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Judgment
15 paragraphs · 431 wordsManoj Jain, J
Petitioners herein seek quashing of FIR No. 0129/2024 dated 12.03.2024, registered at Police Station Seelampur, for commission of offences under Sections 323/341/452/506/379/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
Learned counsel for petitioners submits that there was a cross-FIR also, which was registered as FIR No.131/2024 and in terms of settlement, which is comprehensive in nature and took place before Delhi Mediation Centre, Karkardooma Courts, Delhi, both the sides have agreed to not pursue with the respective FIRs.
Charge-sheet has already been filed and except offence under Section 452 IPC, all the other offences are compoundable in nature.
As noted, the parties have been able to amicably resolve the matters under the aegis of Delhi Mediation Centre, Karkardooma Courts, Delhi, on 24.02.2026.
Respondent no. 2- Junaid is present in person and he has been duly identified by his counsel as well as by Investigating Officer.
When asked, respondent No. 2 reiterates the terms of abovesaid settlement. He states that he has entered into the abovesaid settlement out of his own free will, without any coercion and influence from any corner whatsoever and therefore, he would have'no objection'if FIR in question is quashed.
Learned counsel for petitioners submit that even in the cross-FIR, they would make appropriate statement before the learned Trial Court so that the cross case is also compounded, in accordance with law.
Both the sides are residing in the same neighborhood and are, reportedly, into same kind of business and the cross-FIRs were registered on account of some misunderstanding.
In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose. In any case, even the complainant does not wish to press any charges against the petitioners.
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 FIR.
Consequently, to secure the ends of justice, FIR No. 0129/2024 dated 12.03.2024, registered at Police Station Seelampur, for commission of offences under Sections 323/341/452/506/379/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed.
Original affidavits of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within four weeks from today, so that these become part of Trial Court Record.
The petition stands disposed of in aforesaid terms.
Pending application also stands disposed of in aforesaid terms.