$~60
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 27th January, 2026
+ 	W.P.(CRL) 279/2026 
	SARUN & ANR.					      .....Petitioner
Through:	Mr. Vijay Kinger, Ms. Roopa Nagpal, Mr. Hemant Kumar and Mr. Himanshu Kinger, Advocates along with petitioners-in-person
				versus

	STATE-NCT OF DELHI & ANR.			    .....Respondent
Through:	Mr. Rahul Tyagi, ASC (Crl.) for State/R-1
Mr. Mukesh Kumar and Mr. Iqram Malik, Advocates for R-1 along with R-1 in person 
	SI Sujata, PS Khajuri Khas 

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

CRL.M.A. 2725/2026 (exemption)

	Exemption allowed subject to all just exceptions. 

W.P.(CRL) 279/2026 
1. The present petition seeks quashing of FIR No. 223/2025 registered at Police Station Khajuri Khas for commission of offences under Sections 69/351(2)/3(5) of Bharatiya Nyaya Sanhita, 2023 (corresponding Sections 506/34 Indian Penal Code), along with all consequential proceedings emanating therefrom.

2. According to petitioner no. 1, FIR in question was got registered by respondent no. 2 on account of some misunderstanding and since such misunderstanding has already been amicably resolved and they both have entered into wedlock, respondent no. 2 is no longer willing to pursue her complaint.  
3. Respondent no. 2 is present in person in Court. 
4. She also, while confirming the above, supplements that they have even been blessed with a baby, three months back.  
5. Copy of nikahnama dated 20.08.2025 and birth certificate of their child have also been placed on record.  During course of consideration, respondent no. 2 reiterated the terms of settlement and submitted that she has, voluntarily, married petitioner no. 1 and the copy of nikahnama placed on record is genuine and authentic. 
6. Charge-sheet has already been filed. 
7. The Court has gone through the terms of settlement as mentioned in settlement deed dated 07.12.2025 wherein it has also been, specifically, mentioned that FIR was registered on the basis of some misunderstanding. 
8. Besides petitioner no. 1, his father i.e. petitioner no. 2 has also been made accused in the aforesaid FIR. 
9. During course of arguments, learned Addl. Standing Counsel (Criminal) for State, on instructions, apprised that factum of execution of nikahnama has been verified.  
10. Keeping in mind the terms of settlement and the fact that parties have entered into wedlock and have, even been, blessed with a baby, continuing with criminal proceedings would serve no useful purpose. 
11. Accordingly, 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 ends of justice, FIR No. 223/2025 registered at Police Station Khajuri Khas for commission of offences under Sections 69/351(2)/3(5) of Bharatiya Nyaya Sanhita, 2023, along with all consequential proceedings emanating therefrom, is hereby, quashed.
13. The petition stands disposed of in aforesaid terms. 

(MANOJ JAIN)                                                                                 JUDGE
JANUARY 27, 2026/dr/sy






W.P.(CRL) 279/2026                                                 	        1