[Cites 9, Cited by 0]
Delhi High Court
Adarsh Yadav & Ors vs State (Govt Of Nct) Delhi & Anr on 29 January, 2026
$~44 & 16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 29th January, 2026
+ CRL.M.C. 508/2026 & CRL.M.A. 2050/2026
ADARSH YADAV & ORS.
.....Petitioner
Through: Mr. R.K. Solanki, Mr. Subhash Kr.
Anand and Ms. Vanita, Advocates
versus
STATE (GOVT OF NCT) DELHI & ANR.
.....Respondent
Through: Mr. Satinder Singh Bawa, APP for the
State with SI Ankit Sagar, P.S. Neb
Sarai.
16
+ CRL.M.C. 356/2026
ANIL & ORS.
.....Petitioner
Through: Mr. Varun Singh, Mr. Rajeev Kumar
and Ms. Khyati Prajapati, Advocates.
versus
STATE NCT OF DELHI & ORS.
.....Respondent
Through: Mr. Satinder Singh Bawa, APP for the
State with SI Ankit Sagar, P.S. Neb
Sarai.
Mr. R.K. Solanki, Mr. Subhash Kr.
Anand and Ms. Vanita, Advocates for
R-2 & 3.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Both the abovesaid matters are connected cross-cases and in both the
matters, the concerned petitioners have filed petitions seeking quashing of
respective FIRs.
Digitally Signed CRL.M.C. 508/2026 & CRL.M.C. 356/2026 1
2. The details of both the cases are as under:-
[In CRL.M.C.508/2026]
Date 03.10.2021
Police Station Neb Sarai, Delhi
Offences 308/201/323 IPC r/w 34 IPC
Number of injured/ victim(s) 01
Stage of trial Prosecution Evidence
[In CRL.M.C.356/2026]
Date 03.10.2021
Police Station Neb Sarai, Delhi
Offences 354/323/341/506/509/34 IPC
Number of injured/ victim(s) 03
Stage of trial Miscellaneous appearance
3. Both the parties are reportedly neighbours, and the dispute in question
had taken place, merely, because of the direction of installation of spilt unit of
the Air Conditioner.
4. The abovesaid issue ultimately resulted in registration of separate FIRs
as per the details given above.
Digitally Signed CRL.M.C. 508/2026 & CRL.M.C. 356/2026 2
5. The terms of the settlement and compromise have been reduced in
writing and the Court has gone through such Settlement Deed dated
02.08.2025. Both the parties have agreed that they would have no objection if
the respective FIRs are quashed. It is also mentioned therein that the
compromise had taken place with the intervention of well wishes, friends and
relatives from both sides, and also with the intervention of the learned Trial
Court.
6. As per the terms of settlement, the petitioners in CRL.M.C. 508/2026
have agreed to make payment of Rs.30,000/- to respondent No.2 therein, as
compensation towards the medical expenditure and such amount has already
been paid. In CRL.M.C. 508/2026, the solitary injured i.e. respondent
No.2-Anil Kumar has joined the proceedings through video-conferencing,
and reiterates the terms of settlement and submits that he would have no
objection if the FIR in question i.e. FIR No. 418/2021 is quashed.
7. With respect to CRL.M.C. 356/2026, in relation to FIR No. 419/2021,
the Court has interacted with the concerned respondents i.e. both the ladies,
and Mr. Ram Lakhan. One such lady has joined the proceedings through
video conferencing and they all reiterate the terms of settlement and submit
that they would have no objection if the FIR in question i.e. FIR No. 419/2021
is quashed.
8. 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 both FIRs, do not wish to press any charges against one
another.
9. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
Digitally Signed CRL.M.C. 508/2026 & CRL.M.C. 356/2026 3
10. Consequently, to secure ends of justice, FIRs bearing Nos.418/2021
and 419/2021, both registered on 03.10.2021 at P.S. Neb Sarai, Delhi, for
commission of offence under Sections 308/201/323/34 and Sections
354/323/341/506/509/34 IPC, respectively, with all consequential
proceedings emanating therefrom, are hereby, quashed subject to petitioners
depositing total cost of Rs. 10,000/- each case with Delhi High Court Staff
Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] within
four weeks from today.
11. The petition stands disposed of in aforesaid terms.
12. Pending application also stands disposed of.
(MANOJ JAIN)
JUDGE
JANUARY 29, 2026/ss/sa
Digitally Signed CRL.M.C. 508/2026 & CRL.M.C. 356/2026 4
