Rajender Kumar And Ors vs The State Nct Of Delhi And Anr
2026 Latest Caselaw 869 Del

Delhi High Court

Rajender Kumar And Ors vs The State Nct Of Delhi And Anr on 13 February, 2026

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                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                        Date of Decision: 13th February, 2026
                          +      CRL.M.C. 1247/2026 & CRL.M.A. 5036/2026
                                 RAJENDER KUMAR AND ORS                                     .....Petitioners
                                                     Through:     Mr. Manjeet Kapil, Advocate along
                                                                  with petitioners-in-person
                                                     versus

                                 THE STATE NCT OF DELHI AND ANR                .....Respondents
                                               Through: Ms. Priyanka Dalal, APP for State
                                                          Respondent No. 2 in person
                                                          SI Sunil Chander, PS Ambedkar
                                                          Nagar
                                 CORAM:
                                 HON'BLE MR. JUSTICE MANOJ JAIN
                                               J U D G M E N T (oral)

1. Petitioners herein seek quashing of FIR No. 0070/2018 dated 05.02.2018, registered at Police Station Ambedkar Nagar, for commission of offences under Sections 323/506/509 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

2. There was marriage between petitioner no. 1 and respondent no. 2 and, admittedly, parties have already taken divorce. A petition seeking divorce was filed by petitioner no. 1, which has, already, attained finality.

3. After such divorce, respondent no. 2 has married someone else.

4. Proceedings with respect to FIR in question are going on against her husband and his two close relatives.

5. Charge-sheet has already been filed. However, charges are yet to be framed.

6. Matter has been amicably settled between the parties.

7. Respondent no. 2 (wife of petitioner no. 1) does not want to pursue the aforesaid FIR and submits that in view of amicable settlement between the parties and since she has already moved on in her life and has re-married, she would have no objection if the FIR in question is quashed.

8. Respondent no. 2 has been identified by her counsel and investigating officer SI Sunil Chander, reiterates the contents of her affidavit.

9. 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.

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

11. Consequently, to secure the ends of justice, FIR No. 0070/2018 dated 05.02.2018, registered at Police Station Ambedkar Nagar, for commission of offences under Sections 323/506/509 IPC, along with all consequential proceedings arising therefrom, along with all consequential proceedings arising therefrom, is hereby, quashed.

12. The petition stands disposed of in aforesaid terms.

13. Pending applications also stand disposed of in aforesaid terms.

(MANOJ JAIN) JUDGE FEBRUARY 13, 2026/dr/pb