Delhi High Court - Orders
Deepak Chugh And & Ors vs State Of Nct Delhi & Anr on 11 September, 2025
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6437/2025
DEEPAK CHUGH AND & ORS. .....Petitioners
Through: Mr. Piyush Pahuja, Mr. Tushar Yadav
and Mr. Upender Kumar, Advocates
with petitioners in person.
versus
STATE OF NCT DELHI & ANR. .....Respondents
Through: Mr. Sanjeev Sabharwal, APP for the
State with SI Sanjeeta, PS -
Mukherjee Nagar.
Mr. Utsav Pandey and Ms. Nidhi
Kumar, Advocates for respondent no.
2 with respondent no. 2 in person
(through VC).
CORAM:
HON'BLE MR. JUSTICE ARUN MONGA
ORDER
% 11.09.2025
1. Petitioners herein seek quashing of FIR No. 340/2021 dated 12.07.2021 lodged under Sections 498A, 406, 323, 509, 506, 34 IPC, registered at Police Station Mukherjee Nagar, on the basis of a compromise between the parties.
2. The petitioner no. 1 (husband) and respondent no.2/complainant (wife) got married on 11.02.2000 as per Hindu rites. Two children are born from the wedlock. Petitioner no. 2 is the mother, petitioner no. 3 is the maternal uncle of petitioner no.1. However, the marriage later resulted in acrimony, due to temperamental differences.
CRL.M.C. 6437/2025 Page 1 of 3This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/09/2025 at 22:09:15
3. Learned counsel for the petitioners submit that the parties have now now amicably settled their differences vide the Memorandum of Understanding dated 01.08.2024 and that the affidavit to the effect of no objection, duly deposed by respondent no.2, has also been placed on record, appeneded as Annexure P/3.
3.1 Pursuant thereto, he submits that the couple has resumed their matrimonial ties.
4. Learned APP for the State, on instructions, concur with the factum of compromise between the parties and the same has been duly verified, he informs.
5. In the aforesaid backdrop, I have heard learned counsel for the petitoners and respondent no.2, as well as perused the case file.
6. Parties are present in Court and I have interacted with them. Upon a query put to respondent no. 2, she candidly submits that she has settled differences with petitioner no.1. She submits that she has entered into the settlement of her own volition, without any pressure, coercion, or undue influence. Pursuant to the settlement, she further submits they are enjoying their matrimonial bliss and have resumed cohabitation.
7. Having heard, the dispute seems to be an entirely family matter not involving either public interest or any societal interest, further proceedings would thus be an abuse of the process of law. Particularly, when the parties have amicably settled their disputes and are now enjoying matrimonial bliss after burying the hatchet. The dispute does not involve any public interest or concern of society at large. Continuation of proceedings may rather result in hostility between the parties and defeat the very purpose of settlement.
8. The trial would serve no fruitful purpose. Therefore, the proceedings CRL.M.C. 6437/2025 Page 2 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/09/2025 at 22:09:15 deserve to be quashed in exercise of the inherent powers of the Court. Reference in this context may also be had to judgment rendered in the case of Gian Singh Vs. State of Punjab & Anr. [(2012) 10 SCC 303].
9. In the premise, looking at larger interest of justice, invoking inherent powers under Section 528 BNSS, it is deemed expedient to quash the FIR in question arising out of matrimonial dispute between the private parties.
10. Consequently, the instant petition is allowed. The criminal proceedings arising out of FIR No. 340/2021 dated 12.07.2021 lodged under Sections 498A, 406, 323, 509, 506, 34 IPC, registered at Police Station Mukherjee Nagar against the petitioner nos. 1 to 3 and further proceedings arising therefrom are hereby quashed.
ARUN MONGA, J SEPTEMBER 11, 2025 kd CRL.M.C. 6437/2025 Page 3 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/09/2025 at 22:09:15