Delhi High Court
Sandeep Verma & Anr vs State Govt. Nct Of Delhi & Anr on 7 August, 2025
$~72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 07.08.2025
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+ CRL.M.C. 5339/2025 & CRL.M.A. 23010/2025 EXEMPTION
SANDEEP VERMA & ANR. .....Petitioners
Through: Mr. Monish Ali Khan, Adv. for
Petitioners in person.
versus
STATE NCT OF DELHI & ANR. ... Respondents
Through: Mr. Yudhvir Singh Chauhan,
APP for the State with SI Sunil
Gaur, P.S.S.J.Enclave.
Mr. Ifran Firdous, Ms. Mahima
Chaudhary, Mr. Zia Ul Haq,
Ms. Zoha Aslam, Mr. Abdul
Kareem and Mr. Nilesh Lohia,
Adv. for R-2.
R-2 in person.
CORAM:-
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT(ORAL)
RAVINDER DUDEJA, J.
1. This is a petition under Section 528 of the Bharatiya Nagarik
Suraksha Sanhita, seeking quashing of FIR No. 9/2019, dated
06.01.2019, registered at P.S Safdarjung Enclave, Delhi under
Sections 356/379/34 IPC and all proceedings emanating therefrom on
the basis of settlement between the parties.
2. As per averments made in the FIR on 05.01.2019, petitioners
during a quarrel with Respondent No. 2 snatched his phone and wallet
containing Rs. 5,000/- cash and RC of his bike while he was passing
through Deer Park, for his duty. Chargesheet has since been filed
under section 356/379/411/34 IPC.
3. During the course of proceedings, the parties amicably resolved
their disputes and executed a Memorandum of Understanding dated
26.04.2025. It is submitted that petitioners have paid the total
settlement amount of Rs. 40,000/- (Rupees forty thousand only) as per
the schedule in settlement. Copy of the Memorandum of
Understanding dated 26.04.2025 has been annexed as Annexure A-4.
4. Parties are physically present before the Court. They have been
identified by their respective counsels as well as by the Investigating
Officer SI Sunil from PS Safdarjung Enclave.
5. 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. 9/2019 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. 9/2019 is quashed.
7. 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."
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. 9/2019, dated 06.01.2019,
registered at P.S Safdarjung Enclave, Delhi under section 356/379/34
IPC and all the other consequential proceeding emanating therefrom.
9. In the interest of justice, the petition is allowed, and the FIR No.
9/2019, dated 06.01.2019, registered at P.S Safdarjung Enclave, Delhi
under section 356/379/34 IPC and all the other consequential
proceeding emanating therefrom is hereby quashed subject to
petitioner depositing cost of Rs. 5,000/- each with DSLSA within a
period of one month.
10. Petition is allowed and disposed of accordingly.
11. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
August 07, 2025
SK
