Delhi High Court
Karan Moolchandani vs The State Of Nct Of Delhi And Anr on 1 August, 2025
$~61
*IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 01.08.2025
+ CRL.M.C. 5159/2025
KARAN MOOLCHANDANI .....Petitioner
Through: Mr. Abhikalp Pratap Singh,
Advocate.
Petitioner through VC.
versus
THE STATE OF NCT OF DELHI AND ANR. ... Respondents
Through: Mr. Hitesh Vali, APP with SI
Kavita Devi and SI Hema, PS-
Naraina.
Respondent No. 2 through VC.
CORAM:-
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT(ORAL)
RAVINDER DUDEJA, J.
1. The present petition has been filed under section 528 BNSS
seeking the quashing of the FIR no. 252/2022 registered on
19.05.2022 under sections 354(A)/354(D)/509 at PS Naraina and all
the proceedings emanating therefrom.
2. The FIR was filed on the victim's complaint that during her
employment, the accused employer persistently sexually harassed,
stalked, and humiliated her through obscene remarks, unwelcome
physical contact, and social media stalking, and later threatened her to
withdraw the complaint, attracting offences under Sections 354A,
354D, and 509 IPC.The Chargesheet has been filed under sections
354(A)/354(D)/509/506/354 IPC.
3. During the pendency of the proceedings, both the parties
entered into a settlement/compromise dated 08.07.2025 and amicably
settled their disputes. A copy of the settlement deed/MOU has been
placed on record which is annexed as Annexure P3.
4. Parties have entered their appearance through VC. They have
been identified by their respective counsels as well as by the
Investigating Officer SI Kavita Devi, SI Hema, from PS Naraina.
5. Respondent No.2 confirms that the matter has
been amicably settled with the petitioner without any force, fear,
coercion and has no objection if the FIR no. 252/2022 registered on
19.05.2022 under sections 354(A)/354(D)/509 at PS Naraina is
quashed against the Petitioners.
6. In view of the settlement between the parties, learned
Additional PP appearing for the State, also has no objection if the
present FIR no. 252/2022 registered on 19.05.2022 under sections
354(A)/354(D)/509 at PS Naraina is quashed.
7. In Gian Singh vs State of Punjab (2012) 10 SCC 303, 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."
8. 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. 252/2022 registered
on 19.05.2022 under sections 354(A)/354(D)/509 at PS
Naraina and all the other consequential proceeding emanating
therefrom.
9. In the interest of justice, the petition is allowed, and FIR
no. 252/2022 registered on 19.05.2022 under sections
354(A)/354(D)/509 at PS Naraina and all the other consequential
proceeding emanating therefrom is hereby quashed subject to
condition that petitioner shall perform community service at Lok
Nayak Jai Prakash Narayan Hospital, Delhi ["LNJP Hospital"] on
every Sunday for the next six months. The petitioner shall appear
before the Medical Superintendent of the LNJP Hospital on
coming Sunday, who shall assign him community service work.
10. Petition is allowed and disposed of accordingly.
11. Pending application(s), if any, also stand disposed of.
12. A copy of this order be sent to Medical Superintendent,
LNJP Hospital for information, compliance and report.
RAVINDER DUDEJA, J
AUGUST 01, 2025/na
