Delhi High Court
Aman Chopra & Ors vs State Nct Of Delhi & Anr on 3 November, 2025
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 03.11.2025
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+ CRL.M.C. 783/2025 & CRL M.A.3710/2025
AMAN CHOPRA & ORS. .....Petitioners
Through: Mr. Aahil Nawaz, Mr. Abuzar
Gaffari, Adv.
Petitioners in person.
versus
STATE NCT OF DELHI & ANR .....Respondents
Through: Mr. Satinder Singh Bawa, APP
with SI Vinod Kumar, SI
Shubham, PS Gandhi Nagar.
Mr. Shakir Hussain, Adv. for
R-2 along with 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 BharatiyaNagarik
Suraksha Sanhita, 2023, seeking quashing of FIR No. 469/2024, dated
22.09.2024, registered at P.S Gandhi Nagar, District Shahdara, Delhi
under sections 332(c)/324(4)/351(2)/115(2)/3(5) BNS and all
proceedings emanating therefrom on the basis of settlement between
the parties.
2. As per allegations made in the FIR, On 21.09.2024,
Respondent No. 2 was present at Shop No-IX/6303, Jain Mandir Gali,
Gandhi Nagar, District Shahdara, Delhi, when Petitioners, forcibly
entered the shop and fought with the shop owner and staff. Thereafter,
they returned with sticks, vandalized the property and injured some
workers and issued threats. FIR No. 469/2024 was lodged at the
instance of Respondent No. 2 at P.S Gandhi Nagar, District Shahdara,
Delhi under sections 332(c)/324(4)/351(2)/115(2)/3(5) BNS against
Petitioners.
3. During the proceedings, the parties amicably resolved their
disputes and executed a Compromise Deed dated 16.01.2025, copy of
which has been placed on record as Annexure P-2.
4. Parties are physically present before the Court. They have been
identified by their respective counsels as well as by the Investigating
Officer SI Vinod Kumar, SI Shubham from PS Gandhi Nagar.
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. 102/2024 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. 469/2024 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 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. 469/2024, dated 22.09.2024,
registered at P.S Gandhi Nagar, District Shahdara, Delhi under
sections 332(c)/324(4)/351(2)/115(2)/3(5) BNS and all the other
consequential proceeding emanating therefrom.
10. In the interest of justice, the petition is allowed, and the FIR No.
469/2024, dated 22.09.2024, registered at P.S Gandhi Nagar, District
Shahdara, Delhi under sections 332(c)/324(4)/351(2)/115(2)/3(5) BNS
and all the other consequential proceeding emanating therefrom is
hereby quashed subject to petitioners depositing Rs.15,000/- with
Delhi State Legal Services Authority within a period of one month.
11. Petition is allowed and disposed of accordingly.
12. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
November 03, 2025
SK
