Delhi High Court
Criminal Procedure and EvidenceFamily Law

Matrimonial FIRs may be quashed under inherent powers after settlement where no public interest is involved.

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

Delhi High CourtJUDGMENT: August 31, 20263 MIN READSOURCE JUDGMENT
Matrimonial FIRs may be quashed under inherent powers after settlement where no public interest is involved.. Tushar Garg vs State Of (Nct Of Delhi) And Anr. Delhi High Court. LawLens
THE ORIGINAL LAWLENS SUMMARY
01

Facts

The petitioner, Tushar Garg, married Respondent No. 2, Nikita Bansal, on 17 February 2018, and they had a son born on 2 April 2022.

Source reference: p. 2, para. 2

The parties began residing separately from 6 May 2025 due to matrimonial incompatibility.

Source reference: p. 2, para. 3

On Respondent No. 2’s complaint, FIR No. 693/2025 was registered at Police Station Punjabi Bagh under Sections 498A/406/34 IPC against the petitioner and his relatives.

Source reference: p. 2, paras. 3–4

A second FIR, FIR No. 331/2026, was registered under Sections 420/406/467/478/471 IPC read with Section 120B IPC concerning the alleged unauthorised sale of a vehicle claimed to form part of Respondent No. 2’s istridhan.

Source reference: p. 2, para. 6

During the pendency of investigation, the parties entered into a comprehensive Settlement Agreement dated 12 July 2026 and amicably resolved all disputes.

Source reference: p. 3, paras. 7–8

Pursuant to the settlement, various civil and matrimonial proceedings were withdrawn, and the parties agreed to seek divorce by mutual consent.

Source reference: p. 3, para. 9

Respondent No. 2 appeared before the Court, confirmed the settlement, and stated that she had no objection to quashing both FIRs and did not wish to pursue any criminal action.

Source reference: p. 3, paras. 10–11
02

Issues

Whether the High Court should exercise its inherent jurisdiction under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 to quash FIR No. 693/2025 and FIR No. 331/2026 on the basis of an amicable settlement between the parties?

Source reference: p. 4, paras. 13–15

Whether continuation of the criminal proceedings would serve any useful purpose where the complainant had settled all disputes, had no objection to quashing, and the controversy was primarily private and matrimonial in nature?

Source reference: p. 4, para. 13
03

Law Applied

The Court applied Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, which preserves the High Court’s inherent powers to make orders necessary to give effect to any order under the Sanhita, prevent abuse of the process of court, or otherwise secure the ends of justice.

Source reference: p. 4, para. 14

The Court further applied the principle that criminal proceedings arising from predominantly private or matrimonial disputes may be quashed on the basis of a genuine and comprehensive settlement where the complainant no longer wishes to pursue the allegations, continuation of the proceedings would serve no useful purpose, and no overriding public interest is involved.

Source reference: p. 4, para. 13
04

Reasoning

The Court noted that the parties had comprehensively settled their matrimonial, civil, and criminal disputes, had agreed to pursue divorce by mutual consent, and had withdrawn other related proceedings.

Source reference: p. 3, para. 9

Respondent No. 2 personally confirmed the settlement, expressly stated that she had no objection to quashing both FIRs, and waived her claims concerning the vehicle, maintenance, alimony, and istridhan, subject to the settlement terms and without prejudice to the rights of the parties’ son.

Source reference: p. 3, para. 11

Since the disputes were primarily private in character and the complainant herself did not wish to press the allegations, the Court concluded that continuation of the criminal proceedings would not advance the administration of justice and would serve no useful purpose.

Source reference: p. 4, para. 13

The circumstances therefore justified exercise of the Court’s inherent jurisdiction under Section 528 BNSS to secure the ends of justice.

Source reference: p. 4, para. 14
05

Holding

The Court answered the issues in favour of the petitioner and exercised its inherent powers under Section 528 BNSS.

FIR No. 693/2025 and FIR No. 331/2026, both registered at Police Station Punjabi Bagh, together with all consequential proceedings, were quashed in toto.

Source reference: p. 4, para. 15

The parties were directed to submit the Settlement Agreement and the original affidavits to the concerned SHO/IO within four weeks.

Source reference: p. 4, para. 16

Both petitions and the pending applications were disposed of accordingly.

Source reference: p. 4, paras. 17–18
06

Acts & Sections Cited

7 provisions across 2 statutes referred to in this judgment. Each provision opens on LawLens.

Bharatiya Nagarik Suraksha Sanhita, 20231

Delhi High Court

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Tushar GargvsState Of (Nct Of Delhi) And Anr

Delhi High Court · August 31, 2026

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