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*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
					          Date of Decision: 10th September, 2026
#	CNR No. DLHC010430242026
+ 	CRL.M.C. 6734/2026 & CRL.M.A. 28152/2026
	MD. EKRAMUL ANSARI & ANR.
.....Petitioner
Through:	Mr. Vivek Kr. Gaurav, Mr. Sunil Parjapati and Mr. Harsh Chaudhary, Advocates.

				versus

	STATE OF NCT OF DELHI AND ANR 
.....Respondent
Through:	Mr. Sunil Kumar Gautam, APP for the State with SI Ranvijay.
	Mr. Nitya Sharma, Advocate for R-2 along with respondent No.2.	

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 0153/2025 dated 05.06.2025, registered at Police Station Hauz Qazi, for commission of offences under Sections 79/351(3) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Sections 509/506 IPC) and Sections 66E/67 of Information Technology Act, 2000 (IT Act), along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. As per allegations appearing in the abovesaid FIR, petitioner No.1 and respondent No.2 were colleagues. According to respondent No.2, petitioner No.1 used to claim that he liked her. He also tried to meet her on different pretexts. She, though got married on 29.11.2024 but despite her such marriage also, petitioner No.1 kept on harassing her by saying that if she did not respond to him, he would commit suicide. Eventually, on the basis of the report lodged by her, the abovesaid FIR was registered. Broadly speaking, according to respondent No.2, petitioner No.1 had insulted her modesty and had intimidated her. She also alleged violation of her privacy and claimed that petitioner No.1 had circulated and published obscene material pertaining to her. She also alleged that such circulation was made by petitioner No.1, with the assistance of his brother i.e. petitioner No.2.
3. The matter is still under investigation.
4. However, in the interregnum, both the parties have amicably settled the matter as would be evident from Memorandum of Understanding (MoU) dated 31.08.2026. 
5. Copy of such MoU has also been placed on record. 
6. Respondent No.2 is present in-person and she has been duly identified by IO as well as by her counsel.
7. When asked, respondent No.2 reiterated that the matter has been amicably settled and verifies the correctness of the contents of MoU. She submits that after the abovesaid incident, the petitioners have apologized to her and she has already accepted such apology. She states that she has entered into settlement voluntarily, without any influence or coercion from any corner whatsoever and, therefore, she is no longer interested in desirous in pursuing with the abovesaid FIR and would have ‘no objection’ if the FIR is quashed.
8. Learned APP for the State, on instructions from IO, submits that both the petitioners have clean antecedents and they are not involved in any other criminal case.
9. During course of the consideration, both the petitioners tendered their apology to respondent No.2, which has been, again, accepted by her.
10. Keeping in mind the overall facts and circumstances of the case and the fact that the parties have amicably settled their disputes, this Court is of the considered view that the continuation of the criminal proceedings would serve no useful purpose especially when respondent No.2 wishes to turn the page and embark upon a fresh chapter of her life. Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
11. Consequently, FIR No. 0153/2025 dated 05.06.2025, registered at Police Station Hauz Qazi, for commission of offences under Sections 79/351(3) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Sections 509/506 IPC) and Sections 66E/67 of Information Technology Act, 2000 (IT Act), along with all consequential proceedings arising therefrom, is, hereby, quashed subject to petitioners depositing total cost of Rs. 25,000/- with Delhi High Court Legal Services Committee within six weeks from today. 
12. Proof of deposit of cost, MoU and original affidavits of the parties, copies of which have been placed on record in the present proceedings, shall be submitted to the concerned IO/SHO within further one week.
13. The petition stands disposed of in aforesaid terms.
14. Pending application also stands disposed of.

(MANOJ JAIN)                                                                                 JUDGE
SEPTEMBER 10, 2026/ss/sa






CRL.M.C. 6734/2026                                                     1