Delhi High Court
Danish Ansari@Danish Ali & Ors vs State (Nct Of Delhi) & Anr on 8 August, 2025
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 08.08.2025
,,,,,,,,,,
+ CRL.M.C. 5388/2025
DANISH ANSARI@DANISH ALI & ORS. ....Petitioners
Through: Mr. Rohit Mehra, Adv.
Petitioners in person.
versus
STATE (NCT OF DELHI) & ANR. .....Respondents
Through: Mr. Hitesh Vali, APP with SI
Harsh Kumar,P.S.Nabi Karim.
CORAM:
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT(ORAL)
RAVINDER DUDEJA, J.
1. This is a petition under Section 528 of the Bharatiya Nagarik
Suraksha Sanhita, seeking quashing of FIR No. 357/2024, dated
10.10.2024, registered at P.S Nabi Karim, Delhi under Sections
115(2)/126(2)/351(3)/3(5) BNS (323/341/506/34 IPC) and all
proceedings emanating therefrom on the basis of settlement between
the parties.
2. As per allegations, the marriage between petitioner no.1 and
respondent no.2 was solemnized on 18.12.2016 as per Muslim rites
and ceremonies in Delhi, and a girl child was born out of the said
wedlock on 06.10.2024. Petitioners had beaten the respondent no.2
and threatened her. Respondent no.2 started residing separately since
after 06.10.2024.
3. It has been submitted by learned counsel for the petitioners that
parties have now amicably resolved their disputed. Petitioner no.1 and
respondent no.2 are now living together at the fourth floor in the same
house. Respondent no.2 has executed an affidavit giving her no
objection to the quashing of the FIR No. 0387/2024 under Sections
115(2)/126(2)/351(3)/3(5) BNS
4. Petitioners and respondent no.2 are physically present before
the Court. They have been identified by their respective counsels as
well as by the Investigating Officer SI Harsh Kumar from PS Nabi
Karim.
5. Respondent No. 2 confirms that the matter has been amicably
settled with the petitioners without any force, fear, coercion and she
has no objection if the FIR No. 357/2024 is quashed against the
Petitioners.
6. In view of the settlement between the parties, learned
Additional PP appearing for the State, also has no objection if the
present FIR No. 357/2024 is quashed.
7. In Gian Singh vs State of Punjab (2012) 10 SCC 303, Hon'ble
Supreme Court has recognized the need of amicable resolution of
disputes by observing as under:-
"61. In other words, the High Court must consider whether it would
be unfair or contrary to the interest of justice to continue with the
criminal proceedings or continuation of criminal proceedings
would tantamount to abuse of process of law despite settlement and
compromise between the victim and the wrongdoer and whether to
secure the ends of justice, it is appropriate that criminal case is put
to an end and if the answer to the above question(s) is in the
affirmative, the High Court shall be well within its jurisdiction to
quash the criminal proceedings."
8. In view of the aforesaid circumstances and the fact that parties
have put a quietus to the dispute, no useful purpose will be served in
continuing with the present FIR No. 357/2024, dated 10.10.2024,
registered at P.S Nabi Karim, Delhi under section
115(2)/126(2)/351(3)/3(5) BNS and all the other consequential
proceeding emanating therefrom.
9. In the interest of justice, the petition is allowed, and the FIR No.
357/2024, dated 10.10.2024, registered at P.S Nabi Karim, Delhi
under section 115(2)/126(2)/351(3)/3(5) BNS and all the other
consequential proceeding emanating therefrom is hereby quashed.
10. Petition is allowed and disposed of accordingly.
11. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
August 08, 2025
SK
