[Cites 8, Cited by 0]
Delhi High Court
Zulfikar & Ors vs State (Nct Of Delhi) & Ors on 5 February, 2026
$~41 & 42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 5th February, 2026
+ W.P.(CRL) 234/2026
ZULFIKAR & ORS. .....Petitioners
Through: Mr. Mohd. Ajmal, Advocate with
petitioners in person
versus
STATE (NCT OF DELHI) & ORS. .....Respondents
Through: Mr. Sanjay Lao, Standing Counsel
(Crl.) with Mr. Aryan Sachdeva,
Advocate for State SI Vijay, P.S.
Seemapuri.
Mr. Mohd. Shariq with Mr. Rishi
Vohra and Mr. Amit Kharbanda,
Advocates for respondent Nos.2 and 3
with Respondent Nos.2 and 3 in
person.
+ W.P.(CRL) 239/2026
SALEEM AHMAD & ORS. .....Petitioners
Through: Mr. Mohd. Shariq with Mr. Rishi
Vohra and Mr. Amit Kharbanda,
Advocates with petitioners in person
versus
STATE (NCT OF DELHI) & ORS. .....Respondents
Through: Mr. Sanjay Lao, Standing Counsel
(Crl.) with Mr. Aryan Sachdeva,
Advocate for State SI Vijay, P.S.
Seemapuri.
Mr. Mohd. Ajmal, Advocate for
respondent Nos.2 to 6 with respondent
Nos.2 to 6 in person.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. There are two cross-cases and the abovesaid two petitions have been
THAPLIYAL W.P.(CRL) 239/2026
Signing Date:07.02.2026
12:29:43
filed seeking quashing of both such cross-FIRs
2. In W.P.(CRL) 234/2026, all the three petitioners seek quashing of FIR
No.11/26, dated 10.01.2026, registered at Police Station Seemapuri for
commission of offences under Sections 126(2)/115(2)/351(2)/3(5) Bharatiya
Nyaya Sanhita (BNS), 2023 (corresponding Sections 341/323/506/34 IPC),
along with all consequential proceedings arising therefrom, on the basis of
compromise arrived at between the parties.
3. The alleged injured i.e. respondent No.2 - Saleem Ahmad is present in
Court and respondent No.3 - Saqib Qureshi has joined the proceedings
through video-conferencing.
4. In W.P.(CRL) 239/2026, all the six petitioners seek quashing of FIR
No.08/26, dated 08.01.2026, registered at Police Station Seemapuri for
commission of offences under Sections 126(2)/115(2)/351(2)/3(5) Bharatiya
Nyaya Sanhita (BNS), 2023 (corresponding Sections 341/323/506/34 IPC),
along with all consequential proceedings arising therefrom, on the basis of
compromise arrived at between the parties. It has been filed by all the six
accused persons and all the five injured persons have been arraigned as
respondent Nos.2 to 6. All the injured, expect respondent No.6 - Shakil, are
present physically. Respondent No.6 - Shakil has joined the proceedings
through video-conferencing.
5. The matter is very recent and the FIR was registered on 08.01.2026.
On the date of the incident, there was a fire in the store of Mr. Salim Ahmad
(respondent No.2 in W.P.(Crl.) 234/2026) and on account of such fire, there
was a commotion and quarrel and both the sides, who are residents of the
same locality, entered into scuffle.
6. Both the sides sustained simple injuries and since both the parties had
THAPLIYAL W.P.(CRL) 239/2026
Signing Date:07.02.2026
12:29:43
reported the matter to the police, the abovesaid two FIRs were registered.
7. The matter has now been amicably settled.
8. Copy of Settlement Deed dated 15.01.2026 has also been placed on
record, which mentions that the parties are the residents of the same locality
and on account of intervention of family members, relatives, friends and
respectable members of Society, a meeting was held where they had agreed to
settle their disputes to live peacefully. Both the parties have apologized to
each other and undertake not to pursue with their respective cases.
9. The Settlement Deed is signed by all concerned. The affidavits of
injured persons have also been placed on record.
10. The respondents in both the petitions are duly identified by the
Investigating Officer, who is present in Court.
11. The Investigating Officer, while identifying them, submits that the
matter is pending investigation and the final opinion with respect to the
injuries received by the concerned injured persons has yet not been received
from the concerned hospital.
12. Be that as it may, fact remains that both the parties are residents of the
same locality and have agreed to settle all their disputes in an amicable and
quick manner. Moreover, the nature of offence is also not very serious and
therefore, continuing with criminal proceedings would serve no useful
purpose, especially, when dispute does not involve any public interest and is,
primarily, private in nature.
13. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
14. Consequently, to secure the ends of justice, FIR No.11/2026 dated
10.01.2025 and FIR No.08/2026 dated 08.01.2026, registered at Police
THAPLIYAL W.P.(CRL) 239/2026
Signing Date:07.02.2026
12:29:43
Station Seemapuri for commission of offences under Sections
126(2)/115(2)/351(2)/3(5) Bharatiya Nyaya Sanhita (BNS), 2023, along with
all consequential proceedings emanating therefrom, are hereby, quashed.
15. The petitions stand disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
FEBRUARY 5, 2026
st/js
THAPLIYAL W.P.(CRL) 239/2026
Signing Date:07.02.2026
12:29:43
