Delhi High Court
Mr. Amit Kumar Singh And Anr vs State Nct Of Delhi And Anr on 23 July, 2025
$~84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 23.07.2025
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+ CRL.M.C. 3921/2025
MR. AMIT KUMAR SINGH &ANR.
.....Petitioners
Through: Ms. Anshu Priyanka, Adv.
Petitioners are present through
vc
versus
STATE NCT OF DELHI &ANR. ... Respondents
Through: Mr. Satinder Singh Bawa, APP
for the State W/ASI Suman
Lata, P.S.BHD Nagar.
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 ofFIR No. 0418/2024, dated
07.12.2024, registered at P.S Baba Haridas Nagar, New Delhi under
Sections 75/351(2)/79/3(5) BNS (354A/506/509/34 IPC) and all
proceedings emanating therefrom on the basis of settlement between
the parties.
2. The FIR reveals the commission of offence under Sections
75/351(2)/79/3(5) BNS. Parties are stated to be the neighbourers.
During the pendency of the proceedings, both the parties entered into a
settlement/compromise dated 28.03.2025 and amicably settled their
disputes. A copy of the settlement deed/MOU has been placed on
record which is annexed as Annexure P3.
3. Petitioners are present through VC while respondent no.2 is
present physically. They have been identified by their counsel as well
as by the Investigating Officer SI W/ASI Suman Lata from PS BHD
Nagar.
4. Respondent No.2confirms that the matter has been amicably
settled with the petitioners without any force, fear, coercion and has
no objection if the FIR no. 418/2024 registered on 07.12.2024 under
sections 75/351(2)/79/3(5)BNS at PS Hari Das Nagar is quashed
against the Petitioners.
5. In view of the settlement between the parties, learned
Additional PP appearing for the State, also has no objection if the
present FIR no. 418/2024 registered on 07.12.2024 under sections
75/351(2)/79/3(5)BNS at PS Hari Das Nagar is quashed.
6. 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."
7. 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. 418/2024 registered on
07.12.2024 under sections 75/351(2)/79/3(5)BNS at PS Hari Das
Nagar and all the other consequential proceeding emanating
therefrom.
8. In the interest of justice, the petition is allowed, and the FIR No.
0418/2024, dated 07.12.2024, registered at P.S Baba Haridas Nagar,
New Delhi under section 75/351(2)/79/3(5) BNS (354A/506/509/34
IPC) and all the other consequential proceeding emanating therefrom
is hereby quashed subject to petitioners depositing cost of Rs.10,000/-
each before the Delhi District Legal Services Authority within one
month.
9. Petition is allowed and disposed of accordingly.
10. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
JULY 23, 2025
SK
