[Cites 7, Cited by 0]
Delhi High Court
Manhar Sabharwal vs The State Of Nct Of Delhi & Anr on 9 February, 2026
$~47, 53 & 72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 9th February, 2026
+ CRL.M.C. 1055/2026 & CRL.M.A. 4193/2026
MANHAR SABHARWAL
.....Petitioner
Through: Mr. Pranzal Jha, Mr. Kharanshu Rana
and Mr. Arun Malik, Advocates
alongwith petitioner in person.
versus
THE STATE OF NCT OF DELHI & ANR.
.....Respondents
Through: Mr. Sunil Kumar Gautam, APP for the
State.
Mr. Puneet Yadav, Mr. Sourabh Gupta
and Mr. Vasu Dev, Advocates for R-2.
53
+ W.P.(CRL) 461/2026 & CRL.M.A. 4209/2026
RAKESH SABHARWAL & ORS.
.....Petitioners
Through: Mr. Sourabh Gupta, Mr. Puneet Yadav
and Mr. Vasu Dev, Advocates.
versus
THE STATE OF NCT OF DELHI & ANR.
.....Respondents
Through: Mr. Sanjay Lao, Standing Counsel for
the State.
Mr. Pranzal Jha, Mr. Kharanshu Rana
and Mr. Arun Malik, Advocates for
R-2.
72
+ W.P.(CRL) 481/2026 & CRL.M.A. 4427/2026
Signature Not Verified
Signed By:SONIA CRL.M.C. 1055/2026 & other connected matters 1
THAPLIYAL
Signing Date:11.02.2026
09:52:12
ANIL SABHARWAL
.....Petitioner
Through: Mr. Sourabh Gupta, Mr. Puneet Yadav
and Mr. Vasu Dev, Advocates.
versus
THE STATE OF NCT OF DELHI & ANR.
.....Respondents
Through: Mr. Sanjay Lao, Standing Counsel for
the State.
Mr. Pranzal Jha, Mr. Kharanshu Rana
and Mr. Arun Malik, Advocates for
R-2.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. All the abovesaid three petitions have been taken up together as these
are connected matters.
2. CRL.M.C. 1055/2026 relates to FIR No. 726/2022 dated 01.09.2022.
registered at P.S. Ashok Vihar under Sections 323/341/506/34 IPC. The
accused in the abovesaid FIR is Mr. Manhar Sabharwal and complainant is
Mr. Anil Sabharwal. Charge-sheet has though been filed, charges have yet
not been ascertained.
3. W.P.(CRL) 461/2026 relates to FIR No.556/2024 dated 31.12.2024,
registered at P.S. Ashok Vihar, under Sections 467/471/34 IPC. The accused
therein is Mr. Rakesh Sabharwal, Mr. Anil Kumar Sabharwal and Mr. Karan
Sabharwal and complainant is Manhar Sabharwal. No charge-sheet has yet
been filed.
4. W.P.(CRL) 481/2026 relates to FIR No.725/2022 dated 31.08.2022,
Signed By:SONIA CRL.M.C. 1055/2026 & other connected matters 2
registered at P.S. Ashok Vihar, under Section 354 IPC. The accused in the
abovesaid FIR is Mr. Anil Sabharwal and the complainant is mother of Mr.
Manhar Sabharwal. Charge-sheet has been filed.
5. It is informed that all the parties, who are even otherwise related, have
entered into amicable settlement and are no longer interested in pursuing any
of the abovesaid criminal matters.
6. Complainant in W.P.(CRL) 481/2026 has joined the proceedings
through video-conferencing and when asked, she submitted that the matter
has been amicably settled. She also submits that all the parties are closely
related to one another and in terms of Memorandum of Understanding
(MoU), to which she is also one of the signatories, she would have no
objection if the FIR in question is quashed. Complainant Anil in CRL.M.C.
1055/2016 and complainant Manhar in W.P.(CRL) 461/2016 have also no
objection if respective FIRs are quashed.
7. All the complainants have been identified by IO and respective
counsel.
8. The MoU dated 18.12.2025 is common with respect to all the
abovesaid three matters.
9. It is also apprised that one Civil Suit i.e. CS(OS) No.584/2022 is also
pending before this Court on Original Side and in terms of amicable
settlement, the parties have already filed an application seeking passing of a
Compromise Decree and in terms of settlement, both the sides would make
appropriate statements in said Civil Suit also. Learned counsel for both the
parties also inform that one related O.A. i.e. O.A. No.89/2023, would also not
be pursued in view of the amicable settlement and similarly, one another FAO
i.e. FAO No.306/2023, would also be withdrawn in terms of such settlement.
Signed By:SONIA CRL.M.C. 1055/2026 & other connected matters 3
10. In view of the settlement arrived at between the parties, continuing with
criminal proceedings would serve no useful purpose, especially, when dispute
does not involve any public interest and is, primarily, private in nature.
11. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash all the three FIRs
in question.
12. Consequently, to secure the ends of justice, FIR No. 726/2022, FIR
No.556/2024 and FIR No.725/2022, registered at P.S. Ashok Vihar, along
with all consequential proceedings emanating therefrom, are hereby, quashed
subject to petitioners in CRL.M.C. 1055/2026 and W.P.(CRL) 481/2026
depositing cost of Rs. 25,000/- each with Delhi High Court Staff Welfare
Fund [Account no. 15530110074442: IFSC UCBA0001553] within ten days
from today.
13. The petitions stand disposed of in aforesaid terms.
14. Pending applications also stand disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
FEBRUARY 9, 2026/ss/sa
Signed By:SONIA CRL.M.C. 1055/2026 & other connected matters 4
