Delhi High Court - Orders
Pardeep Barolia vs State Nct Of Delhi And Anr on 8 January, 2026
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 60/2026
PARDEEP BAROLIA .....Petitioner
Through: Ms. Niti Vadhawa, Adv.
versus
STATE NCT OF DELHI AND ANR. .....Respondents
Through: Mr. Sanjay Lao, SC alongwith Mr.
Abhinav Arya and Mr. Aryan
Sachdeva, Advs. for the State.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 08.01.2026
1. By virtue of the present petition under Article 226 of the Constitution of India, the petitioner seeks quashing of FIR No.423/2016 registered under Section 498A/406/34 Indian Penal Code, at PS.: South Rohini, Delhi, and its consequential proceedings.
2. Issue notice.
3. Mr. Sanjay Lao, learned Standing Counsel for the State accepts notice.
4. Upon the petitioner taking requisite steps within a period of one week, issue notice to the respondent no.2 by all permissible modes, including through Investigating Officer (IO), PS.: South Rohini, Delhi, returnable on 13.03.2026.
5. Learned counsel for the petitioner submits that the respondent no.2 is not cooperating as she is not coming forward for completing the 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 09/01/2026 at 20:42:55 formalities in terms of the settlement on the basis of which a divorce has already been granted by the learned Family Court on 02.02.2023.
6. As such, renotify on 13.03.2026.
SAURABH BANERJEE, J JANUARY 8, 2026/bh 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 09/01/2026 at 20:42:55