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Delhi High Court
Shanur Rehman vs State (Gnct Of Delhi) & Anr on 12 March, 2026
$~84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 12th March, 2026
+ W.P.(CRL) 776/2026
SHANUR REHMAN .....Petitioner
Through: Mr. Shighra Kumar, Mr. Pritam
Biswas and Mr. Gaurav Khanna,
Advocates
versus
STATE (GNCT OF DELHI) & ANR. .....Respondents
Through: Mr. Sanjay Lao, Standing Counsel
(Crl.) for State/R-1
Mr. Shoeb Shakeel, Advocate for R-2
(Through VC)
R-2 in person
SI Madhu Sharma, PS K.M. Pur
SI Kirandeep Kaur, PS K.M. Pur
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioner herein seeks quashing of FIR No. 0182/2025 dated
31.05.2025, registered at police station K.M. Pur for commission of offences
under Sections 498A/406/34 IPC, along with all consequential proceedings
arising therefrom, on the basis of compromise arrived at between the parties.
2. The marriage between petitioner and respondent no. 2 was solemnized
on 29.05.2023 as per Islamic Sunni Tradition at Masjid Fatehpuri, Chandni
Chowk, Delhi. There is no child from the aforesaid wedlock.
3. However, on account of certain temperamental and irreconcilable
differences, parties started residing separately and on the basis of report
lodged by respondent no. 2, present FIR was registered.
4. Charge-sheet has not yet been filed.
5. However, thereafter, parties have been able to sort out all their
differences and terms of settlement are duly recorded by Mediation Centre,
Saket Courts, New Delhi in its order dated 02.02.2026.
6. As per terms of settlement, petitioner herein has agreed to make
payment of Rs. 30 lacs to the respondent no. 2/wife towards full and final
settlement towards maintenance (past, present and future), permanent
alimony, istridhan, mehar, iddat etc. They both have also agreed to take
divorce. As per the settlement, parties have also agreed and acknowledged
that the talaq (divorce certificate dated 11.05.2025) shall be treated as final
and irrevocable and in order to have declaration to that effect, a civil suit had
been filed which has, reportedly, been decreed by the concerned Court on
26.02.2026.
1. Respondent no. 2 is present in person and her counsel, who appears
through videoconferencing, has also duly identified her. IO is also present
and she also identifies her. When asked, she submits that she has entered into
the abovesaid settlement out of her own free will, without any coercion and
influence from any corner whatsoever and therefore, she would have 'no
objection' if FIR in question is quashed. Her affidavit to abovesaid effect is
also on record.
7. 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.
8. Accordingly, exercising inherent powers vested in this Court under
Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed
appropriate to quash the instant FIR.
9. Consequently, to secure the ends of justice, FIR No. 0182/2025 dated
31.05.2025, registered at police station K.M. Pur for commission of offences
under Sections 498A/406/34 IPC, along with all consequential proceedings
arising therefrom, quashed subject to cost of Rs. 20,000/- to be deposited with
District & Sessions Courts Employees Welfare Association (Account No.
38222714058 IFSC: SBIN0000726, Branch: Tis Hazari) within four weeks
from today. Proof of deposit of cost and original affidavits of the parties be
submitted to the concerned SHO/IO within further two weeks.
10. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 12, 2026/dr/pb
