Delhi High Court - Orders
Sarthak Chaudhary & Anr vs State Of Nct Of Delhi & Anr on 9 July, 2025
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2169/2025
SARTHAK CHAUDHARY & ANR. .....Petitioners
Through: Petitioners with their counsel Mr.
Manoj Kumar Singh, Adv.
versus
STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Ms. Meenakshi Dahiya, APP for the
State.
R-2 with her counsel with Mr. Pritam
Singh, Adv.
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 09.07.2025
1. By way of the present petition, the petitioners are seeking quashing of FIR bearing no.574/2020, registered at Police Station Dwarka South, Delhi for the offences punishable under Sections 498A/354C/354D/384/506/34 of Indian Penal Code, 1860 (hereafter 'IPC').
2. The petitioners and respondent no. 2 are present before this Court in person. They have been identified by their counsels and concerned Investigating Officer (IO) from Police Station Dwarka South, Delhi.
3. Briefly stated, facts of the present case are that the marriage between the petitioner no. 1 and respondent no. 2 was solemnized on 21.07.2018 as per the Hindu rites and customs and were living with each other. No child was born from their wedlock. After some time due, to different lifestyles and 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 09/07/2025 at 22:17:48 temperamental differences, both the parties could not reside with each other and since September, 2019, petitioner no. 1 and respondent no. 2 started living separately from each other. Thereafter, due to temperamental differences between petitioner no. 1 and respondent no. 2, respondent no. 2 have got registered the FIR against the petitioners under the relevant sections.
4. It is stated that both the parties have amicably settled the present matter vide Settlement Deed dated 30.09.2024, entered between them at Counselling Cell, Family Court.
5. On a query made by this Court, respondent no.2 who has been identified by the concerned IO, has categorically stated that she has entered into compromise out of her own free will and without any pressure, coercion or threat. It is also stated by respondent no. 2 that the entire dispute has been amicably settled between the parties. Respondent no. 2 further states that she has no objection if the present FIR is quashed.
6. In view of the above fact that the parties have amicably resolved their differences of their own free will, without any coercion and no useful purpose will be served by continuing the proceedings, rather the same would create further acrimony between them. It would thus be in interest of justice to quash the abovementioned FIR and the proceedings pursuant thereto. There is no legal impediment in quashing the FIR in question.
7. Accordingly, FIR bearing No. 574/2020, registered at Police Station Dwarka South, Delhi for the offences punishable under Sections 498A/354C/354D/384/506/34 of IPC and all consequential proceedings emanating therefrom are quashed.
8. In view of the above, the present petition stands disposed of.
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 09/07/2025 at 22:17:48
9. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J JULY 09, 2025/A 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 09/07/2025 at 22:17:48