Delhi High Court - Orders
Rocky Goyal @ Rocky & Ors vs The State (Govt. Of Nct Of Delhi) & Anr on 6 January, 2026
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 72/2026
ROCKY GOYAL @ ROCKY & ORS. .....Petitioners
Through: Mr. Shekhar Mehla and Mr. Rahul
Rai, Advocates alongwith petitioners
(in-person).
versus
THE STATE (GOVT. OF NCT OF DELHI) & ANR.
.....Respondents
Through: Ms. Richa Dhawan, APP for the
State.
SI Udeshya Rathi, P.S.: Vijay Vihar.
Mr. Rajbir Malik, Mr. Sandeep, Mr.
Praveen Bhati and Mr. Kadam
Khorbi, Advocates for R-2 alongwith
R-2 (in-person).
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 06.01.2026 CRL.M.C. 72/2026 By way of the present petition filed under section 528 of the Bharatiya Nagarik Suraksha Sanhita 2023, the petitioners, who are the former husband and in-laws of the complainant/respondent No. 2, seek quashing of case FIR No. 0670/2022 dated 07.09.2022 registered under sections 498A/406/34 of the Indian Penal Code 1860 ('IPC') at P.S.: Vijay Vihar, Rohini, Delhi. Consequent upon completion of CRL.M.C. 72/2026 Page 1 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 09/01/2026 at 20:38:01 investigation, offence under section 354 IPC was added vide charge- sheet dated 06.03.2023.
2. The petition is premised on Memorandum of Understanding/Settlement dated 31.01.2025 and Judgment of Divorce dated 12.11.2025, which is the culmination of petitions under sections 13B(1) and 13B(2) of the Hindu Marriage Act 1955, whereby the parties had sought dissolution of their marriage by mutual consent.
3. The petition is supported by affidavits of the petitioners, as also of respondent No. 2, alongwith proof of their IDs.
4. The petitioners Nos. 1 and 2 are present in court. Petitioners Nos. 3, 4 and 5 have joined via video-conferencing. Respondent No. 2 is also present in court. Their credentials have been verified and they have also been identified by their respective counsel.
5. The parties have confirmed that no child was born from the wed-lock.
6. No appeal is stated to have been filed from the judgment of divorce decree.
7. The court has interacted with respondent No. 2, who confirms that she has taken divorce by mutual consent; and that a settlement has been entered into between the parties; and that in full-and-final settlement of all her claims including towards maintenance (past, present and future), stridhan, dowry articles, jewellery, permanent alimony, etc., she was to receive a sum of Rs. 3,20,000 /- from petitioner No. 1; out of which Rs. 2,20,000 /- was paid earlier and Rs. 1,00,000 /- has been paid in court today, in compliance of the terms of the settlement deed. Respondent No. 2 confirms that all aspects of the settlement have now been performed.
CRL.M.C. 72/2026 Page 2 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 09/01/2026 at 20:38:01
8. Ms. Richa Dhawan, learned APP confirms that the State has no objection to the subject FIR being quashed.
9. In the circumstances, in line with the law laid down by the Supreme Court in Gian Singh vs. State of Punjab &Anr. reported as (2012) 10 SCC 303 as also in Narinder Singh &Ors. vs. State of Punjab & Anr. reported as (2014) 6 SCC 466, this court sees no reason why the subject FIR and all proceedings emanating therefrom should not be quashed. This court is of the view that in light of the settlement between the contesting parties, continuing with the subject FIR and all subsequent proceedings would be an exercise in futility and would not be conducive to peace and harmony between the parties.
10. Accordingly, FIR No. 0670/2022 dated 07.09.2022 registered under sections 498A/406/34 IPC at P.S.: Vijay Vihar, Rohini, Delhi is quashed. All proceedings arising therefrom also stand closed.
11. Petition stands disposed-of.
12. Pending applications, if any, also stand disposed-of.
ANUP JAIRAM BHAMBHANI, J JANUARY 6, 2026 ss CRL.M.C. 72/2026 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 09/01/2026 at 20:38:01