Delhi High Court
Navneet Singh & Ors vs The State N.C.T. Of Delhi & Anr on 2 July, 2025
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision:02.07.2025
,,,,,,,,,,
+ CRL.M.C 479/2025
NAVNEET SINGH AND ORS. .....Petitioners
Through: Mr. Ashish Rohlania, Mr.
Fahad Imtiaz along with
petitioner no.1-4 in person.
versus
THE STATE NCT OF DELHI AND ANR.
... Respondents
Through: Mr. Satinder Singh Bawa, APP
along with SI Narender, PS-
Vikaspuri.
MR. Gaurav Kumar Gupta, R2
through VC.
CORAM:-
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT (ORAL)
RAVINDER DUDEJA, J.
1. The present petition is filed under Section 482 Cr.P.C. (Old
Act) / Section 528 BNSS (New Act) for quashing of FIR NO.
460/2024 Under Sections 115/126/3(5) of Bharatiya Nyaya Sanhita
registered at P.S. Vikaspuri, Delhi.
2. The complainant, Gaurav Kumar Gupta, a resident of Vikas
Puri and president at One 97 Communications Ltd. (Paytm), alleged
that on 25.08.2024, while returning home, a silver sedan blocked his
way near St. Cecilia School, and after a brief altercation, four
unknown persons followed him, intercepted his car near C-734/735,
and brutally assaulted him without provocation. Despite pleading and
apologizing, they continued beating him until bystanders intervened,
after which they fled. Shocked by the incident, Gaurav initially
delayed lodging a complaint but later reported the assault, leading to
the registration of FIR No. 460/2024 under Sections 115/126/3(5) of
the BNS Act at PS Vikas Puri.
3. During the proceedings, the parties amicably resolved their
disputes and executed a Compromise/Settlement Deed dated
11.11.2024.The parties amicably resolved their dispute arising from
FIR No. 460/2024 registered under Sections 115 and 126/3(5) of the
Bharatiya Nyaya Sanhita, with the First Party agreeing to withdraw all
allegations and both sides undertaking not to pursue any further claims
or legal action against each other. They have mutually consented to
file a joint petition under Section 528 BNSS for quashing of the FIR
and agreed to cooperate fully in the legal proceedings.The copy of the
Compromise/Settlement Deed dated 11.11.2024 has been annexed as
annexureP1.
4. Petitioners are physically present before the Court while
respondent no.2 has entered his appearance through VC. They have
been identified by their respective counsels as well as by the
Investigating Officer SI Narender from PS-Vikaspuri.
5. Respondent No.2/complainant has confirmed that the matter has
been settled with the petitioners without any force, fear, coercion. He
further submits that he has no objection if the FIR NO. 460/2024
Under Sections 115/126/3(5) of Bharatiya Nyaya Sanhita registered at
P.S. Vikaspuri, Delhi is quashed against the petitioners.
6. In view of the settlement dated 11.11.2024 between the parties,
learned Additional PP appearing for the State, also has no objection if
the present FIR NO. 460/2024 Under Sections 115/126/3(5) of
Bharatiya Nyaya Sanhita registered at P.S. Vikaspuri, Delhi is
quashed.
7. In Gian Singh vs State of Punjab (2012) 10 SCC 303, Hon'ble
Supreme Courthas 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. 460/2024 Under Sections
115/126/3(5) of Bharatiya Nyaya Sanhita registered at P.S. Vikaspuri,
Delhi and all the other consequential proceeding emanating therefrom.
9. In the interest of justice, the petition is allowed, and FIR NO.
460/2024 Under Sections 115/126/3(5) of Bharatiya Nyaya Sanhita
registered at P.S. Vikaspuri, Delhi and all the other consequential
proceeding emanating therefrom is hereby quashed, subject to deposit
of cost of Rs.5,000/- by each petitioners with Delhi Legal Service
Authority within 15 days.
10. Petition is allowed and disposed of accordingly.
11. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
JULY 02, 2025/na
