[Cites 5, Cited by 0]
Delhi High Court
Kunal Mongia And Anr vs The State (Gnct), Delhi And Ors on 15 January, 2026
$~50 & 53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 15th January, 2026
+ CRL.M.C. 327/2026
KUNAL MONGIA AND ANR. .....Petitioner
Through: Mr. Vineet Mehta and Mr. Prakhar
Sharma, Advocates
versus
THE STATE (GNCT), DELHI AND ORS. .....Respondent
Through: Mr. Satinder Singh Bawa, APP
Mr. Munish Gupta, Advocate for
complainant
SI Dharmender Sharma, PS Patel
Nagar
IO-ASI Gyan Prakash, Traffic
+ CRL.M.C. 343/2026 & CRL.M.A. 1285/2026
SHRI SANDEEP KATYAYAN & ANR. .....Petitioner
Through: Mr. Munish Gupta, Advocate
versus
STATE (GOVT. OF NCT OF DELHI) & ORS.
.....Respondent
Through: Mr. Satinder Singh Bawa, APP
Mr. Vineet Mehta and Mr. Prakhar
Sharma, Advocates for R-2 & R-3
SI Dharmender Sharma, PS Patel
Nagar
IO-ASI Gyan Prakash, Traffic
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Both these petitions seek of quashing of respective FIRs and being
connected and cross-cases, both these petitions have been taken up together.
2. Alleged incident is of 31.10.2023.
3. Both the parties are neighbours, residing in same building, albeit,
occupying different floors.
4. Trigger point of the quarrel was some seepage and both the sides
entered into confrontation and scuffle and some of the female members were,
allegedly, inappropriately touched and indecent words were also exchanged.
5. On the basis of complaint made by petitioners in CRL.M.C. 327/2026,
FIR No. 734/2023 dated 01.11.2023 under Sections 354/354(B)/509/323/34
IPC was registered with PS Patel Nagar. Since there was no requisite action
on the complaint given by other side, respondents in CRL.M.C. 343/2026
were compelled to file application under Section 156 (3) Cr.P.C. which
resulted in registration of FIR No. 239/2024 dated 23.05.2024 under Sections
354/354(B)/509/323/34 IPC PS Patel Nagar.
6. Charge-sheets in both the matters have already been filed.
7. Both the parties have, now, resolved their disputes amicably and have
entered into Memorandum of Understanding (MoU) on 01.10.2025 and the
copy of MoU, signed by all concerned, has been placed on records in both the
aforesaid matters.
8. There were other cases also between the parties, which have been
described in MoU. During course of arguments, learned counsel for
respective parties informed that all such other cases have also been
withdrawn.
9. Respondent nos. 2 & 3 in both the matters are present. They have been
duly identified by their respective counsel and IO.
10. In view of the settlement arrived at between the parties, continuing with
criminal proceedings would serve no useful purpose, especially, when dispute
does not involve any public interest.
11. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIRs.
12. Consequently, to secure the ends of justice, FIR No. 734/2023 dated
01.11.2023 under Sections 354/354(B)/509/323/34 IPC PS Patel Nagar and
FIR No. 239/2024 dated 23.05.2024 under Sections 354/354(B)/509/323/34
IPC PS Patel Nagar, along with all consequential proceedings emanating
therefrom, are hereby, quashed.
13. The petitions, along with the pending application, stand disposed of in
aforesaid terms.
(MANOJ JAIN)
JUDGE
JANUARY 15, 2026/dr/sy
