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Delhi High Court
Shariq Saeed Khan vs The State Of Nct Of Delhi And Anr on 6 April, 2026
$~81
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 6thApril, 2026
+ CRL.M.C. 2500/2026 & CRL.M.A. 10178-10179/2026
SHARIQ SAEED KHAN .....Petitioner
Through: Mr. Manoj Tewari, Advocate
versus
THE STATE OF NCT OF DELHI AND ANR .....Respondent
Through: Mr. Raj Kumar, APP for State/R-1
Insp., Narasi Prasad Meena, PS IGI
Airport
Mr. Himanshu Matta, Advocate for
R-2
Respondent No. 2 in person with her
father
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioner herein seek quashing of FIR No. 160/2019 dated 18.04.2019,
registered at Police Station IGI Airport for commission of offence under
Section 354A IPC, along with all consequential proceedings arising
therefrom, on the basis of compromise arrived at between the parties.
2. As per allegations appearing in FIR, on 17.04.20219, respondent no. 2
took a flight to return to India from Dubai. She was on vacation with her
family members. Petitioner herein was occupying rear seat and was sitting
behind respondent no. 2 and since he touched her inappropriately, the matter
was reported to the police which resulted in registration of aforesaid FIR.
3. Case is already at the stage of trial and part testimony of respondent no.
2 has, reportedly, been recorded, already. Quashing is being sought on the
basis of amicable settlement between the parties. Terms of settlement have
been reduced in writing and as per such settlement dated 26.09.2025,
petitioner herein has apologized for his conduct and respondent no. 2 herein
has forgiven him, on humanitarian grounds
4. Both the parties are present in person.
5. Respondent no. 2 is present with her father. Investigating officer is
also present and identifies her. She reiterates the terms of settlement and
submits that since matter has been amicably settled and since such settlement
is without any pressure, coercion, force and undue influence.
6. During course of the proceedings, petitioner has tendered apology to
respondent no. 2 and respondent no. 2 reiterates that she would have no
objection to the quashing of FIR.
7. Keeping in mind the overall facts of the case, the fact that parties have
amicably settled their all disputes, continuing with criminal proceedings would
serve no useful purpose.
8. 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.
9. Consequently, to secure the ends of justice, FIR No. 160/2019 dated
18.04.2019, registered at Police Station IGI Airport for commission of
offences under Sections 354(A) IPC, along with all consequential
proceedings arising therefrom, is quashed subject to petitioner's depositing
cost of Rs. 30,000/- with Civil & Sessions Court Stenographers
Association, Delhi (saving Account No. 0613000100079946
IFSC-PUNB0061300, Punjab National Bank, Gokhle Market Branch, Delhi)
within two weeks from today. Proof of deposit of cost and original affidavits
of the parties be submitted before the learned Trial Court within further two
weeks.
10. The petition stands disposed of in aforesaid terms.
11. The pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
APRIL 06, 2026/dr/sy
