Delhi High Court - Orders
Ashish vs State Nct Of Delhi And Anr on 16 March, 2026
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1886/2026
ASHISH .....Petitioner
Through: Counsel (appearance not given).
versus
STATE NCT OF DELHI AND ANR .....Respondents
Through: Mr. Naresh Kumar Chahar, APP for
the State.
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 16.03.2026 CRL.M.A. 7752/2026 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.C. 1886/20263. By way of present petition, the petitioner is seeking quashing of FIR bearing no. 800/2023, registered at Police Station Punjabi Bagh, West, Delhi for the commission of offence punishable under Sections 363/376(2)(n) of the Indian Penal Code, 1860 (hereafter „IPC‟) and Section 6 of the Protection of Children from Sexual Offences Act, 2012 (hereafter „POCSO Act‟) on the basis of a compromise, having been reached between the parties.
4. Issue notice. The learned APP accepts notice on behalf of the State This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/03/2026 at 22:03:19 and seeks time to file the Status Report, since the FIR in the present case is under 363/376(2)(n) of the IPC and Section 6 of POCSO Act. Let the same be filed, at least two days prior to the next date of hearing, with an advance copy to the other side. The learned counsel for respondent no. 2 is also present and does not oppose the prayer made in the present petition.
5. List on 22.09.2026.
6. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J MARCH 16, 2026/A/AP This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/03/2026 at 22:03:19