Delhi High Court
Deepak Yadav vs The State Nct Of Delhi And Anr on 15 September, 2025
$~90
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 15.09.2025
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+ CRL.M.C. 6550/2025 & CRL.M.A. 27606/2025 EXEMPTION
FROM FILING TYPED COPIES ETC.
DEEPAK YADAV .....Petitioner
Through: Mr. Sumit Kr. Khatri, Mr. Amit
Kumar, Advs. with petitioner in
person.
versus
THE STATE NCT OF DELHI AND ANR .....Respondents
Through: Ms. Kiran Bairwa, APP with
ASI Inder Singh, PS Farsh
Bazar.
Mr. Kapil Goyal, Adv. for R-2
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 Bharatiya Nagarik
Suraksha Sanhita, seeking quashing of FIR No. 517/2023, dated
09.11.2023, registered at P.S Farsh Bazar, District Shahdara, Delhi
under Sections 323/506/451/34 IPC and all proceedings emanating
therefrom on the basis of settlement between the parties.
2. As per allegations made in the FIR, respondent no. 2 and his
staff were threatened and abused in their shop by petitioner and other
accused on account of demand of money. Chargesheet has since been
filed under sections 323/506/451/34 IPC against the petitioners.
3. During the course of proceedings, the parties amicably resolved
their disputes and executed their terms of settlement in writing in a
Memorandum of Understanding/Settlement dated 12.08.2025. Copy of
the Memorandum of Understanding/Settlement dated 12.08.2025 has
been annexed as Annexure P-3.
4. Petitioner is physically present before the Court while
Respondent no. 2 has entered his appearance through VC. They have
been identified by their respective counsels as well as by the
Investigating Officer ASI Inder Singh, from PS Farsh Bazar.
5. Respondent no. 2 confirms that the matter has been amicably
settled with the petitioner without any force, fear, coercion and he has
no objection if the FIR No. 517/2023 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. 517/2023 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. 517/2023, dated
09.11.2023, registered at P.S Farsh Bazar, District Shahdara, Delhi
under Sections 323/506/451/34 IPC 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
September 15, 2025
SK
