Delhi High Court
Anil Kumar vs State Of Nct Of Delhi & Anr on 18 August, 2025
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 18.08.2025
,,,,,,,,,,
+ CRL.M.C. 2355/2025 & CRL.M.A. 10590/2025 EXEMPTION
ANIL KUMAR .....Petitioner
Through: Mr. Amit Poonia, Adv.
Petitioner in person.
versus
STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Mr. Yudhvir Singh Chauhan,
APP with PSI Pooja, P.S.NIA.
Mr. Harsh Bhardwaj, 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. 961/2024, dated
20.10.2024, registered at P.S. Narela Industrial Area, Delhi under
Sections 79/351(2) BNS (509/506 IPC) and all proceedings emanating
therefrom on the basis of settlement between the parties.
2. As per the allegations made by the complainant in the FIR, SI
Anil Kumar (Petitioner herein) to whom she met in connection with
her case against her husband before Women Cell, has been
misbehaving and FIR No. 961/2024 was accordingly lodged at the
instance of respondent no. 2 at P.S. Narela Industrial Area under
Section 79/351(2) of BNS.
3. During the course of proceedings, the parties amicably resolved
their disputes and executed a Memorandum of Understanding dated
12.03.2025 (attested on 24.03.2025). In view of the aforesaid
settlement, both parties have agreed to put an end to the present
dispute. Copy of the Memorandum of Understanding dated
12.03.2025 has been annexed as Annexure P2.
4. Parties are physically present before the Court. They have been
identified by their respective counsels as well as by the Investigating
Officer PSI Pooja from PS Narela Industrial Area.
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. 961/2024 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. 961/2024 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. 961/2024, dated 20.10.2024,
registered at P.S Narela Industrial Area, Delhi under section 79/351(2)
BNS and all the other consequential proceeding emanating therefrom.
9. In the interest of justice, the petition is allowed, and the FIR No.
961/2024, dated 20.10.2024, registered at P.S Narela Industrial Area,
Delhi under section 79/351(2) BNS 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 18, 2025
SK
