[Cites 5, Cited by 0]
Delhi High Court
Sandeep Kumar Sharma vs State Nct Of Delhi And Anr on 10 December, 2025
$~93
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 10.12.2025
,,,,,,,
+ W.P.(CRL) 4093/2025 & CRL.M.A. 36867/2025 EXEMPTION
FROM FILING CERTIFIED COPIES
SANDEEP KUMAR SHARMA .....Petitioner
Through: Mr. Manish Kumar, Mr. Anuj
Arya, Mr. Sonu Pandit, Mr.
Lavish Rajput, Advs. with
petitioner in person.
versus
STATE NCT OF DELHI AND ANR .....Respondent
Through: Mr. Sanjeev Bhandari, ASC
with SI Naveen Kumar, PS
Mahendra Park.
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. 0679/2021, dated
15.06.2021, registered at P.S Mahendra Park, Delhi under Sections
419/420 IPC and all proceedings emanating therefrom on the basis of
settlement between the parties.
2. The factual matrix giving rise to the instant case is that
respondent no. 2, alleged that the accused, falsely represented himself
as a Sub-Inspector of Delhi Police and induced the complainant to
pay Rs. 30,000 on the pretext of securing him a job in Civil Defence.
Despite repeated assurances, the accused failed to fulfill the promise
and ceased all communication. An inquiry conducted by Barakhamba
Vigilance corroborated the complainant's claims, establishing the
accused's deceitful conduct. FIR No. 0679/2021 under Section
419/420 IPC was registered at the instance of respondent No.2.
3. During the course of proceedings, the parties amicably resolved
their disputes and the terms of settlement were written in the form of a
Compromise Deed dated 21.11.2025. It is submitted that the matter
has been amicably and unconditionally settled between the parties as
per the schedule in the settlement. Copy of the Compromise Deed
dated 21.11.2025 has been annexed as Annexure B.
4. Parties are physically present before the Court. They have been
identified by their respective counsels as well as by the Investigating
Officer SI Naveen Kumar, from PS Mahendra Park.
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. 0679/2021 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. 0679/2021 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. Further, it is settled that the inherent powers under section 482
of the Code are required to be exercised to secure the ends of justice
or to prevent abuse of the process of any court. Further, the High
Court can quash non-compoundable offences after considering the
nature of the offence and the amicable settlement between the
concerned parties. Reliance may be placed upon B.S. Joshi v. State of
Haryana, (2003) 4 SCC 675.
9. In view of the above facts that the parties have amicably
resolved their differences out of their own free will and without any
coercion, it would be in the interest of justice, to quash the
abovementioned FIR and the proceedings pursuant thereto.
10. In the interest of justice, the petition is allowed, and the FIR No.
0679/2021, dated 15.06.2021, registered at P.S Mahendra Park, Delhi
under Sections 419/420 IPC and all the other consequential
proceeding emanating therefrom is hereby quashed. Since State
machinery has been used, quashing is subject to petitioner depositing a
cost of Rs. 30,000/- with Delhi High Court Staff Welfare Fund bearing
account no. 15530110074442 maintained with UCO Bank within 30
days.
11. Petition is allowed and disposed of accordingly.
12. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
December 10, 2025
MA
