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Delhi High Court
Pankaj Kumar vs The State Of Nct Of Delhi And Ors on 6 April, 2026
$~84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 6thApril, 2026
+ CRL.M.C. 2525/2026 & CRL.M.A. 10251/2026
PANKAJ KUMAR .....Petitioner
Through: Mr. Abhay Singh & Mr. Pawan
Verma, Advocates along with
petitioner.
versus
THE STATE OF NCT OF DELHI AND ORS. .....Respondents
Through: Mr. Raj Kumar, APP with SI Anil
Kumar, PS GTB Enclave.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
[
1. Petitioner seeks quashing of FIR No. 590/2024 dated 21.12.2024,
registered at P.S. G.T.B. Enclave, Delhi, for commission of offences under
Sections 74/79/115(2) of Bharatiya Nyaya Sanhita, (BNS), 2023
(corresponding Sections 354/509/323 IPC), along with all consequential
proceedings arising therefrom, on the basis of compromise arrived at between
the parties.
2. As per the allegations appearing in abovesaid FIR, respondent Nos. 2
and 3 herein were running a small shop. On 10.12.2024, accused i.e. the
petitioner herein had come to their shop in inebriated state and started
quarrelling with them and pushed and assaulted them in an appropriate way.
He was also carrying some weapon and had caused injury to respondent no. 3.
3. Charge-sheet has already been filed.
4. Fact remains that during the pendency of the abovesaid matter, when
the parties were referred to Delhi Mediation Centre, Karkardooma Courts,
Delhi, they were able to resolve all their disputes. Terms of settlement are
found recorded in Mediation order dated 18.02.2026.
5. Petitioner is present in Court.
6. Respondent Nos. 2 and 3 are also present in Court and have been duly
identified by their counsel as well as by Investigating Officer. When asked,
they reiterated the terms of the abovesaid settlement and submit that they have
entered into settlement voluntarily and without any force or coercion from
any corner whatsoever and would have no objection if FIR in question is
quashed. They also submit that the petitioner is their relative and since he has
assured that no such incident would take in future, they do not want to pursue
with the present FIR. They submit that they had already received
compensation for the injuries which they had received in the abovesaid
incident.
7. Keeping in mind the overall facts of the case, the fact that parties are
related to each other and have amicably settled their all disputes, continuing
with criminal proceedings would serve no useful purpose.
8. 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.
9. Consequently, to secure the ends of justice, FIR No. 590/2024 dated
21.12.2024, registered at P.S. G.T.B. Enclave, Delhi, for commission of
offences under Sections 74/79/115(2) of Bharatiya Nyaya Sanhita, (BNS),
2023 (corresponding Sections 354/509/323 IPC), along with all consequential
proceedings arising therefrom, is quashed subject to petitioner depositing cost
of Rs. 10,000/- with Delhi High Court Staff Welfare Fund [Account no.
15530110074442: IFSC UCBA0001553] within four weeks from today.
Proof of deposit of cost and original affidavits of the parties be submitted
before the learned Trial Court within further two weeks.
10. The petition stands disposed of in aforesaid terms.
11. Pending application also stands disposed of in aforesaid terms.
MANOJ JAIN, J
APRIL 6, 2026/da/sa
