Sohail Saifi & Ors vs State (Nct Of Delhi) & Anr
2026 Latest Caselaw 708 Del

Delhi High Court

Sohail Saifi & Ors vs State (Nct Of Delhi) & Anr on 9 February, 2026

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                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                     Date of Decision: 9th February, 2026
                          +      CRL.M.C. 1096/2026
                                 SOHAIL SAIFI & ORS.
                                                                                          .....Petitioner
                                                   Through:     Mr. Arif Hussain, Advocate along
                                                                with petitioners in person.

                                                   versus

                                 STATE (NCT OF DELHI) & ANR.
                                                                                    .....Respondent
                                                   Through:     Mr. Raj Kumar, APP with SI Akshay
                                                                Dagar.
                                                                Mr. Mohd. Talat, Advocate for R-2
                                                                with R-2 in person.

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

1. Petitioners herein seek quashing of FIR No. 345/2025 dated 27.08.2025, registered at Police Station Shaheen Bagh, Delhi for commission of offences under Sections 75/ 85/ 316(2)/ 351(2)/ 3(5), BNS (corresponding Sections 354A/ 498A/ 406/ 506/ 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 17.12.2023 according to Muslim rites and customs.

3. However, on account of some matrimonial dispute, respondent No.2 reported the matter to police which resulted in registration of abovesaid FIR.

4. Though chargesheet has already been filed against all the petitioners, charges are yet to be framed.

5. Both the sides have entered into settlement and have started living together in complete harmony and, therefore, the present petition has been filed seeking quashing of FIR.

6. Respondent No.2 is present in person and she has been duly identified by IO.

7. She reiterates the terms of settlement and submits that she is living happily with her husband and in-laws and she does not want any further action and would have no objection if the FIR in question is quashed. She submits that she has entered into settlement voluntarily and without any force. Her affidavit, to said effect, is also on record. She also submits that all her istridhan articles are with her and she is left with no grievance against any of the petitioners.

8. 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. In any case, even the complainant does not wish to press any charges against the petitioners.

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. 345/2025 dated 27.08.2025, registered at Police Station Shaheen Bagh, Delhi for commission of offences under Sections 75/ 85/ 316(2)/ 351(2)/ 3(5), BNS (corresponding

Sections 354A/ 498A/ 406/ 506/ 34 IPC), along with all consequential proceedings emanating therefrom, is hereby, quashed.

11. The petition stands disposed of in aforesaid terms.

12. Pending application also stands disposed of in aforesaid terms.

(MANOJ JAIN) JUDGE FEBRUARY 9, 2026/sw/pb