Rashid Khan & Ors vs State Nct Of Delhi And Anr
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Delhi High Court

Rashid Khan & Ors vs State Nct Of Delhi And Anr on 7 April, 2026

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                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                               Date of Decision: 07th April, 2026
                          +    CRL.M.C. 2583/2026 & CRL.M.A. 10510/2026 & CRL.M.A.
                               10511/2026
                               RASHID KHAN & ORS.                             .....Petitioners
                                               Through: Mr. Himanshu Bhardwaj, Advocate
                                                          with petitioners (through V.C.)
                                               versus
                               STATE NCT OF DELHI AND ANR                     .....Respondents
                                               Through: Mr. Raj Kumar, APP for the State with
                                                          WSI Kirandeep Kaur, PS K.M. Pur.
                                                          Respondent No.2 (through V.C.)
                               CORAM:
                               HON'BLE MR. JUSTICE MANOJ JAIN
                                               J U D G M E N T (oral)

1. Petitioners herein seek quashing of FIR No.456/2024 dated 22.12.2024, registered at Police Station K.M. Pur, for commission of offences under Sections 498A/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

2. The marriage between complainant (respondent No.2 herein) and petitioner No.1 was solemnized on 31.03.2023, as per Muslim rites and customs.

3. However, when respondent No.2 filed a petition under Section 12 of Protection of Women from Domestic Violence (PWDV) Act, 2005, they were able to resolve all their disputes and their comprehensive statements in this regard were also recorded by the Court and the abovesaid complaint was, therefore, disposed of in terms of such settlement.

4. Charge-sheet has yet not been filed.

5. Petitioners and respondent No.2 along with their counsel have joined the proceedings through video-conferencing.

6. Investigating Officer (I.O) is present in Court and confirms broad facts and identifies respondent No.2.

7. When asked, respondent No.2 submits that she has resumed matrimonial ties with the petitioners and is residing happily at her matrimonial home with her husband since 29.08.2025. She submits that they are blessed with two babies. She submits that since she has, voluntarily, entered into settlement and is happy at her matrimonial home, she would have 'no objection' if FIR in question is quashed.

8. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose especially when the couple is now enjoying matrimonial bliss. Moreover, the dispute does not involve any public interest and is private in nature.

9. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.

10. Consequently, to secure the ends of justice, FIR No.456/2024 dated 22.12.2024, registered at Police Station K.M. Pur, for commission of offences under Sections 498A/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.

11. Since charge-sheet is yet to be filed, original affidavits of the parties, copies of which have been placed before this Court, be handed over to concerned SHO/IO within two weeks.

12. The petition stands disposed of in aforesaid terms

13. Pending applications also stand disposed of.

(MANOJ JAIN) JUDGE APRIL 07, 2026/st/sa