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Delhi High Court
Abhay Rana vs State (Govt. Of Nct Of Delhi) & Anr on 15 January, 2026
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 15th January, 2026
+ W.P.(CRL) 142/2026
ABHAY RANA .....Petitioner
Through: Mr. Akshay Tomar with Mr. Varun
Jawla, Advocates with petitioner in
person.
versus
STATE (GOVT. OF NCT OF DELHI) & ANR. .....Respondents
Through: Mr. Sanjay Lao, Standing Counsel
(Crl.) with Mr. Abhinav Kumar,
Mr. Aryan Sachdeva, Advocates for
State with SI Pankaj Kumar with ASI
Gajraj Singh, PS Jyoti Nagar.
Mr. K.D. Soni, Advocate for
respondent Nos.2 and 3 with
respondent No.2 & 3 in person
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
CRL.M.A. 1272/2026 (exemption)
Exemption allowed subject to all just exceptions.
W.P.(CRL) 142/2026
1. The present petition seeks quashing of FIR No.557/2025 dated
18.11.2025, registered at Police Station Jyoti Nagar, Delhi for commission of
offences under Sections 309(4)/127(2)/3(5) of Bharatiya Nyaya Sanhita
(BNS), 2023 (corresponding sections 392/342/34 IPC), along with all
consequential proceedings emanating therefrom, on the basis of compromise
arrived at between the parties.
2. Respondent No.3-Devesh Kumar had taken a loan of Rs.20,000/- from
the petitioner in the month of February, 2025. With respect to the repayment
of such loan, a dispute arose and, on 03.05.2025, there was exchange of
heated arguments. As per the allegations, the petitioner had forcibly
confined the complainant party and their motorcycle was also taken away.
FIR, which is for committing offence of robbery and wrongful restraint, is
stated to have been registered on the basis of the directions given by the
learned Revisional Court.
3. The parties have now entered into amicable settlement and copy of
Settlement Deed dated 26.12.2025 has also been placed on record wherein it
is mentioned that with the intervention of the respectable persons of the
society, relatives and well-wishers, the parties have settled without any fear
and duress.
4. Respondent No.2 and 3 are present in person and are represented by
their counsel.
5. The Investigating Officer (I.O.) is present and identifies the respondent
No.2 and 3.
6. When asked, respondent Nos.2 and 3 reiterated the terms of settlement
and have also submitted that possession of the motorcycle in question has
already been restored to them and they are no longer interested in pursuing
with the abovesaid FIR. It is also informed that the loan has been duly
repaid.
7. 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 and is, primarily, private in nature. In any
case, even the complainant does not wish to press any charges against the
petitioners.
8. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
9. Consequently, to secure the ends of justice, FIR No.557/2025 dated
18.11.2025, registered at Police Station Jyoti Nagar, Delhi for the alleged
offences under Section 309(4)/127(2)/3(5) of Bharatiya Nyaya Sanhita
(BNS), 2023, along with all consequential proceedings emanating therefrom,
is hereby, quashed.
10. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
JANUARY 15, 2026
st/js
