Maninder Singh And Ors vs State (Nct Of Delhi) And Anr

Ravinder Dudeja, J

This is a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 0510/2024, dated 29.12.2024, registered at P.S Chhawala, Delhi under Sections 110/118(1)/126(2)/3(5) BNS (308/324/341/34 IPC) and all proceedings emanating therefrom on the basis of settlement between the parties.

As per averments in the FIR, the petitioners caught respondent no.2 and caused him head injures with brick. He was also beaten up and was given teeth bite and fists blows. Consequently, FIR bearing no. 0510/2024 under Sections 110/118(1)/126(2)/3(5) BNS was registered.

During the course of proceedings, the parties amicably resolved their disputes and executed a Memorandum of Understanding cum Settlement Deed dated 10.07.2025. It is submitted that all conditions of the Settlement Agreement have been fulfilled including the payment of the total settlement amount of Rs. 30,000/- (Rupees thirty thousand only) as per the schedule mentioned in the Settlement Deed. The copy of Memorandum of Understanding cum Settlement Deed dated 01.03.2025has been placed on record as Annexure P-2.

Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Charan Singh from PS Chhawla.

Respondent No. 2 confirms that the matter has been amicably settled with the petitioners without any force, fear, coercion and he has no objection if the FIR No. 0510/2024 is quashed against the Petitioners.

In view of the settlement between the parties, learned Additional PP appearing for the State, also has no objection if the present FIR No. 0510/2024 is quashed.

In Gian Singh vs State of Punjab (2012) 10 SCC 303, Hon’ble Supreme Court has recognized the need of amicable resolution of disputes by observing as under:-

"61. In other words, the High Court must consider whether it would be unfair or contrary to the interest of justice to continue with the criminal proceedings or continuation of criminal proceedings would tantamount to abuse of process of law despite settlement and compromise between the victim and the wrongdoer and whether to secure the ends of justice, it is appropriate that criminal case is put to an end and if the answer to the above question(s) is in the affirmative, the High Court shall be well within its jurisdiction to quash the criminal proceedings."

In view of the aforesaid circumstances and the fact that parties have put a quietus to the dispute, no useful purpose will be served in continuing with the present FIR No. 0510/2024, dated 29.12.2024, registered at P.S Chhawala, Delhi under section 110/118(1)/126(2)/3(5) BNS (308/324/341/34 IPC) and all the other consequential proceeding emanating therefrom.

In the interest of justice, the petition is allowed, and the FIR No. 0510/2024, dated 29.12.2024, registered at P.S Chhawala, Delhi under section 110/118(1)/126(2)/3(5) BNS (308/324/341/34 IPC) and all the other consequential proceeding emanating therefrom is hereby quashed subject to petitioners depositing cost of Rs.5,000/- each with Advocates Welfare Fund bearing DHCBA Cost A/c No. 15530110179338 maintained with the UCO Bank, Delhi High Court, New Delhi, within a period of one month.

Petition is allowed and disposed of accordingly.

Pending application(s), if any, also stand disposed of.