Delhi High Court
Satkar Dabas vs The State Nct Of Delhi & Anr on 25 July, 2025
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 25.07.2025
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+ CRL.M.C. 6622/2024 & CRL.M.A. 25275/2024 EXEMPTION
SATKAR DABAS .....Petitioner
Through: Mr. Kundan Kumar, Adv.
(through vc)
Petitioner is present through vc.
versus
THE STATE NCT OF DELHI & ANR. .....Respondents
Through: Mr. Ashneet Singh, APP for the
State with SI Sumit, P.S.Rohini
South.
R-2 (through vc)
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. 0124/2018, dated
05.05.2018, registered at P.S South Rohini, Delhi under sections
323/354/354A IPC & Section 12 POCSO Act and all proceedings
emanating therefrom on the basis of settlement between the parties.
2. As per the allegations in the FIR, the petitioner assaulted the
respondent no.2 with intent to outrage her modesty. Accordingly, FIR
No. 0124/2018, dated 05.05.2018, at P.S South Rohini, Delhi under
section 323/354/354A IPC & Section 12 POCSO Act was registered
against the petitioner. Chargesheet has been filed against Petitioner
under sections 354/354A/323 IPC.
3. During the proceedings, the parties amicably resolved their
disputes and executed a Compromise Deed/ Settlement Deed dated
21.08.2024. It is submitted that both parties have started living
together. The copy of Compromise Deed/ Settlement Deed dated
21.08.2024 has been placed on record as Annexure P-3.
4. Both parties have entered their appearance through VC. They
have been identified by their respective counsels as well as by the
Investigating Officer SI Sumit from PS Rohini South.
5. Respondent No.2 confirms that the matter has been amicably
settled with the petitioners without any force, fear, coercion and he has
no objection if the FIR No. 0124/2018is 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. 0124/2018is 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. 0124/2018, dated 05.05.2018,
registered at P.S South Rohini, Delhi under sections 323/354/354A
IPC & Section 12 POCSO Act and all the other consequential
proceeding emanating therefrom.
9. In the interest of justice, the petition is allowed, and the FIR No.
0124/2018, dated 05.05.2018, registered at P.S South Rohini, Delhi
under sections 323/354/354A IPC & Section 12 POCSO Act and all
the other consequential proceeding emanating therefrom is hereby
quashed subject to petitioners depositing cost of Rs. 10,000/- each
with Advocates Welfare Fund bearing DHCBA Cost A/c No.
15530110179338 maintained with the UCO Bank, Delhi High Court,
New Delhi, within a period of one month.
10. Petition is allowed and disposed of accordingly.
11. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
JULY 25, 2025
SK
