$~24
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 07th January, 2026
+ 	CRL.M.C. 99/2026 & CRL.M.A. 338/2026
	NABEEL AHMAD & ORS.
.....Petitioner
Through:	Mr. Vaseem Khan with Mr. Rita Aggarwal, Mr. Salman Khan, Advocates along with petitioner. 

				versus

	STATE OF NCT OF DELHI & ANR.
.....Respondent
				Through:	Mr. Raj Kumar, APP with SI Poonam. 
Ms. Divya Sharma with Mr. Saurabh Pandey, Advocates. 

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. The present petition has been filed under Section 528 BNSS, seeking quashing of proceedings arising out of FIR No. 387/2022 dated 23.07.2022, registered under Sections 406/498A/34 IPC at P.S: Geeta Colony, Delhi, along with all proceedings emanating therefrom.
2. The abovesaid FIR was registered on the basis of complaint made by the respondent No.2-Ms. Rijwana who got married to petitioner No.1 on 25.04.2017 as per Muslim rites and ceremonies.
3. However, she lodged a report with the police with respect to alleged cruelty meted out to her by her husband and in-laws which resulted in registration of the abovesaid FIR.
4. Admittedly, there is one baby girl born from the abovesaid marriage, who is presently in the care and custody of respondent No.2 i.e. his mother.
5. Owing to certain matrimonial discord and differences, the parties started living separately. 
6. Fact, however, remains that with the efforts made by learned counsel for parties and Delhi Mediation Centre, Karkardooma, all the disputes have been amicably resolved, as would be evident from Mediation proceedings dated 17.05.2025.
7. As per the broad terms of settlement, the parties have already taken divorce as per personal law i.e. Shariyat and respondent No.2 has also, already, received a sum of Rs. 7.25 lacs, in lieu of mehar amount, iddat expenses, permanent alimony, istridhan, maintenance (present, past & future).
8. It is also apprised that in terms of settlement, respondent No.2-wife has already withdrawn her complaint and maintenance petition. The custody of the child would remain with the mother, though, the father would be at liberty to visit him, as per mutual convenience. 
9. Respondent No.2 is present in Court and reiterates the terms of settlement and also submits that she would have no objection if the instant FIR is quashed. 
10. Her affidavit to said effect is also on record.
11. All the ten accused persons are present today in person. 
12. Learned counsel for petitioner submits that six of the accused persons were shown in column No. 11 in the charge-sheet, while four were reflected in column No.12, and the Court has already taken cognizance but the charges are yet to be ascertained.
13. Learned APP for the State also confirms the aspect of filing of the charge-sheet.      
14. The Investigating Officer (I.O.) is present and she, besides the counsel for respondent No.2, confirms the broad facts and also identifies respondent No.2-wife.
15. In view of the settlement arrived between the parties, continuing with criminal proceedings would serve no useful purpose especially when dispute does not involve any public interest or interest of the society at large. In any case, even the complainant does not wish to press any charges against the petitioners. 
16. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the FIR instant.
17. Consequently, to secure the ends of justice, FIR No. 387/2022 dated 23.07.2022, registered under Sections 406/498A/34 IPC at P.S: Geeta Colony along with all consequential proceedings emanating therefrom, is hereby, quashed.
18. The petition stands disposed of in aforesaid terms. 
19. Pending application also stands disposed of.


(MANOJ JAIN)                                                                                 JUDGE
	JANUARY 7, 2026/sw/sa


CRL.M.C. 99/2026                                                       1