granted subject to the condition that the petitioners continue to abide by the terms of the settlement.

The petition was allowed.