Supreme Court - Daily Orders
Anjum Ara Begum vs The State (Nct Of Delhi) on 29 April, 2026
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRIMINAL) NO 317/2025
(@ Diary No. 16766/2025)
ANJUM ARA BEGUM & ORS. ..... APPELLANT(S)
VERSUS
THE STATE (NCT OF DELHI) & ANR. ..... RESPONDENT(S)
O R D E R
During the pendency of this transfer petition, the parties were referred to the Supreme Court Mediation Centre to explore the possibility of settlement and they have successfully settled their differences with the aid of the learned Mediator appointed by the Supreme Court Mediation Centre. Pursuant thereto, the terms of the their settlement have been reduced to writing in the Settlement Agreement dated 24.02.2026. In terms thereof, the parties have filed a joint application in I.A. No. 108198/2026 for appropriate directions.
The marriage between the respondent No.2 and petitioner No.3 took place on 24.07.2016 but they separated shortly thereafter. Petitioner Nos. 1 and 2 are the parents of petitioner No.3. Various cases came to be filed by and between the parties against each other. However, in the light of the settlement of their Signature Not Verified differences, the matter can now be given quietus. In terms of the Digitally signed by IRAMNAZ Date: 2026.04.30 16:03:25 IST Reason: Settlement Agreement, the learned counsel appearing for petitioner 1 No.3, the husband, Minhaz Ahmed, handed over demand draft bearing No. 158672 dated 07.02.2026, drawn on State Bank of India, New Delhi Main Branch, for a sum of ₹31,00,000/- (Rupees Thirty One Lakhs only) to the respondent-wife, Ruana Rahman, who is present in person in Court.
In the light of the settlement by and between the parties, no purpose would be served in keeping alive the litigation and the various cases initiated by the parties against each other. The following cases shall, accordingly, stand quashed/disposed of in the light of the aforestated settlement:
a. FIR No. 622/2020, registered at P.S. Laxmi Nagar, Delhi, under Sections 498A, 406, 34 of the Indian Penal Code, 1860, and Section 4 of the Muslim Women (Protection of Rights on Marriage) Act 2019, and all consequential proceedings arising therefrom, including CR Case No. 7306/2024 pending before the JMFC, Mahila Court, East Karkardooma, Delhi;
b. FIR No. 606/2024 dated 06.12.2024, lodged by the petitioner-husband against the respondent-wife and her family at P.S. Arariya, District Arariya, Bihar, under Sections 126(2), 115(2), 308(3), 74, 303(2), 352, 351((2) and 3(5) of the B.N.S., 2023, and all consequential proceedings;
c. Civil Suit No. CS/14/2025 and Misc. DJ/54/2025, pending before the Family Court No.2, District East, Karkardooma Courts, Delhi;
d. Departmental proceedings initiated against the petitioner-husband on the complaint of the respondent- wife, by North Bihar Power Distribution Company Ltd. (NBPDCL), vide resolution No. 205 dated 08.04.2022; and 2 e. Writ Petition No. 1263/21, titled “Minhaz Ahmad vs. Govt. of NCT”, pending before the High Court of Delhi.
Further, as the parties are not desirous of continuing with their marital ties, we deem it appropriate to exercise our jurisdiction under Article 142 of the Constitution of India, keeping in mind the fact that the parties have been living separately since the year 2016. The marriage between Minhaz Ahmed and Ruana Rahman shall accordingly stand dissolved by way of a decree of divorce.
I.A. No.108198/2026 is allowed and the transfer petition is disposed of in the aforestated terms.
The Registry shall prepare a decree of divorce in terms of this order.
Pending application(s), if any, shall stand disposed of.
........................J. (SANJAY KUMAR) ........................J. (K. VINOD CHANDRAN) NEW DELHI;
APRIL 29, 2026.3
ITEM NO.37 COURT NO.12 SECTION II-D
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition (Criminal) No. 317/2025 ANJUM ARA BEGUM & ORS. Petitioner(s) VERSUS THE STATE (NCT OF DELHI) & ANR. Respondent(s) [MEDIATION REPORT RECEIVED] IA No. 90410/2025 - EXEMPTION FROM FILING O.T. IA No. 90409/2025 - STAY APPLICATION Date : 29-04-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR HON'BLE MR. JUSTICE K. VINOD CHANDRAN For Petitioner(s) : Mr. Sumit Srivaastava, AOR Mr. Rajesh Pathak, Adv.
Mr. Satyam Sinha, Adv.
Mr. Shivam, Adv.
Mrs. Shweta Verma, Adv.
Ms. Vagisha Kashyap, Adv.
For Respondent(s) : Mr. Vibhav Mishra, AOR Mr. Ashutosh Mishra, Adv.
UPON hearing the counsel, the Court made the following O R D E R I.A. No.108198/2026 is allowed and the transfer petition is disposed of in terms of the signed order placed on file.
(IRAMNAZ) (PREETI SAXENA)
COURT MASTER (SH) COURT MASTER (NSH)
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