[Cites 7, Cited by 0]
Delhi High Court
Manpreet Singh @ Tillu vs The State (Nct Of Delhi) & Anr on 1 April, 2026
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 1st April, 2026
+ CRL.M.C. 2390/2026 & CRL.M.A. 9759/2026
MANPREET SINGH @ TILLU .....Petitioner
Through: Mr. Sameer Chandra, Mr. Naveen
Saxena, Mr. Shubham Parashar, Mr.
Aryan Tomar and Mr. E. Zia,
Advocates.
versus
THE STATE (NCT OF DELHI) & ANR.
.....Respondent
Through: Mr. Sunil Kumar Gautam, APP for the
State with Insp. Raghuveer.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioner herein seeks quashing of FIR No. 0508/2016 dated
31.07.2016, registered at Police Station Binda Pur, for commission of
offences under Sections 451/323/506 IPC and Section 25 of Arms Act, 1959,
along with all consequential proceedings arising therefrom, on the basis of
compromise arrived at between the parties.
2. As per the bare averments appearing in abovesaid FIR, respondent
No.2 (complainant) was present in his office with his friends and partner
when accused i.e. petitioner herein barged into his office while carrying
firearms and threatened them that his pistol was fully loaded and he would kill
the complainant. When the complainant attempted to defend himself, the
petitioner struck him below his eyes and nose with the magazine portion of
the pistol and that is how the magazine portion had allegedly come out of the
main pistol and fell down. Thereafter, the petitioner left the spot while
threatening them that he would come again.
3. Fact, however, remains that during investigation, there was no recovery
of any fire arm from the accused i.e. petitioner.
4. It is submitted that one of the alleged eye witness-Hari Prakash Sharma
had issued a cheque of Rs.4 lacs in favour of the petitioner herein which when
presented, returned dishonoured and it was only because of the abovesaid
incident that a false story had been churned out by the complainant.
5. The charge-sheet has already been filed and the case is at the stage of
Prosecution Evidence.
6. It is submitted that the matter has been amicably settled and parties
have entered into Memorandum of Understanding (MoU) dated 09.01.2026
and as per the terms of such MoU also, the abovesaid FIR came to be
registered on account of some misunderstanding which has been resolved
amicably. The affidavits of the parties to abovesaid effect have also been
placed on record and reliance is placed on Gian Singh v. State of Punjab &
Anr.: (2012) 10 SCC 303, Narinder Singh & Ors. v. State of Punjab & Anr.:
(2014) 6 SCC 466, Yash Kumar Dubey & Ors. v. State Govt. of NCT of Delhi
& Anr. (in CRL.M.C. 5197/2023; DoD 06.05.2025), Dipanshu Gupta & Ors.
v. The State, Government of National Capital Territory of Delhi & Ors.(in
CRL.M.C. 6666/2022; DoD 26.09.2025) and Mohit Tyagi v. State of NCT of
Delhi and Another: 2025 SCC OnLine Del 6252.
7. Respondent no. 2 is present in person and he has been duly identified
by his counsel as well as by Investigating Officer.
8. When asked, respondent No. 2 reiterates the terms of abovesaid
settlement. He states that he has entered into the abovesaid settlement out of
his own free will, without any coercion and influence from any corner
whatsoever and, therefore, he would have 'no objection' if FIR in question is
quashed.
9. During course of the arguments, learned counsel for petitioner
submitted that the petitioner has no prior history of any nature whatsoever.
10. The next date of hearing before learned Trial Court is stated to be
28.05.2026.
11. Keeping in mind the overall facts of the case and the fact that parties
have settled their all disputes amicably and respondent no. 2 does not want to
pursue his complaint against petitioner herein, continuing with criminal
proceedings would serve no useful purpose.
12. Accordingly, exercising inherent powers vested in this Court under
Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed
appropriate to quash the instant FIR.
13. Consequently, to secure the ends of justice, FIR No. 0508/2016 dated
31.07.2016, registered at Police Station Binda Pur, for commission of
offences under Sections 451/323/506 IPC and Section 25 of Arms Act, 1959,
along with all consequential proceedings arising therefrom, is, hereby,
quashed subject to petitioner depositing cost of Rs. 30,000/- with Dwarka
Court Bar Association within four weeks from today.
14. Original MoU alongwith the original affidavits of the parties, copies of
which have been placed on record in the present proceedings, shall be
submitted before the learned Trial Court within further two weeks.
15. The petition stands disposed of in aforesaid terms.
16. Pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
APRIL 1, 2026/ss/js
