Matrimonial FIRs may be quashed where parties reconcile and fulfil settlement obligations.

Petitioner No. 1, Sunny Gola, married respondent No. 2 on 15 February 2017.

Respondent No. 2’s complaint led to registration of FIR No. 0183/2018 at P.S. Hauz Qazi under Sections 498A, 406 and 34 IPC against the petitioners, including petitioner No. 1’s parents.

The spouses resumed cohabitation from 6 February 2026 and entered into a settlement on 22 May 2026 to resolve the disputes and related proceedings.

Before the Court, respondent No. 2 confirmed their reconciliation, that they were residing together, and that the settlement obligations had been fulfilled; petitioner No. 1 stated that his parents lived separately.

The petitioners sought quashing of the FIR and consequential proceedings.

1. Whether the FIR registered under Sections 498A, 406 and 34 IPC and the consequential proceedings should be quashed in light of the parties’ settlement and reconciliation

2. Whether the matrimonial nature of the dispute and the parties’ reconciliation permitted quashing in accordance with Gian Singh v. State of Punjab

The FIR alleged offences under Sections 498A, 406 and 34 of the Indian Penal Code, 1860.

The Court relied on Gian Singh v. State of Punjab, (2012) 10 SCC 303, for the principle that criminal proceedings arising from a matrimonial dispute may be quashed where the parties have settled their differences and reconciliation has been achieved.

The Court accepted the complainant’s confirmation that reconciliation had occurred, the spouses were living together, and the settlement obligations had been performed.

Given that the alleged offences arose from a matrimonial dispute and the marital discord had ended, the Court found no impediment to quashing the FIR under the principle in Gian Singh.

The Investigating Officer also confirmed the parties’ identities.

The pending application was also disposed of.