Delhi High Court
Jatin Singh & Ors vs State Nct Of Delhi & Anr on 10 November, 2025
$~76
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 10.11.2025
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+ CRL.M.C. 7894/2025
JATIN SINGH & ORS. .....Petitioners
Through: Mr. Pankaj Kumar Pandey,
Adv.
Petitioners no. 1 and 3 in
person.
versus
STATE NCT OF DELHI & ANR. .....Respondents
Through: Ms. Manjeet Arya, APP with SI
Sunil Gahlot, P.S.S.J.Enclave.
Mr. Shivam Singh and Mr.
Himanshu Singh, Advs. for R-
2.
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 of FIR No. 214/2024, dated
19.09.2024, registered at PS Safdarjung Enclave, Delhi under sections
110/3(5) BNS (308/34 IPC) and all proceedings emanating therefrom
on the basis of settlement between the parties.
2. As per allegations made in the FIR, on 19.09.2024 around
12:10 AM, respondent no.2 was physically assaulted by petitioners
with a bottle, causing injuries. Chargesheet has since been filed under
section 110/3(5) BNS against the petitioners.
3. During the proceedings, the parties amicably resolved their
disputes before this court and executed a Settlement Deed dated
18.09.2025, copy of which has been annexed as Annexure C.
4. Petitioner Nos. 1 & 3 and respondent no. 2 are physically
present before the Court. They have been identified by their respective
counsels as well as by the Investigating Officer SI Sunil Gahlot, P.S.
Safdarjung Enclave. Petitioner no. 2 is stated to be in jail in some
other case in Gwalior.
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. 214/2024 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. 214/2024 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. 214/2024, dated 19.09.2024,
registered at PS Safdarjung Enclave, Delhi under sections 110/3(5)
BNS and all the other consequential proceeding emanating therefrom.
10. In the interest of justice, the petition is allowed, and the FIR No.
214/2024, dated 19.09.2024, registered at PS Safdarjung Enclave,
Delhi under sections 110/3(5) and all the other consequential
proceeding emanating therefrom is hereby quashed.
11. Petition is allowed and disposed of accordingly.
12. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
November 10, 2025
SK
