Delhi High Court - Orders
Kasif Ali @ Ayan Choudhary & Ors vs The State Of Nct Of Delhi And Anr on 16 February, 2026
$~62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1285/2026
KASIF ALI @ AYAN CHOUDHARY & ORS. .....Petitioners
Through: Mohd. Khalid Ashraf and Mr.
Abuzar Umar, Advs. alongwith
petitioners in person.
versus
THE STATE OF NCT OF DELHI AND ANR
.....Respondents
Through: Mr. Satish Kumar, APP with Ms.
Upasna Bakshi, Advocate and SI
Sanyukta, PS.: South Campus.
Mr. Misbah Khan and Ms. Sana
Malik, Advs. for R-2 alongwith R-2
in person.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 16.02.2026
8. By virtue of the present petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), the petitioners seek quashing of FIR No.118/2025 dated 06.06.2025 registered at PS.: South Campus, Delhi under Sections 85/316(2)/3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS) and all proceedings emanating therefrom, in view of the Memorandum of Understanding/ Settlement Deed dated 28.11.2025 [Annexure B] arrived at between petitioner no.1 and respondent no.2, which is accompanied by their respective proofs of identity.
9. Issue notice. Learned APP for the State accepts notice, and submits 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 17/02/2026 at 20:39:20 that he has no objection to the quashing of the aforesaid FIR.
10. Respondent no.2, present in Court, also accepts notice and affirms the terms of the Memorandum of Understanding/ Settlement Deed dated 28.11.2025, whereby the petitioner no.1 has already paid her a sum of Rs.8,00,000/- out of the total settlement amount of Rs.16,00,000/- and today, has further handed over the remaining settlement amount of Rs.8,00,000/- in Court via Demand Draft dated 09.12.2025 bearing no. 108262 (Bank: Punjab National Bank, Branch: Sewa Bhawan, R. K. Puram, New Delhi) to her as full and final settlement of all her present, past and future claims including alimony, maintenance, etc. She further submits that her marriage with the petitioner no.1 has since been dissolved by Mubarat-Nama/ Mutual Divorce Deed dated 28.11.2025 which is annexed as Annexure C, and she has no objection to the quashing of the aforesaid FIR.
11. The petitioners and the respondent no.2, present in Court, as well as their credentials, as on record, have been identified by the IO.
12. Since, a settlement has already been arrived at voluntarily between the parties for bringing their disputes to a naught, as also since they agree that they shall remain bound by all the terms and conditions thereof, and there are accompanying affidavit(s) of the parties involved have also been filed herewith, following the law laid down by the Hon'ble Supreme Court in Jitendra Raghuvanshi & Ors. vs. Babita Raguvanshi & Anr. (2013) 4 SCC 58, Gian Singh vs. State of Punjab & Anr. (2012) 10 SCC 303 and Narinder Singh & Ors. vs. State of Punjab & Anr. (2014) 6 SCC 466, continuation of the FIR against the petitioners will be an exercise in futility.
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 17/02/2026 at 20:39:20
13. Accordingly, the petition is allowed and FIR No.118/2025 dated 06.06.2025 registered at PS.: South Campus, Delhi under Sections 85/316(2)/3(5) of the BNS and all proceedings emanating therefrom are hereby quashed.
14. Accordingly, the petition, alongwith the pending applications, is disposed of.
SAURABH BANERJEE, J.
FEBRUARY 16, 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 17/02/2026 at 20:39:20