[Cites 7, Cited by 0]
Delhi High Court
Rizwan Khan & Ors vs The State (Nct Of Delhi) & Anr on 15 April, 2026
$~75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 15thApril, 2026
+ CRL.M.C. 2809/2026 & CRL.M.A. 11363/2026
RIZWAN KHAN & ORS.
.....Petitioner
Through: Mr. Mussaiyab, Mr. Sarfaraj,
Advocates.
versus
THE STATE (NCT OF DELHI) & ANR.
.....Respondent
Through: Mr. Raj Kumar, APP for the State with
SI Sudhanshu Singh.
Ms. Divya Sharma, Advocate
alongwith Respondent No.2.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 0129/2024 dated
12.03.2024, registered at Police Station Seelampur, for commission of
offences under Sections 323/341/452/506/379/34 IPC, along with all
consequential proceedings arising therefrom, on the basis of compromise
arrived at between the parties.
2. Learned counsel for petitioners submits that there was a cross-FIR also,
which was registered as FIR No.131/2024 and in terms of settlement, which is
comprehensive in nature and took place before Delhi Mediation Centre,
Karkardooma Courts, Delhi, both the sides have agreed to not pursue with the
respective FIRs.
3. Charge-sheet has already been filed and except offence under Section
452 IPC, all the other offences are compoundable in nature.
4. As noted, the parties have been able to amicably resolve the matters
under the aegis of Delhi Mediation Centre, Karkardooma Courts, Delhi, on
24.02.2026.
5. Respondent no. 2- Junaid is present in person and he has been duly
identified by his counsel as well as by Investigating Officer.
6. 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.
7. Learned counsel for petitioners submit that even in the cross-FIR, they
would make appropriate statement before the learned Trial Court so that the
cross case is also compounded, in accordance with law.
8. Both the sides are residing in the same neighborhood and are,
reportedly, into same kind of business and the cross-FIRs were registered on
account of some misunderstanding.
9. In view of the settlement arrived at between the parties, continuing with
criminal proceedings would serve no useful purpose. In any case, even the
complainant does not wish to press any charges against the petitioners.
10. 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.
11. Consequently, to secure the ends of justice, FIR No. 0129/2024 dated
12.03.2024, registered at Police Station Seelampur, for commission of
offences under Sections 323/341/452/506/379/34 IPC, along with all
consequential proceedings arising therefrom, is, hereby, quashed.
12. 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 four weeks from today, so that these become part of Trial Court
Record.
13. The petition stands disposed of in aforesaid terms.
14. Pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
APRIL 15, 2026/ss/js
