Delhi High Court
Rohit Chaudhary & Ors vs State Of Nct Of Delhi & Anr on 12 August, 2025
$~77
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 12.08.2025
+ CRL.M.C. 1466/2025 & CRL.M.A. 6555/2025 STAY,
CRL.M.A. 6557/2025 DELAY IN RE-FILING OF PETITION.
ROHIT CHAUDHARY & ORS. .....Petitioners
Through: Mr. Viraj R. Datar, Sr. Adv.
with Mr. Srikant Singh & Mr.
Saurav Joon, Advs.
Petitioners are present through
vc
versus
STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Mr. Yudhvir Singh Chauhan,
APP with SI G.N.Tiwari,
P.S.EOW
R-2 is present 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. 143/2020 Under Sections
420/120B/467/468/34 of the Indian Penal Code registered at P.S.
EOW and all the proceedings emanating therefrom.
2. Chargesheet has not been filed till date. However, the learned
APP, under instructions from the Investigating Officer, states that no
evidence of murder has been found in this case as the cause of death
was natural on account of Schizophrenia.
3. Learned senior counsel appearing for the petitioners submits
that during the pendency of the proceedings both parties have entered
into an amicable settlement/compromise and MOU in this regard has
been placed on record which is Annexure P-3.
4. Petitioners and respondent no.2 have entered their appearance
through VC. They have been identified by their respective counsels as
well as by the Investigating Officer SI G.N.Tiwari from PS EOW.
5. Respondent no.2 appearing through video-conferencing states
that the FIR No. 143/2020 was lodged out of misunderstanding and
confirms that matter has been amicable settled with the petitioners
voluntarily and without any fear, pressure, force or coercion and she
has no objection if FIR No. 143/2020 under Sections
420/120B/467/468/34 IPC registered at P.S.EOW 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. 143/2020 Under Sections 420/120B/467/468/34 of
the Indian Penal Code registered at P.S. EOW 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. 143/2020 Under
Sections 420/120B/467/468/34 of the Indian Penal Code
registered at P.S. EOW and all the other consequential proceeding
emanating therefrom.
9. In the interest of justice, the petition is allowed, and FIR
NO. 143/2020 Under Sections 420/120B/467/468/34 of the Indian
Penal Code registered at P.S. EOW and all the other consequential
proceeding emanating therefrom is hereby quashed subject to the
petitioners depositing cost of Rs.10,000/- each with Delhi High
Court Advocates' Welfare Fund Fund [Account No.
15530110179338], maintained with UCO Bank, Delhi High
Court branch, within one month.
10. Petition is allowed and disposed of accordingly.
11. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
AUGUST 12, 2025/na
