Sh. Ravinder Singh vs State Goverment Of Nct Of Delhi & Anr.

Manoj Jain, J

Petitioner herein seeks quashing of FIR No.402/2023 dated 11.10.2023, registered at Police Station Kanjhawala, Delhi, for commission of offences under Sections 354/354(A) 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 complaint made by respondent No.2 i.e. daughter-in-law of the petitioner, who alleged that while in inebriated state, the petitioner had tried to outrage her modesty and had caught hold of her.

Charge-sheet has already been filed.

Fact, however, remains that thereafter the matter has been amicably settled between the parties and respondent No.2 has entered into Memorandum of Understanding dated 03.03.2025.

Petitioner is present in person.

Respondent no. 2 is present in person and she has been identified by her counsel and the Investigating Officer, who are present in Court.

When asked, respondent No. 2 submits that due to intervention of family members, elders and respectable and other well-wishers, the disputes have been amicably settled. She states that there was some misunderstanding, which has now been sorted out, with the interference of family members.

Earlier, when the present matter was assigned to the Court of learned Joint Registrar (Judl.), detailed statement of respondent No.2 was recorded on 16.04.2025 in which also, she deposed that she had, voluntarily and amicably, resolved all her disputes without any monetary or any other consideration and was residing in the same house with her husband and father-in-law. She also claimed that her father-in-law had already given up his habit of drinking and since FIR in question was registered on account of some misunderstanding, she did not want to pursue with her abovesaid FIR. She reiterates the same, today as well.

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 petitioner.

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.402/2023 dated 11.10.2023, registered at Police Station Kanjhawala, Delhi, for commission of offences under Sections 354/354(A) 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.