Rahul Sharma Alias Sonu & Anr. vs State Govt Of Nct Of Delhi & Anr.

Manoj Jain, J

The present petition seeks quashing of FIR No.467/2015 dated 30.07.2015, registered at Jagat Puri (East) for commission of offences under Section 308/341/34/506 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

There are two accused persons i.e. Rahul Sharma @ Sonu, and Jitender Tawar @ Golu and injuries were received by one- Rajwant Singh.

As per the bare averments in the FIR, on 25.07.2015 at about 8:30 PM, the complainant- Rajwant Singh was going home on his motorcycle, when Jitender Tawar @ Golu (Petitioner No. 1) stopped him and assaulted him with a rod, while others beat him with sticks. Complainant sustained injuries on his head, shoulders, and legs and was taken to Hedgewar Hospital and then to Max Hospital. The complainant also alleged that there had been a minor altercation between and Golu, two days earlier.

Charge-sheet in the aforesaid matter has been filed and charges have also been framed.

It is apprised that parties with the intervention of respectable persons of the society and considering past friendly relations have decided to iron out and settle all their disputes. Both the sides have entered into settlement. Copy of such Compromise Deed dated 13.05.2026 has also been placed on record.

Respondent No.2 is present in Court and he has been duly identified by his counsel as well as IO.

Respondent no.2 has reiterated the terms of settlement and submit that since the matter has been amicably settled between them, they are no longer interested in pursuing the FIR. They claim that they have entered into settlement voluntarily and without any pressure or coercion and would have no objection.

In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose. Even otherwise, the MLC, which has been placed on record, does not reveal any serious injury. 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.

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 facts presented before this court and in particular to facilitate both the sides in maintaining and restoring cordiality, the proceedings deserve to be quashed in exercise of the inherent powers of the Court.

Consequently, to secure the ends of justice, FIR Nos.467/2015, registered at Police Station Jagat Puri (East), for commission of offences under Sections 308/341/34/506 IPC, along with all consequential proceedings arising therefrom, quashed. Original Compromise Deed of petitioners and respondent No.2, copies of which have been filed with the present petition, shall be submitted before the learned Trial Court on or before the next date of hearing so that these become part of Trial Court Record.

The petition stands disposed of in aforesaid terms.

Pending applications also stand disposed of.