[Cites 5, Cited by 0]
Delhi High Court
Shravan vs State Nct Of Delhi And Anr on 18 February, 2026
$~50 & 38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 18th February, 2026
+ CRL.M.C. 1352/2026 & CRL.M.A. 5434/2026
SHRAVAN .....Petitioner
Through: Ms. Kavita K. T., Mr. Subash C., Mr.
Sharat Gopal, Mr. Vinu Vineent and
Mr. Syam Krishanan, Advocates.
versus
STATE NCT OF DELHI AND ANR
.....Respondent
Through: Mr. Raj Kumar, APP.
Mr. Fahim Khan, Advocate with Mr.
Tabish Kamal, Ms. Somayya Ali and
Mr. Mohd. Yousuf, Mr.
Naman-ul-Haq, Advocates for R-2.
38
+ CRL.M.C. 2768/2025 & CRL.M.A. 12404/2025
NAND KISHOR BHATT AND ANR .....Petitioner
Through: Mr. Fahim Khan, Advocate with Mr.
Tabish Kamal, Ms. Somayya Ali and
Mr. Mohd. Yousuf and Mr.
Naman-ul-Haq, Advocates.
versus
STATE OF NCT OF DELHI AND ORS .....Respondent
Through: Mr. Sunil Kumar Gautam, APP.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Both these petitions, being connected matters, are taken up together.
2. CRL.M.C. 1352/2026 has been filed by petitioner-Shravan and he
Digitally Signed CRL.M.C. 1352/2026 & CRL.M.C. 2768/2025 1
seeks quashing of FIR No. 262/2016 dated 16.04.2016, under Sections
323/354A/509/34 of IPC and Section 12 of Protection of Children from
Sexual Offences (POCSO) Act, 2012.
3. As per the broad allegations contained in abovesaid FIR, two sisters i.e.
Miss T (child) and Ms. C {names withheld} had made allegations against one
Mr. Manikantan Pillai (since deceased) and his son Shravan i.e. petitioner
herein alleging that they had been assaulted and were touched inappropriately
by them, on separate incidents.
4. The other petition i.e. CRL.M.C. 2768/2025 has been filed by Mr.
Nand Kishore Bhatt and Ms. C whereby they seek quashing of FIR No.
263/2016 dated 16.04.2016, for commission of offences under Sections
323/354A/509/34 of IPC and Section 12 of Protection of Children from
Sexual Offences (POCSO) Act, 2012. The complaint in the abovesaid case
was lodged by wife of said Mr. Manikantan Pillai (since deceased)
complaining therein that their daughter, a minor child Miss S, was victim of
incident resulting in outraging of her modesty.
5. Charge-sheet has been filed in both the matters and charges have also
been framed against the abovesaid petitioners and the matters are pending
trial.
6. Both the sides, at the relevant time, were residents of R.K. Puram and
were neighbours.
7. It has now been apprised by learned counsel for both the parties that
parties have amicably settled their disputes and have decided, not to proceed
with their respective complaints and have no objection if the FIRs in question
are, accordingly, quashed.
8. During the course of consideration, one affidavit of Ms. C has been
Digitally Signed CRL.M.C. 1352/2026 & CRL.M.C. 2768/2025 2
filed in CRL.M.C. 1352/2026 and one affidavit Ms. S has been in the another
matter in CRL.M.C. 2768/2025. These are taken on record.
9. As far as one other victim, Miss T is concerned, she has joined the
proceedings through video-conferencing. She is presently in Rishikesh and,
when asked, she submitted that she would also have no objection if the FIR in
question i.e. FIR No.262/2016 is quashed. She has already attained the age of
majority and reiterates that the matter has been amicably settled and,
therefore, she and her sister are no longer interested in pursuing with the
abovesaid FIR which had been registered at their instance.
10. It is also apprised by the respective complainants that they have entered
into settlement voluntarily and without any kind of force, coercion, fraud or
undue influence give no objection to the quashing of the respective FIRs.
11. It is submitted that some heated exchange of words resulted into ugly
incident for which the parties are already feeling apologetic and they do not
want to proceed with either of the matter.
12. Moreover, the petitioners in CRL.M.C. 2768/2025 have already shifted
from the abovesaid locality and it is submitted that, as on date, there is no
animosity of any kind between the two parties.
13. In view of the settlement arrived at between the parties, continuing with
criminal proceedings would serve no useful purpose.
14. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
15. Consequently, to secure the ends of justice, FIR No.262/2016 and FIR
No.263/2016 both dated 16.04.2016, registered at P.S. R.K. Puram, along
with all consequential proceedings emanating therefrom, are hereby, quashed.
16. Both the petitions stand disposed of in aforesaid terms.
Digitally Signed CRL.M.C. 1352/2026 & CRL.M.C. 2768/2025 3
17. In CRL.M.C. 2768/2025, the petitioners had also filed an application
seeking initiation of inquiry against the concerned police officer for mala fide
suppression of facts and misconduct. Though, the notice of the abovesaid
application was issued but there is no progress in the abovesaid direction. The
petitioners in CRL.M.C. 2768/2025 would be at liberty to file appropriate
petition, as permissible under law, seeking further action if they are still
interested in initiation of any such enquiry.
(MANOJ JAIN)
JUDGE
FEBRUARY 18, 2026/sw/ss/sa/pb
Digitally Signed CRL.M.C. 1352/2026 & CRL.M.C. 2768/2025 4
