Delhi High Court
Deepa Chawla And Others vs State (Govt Of Nct Of Delhi) And Others on 14 November, 2025
$~05
*IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 14.11.2025
+ CRL.M.C. 4593/2025
DEEPA CHAWLA AND OTHERS .....Petitioners
Through: Mr. Anuj Garg, Mr. Sunil
Tewari, Ms. Parul Verma &
Ms. Jayaditya Gupta,
Advocates along with all the
petitioners in person
versus
STATE (GOVT OF NCT OF DELHI) AND OTHERS
.....Respondents
Through: Ms. Manjeet Arua, APP with SI
Surender Singh, PS Naraina
Complainants/Respondents
Neelima Sethi & Jagparvesh
Sethi in person.
Respondent Harsh Sethi is
present through VC
CORAM:-
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT(ORAL)
RAVINDER DUDEJA, J.
1. The present petition has been filed under section 528 BNSS
seeking the quashing of the FIR no. 0076/2025 registered on
10.02.2025 under sections 420/457/468/471/34 IPC at PS Naraina and
all the proceedings emanating therefrom.
2. As per averments made in the FIR, petitioners created forged
and fabricated documents for property bearing No. G-183, Naraina
Vihar, after the death of the actual owner. Petitioner no, 1, initially a
tenant under a registered rent agreement, stopped paying rent from
April 2023 and continues to occupy the property illegally which
belonged to respondents. FIR was lodged at the instance of respondent
no. 2 under Sections 420/467/468/471/34 IPC against the petitioners.
3. During the pendency of the proceedings both the parties entered
into Memorandum of Understanding dated 03.07.2025 and settled
their disputes. It is submitted that the parties have amicably settled
their property dispute concerning the "third floor of G-183, Naraina
Vihar", with the petitioners by vacating the premises and have handed
over possession upon receiving ₹6,00,000/- (Rupees Six Lacs Only)
from the Respondents as per the schedule in the settlement. A copy of
the Memorandum of Understanding dated 03.07.2025 has been placed
on record which is annexed as Annexure P2 (Colly).
4. Petitioners and Respondents No. 2 & 3 are physically present
before the Court while Respondent No. 4 has entered appearance
through VC. They have been identified by their respective counsels as
well as by the Investigating Officer SI Surender Singh, from
PS Naraina.
5. Respondents confirm that the matter has been amicably settled
with the petitioners without any force, fear, coercion and they have
received the possession of the subject property and have no objection
if the FIR no. 0076/2025 is quashed against the Petitioners. Petitioners
also confirm that they have received the entire settlement amount.
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. 0076/2025 registered on 10.02.2025 under sections
420/457/468/471/34 IPC at PS Naraina 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 above facts that the parties have amicably
resolved their differences out of their own free will and without any
coercion. Hence, it would be in the interest of justice, to quash the
abovementioned FIR and the proceedings pursuant thereto.
10. 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. 0076/2025 registered on
10.02.2025 under sections 420/457/468/471/34 IPC at PS Naraina and
all the other consequential proceeding emanating therefrom.
11. In the interest of justice, the petition is allowed, and the FIR no.
0076/2025 registered on 10.02.2025 under sections 420/ 457/ 468/
471/34 IPC at PS Naraina and all the other consequential proceeding
emanating therefrom is hereby quashed.
12. Petition is allowed and disposed of accordingly.
13. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
November 14, 2025
SK
