Matrimonial FIR quashed after parties settled their private dispute and the complainant received compensation.

The petitioner sought quashing of FIR No. 25/2016, registered at Police Station Uttam Nagar (West) under Sections 498A and 406 of the Indian Penal Code, 1860, following a settlement between the parties recorded by the Counselling Cell of the Family Courts

The complainant confirmed receipt of the settlement amount of ₹9,00,000, and the parties jointly requested that the FIR be quashed

The Investigating Officer identified the parties, and the State did not oppose the petition

1. Whether the FIR registered under Sections 498A and 406 IPC and the proceedings arising from it should be quashed in view of the parties’ settlement

2. Whether the settlement and the principles in Gian Singh v. State of Punjab justified granting the joint request for quashing

The FIR alleged offences under Sections 498A and 406 of the Indian Penal Code, 1860

The Court relied on Gian Singh v. State of Punjab, (2012) 10 SCC 303, as the governing authority on quashing criminal proceedings in light of a compromise

The judgment does not set out further statutory provisions or elaborate the applicable test.

The Court noted that the dispute had been settled, the complainant had received the agreed ₹9,00,000, and both parties jointly sought quashing

The Investigating Officer had identified the parties, and the State did not oppose the request

Applying the principles in Gian Singh, the Court allowed the petition and quashed the FIR and proceedings arising from it

It quashed FIR No. 25/2016, registered under Sections 498A and 406 IPC at Police Station Uttam Nagar (West), Delhi, along with all proceedings emanating from it

The petition was disposed of accordingly