$~60
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 13th February, 2026
+ 	W.P.(CRL) 533/2026 & CRL.M.A. 4947/2026
	ARIF & ORS.						 .....Petitioner
Through:	Mr. Mohd. Shariq iwht MR. Shivam, Mr. Ajay, Advocates. 
				versus
	THE STATE (NCT OF DELHI) & ANR.	     .....Respondent
Through:	Mr. Sanjay Lao, SC (Crl.) and Mr. Abhinav Kumar, Adv. with SI Udit. 
Mr. Khurshid Anawar, Advocate with complainant. 
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioners seek quashing of FIR No. 347/2025 dated 18.05.2025, registered at P.S. Ranhola, Delhi under Sections 85/316(2)/3(5) Bhartiya Nyaya Sanhita, 2023 (corresponding Sections 498A/406/34 IPC), along with all consequential proceedings arising therefrom, on the basis of settlement arrived at between the parties. 
2. The marriage between respondent No.2 and petitioner No.1 was solemnized on 21.12.2024 as per Muslim rites and customs.  However, due to certain temperamental differences, they started living separately.
3. On account of matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of abovesaid FIR. 
4. Charge-sheet has, reportedly, been filed. 
5. There is now amicable settlement and copy of Memorandum of Settlement dated 11.09.2025 has been placed on record. As per terms of such settlement, respondent No.2 and her husband have already withdrawn their other respective cases, and have already obtained declaration of divorce by way of mutual consent/Mubarat on 28.07.2025 from Competent Court.  
6. All the petitioners except petitioner No.6, are present in Court. 
7. Respondent No.2 is present and submits that with the intervention of elders, well-wishers and common friends, she has amicably resolved all their disputes and differences voluntarily and without any pressure, coercion and undue influence.  Clearly, the parties have been able to resolve all their disputes amicably and have agreed to part ways in a graceful manner. 
8. During course of the arguments, when asked, Respondent No.2 reiterated the terms of settlement and stated that she had agreed to accept a sum of Rs. 10 lacs as full and final settlement in lieu of alimony, Dower (Mahr), return of articles, maintenance (Nafaqa) (past, present and future). She has already received a sum of Rs.6,00,000/- and the balance amount of Rs.4,00,000/- has been received by her today, during the course of proceedings, by way of Demand Draft bearing No. 509570 dated 08.01.2026 drawn on ICICI Bank.. She, therefore, submits that she would have no objection if FIR in question is quashed. 
9. Her affidavit is already on record. 
10. The Investigating Officer (I.O.) and learned counsel for respondent No.2 are present and duly identify respondent No.2. 
11. In view of above, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure the ends of justice, FIR No. 347/2025 dated 18.05.2025, registered at P.S. Ranhola, Delhi under Sections 85/316(2)/3(5) Bhartiya Nyaya Sanhita, 2023, along with all consequential proceedings emanating therefrom, is hereby, quashed subject to petitioners depositing total cost of Rs.20,000/- with Delhi High Court Staff Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] within four weeks from today. 
13. The petition stands disposed of in aforesaid terms.
14. Pending application also stands disposed of. 


(MANOJ JAIN)                                                                                 JUDGE
	FEBRUARY 13, 2026/sw/js


W.P.(CRL) 533/2026 						  1