Delhi High Court
S.P Dabas vs State Govt Of Nct Of Delhi And Anr on 11 August, 2025
$~63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 11.08.2025
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+ CRL.M.C. 5448/2025 & CRL.M.A. 23386/2025
INTERIM STAY
SP DABAS .....Petitioner
Through: Mr. Umang Tyagi, Mr. Zuber
Ali & Ms. Diksha Punia,
Advocates.
Petitioner in person.
versus
STATE GOVT OF NCT
OF DELHI AND ANR ... Respondents
Through: Mr. Aman Usman, APP with
ACP Akash Rawat, ACP Ashok
Vihar & Inspector Yunus Javed,
PS Keshav Puram.
Respondent No. 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. 301/2025, dated
11.04.2025, registered at P.S Keshav Puram, Delhi under Sections
3(1)(r)(s) SC/ST Act and all proceedings emanating therefrom on the
basis of settlement between the parties.
2. As per averments made in the FIR, Respondent No. 2, an
advocate was subjected to caste-indicative and derogatory language,
referencing to her SC/ST background by petitioner upon her visit to
MCD office in Keshav Puram, New Delhi. Subsequently, FIR
No.301/2025 was lodged at instance of Respondent No. 2 under
section 3(1)(r)(s) SC/ST Act against the petitioner.
3. During the course of proceedings, the parties amicably resolved
their disputes and Respondent No. 2 has executed her Affidavit dated
21.07.2025 and a formal letter dated 22.07.2025 to the Investigating
Officer/Assistant Commissioner of Police. Copy of the Affidavit dated
21.07.2025 and formal letter dated 22.07.2025 have been annexed as
Annexure A-3 & Annexure A-4.
4. Parties are physically present before the Court. They have been
identified by his respective counsels as well as by the Investigating
Officer ACP Akash Rawat & Inspector Yunus Javed, from PS Ashok
Vihar & PS Keshav Puram.
5. Respondent No. 2 confirms that the matter has been amicably
settled with the petitioner without any force, fear, coercion and she has
no objection if the FIR No. 301/2025 is quashed against the Petitioner.
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. 301/2025 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. 301/2025, dated 11.04.2025,
registered at P.S Keshav Puram, Delhi under section 3(1)(r)(s) SC/ST
Act and all the other consequential proceeding emanating therefrom.
9. In the interest of justice, the petition is allowed, and the FIR No.
301/2025, dated 11.04.2025, registered at P.S Keshav Puram, Delhi
under section 3(1)(r)(s) SC/ST Act and all the other consequential
proceeding emanating therefrom is hereby quashed.
10. Petition is allowed and disposed of accordingly.
11. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
August 11, 2025/SK
