Deepak & Ors vs State (Nct Of Delhi) & Ors

Manoj Jain, J

Petitioners herein seek quashing of FIR No. 0321/2025, dated 20.08.2025, registered at Police Station Mansarovar Park, for commission of offences under Sections 110/126(2)/351(2)/3(5) of Bharatiya Nyaya Sanhita (BNS) 2023 (corresponding Sections 308/341/506/34 IPC), along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

The abovesaid FIR was registered on the basis of report lodged by Mr. Ankit Kumar (respondent No.2 herein) who revealed that on 19.08.2025 when he was going to a chemist shop, the accused stopped his way and threatened him to take back his case. During scuffle, accused-Mohit caused injury to Ankit Kumar with some pointed object and when on his shouts, Rahul (respondent No.3) and Aniket (respondent No.3) came there, they were also not spared and were beaten up.

Charge-sheet has already been filed and charges have been framed, albeit, evidence is yet to be recorded.

Quashing is being sought as the matter has been amicably settled and MoU dated 11.04.2026 is on record.

All the respondents are present and they have been duly identified by their counsel and by I.O. Since they reside in the same neighborhood, they have amicably settled the matter. They submit that all the petitioners have apologized to them and have assured that they would never indulge in any such incident in future and their such unconditional apology has been accepted and in order to maintain peace and harmony in the neighbourhood, they have decided to forgive them and not to pursue with the present FIR. They also state, that there is no monetary consideration involved in the matter and have entered into abovesaid settlement voluntarily and without any coercion and influence from any corner whatsoever and therefore, they would have'no objection'if FIR in question is quashed.

It is also informed that mother of the accused-Deepak has expired and families of the petitioners are passing through a difficult phase and, therefore, they have agreed to settle the matter amicably.

In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose. Reference be made to Narinder Singh & Ors. vs. State of Punjab & Anr.,(2014) 6 SCC 466, wherein the Apex Court had observed that proceedings, even in non-compoundable cases, can be quashed on the basis of settlement provided that the Court is satisfied that there was no meaningful purpose in continuing with the proceedings, and that the scope of conviction was remote and bleak. 8. Reference be also made to the judgment in Mohd. Rashid & Ors. V. The State (Govt. Of Nct of Delhi) & Anr.: 2025 SCC OnLine Del 8465, Manoj Kumar & Ors. V. State & Anr. (Neutral Citation No.2016:DHC:2419), Afzal@Afjal@Dabloo & Ors. V. State of Nct Delhi & Anr. (CRL.M.C. 4756/2022, Del. HC), Mahender Singh @ Sunny & Anr. V. The State & Ors. (Neutral Citation no.2021:DHC:978) wherein this Court quashed the proceedings concerning offences, inter alia, Section 308/34 IPC in view of the amicable settlement between the parties.

Keeping in mind the overall facts and circumstances of the case and the young age of the petitioners coupled with the fact that they have no previous antecedents of any nature whatsoever.

In view of the settlement arrived at between the parties and nature of allegations, continuing with criminal proceedings would serve no useful purpose.

Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIRs.

Consequently, to secure the ends of justice, FIR No. 0321/2025, dated 20.08.2025, registered at Police Station Mansarovar Park, for commission of offences under Sections 110/126(2)/351(2)/3(5) of Bharatiya Nyaya Sanhita (BNS) 2023 (corresponding Sections 308/341/506/34 IPC), along with all consequential proceedings arising therefrom, are, hereby, quashed.

Original affidavits of the parties be submitted to the learned Trial Court within four weeks.

The present petition stands disposed of in aforesaid terms. 15. Pending applications also stand disposed of.