[Cites 8, Cited by 0]
Delhi High Court
Robin vs State Govt Of Nct Of Delhi Through Sho & ... on 28 November, 2025
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 28.11.2025
,,,,,,,,,,
+ CRL.M.C. 160/2025
ROBIN .....Petitioner
Through: Mr. Rajan Kumar Prasad, Ms.
Nisha Nitish Prasad, Mr. Ravi
Kant, Adv.
Petitioner in person.
versus
STATE GOVT. OF NCT OF DELHI
THROUGH SHO & ORS. ... Respondents
Through: Ms. Richa Dhawan, APP.
SI Hemant, PS Badarpur
Ms. Pratika Jha, Mr. Mayank
Sharma, Adv.
Respondents 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. 479/2024, dated
28.09.2024, registered at P.S Badarpur, Delhi under Sections
118(1)/126(2)/351(2)/3(5) BNS (324/341/506/34 IPC) and all
proceedings emanating therefrom on the basis of settlement between
the parties.
2. As per averments made in the FIR, On 27.09.2024, at around
4:30 PM, petitioner along other accused physically assaulted
respondents by pinning respondent no. 2 against a wall and inflicting
blade on his stomach and neck and attacking respondent no. 3 when he
intervened, causing injuries. Chargesheet has since been filed under
Sections 118(1)/126(2)/351(2)/3(5) BNS against the petitioners.
3. During the course of proceedings, the parties amicably resolved
their disputes and the terms of the compromise were reduced into
writing in the form of a Compromise/Settlement Deed dated
06.01.2025, copy of which has been annexed as Annexure B.
4. Parties are physically present before the Court. They have been
identified by their respective counsels as well as by the Investigating
Officer SI Hemant, from PS Badarpur.
5. Respondents confirm that the matter has been amicably settled
with the petitioner without any force, fear, coercion and they have no
objection if the FIR No. 479/2024 is quashed against the Petitioner.
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. 479/2024 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 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. The petition is allowed, and the FIR No. 479/2024, dated
28.09.2024, registered at P.S Badarpur, Delhi under section
118(1)/126(2)/351(2)/3(5) BNS and all the other consequential
proceeding emanating therefrom is hereby quashed subject to
petitioner depositing cost of Rs. 10,000/- with Delhi High Court Staff
Welfare Fund (Account No. 15530110074442), maintained with UCO
Bank, 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 28, 2025
SK
