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Delhi High Court
Amir & Anr vs The State Of Nct Of Delhi And Anr on 18 March, 2026
$~77
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 18th March, 2026
+ CRL.M.C. 1984/2026 & CRL.M.A. 8149/2026
AMIR & ANR. .....Petitioners
Through: Mr. Anwar Khalil, Advocate with
petitioners in person.
versus
THE STATE OF NCT OF DELHI AND ANR .....Respondents
Through: Mr. Raj Kumar, APP for the State with
WSI Chong Kipgen, PS Hazrat
Nizamuddin
Mr. Rahil Mabood, Advocate for
respondent No.2 with respondent No.2
in person.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners seek quashing of FIR No. 337/2025 dated 27.11.2025,
registered at P.S. Hazrat Nizamuddin, Delhi under Sections 498A/406 IPC
along with all consequential proceedings arising therefrom, on the basis of
settlement arrived at between the parties.
2. The marriage between respondent No.2 and petitioner No.1 was
solemnized on 01.12.2020 as per Muslim rites and customs. They were
blessed with a baby girl, who is presently with the mother i.e. respondent
No.2 herein.
3. However, due to certain temperamental differences, they started living
separately and on account of matrimonial discord, a complaint was lodged by
respondent No.2, which resulted into registration of abovesaid FIR.
4. Charge-sheet has yet not been filed.
5. Fact, however, remains that both the parties have been able to amicably
settle all their matrimonial disputes and have agreed to part ways in a graceful
manner and such settlement terms have been reduced in writing vide
Memorandum of Understanding (MoU) dated 29.01.2026.
6. Petitioner Nos.1 and 2 are present in Court.
7. Respondent No.2 is present in Court and is represented by her counsel.
The Investigating Officer is also present and duly identifies respondent No.2.
8. When asked, respondent No.2 submitted that the matter has been
amicably settled and she reiterates the terms of settlement as recorded in
MoU. She states that she and petitioner no. 1 have taken decision to seek
talaq-e-mubarat as recognized under Islamic Law. She states that she has
entered into settlement without any pressure, coercion and undue influence
and in terms of settlement, she has already received all her articles and a sum
of Rs.1,00,000/- towards full and final settlement in lieu of alimony, Dower
(Mahr), return of articles, maintenance (Nafaqa) (past, present and future).
She submits that the abovesaid amount of Rs.1,00,000/- would be used by her
for the exclusive benefit of her minor daughter. She, while acknowledging
the terms of the settlement, as recorded in MOU dated 29.01.2026, reiterates
that she would have 'no objection' if FIR in question is quashed. Her affidavit
to abovesaid effect has also been placed on record..
9. In view of above, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
10. Consequently, to secure the ends of justice, FIR No. 337/2025 dated
27.11.2025, registered at P.S. Hazrat Nizamuddin, Delhi under Sections
498A/406 IPC, along with all consequential proceedings emanating
therefrom, is hereby, quashed.
11. Since charge-sheet is yet to be filed in present case, Original MoU
dated 29.01.2026 and original affidavits of petitioners and respondent No.2,
copies of which have been filed with the present petition, shall be handed over
to concerned SHO/IO within two weeks from today.
12. The petition stands disposed of in aforesaid terms.
13. Pending application also stands disposed of in aforesaid terms
(MANOJ JAIN)
JUDGE
MARCH 18, 2026
st/pb
