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Delhi High Court
Saksham Sagar Sawlani & Anr vs The State Nct Of Delhi, & Anr on 16 January, 2026
$~74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 16th January, 2026
+ W.P.(CRL) 164/2026 & CRL.M.A. 1500/2026
SAKSHAM SAGAR SAWLANI & ANR. ....Petitioners
Through: Mr. R.K. Bedi and Dr. Anil Kumar
Gupta, Advocates
versus
THE STATE NCT OF DELHI, & ANR. ....Respondents
Through: Mr. Yasir Rauf Ansari, ASC
(Criminal) with Mr. Alok Sharma,
Advocate for R-1/State
Mr. Imran Khan, Mr. Inam-ul-Haq and
Mr. Gulshan Kumar, Advocates for
R-2
Ms. Simran Sawlani, R-2-in-person
(Through VC)
W/SI Aarushi Rajput, PS Kirti Nagar
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Present petition has been filed under Article 226 of the Constitution of
India and under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023
seeking quashing of FIR No. 210/2024 PS Kirti Nagar under Sections
465/471/120B IPC.
2. Briefly stated, the grievance of the complainant (respondent no. 2
herein) is that her brother-in-law (devar) and his son had opened one savings
account in her name by illegal means and without her knowledge and
permission. Her such complaint resulted in registration of aforesaid FIR.
3. Investigation is still going on.
4. However, in the interregnum, both the parties have amicably settled the
matter and respondent no. 2 is no longer desirous of pursuing her aforesaid
FIR. In settlement deed dated 10.12.2025, it has been mentioned that since
parties are close relatives, with the intervention of well-wishers and common
friends, they have now, amicably, resolved their disputes and
misunderstandings and, therefore, complainant i.e. respondent no. 2 does not
want to pursue aforesaid matter and seeks to withdraw the same.
5. Affidavit of respondent no. 2 has also been placed on record which is
sworn on 10.12.2025. In such affidavit also, she has reiterated the factum of
settlement between and her and the petitioners and has also mentioned that
she has authorized her attorney to do the needful by filing appropriate petition
for quashing of the proceedings.
6. Her such attorney/special power of attorney holder i.e. Mr. Raju Gupta
has also joined the proceedings through videoconferencing.
7. During course of the proceedings, Ms. Simran Salwani, when asked,
submitted that she would have no objection to the quashing of the criminal
proceedings emanating from the aforesaid FIR. She also submits that it was
only account opening simpliciter and there was no credit or debit entries in the
aforesaid bank account and since the parties are closely related to one another,
she is left with no grievance in the matter and prays that FIR in hand be
quashed.
8. Learned Addl. P.P. for the State submits that since petitioners are
involved in other matters also, such request may not be acceded to.
9. Fact, however, remains that parties are closely related and the case is
still at the investigational stage. Moreover, even as per bare allegations, only
a bank account had been opened with no further activity carried out in the
same.
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.
11. Accordingly, exercising inherent powers vested in this Court under
Section 528 of Bharatiya Nagarik Surakasha Sanhita, 2023, it is deemed
appropriate to quash the instant FIR.
12. Consequently, to secure ends of justice, FIR No. 210/2024 under
Sections 465/471/120B IPC PS Kirti Nagar with all consequential
proceedings emanating therefrom, are hereby, quashed subject to depositing
of cost of Rs. 25,000/- with Delhi High Court Staff Welfare Fund [Account
no. 15530110074442: IFSC UCBA0001553] within two weeks from today.
13. The petition, along with the pending application, stand disposed of in
aforesaid terms.
(MANOJ JAIN)
JUDGE
JANUARY 16, 2026/dr/sy
