$~68 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of Decision: 14th September, 2026 # CNR No. DLHC010433252026 + W.P.(CRL) 2823/2026 & CRL.M.A. 28362-28363/2026 GURPREET SINGH AND ORS. .....Petitioner Through: Mr. Irfan Firdous, Mr. Shiv Shankar Gaur, Ms. Nandini Bindoria, Ms. Kumkum, Mr. Piyush Gautam, Mr. Md. Seraj Akhtar, Ms. Sukriti Bajaj and Ms. Mehvish Zia, Advocates. versus STATE NCT OF DELHI AND ANR. .....Respondent Through: Mr. Sanjay Lao, Sr. Advocate with Mr. Sunil Kr. Gautam, APP for the State with Mr. Abhinav Kumar and Mr. Aryan Sachdeva, Advocates. CORAM: HON'BLE MR. JUSTICE MANOJ JAIN J U D G M E N T (oral) 1. Petitioners herein seek quashing of FIR No. 245/2026 dated 22.07.2026, registered at Police Station Laxmi Nagar, for commission of offence under Section 69 of Bharatiya Nyaya Sanhita (BNS), 2023, along with all consequential proceedings arising therefrom, on the basis of settlement between the parties. 2. The abovesaid FIR was registered on the basis of complaint made by respondent No.2 in which she claimed that she knew petitioner No.1 for last several years. She claimed that she entered into physical relationship with him and such relationship was based on his promise to marry her. However, since he refused to marry her, she got the abovesaid FIR registered. There are also allegations of threats, defamation and intimidation against the mother of Petitioner No.1 (Petitioner No.2 herein) and brother-in-law of Petitioner No.1 (Petitioner No.3 herein). 3. Charge-sheet has yet not been filed. 4. Respondent no. 2 is present in-person and submits that the abovesaid FIR has been registered on account of some confusion and under some unavoidable circumstances. She submits that she has married petitioner No.1 on 19.08.2026 already, at Arya Samaj Mandir. Certificate of marriage issued by Arya Samaj Mandir Foundation, Malviya Nagar, Delhi, is also on record.  5. It is in the abovesaid backdrop that quashing is being sought. 6. Respondent No. 2 states that she had married petitioner No.1 out of her own free will and with her full consent. She further states that nobody had forced, threatened, induced or exerted any pressure upon her in any manner, whatsoever, in relation to the said marriage. She has, categorically, stated that the marriage was solemnized voluntarily and with her free consent and they are now enjoying blissful marital life together. 7. She further states that she was under some impression that the petitioner No.1 did not, at all, want to marry her and based on such assumption, she got the FIR registered, in somewhat haste. However, since the marriage has already taken place and she is living happily with him, she is left with no grievance, and would, therefore, have ‘no objection’ if the present FIR is quashed. 8. Learned counsel for the petitioners prays that since petitioner No.1 and respondent No.2 have already got married, continuation with the present criminal proceedings would spoil their matrimonial life and in order to ensure that they live happily, without any hanging sword of the present criminal case on their heads, the present FIR be quashed. 9. Reference be made to order dated 12.03.2024 passed by this Court in Abu Bakar v. The State NCT of Delhi & Anr. in W.P.(CRL.) 782/2024, where in a similar factual matrix, where the prosecutrix had come up with allegation of her being sexually assaulted on the pretext of marriage and later got married to the accused, the proceedings were quashed observing that matter had been amicably settled and complainant was living happily with her husband/accused. Reference was also made to judgments of this Court in Parmanand Mishra & Anr. v. The State NCT of Delhi & Anr.; CRL.M.C. 3076/2021, decided on 05.08.2022 and Vikas Kumar & Ors. v. The State & Anr.; CRL.M.C. 1054/2021, decided on 11.01.2022. 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. Reference, in this regard, is also made to Gian Singh v. State of Punjab & Anr. (2012) 10 SCC 303. 11. 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. 12. Consequently, to secure the ends of justice, FIR No. 245/2026 dated 22.07.2026, registered at Police Station Laxmi Nagar, for commission of offence under Section 69 of Bharatiya Nyaya Sanhita (BNS), 2023, along with all consequential proceedings arising therefrom, is, hereby, quashed.  Original affidavits of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the concerned IO/SHO within two weeks.  13. The petition stands disposed of in aforesaid terms. 14. Pending applications also stand disposed of. (MANOJ JAIN) JUDGE SEPTEMBER 14, 2026/ss/js W.P.(CRL) 2823/2026 1