[Cites 5, Cited by 0]
Delhi High Court
Sh. Madan Pal Singh And Anr vs The State (Govt. Of Nct Of Delhi) And Anr on 29 January, 2026
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 29th January, 2026
+ CRL.M.C. 478/2026&CRL.M.A. 1921/2026
SH. MADAN PAL SINGH AND ANR
.....Petitioner
Through: Mr. Pardeep Kumar, Mr. Ashish
Karawal and Mr. Gourav Goswami,
Advocates.
versus
THE STATE (GOVT. OF NCT OF DELHI) AND ANR
.....Respondent
Through: Mr. Sunil Kumar Gautam, APP for the
State
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. All the petitioners seek quashing of FIR.No.0155/2019 under Sections
308/341/323/34 IPC P.S. Karawal Nagar.
2. The abovesaid FIR was registered on the basis of a complaint filed by
respondent No.2-Mr. Praveen Kumar and on the basis of the order passed under
Section 156 (3) Cr.P.C.
3. Initially, the chargesheet was directed against six accused persons but
four accused persons were, reportedly, discharged and the trial is presently going
on with respect to the two accused persons i.e. both the petitioners herein, who
have been charged for offences under Section 308, 323, 341 and 34 IPC.
4. The matter has been amicably settled between the parties and respondent
No. 2, who is present in Court, and reiterates the terms of settlement as recorded
in MoU dated 17.12.2025. He submits that the dispute was merely with respect
to some plastering to be done outside the common wall and, it was only on
account of some provocation and misunderstanding, that he was compelled to
file complaint before the learned Magisterial Court.
5. He submits that both the parties are residents of same street and due to
intervention of the family members, well wishers and respectable members of
the Society, the disputes have been amicably resolved and he is, now, not
interested in pursuing with the abovesaid complaint and consequent FIR.
6. The complainant is practicing advocate and his affidavit also contains
the averment that he has arrived at the compromise out of his own free will and
without any undue pressure and with no monetary consideration.
7. The copy of the MLC with respect to the injuries suffered by respondent
No.2 is also on record. Fact remains that respondent No.2 submits that he is now
left with no grievance in the matter and would have no objection if the abovesaid
FIR is quashed.
8. In view of the settlement arrived between the parties, continuing with
criminal proceedings would serve no useful purpose, especially, when the parties
have resolved their disputes amicably. Moreover, the dispute does not involve
any public interest and is private in nature.
9. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
10. Consequently, to secure the ends of justice, FIR.No.0155/2019 under
Sections 308/341/323/34 IPC P.S. Karawal Nagar, along with all consequential
proceedings emanating therefrom, is hereby, quashed.
11. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
JANUARY 29, 2026/sw/pb
