[Cites 10, Cited by 0]
Delhi High Court
Amit Pandey & Ors vs State Govt Of Nct Of Delhi & Anr on 19 February, 2026
$~48 & 51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 19th February, 2026
+ CRL.M.C. 1292/2026
AMIT PANDEY & ORS.
.....Petitioner
Through:
Mr. Manoj Kumar Sharma, Mr.
Shivam Gupta, Ms. Monika Saxena
and Ms. Sonina Saxena, Advocates.
versus
STATE GOVT OF NCT OF DELHI & ANR.
.....Respondent
Through: Mr. Sunil Kumar Gautam, APP for the
State with SI Urvashi.
Mr. Nitesh Kumar, Ms. Rinku Parewa
and Mr. Nikhil Jayant, Advocates for
R-2.
51
+ CRL.M.C. 1413/2026 & CRL.M.A. 5655/2026
RAJENDER SINGH PAWAR @ RAJU & ORS.
.....Petitioner
Through: Mr. Nitesh Kumar, Ms. Rinku Parewa
and Mr. Nikhil Jayant, Advocates.
versus
STATE NCT OF DELHI AND ORS
.....Respondent
Through: Mr. Sunil Kumar Gautam, APP for the
State with SI Urvashi.
Mr. Manoj Kumar Sharma, Mr.
Shivam Gupta, Ms. Monika Saxena
and Ms. Sonina Saxena, Advocates for
R-2.
Signature Not Verified
Signed By:SONIA CRL.M.C. 1292/2026 & CRL.M.C. 1413/2026 1
THAPLIYAL
Signing Date:21.02.2026
11:57:14
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Both these abovesaid petitions, being connected, are taken up together.
2. In CRL.M.C. 1292/2026, petitioners seek quashing of FIR No.
224/2017 dated 23.07.2017, under Sections 308/342/34 IPC, registered at P.S.
Sonia Vihar.
3. As per the bare averments appearing in abovesaid FIR, the complainant
i.e. Mr. Rajender @ Raju was returning home on 23.07.2017, when all the
accused persons came on motorcycles and hit him on his head and dragged
him to their office where even bullets were fired and some empty cartridges
were, as alleged, put into the pocket of the complainant. Complainant also
claimed that his mobile phone and some cash was snatched and he was
attacked in the office also. Fact, however, remains that the police arrived at
the spot and took him to the hospital and it was on the basis of abovesaid
allegations that said FIR was registered.
4. There are five accused person in abovesaid FIR namely Amit Pandey,
Anupam Pandey, Kuldeep Pandey, Pankaj Sharma and Bhupinder Singh.
Charge-sheet has already been filed and charges have also been ascertained in
the abovesaid matter.
5. The petitioners in CRL.M.C. 1413/2026 seek quashing of FIR
No.223/2017 dated 23.07.2017, under Sections 323/336/452/427/201/506/34
IPC and Section 27 of Arms Act, 1959, registered at P.S. Sonia Vihar. The
abovesaid FIR has been lodged on the basis of complaint made by Amit
Pandey (accused/petitioner No.1 in CRL.M.C. 1292/2026) who, rather,
claimed that when he and his friends, including Kuldeep and Pankaj, were
Signed By:SONIA CRL.M.C. 1292/2026 & CRL.M.C. 1413/2026 2
present at their office, several persons had forcibly entered their office and a
scuffle took place. He claimed that there was previous enmity between the
two parties and, in the abovesaid incident, he, alongwith Amit, Kuldeep and
Pankaj received injuries. The abovesaid incident resulted in registration of
said separate FIR in which charge-sheet has been filed and the learned Trial
Court has taken cognizance for some additional penal sections also.
6. It is informed that both the parties have entered into amicable
settlement.
7. Copy of Memorandum of Understanding (MoU) dated 21.11.2025 has
also been placed on record.
8. As per such MoU, both the parties are residing in the same vicinity and,
with the help of common well-wishers, all disputes have been mutually
settled and the parties have undertaken to live peacefully. It is also mentioned
therein that the settlement has been taken place by both the sides without any
fear, force and coercion from any corner whatsoever.
9. In terms of such settlement, the complainant-party in the respective
matters have given their 'no objection' to the quashing of respective FIRs,
while also undertaking that they would appear physically before the Court, at
the time of consideration of the quashing petitions, and would make
appropriate statements.
10. The respective complainants in the abovesaid two matters are present
in Court and have been duly identified by their respective counsel.
11. When asked, respondent No.2-Mr. Rajender in CRL.M.C. 1292/2026
and respondent Nos. 2 to 6 in CRL.M.C. 1413/2026, reiterated the terms of
such settlement as well as the facts mentioned in their respective affidavits.
Both the parties submit that they are left with no grievance against each other
Signed By:SONIA CRL.M.C. 1292/2026 & CRL.M.C. 1413/2026 3
and would have no objection if the respective FIRs are quashed.
12. Learned counsel for both the parties submit that neither of the accused
persons are having any other criminal involvement of any nature whatsoever.
13. It is also informed that, so far, no witness has entered into the witness
box in either of the abovesaid matters.
14. In view of the settlement arrived at between the parties, continuing with
criminal proceedings would serve no useful purpose. In any case, even the
complainants in FIRs in question do not wish to press any charges against
each other.
15. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the FIRs in
question.
16. Consequently, to secure the ends of justice, FIR No. 224/2017, under
Sections 308/342/34 IPC and FIR No.223/2017, under Sections
452/323/336/427/506/34 IPC, both dated 23.07.2017 and registered at P.S.
Sonia Vihar, along with all consequential proceedings emanating therefrom,
are hereby, quashed subject to petitioners of both the cases depositing cost of
Rs.10,000/- each with Delhi High Court Staff Welfare Fund [Account no.
15530110074442: IFSC UCBA0001553] within two weeks from today..
17. The petition stands disposed of in aforesaid terms.
18. Pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
FEBRUARY 19, 2026/ss/sa
Signed By:SONIA CRL.M.C. 1292/2026 & CRL.M.C. 1413/2026 4
