[Cites 5, Cited by 0]
Delhi High Court
Manpreet Singh & Ors vs The State Nct Of Delhi & Anr on 19 February, 2026
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 19th February, 2026
+ CRL.M.C. 1430/2026 & CRL.M.A. 5722/2026
MANPREET SINGH & ORS. .....Petitioners
Through: Mr. Manoj Kumar Sharma, Advocate
with petitioners in person.
versus
THE STATE NCT OF DELHI & ANR. .....Respondents
Through: Mr. Aashneet Singh, APP for the State
with SK Avaneesh Kumar, PS Krishna
Nagar.
Mr. Arun Kanojia, Advocate for
respondent No.2 with respondent No.2
in person.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No.384/2020 dated
04.08.2020, registered at P.S. Krishna Nagar, for commission of offences
under Sections 323/452/342/34 IPC along with all consequential proceedings
arising therefrom, on the basis of compromise arrived at between the parties.
2. As per the bare averments appearing in the FIR, one Ritesh Sabharwal
(respondent No.2 herein) was present at his shop with his father. On
04.08.2020, some verbal scuffle was going outside their shop and when
Ritesh Sabharwal came out and tried to convince both the parties, initially,
they left but after half an hour, 4-5 persons came there, armed with danda and
hasia and attacked not only Ritesh Sabharwal but his father, which resulted in
injuries to them.
3. On the basis of said report, the abovesaid FIR was registered.
4. Charge-sheet has already been filed and all the accused have been
charged under Sections 324/452/342/34 IPC.
5. Quashing is being sought for the reason that the matter has been
amicably settled.
6. All the petitioners are present physically in the Court.
7. Respondent No.2 is present in Court with his counsel. The
Investigating Officer (I.O.) is also present and identifies him.
8. When asked, Respondent No.2 reiterated the terms of such settlement
and submits that the matter has been amicably settled and he would have no
objection if the present FIR is quashed. He also informs that his father, who
had also received injuries in the abovesaid incident, has, unfortunately, died
on 31.10.2023. He states that his such death is unrelated with the abovesaid
incident. Copy of death certificate has been placed on record.
9. The Investigating Officer also verifies the aforesaid factum of death of
Sh. Satish Sabharwal (father of respondent No.2).
10. As per the Settlement Agreement dated 05.02.2026, the incident in
question had taken place on account of some misunderstanding and with the
efforts of family members, friends and respected elders of the community, the
parties have agreed to put an end to the hostility between them. Such
compromise has taken place after demise of Sh. Satish Sabharwal.
11. In view of the settlement arrived at between the parties and also in view
of nature of offence, 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.
12. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
13. Consequently, to secure the ends of justice, FIR No.384/2020 dated
04.08.2020, registered at P.S. Krishna Nagar, for commission of offences
under Sections 323/452/342/34 IPC, along with all consequential proceedings
emanating therefrom, is hereby, quashed subject to petitioners depositing
total cost of Rs.20,000/- with the concerned District Legal Services Authority
within two weeks from today.
14. The petition stands disposed of in aforesaid terms.
15. Pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
FEBRUARY 19, 2026/st/js
