Delhi High Court
Chhavi Khattar vs State Of Nct Of Delhi on 24 April, 2026
$~74& 76
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 24th April, 2026
+ W.P.(CRL) 1331/2026 & CRL.M.A. 12776/2026
CHHAVI KHATTAR
.....Petitioner
Through: Mr. Naveen Soni, Advocate alongwith
petitioner in person.
versus
STATE OF NCT OF DELHI
.....Respondent
Through: Mr. Sanjay Lao, Standing Counsel for
the State with ASI Satya.
76
+ W.P.(CRL) 1303/2026 & CRL.M.A. 12559/2026
ANUJ KHATTAR & ORS.
.....Petitioner
Through: Mr. Ashish Kumar, Advocate
alongwith petitioner No.1 in person.
versus
GOVT OF NCT OF DELHI & ANR.
.....Respondent
Through: Mr. Sanjay Lao, Standing Counsel for
the State with SI Ranjana.
Mr. Naveen Soni, Advocate for R-2.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Both these petitions, being connected, are taken up together.
2. FIR No.256/2023 was lodged by one Mr. Satish Khattar with P.S. Subzi Mandi wherein he made several allegations against his daughter-in-law Signature Not Verified Digitally Signed W.P.(CRL) 1331/2026 & W.P.(CRL) 1303/2026 1 By:SONIA THAPLIYAL Signing Date:25.04.2026 16:47:54 i.e. Chhavi Khattar and also, inter alia, claimed that during one scuffle, she had assaulted Ms. Shikha Khattar (daughter of Mr. Satish Khattar). He also claimed that Chhavi threatened to entangle him in a false rape case and it was in the abovesaid backdrop that he lodged the abovesaid FIR which was registered for committing offences under Sections 323/342/506 IPC. The abovesaid FIR is directed against his daughter-in-law only. Fact remains that Mr. Satish Khattar has, unfortunately, died on 18.01.2026. The Charge-sheet in the abovesaid case is yet to be filed and by virtue of W.P.(CRL) 1331/2026, petitioner- Chhavi Khattar seeks quashing of abovesaid FIR as the matter has been amicably settled and she is living happily with her husband and in-laws.
3. There is a cross FIR which has been registered as FIR No.246/2023. It is based on complaint lodged by Chhavi Khattar. It is directed against her in-laws and is for commission of offences under Sections 323/506/509 IPC. There are allegations regarding outraging of her modesty which are directed against her brother-in-law-Amit and against Mr. Raj who is maternal uncle of her husband. The charge-sheet is yet to be filed and by virtue of W.P.(Crl) 1303/2026, all the petitioners seek quashing of FIR as matters have been amicably settled and Chhavi does not wish to pursue her case, either.
4. In relation to one complaint filed by Chhavi Khattar under Section 12 of Protection of Women from Domestic Violence Act, 2005 (PWDV Act), the parties were referred to Mediation and the matters have been amicably settled under the aegis of Delhi Mediation Centre, Tis Hazari Courts, Delhi on 09.01.2025.
5. As per the abovesaid Mediation order, both the sides have agreed to resolve all their disputes and have decided to live together. The abovesaid Mediation Settlement was during the lifetime of Mr. Satish Khattar.
Signature Not VerifiedDigitally Signed W.P.(CRL) 1331/2026 & W.P.(CRL) 1303/2026 2 By:SONIA THAPLIYAL Signing Date:25.04.2026 16:47:54
6. Fact, however, remains that due to demise in their family, the parties could not file the present quashing petitions, earlier.
7. Chhavi Khattar, at whose behest FIR No.246/2023 was registered, is present in person and is identified by I.O. as well as her counsel. I.O. It is submitted by the I.O. that the matter is still under investigation and charge-sheet is yet to be filed.
8. When asked, Chhavi Khattar stated that she has amicably settled the matter with her in-laws and she and her husband are living together at her matrimonial home and there is no dispute between her and her in-laws and, therefore, she is no longer interested in pursuing with the abovesaid FIR.
9. As noticed above, Mr. Satish Khattar, at whose instance FIR No.256/2023 was registered is no more alive. His son-Anuj Khattar is present and his both sisters have also joined the proceedings through video-conferencing and during interaction, Ms. Shikha Khattar Arora submitted that she also would have no objection if FIR registered by her father is quashed. A specific question was put to her as in the abovesaid FIR, there was allegation that she has also received injuries in the incident in question. She, however, submitted that since all the family members are now residing in complete peace and Chhavi Khattar is also residing with her husband- Anuj Khattar in complete harmony, there is no point in continuing with the abovesaid FIR either. Same is the sentiment expressed by her sister.
10. One divorce petition had also been filed by Anuj Khattar. His wife, besides filing a complaint under Section 12 PWDV Act had also filed a Maintenance Petition. The grandmother of Mr. Anuj Khattar had also filed a petition seeking maintenance under Maintenance and Welfare of Praents and Secior Citizens Act, 2007 and in terms of compromise all the abovesaid Signature Not Verified Digitally Signed W.P.(CRL) 1331/2026 & W.P.(CRL) 1303/2026 3 By:SONIA THAPLIYAL Signing Date:25.04.2026 16:47:54 petitions have been withdrawn.
11. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose especially when the parties are living in complete peace and harmony and since the couple is now enjoying matrimonial bliss. Moreover, the dispute does not involve any public interest and is private in nature.
12. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the FIRs in question.
13. Consequently, to secure the ends of justice, FIR No.256/2023 dated 08.05.2023 and FIR No.246/2023 dated 02.05.2023, both registered at Police Station Subzi Mandi, along with all consequential proceedings emanating therefrom, are hereby, quashed.
14. Since charge-sheets are yet to be filed, the original affidavits of the parties, copies of which have been placed before this Court, be handed over to concerned SHO/IO within four weeks.
15. The petitions stand disposed of in aforesaid terms
16. Pending applications also stand disposed of.
(MANOJ JAIN) JUDGE APRIL 24, 2026/ss/sa Signature Not Verified Digitally Signed W.P.(CRL) 1331/2026 & W.P.(CRL) 1303/2026 4 By:SONIA THAPLIYAL Signing Date:25.04.2026 16:47:54