[Cites 14, Cited by 0]
Delhi High Court
Harshdeep @ Nonu & Ors vs The State Govt. Of Nct Of Delhi And Anr on 8 April, 2026
$~77& 78
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 08thApril, 2026
+ CRL.M.C. 1509/2025
HARSHDEEP @ NONU & ORS. .....Petitioner
Through: Ms. Deeksha Anand, Proxy counsel.
versus
THE STATE GOVT. OF NCT OF DELHI AND ANR.
.....Respondent
Through: Ms. Priyanka Dalal, APP for the State
with SI Pushpendra Singh.
Mr. AK Verma, Advocate for R-2
alongwith Respondent No.2 in person.
+ W.P.(CRL) 1287/2025
HARISH SAGAR & ANR. .....Petitioner
Through: Mr. A.K. Verma, Advocate alongwith
Petitioner in person.
versus
THE STATE & ANR. .....Respondent
Through: Mr. Sanjay Lao, Standing Counsel for
the State with SI Pushpendra Singh.
Ms. Deeksha Anand, Proxy counsel
for R-2.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Both these petitions seek quashing of respective FIRs and being
connected and cross-cases, both the petitions have been taken up together.
2. In CRL.M.C. 1509/2025, all the seven petitioners seek quashing of FIR
No.0574/2024 dated 02.11.2024, registered at Police Station Jagat Puri, for
commission of offence under Section 110 of Bharatiya Nyaya Sanhita (BNS),
2023 (corresponding Section 308 IPC), along with all consequential
Signed By:SONIA CRL.M.C. 1509/2025 & W.P.(CRL) 1287/2025 1
proceedings arising therefrom, on the basis of compromise arrived at between
the parties. Petitioner No.1 (in CRL.M.C. 1509/2025) is, reportedly, in
Finland where he is pursuing his studies.
3. In the abovesaid incident, the injuries were received by two persons i.e.
Braj Bahadur Singh and his son Daksh and they both are present in person and
have been duly identified by their counsel as well as by investigating officer.
They reiterate the terms of settlement.
4. Settlement took place between amongst the parties on 08.01.2025.
5. Fact, however, remains that one of the injured i.e. Daksh is not
signatory to the abovesaid settlement but during the course of the proceedings
today, he has submitted before this Court that the matter has been amicably
settled and, therefore, he, also, would have no objection if the FIR in question
is quashed.
6. Such Settlement Deed has been signed by his father- Braj Bahadur
Singh who reiterates the terms of settlement.
7. The other matter i.e. W.P.(CRL) 1287/2025 seeks quashing of FIR
No.0591/2024 dated 22.11.2024, registered at Police Station Jagat Puri, for
commission of offences under Sections 115/74/351(2)/79/3(5) of Bharatiya
Nyaya Sanhita (BNS), 2023 (corresponding Sections 323/354/506/509/34
IPC), along with all consequential proceedings arising therefrom, on the basis
of compromise arrived at between the parties. Though, the abovesaid FIR had
been registered on 22.11.2024, as per the averments appearing in the FIR, the
complainant (respondent No.2) referred to the same incident and claimed that
her modesty was outraged and that she was given simple hurt and was
threatened to be eliminated by the other side.
8. Respondent no. 2, who is referred to as "J", is also present in person.
Signed By:SONIA CRL.M.C. 1509/2025 & W.P.(CRL) 1287/2025 2
She is duly identified by her counsel, who appears through
video-conferencing and investigating officer, who is present in Court.
9. She is signatory to the abovesaid settlement dated 08.01.2025 and she
also reiterates that the matter has been amicably settled between the parties
with the intervention of respected members of the locality, well-wishers,
family members and friends.
10. Charge-sheet in both the matters have already been filed though
charges are yet not framed.
11. Both the sides submit that they are neighbours and now residing in
complete peace and harmony and have entered into the abovesaid settlement
out of their own free will, without any coercion and influence from any corner
whatsoever and therefore, they would have „no objection‟ if both the FIRs are
quashed.
12. In view of the settlement arrived at between the parties, continuing with
criminal proceedings would serve no useful purpose. Even otherwise, the
MLCs which have been placed on record do not reveal any serious injury. 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.
13. Reference be made to Sheikh Mohd. & Ors. Vs. The State NCT of Delhi
& Ors. (in Crl. M.C. 8137/2025; DoD 17.03.2026), Prem Chand Gupta &
Ors. Vs. The State (NCT of Delhi) & Ors. (Crl. M.C. 1985/2026; DoD
18.03.2026) and Rohit Sharma & Anr. Vs. The State (Govt. of NCT) of Delhi
& Ors. (Crl. M.C. 2088/2025; DoD 24.03.2026), wherein this Court, after
Signed By:SONIA CRL.M.C. 1509/2025 & W.P.(CRL) 1287/2025 3
considering the nature of the offence and amicable settlement between the
parties, quashed the proceedings in relation to offence under Sections 308/34
IPC.
14. Keeping in mind the overall facts of the case and the fact that parties
have amicably settled their all disputes, continuing with criminal proceedings
would serve no useful purpose. In any case, even the respective complainants
do not wish to press any charges.
15. 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.
16. Consequently, to secure the ends of justice, FIR No.0574/2024 dated
02.11.2024, registered at Police Station Jagat Puri, for commission of offence
under Section 110 of Bharatiya Nyaya Sanhita (BNS), 2023 and FIR
No.0591/2024 dated 22.11.2024, registered at Police Station Jagat Puri, for
commission of offences under Sections 115/74/351(2)/79/3(5) of Bharatiya
Nyaya Sanhita (BNS), 2023, along with all consequential proceedings arising
therefrom, are quashed subject to petitioners, in respective cases, depositing
total cost of Rs. 25,000/- 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.
17. The petitions stand disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
APRIL 8, 2026/ss/js
Signed By:SONIA CRL.M.C. 1509/2025 & W.P.(CRL) 1287/2025 4
