[Cites 8, Cited by 0]
Delhi High Court
Rakesh Khurana & Ors vs State Nct Of Delhi & Anr on 11 February, 2026
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 11th February, 2026
+ CRL.M.C. 1168/2026 & CRL.M.A. 4668-4669/2026
RAKESH KHURANA & ORS. .....Petitioners
Through: Mr. Rahul Gupta with Ms. Deepti
Gupta and Ms. Sakshi, Advocates with
petitioners in person.
versus
STATE NCT OF DELHI & ANR. .....Respondents
Through: Ms. Priyanka Dalal, APP for the State
with Insp. Surender, SI Ashish, PS
Begumpur.
Ms. Jaspreet Kaur, Advocate for
respondent No.2 with respondent No.2
in person (through V.C.)
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners seek quashing of FIR No.396/2021 dated 16.08.2021,
registered at P.S. Begum Pur.
2. Charge-sheet has been filed and charges are ascertained and all the
three petitioners have been charged as under:-
Petitioner Framing of charges vide order dated
11.04.2023
Petitioner No.1 Section 3(1)(w)(i) of The Scheduled Castes and
the Scheduled Tribes (Prevention of Atrocities)
Act, 1989 (in short SC/ST Act) r/w Section 354
IPC, Section 3(1)(r)(s) of SC/ST Act, 3(2)(v)(a)
of SC/ST Act r/w Section 323 IPC
Petitioner No.2 Section 3(1)(r)(s) & 3(2)(v) of SC/ST Act r/w
506 IPC.
Petitioner No.3. Section 3(1)(r)(s) of SC/ST Act, 3(2)(v)(a) of
SC/ST Act r/w Section 323 IPC
3. The trial is already underway.
4. Learned counsel for the petitioners, however, submits that since the
complainant and the accused persons are close relatives, they have been able
to settle all their disputes and, therefore, quashing is being sought on the basis
of such settlement.
5. As per the contents of FIR, the complainant had leveled allegations for
use of 'casteist remarks' by all the three petitioners and also referred about
one incident dated 22.06.2021 when she was pushed and beaten up.
6. Respondent No.2 is present in person and has been duly identified by
the Investigating Officer - Mr. Surender. Her counsel has also joined the
proceedings through video-conferencing and she has also identified her.
7. There is a Settlement Deed between the parties, which has been
executed on 17.01.2026 and has been signed, inter alia, by the complainant
also. Her name has, however, been redacted to conceal her identity, keeping
in mind the nature of offences.
8. Respondent No.2 reiterates the contents of the Settlement Deed dated
17.01.2026 and submits that with the intervention of elders, well-wishers and
common friends, she has amicably resolved all their disputes and differences
voluntarily and without any pressure, coercion and undue influence. She
submits that they all are now living in complete harmony and, therefore, she
would have no objection if the present FIR is quashed.
9. In view of the settlement arrived at between the parties, continuing with
criminal proceedings would serve no useful purpose, especially, when dispute
is, primarily, between close family members. 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 the BNSS, it is deemed appropriate to quash the instant FIR.
11. Consequently, to secure the ends of justice, FIR No.396/2021 dated
16.08.2021, registered at P.S. Begum Pur, for commission of offences under
Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention
of Atrocities) Act, 1989 and Section 354/506 of IPC, 1860, along with all
consequential proceedings emanating therefrom, is hereby, quashed against
all the petitioners, subject to petitioners depositing total cost of Rs. 15,000/-
with Delhi High Court Staff Welfare Fund [Account no. 15530110074442:
IFSC UCBA0001553] within two weeks from today.
12. The petition stands disposed of in aforesaid terms.
13. Pending applications also stand disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
FEBRUARY 11, 2026/st/js
