NAYYAR ABBAS Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No. 513/2025 dtd. 15/12/2025, registered at P.S. Ghazipur, under Ss. 64(1)/351(3) BNS, 2023 (corresponding Ss. 376/506 IPC), along with all consequential proceedings arising therefrom, on the basis of settlement arrived at between the parties.

(2.) The marriage between respondent No.2 and son of petitioner was solemnized on 13/10/2014 as per Muslim rites and customs. However, due to certain temperamental differences, they started living separately.

(3.) On account of matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of abovesaid FIR. Fact, however, remains that in her such complaint, she has made allegation of sexual assault against her father-in-law. There was no allegation against anyone, including her husband.