Delhi High Court
Ravi Kant Jain vs The State (Govt. Of N.C.T. Delhi) And Anr on 10 July, 2025
$~82
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 10.07.2025
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+ CRL.M.C.4499/2025
RAVI KANT JAIN .....Petitioner
Through: Mr. Mahesh Tiwari and Mr.
Umesh Prasad, Advs. along
with the petitioner in person
versus
THE STATE (GOVT OF NCT OF DELHI) & ANR.
....Respondents
Through: Mr. Aman Usman, APP for the
State with SI Amit Kumar, PS-
Badarpur.
Mr. Ravi Kant Kaushal, Adv.
for R2 along with R2 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, 2023, seeking quashing of FIR No. 371/2017, dated
24.10.2017, registered at PS Badarpur under sections 354/506/509/34
IPC and subsequent proceedings emanating therefrom on the basis of
settlement between the parties.
2. A dispute arose between the parties due to parking of cars
wherein Respondent No.2 alleged that the petitioner apart from
damaging her car also tried to hit her, abused her and her family and
thereafter also threatened the Respondent No.2. Thereafter,
Respondent No.2 lodged the aforesaid FIR against Petitioner. The
charge sheet was filed under sections 354/506/509/34 IPC.
3. During the proceedings, the parties amicably resolved their
disputes. A Certificate of Settlement was drafted by the counsel for the
petitioner and signed by the counsel of the Respondent No.2 on her
behalf. The copy of Certificate of Settlement dated 15.05.2025 has
been placed on record. The Respondent No.2 has tendered her No
Objection by an affidavit in this regard.
4. Both parties are physically present before the Court. They have
been identified by their respective counsels as well as by the
Investigating Officer SI Amit, from PS Badarpur.
5. Respondent No.2 confirms that the matter has been settled with
the petitioners without any force, fear, coercion. She further submits
that she has no objection if the FIR No. 371/2017 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. 371/2017 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 complaint FIR No. 371/2017, dated
24.10.2017, registered at PS Badarpur under sections 354/506/509/34
IPC and all the other consequential proceeding emanating therefrom.
9. In the interest of justice, the petition is allowed, and FIR No.
371/2017, dated 24.10.2017, registered at PS Badarpur under sections
354/506/509/34 IPC 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
JULY 10, 2025
SK
