Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
th
% Date of Decision: 9 February, 2026
+ CRL.M.C. 1096/2026
SOHAIL SAIFI & ORS.
.....Petitioner
Through: Mr. Arif Hussain, Advocate along
with petitioners in person.
versus
STATE (NCT OF DELHI) & ANR.
.....Respondent
Through: Mr. Raj Kumar, APP with SI Akshay
Dagar.
Mr. Mohd. Talat, Advocate for R-2
with R-2 in person.
CORAM:
HON’BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 345/2025 dated
27.08.2025, registered at Police Station Shaheen Bagh, Delhi for commission
of offences under Sections 75/ 85/ 316(2)/ 351(2)/ 3(5), BNS (corresponding
Sections 354A/ 498A/ 406/ 506/ 34 IPC), along with all consequential
proceedings arising therefrom, on the basis of compromise arrived at between
the parties.
2. The marriage between complainant (respondent No.2 herein) and
petitioner No.1 was solemnized on 17.12.2023 according to Muslim rites and
customs.
Signature Not Verified
CRL.M.C. 1096/2026 1
Signed By:SONIA
THAPLIYAL
Signing Date:11.02.2026
10:33:46
3. However, on account of some matrimonial dispute, respondent No.2
reported the matter to police which resulted in registration of abovesaid FIR.
4. Though chargesheet has already been filed against all the petitioners,
charges are yet to be framed.
5. Both the sides have entered into settlement and have started living
together in complete harmony and, therefore, the present petition has been
filed seeking quashing of FIR.
6. Respondent No.2 is present in person and she has been duly identified
by IO.
7. She reiterates the terms of settlement and submits that she is living
happily with her husband and in-laws and she does not want any further
action and would have no objection if the FIR in question is quashed. She
submits that she has entered into settlement voluntarily and without any force.
Her affidavit, to said effect, is also on record. She also submits that all her
istridhan articles are with her and she is left with no grievance against any of
the petitioners.
8. In view of the settlement arrived at between the parties, continuing with
criminal proceedings would serve no useful purpose, especially, when dispute
does not involve any public interest and is, primarily, private in nature. In any
case, even the complainant does not wish to press any charges against the
petitioners.
9. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
10. Consequently, to secure the ends of justice, FIR No. 345/2025 dated
27.08.2025, registered at Police Station Shaheen Bagh, Delhi for commission
of offences under Sections 75/ 85/ 316(2)/ 351(2)/ 3(5), BNS (corresponding
Signature Not Verified
CRL.M.C. 1096/2026 2
Signed By:SONIA
THAPLIYAL
Signing Date:11.02.2026
10:33:46
Sections 354A/ 498A/ 406/ 506/ 34 IPC), along with all consequential
proceedings emanating therefrom, is hereby, quashed.
11. The petition stands disposed of in aforesaid terms.
12. Pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
FEBRUARY 9, 2026/ sw/pb
Signature Not Verified
CRL.M.C. 1096/2026 3
Signed By:SONIA
THAPLIYAL
Signing Date:11.02.2026
10:33:46