$~40
*	IN THE HIGH COURT OF DELHI AT NEW DELHI
%					       Date of Decision: 08th January, 2026
+ 	CRL.M.C. 144/2026
	FAIZAL							   .....Petitioner
Through:	Md. Arif Hussain and Mr. Sanu Muhammed P.K., Advocates 
				versus

	STATE NCT OF DELHI AND ANR			    .....Respondent
				Through:	Mr. Satinder Singh Bawa, APP 
SI Ravinder Chander, PS Hazrat Nizamuddin
     CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioner seeks quashing of FIR No. 187/2024 PS Hazarat Nizamuddin registered for commission of offences under Section 77 of Bharatiya Nyaya Sanhita, 2023 and Section 12 of Protection of Children from Sexual Offence Act, 2012. 
2. Admittedly, petitioner i.e. accused has already been discharged with respect to offence under Section 12 of Protection of Children from Sexual Offence Act, 2012 as would be evident from order dated 20.05.2025, copy of which is already on record. 
3. Charges have already been ascertained and the next date for recording of prosecution evidence is 23.02.2026. 
4. At the moment, petitioner is facing charge under Section 77 of Bharatiya Nyaya Sanhita, 2023 i.e. for committing offence of voyeurism.  
5. Victim is present in Court and submits that she does not want to pursue her complaint.  She states that she would have no objection if FIR in question is quashed.  She submits that even earlier, she had reiterated the same in her statement made under Section 183 of Bharatiya Nagarik Suraksha Sanhita, 2023.  Copy of such statement is also on record. 
6. Learned Addl. P.P., on instruction from the concerned IO, also states that accused has already been discharged for offence under Section 12 of Protection of Children from Sexual Offence Act, 2012. 
7. Learned counsel for petitioner, on instructions from petitioner, submits that there is no previous involvement of any nature whatsoever and the petitioner is a young boy in his twenties and he is also remorseful for his act and conduct and also assures that nothing of that sort would reoccur in future.  
8. Affidavit of complainant is also on record in which she has clearly deposed that she does not wish to pursue her criminal case any further and would have no objection if the FIR and the consequential proceedings are quashed. In view of the above, continuing with present criminal proceedings would serve no useful purpose and, therefore, it is deemed expedient to quash the FIR in question. 
9. Accordingly, FIR No. 187/2024 registered at Police Station Hazarat Nizamuddin, along with all consequential proceedings arising therefrom is, hereby, quashed.

(MANOJ JAIN)                                                                                 JUDGE
JANUARY 08, 2026/dr/sy






CRL.M.C. 144/2026                                                   1