[Cites 8, Cited by 0]
Delhi High Court
Pushpender Rathore & Ors vs State Nct Of Delhi & Anr on 6 April, 2026
$~82 & 83
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 6thApril, 2026
+ CRL.M.C. 2506/2026 & CRL.M.A. 10204/2026
PUSHPENDER RATHORE & ORS. .....Petitioner
Through: Mr. Vikas Deep Sharma and Mr.
Shafiq Khan, Advocates along with
petitioners-in-person
versus
STATE NCT OF DELHI & ANR. .....Respondent
Through: Mr. Raj Kumar, APP for State/R-1
Ms. Tanya Sharma, Advocate for R-2
SI Rachna, CAW Cell North and SI
Nikki, PS Mohan Garden
+ CRL.M.C. 2509/2026 & CRL.M.A. 10207/2026
HARPREET SINGH ALIAS VEERU & ORS. .....Petitioner
Through: Mr. Vikas Deep Sharma and Mr.
Shafiq Khan, Advocates along with
petitioners-in-person
versus
STATE NCT OF DELHI & ANR. .....Respondent
Through: Mr. Raj Kumar, APP for State/R-1
Ms. Tanya Sharma, Advocate for R-2
SI Rachna, CAW Cell North and SI
Nikki, PS Mohan Garden
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Both the petitions emanate from cross FIRs and, therefore, these have
been taken up together.
2. First petition relates to FIR No. 261/2019 dated 24.09.2019, registered
at Police Station Mohan Garden in which there are three accused persons.
Such FIR has been lodged on the basis of complaint made by respondent no. 2
(name withheld) who revealed about commission of offences under Sections
323/354/354(B)/34 IPC. In the aforesaid incident, her daughter was also
molested.
3. On the same day another FIR i.e. FIR No. 260/2019 was registered
which relates to commission of offences under Sections
323/379/356/354/354(D)/452/34 IPC. The accused in such FIR are
respondent no. 2 in the cross-case, her daughter and her son.
4. During the pendency of the aforesaid two matters, when parties were
referred to mediation, they were able to resolve all their disputes. The
settlement terms are recorded in Mediation Order dated 20.07.2022 which
took place under the aegis of Mediation Centre, Dwarka Courts, New Delhi.
5. Both the sides are neighbours and it is apprised that they have,
voluntarily and amicably, settled all their disputes without any coercion,
pressure, force and undue influence and without any monetary consideration
and that they would have no objection if the respective FIRs are quashed.
6. Complainants in both aforesaid FIRs are present with their counsel and
investigating officer and they have been duly identified by them.
7. Incident is of the year 2019 and when asked, both the sides submitted
that they continue to reside in the same neighbourhood in complete peace and
harmony and reiterate the terms of settlement as recorded in the aforesaid
Mediation Order dated 20.07.2022.
8. Both the learned counsel for parties submit that since parties were not
earlier advised to seek quashing of the FIRs, there was delay in approaching
this Court.
9. In Narinder Singh & Ors. vs. State of Punjab & Anr., (2014) 6 SCC
466, the Apex Court observed that proceedings, even in non-compoundable
cases, can be quashed on the basis of settlement provided that the Court is
satisfied that there was no meaningful purpose in continuing with the
proceedings, and that the scope of conviction was remote and bleak.
Reference be made to Gian Singh v. State of Punjab & Anr. (2012) 10 SCC
10. Keeping in mind the overall facts of the case, the fact that parties have
amicably settled their all disputes, continuing with criminal proceedings would
serve no useful purpose.
11. Accordingly, exercising inherent powers vested in this Court under
Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed
appropriate to quash both the FIRs.
12. Consequently, to secure the ends of justice, FIR No. 261/2019 and FIR
No. 260/2019, registered at Police Station Mohan Garden, along with all
consequential proceedings arising therefrom, are quashed.
13. The petitions stand disposed of in aforesaid terms.
14. The pending applications also stand disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
APRIL 06, 2026/dr/sy
