Rahul Rawal & Ors vs State Nct Of Delhi And Anr
2026 Latest Caselaw 445 Del

Delhi High Court

Rahul Rawal & Ors vs State Nct Of Delhi And Anr on 30 January, 2026

                          $~38
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                             Date of Decision: 30.01.2026

                          +      W.P.(CRL) 325/2026
                                 RAHUL RAWAL & ORS.                                   .....Petitioners
                                                     Through:     Mr. Sitesh Narayan Singh and Mr.
                                                                  Sandeep Bahuguna, Advocates.

                                                     versus

                                 STATE NCT OF DELHI AND ANR                           .....Respondents
                                                     Through:     Mr. Anand V. Khatri, ASC for State
                                                                  with SI Rahul Rathi and ASI
                                                                  Ramkesh, PS Sangam Vihar.
                                                                  Ms. Divya Das, Advocate for R-2
                                                                  with R-2 in person.

                                 CORAM:           JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. Petitioners seek quashing of case FIR No. 11/2024 of Police Station Sangam Vihar for offence under Section 498A/406/34 IPC on the ground that respondent no. 2 has compromised the disputes with the petitioners.

2. Learned ASC accepts notice and submits that State has no objection to this petition since private parties have already settled all disputes and are living together happily.

W.P.(CRL) 325/2026 Page 1 of 2 pages

DN: c=IN, o=HIGH COURT OF DELHI,

GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afec4 5569af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d15 570996b40f80cbd2eee60402c487965ff801e 26fa, cn=GIRISH KATHPALIA Date: 2026.01.30 17:14:56 -08'00'

Digitally Signed By:NEETU N NAIR Signing Date:30.01.2026 17:14:22

3. Respondent no.2 also has appeared along with her counsel and accepts notice. Respondent no.2 is identified by IO/ASI Ramkesh.

4. I have spoken with the parties in Hindi. It is stated by respondent no.2 that now they are living happily together and they also have a child (carried by her in lap). Respondent no.2 submits that she does not want to pursue prosecution of petitioners as now they are happily settled.

5. Having spoken with the parties, I am satisfied that it would be in the interest of justice not to push them through trial.

6. Therefore, the petition is allowed and FIR No. 11/2024 of Police Station Sangam Vihar for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed.

GIRISH DN: c=IN, o=HIGH COURT OF DELHI, 2.5.4.20=8401dd889b27a77b2f65ffffe4afec455 69af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d15570 996b40f80cbd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.01.30 17:14:43 -08'00'

GIRISH KATHPALIA (JUDGE) JANUARY 30, 2026/dr

W.P.(CRL) 325/2026 Page 2 of 2 pages