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Delhi High Court
Avtar Singh @ Ram Avtar & Anr vs State Of Nct Delhi & Anr on 11 March, 2026
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 11th March, 2026
+ CRL.M.C. 1741/2026 & CRL.M.A. 7116/2026
AVTAR SINGH @ RAM AVTAR & ANR. .....Petitioners
Through: Mr. Puneet Sheoran and Ms.Aarti
Sheoran, Advocates for R-1 & 2
versus
STATE OF NCT DELHI & ANR. .....Respondents
Through: Mr.Raj Kumar, APP for the State
Mr. Ashok Tobria, Advocate for R-3
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No.140/2020 dated 21.02.2020,
registered at P.S. Baba Haridas Nagar, for commission of offences under
Sections 354/354(B)/509/506/323/34/451 IPC, along with all consequential
proceedings arising therefrom, on the basis of compromise arrived at between
the parties.
2. The brief facts of the present case are that on 21.02.2020, respondent No.
2 lodged a written complaint alleging that two persons, who are, purportedly,
her family members forcibly entered her house, assaulted and molested her, and
threatened her. The abovesaid FIR was, accordingly, registered and petitioner
nos.1 and 2 joined the investigation on 08.08.2020 and were, formally, arrested.
3. Charge-sheet has already been filed.
4. Fact, however, remains that the parties have been able to amicably settle
the matter. A copy of Compromise Deed dated 24.06.2026 has also been filed.
5. Petitioner No.1 is present in Court and petitioner no. 2, who is presently
in Allahabad, has joined the proceedings through video-conferencing.
6. Respondent No.2 is present in Court. The Investigating Officer (I.O.) is
present and identifies her.
7. When asked, respondent No.2 reiterated that the matter has been
amicably settled between the parties. She submits that Compromise Deed dated
24.06.2026 bears her signatures. According to her, with the intervention of
respectable persons of the society and some common persons, both the sides
have mutually settled the matter and, therefore, she has undertaken to cooperate
with the quashing of instant FIR. She submits that she has settled the matter
with her own sweet and free-will without any threat, force or coercion from any
corner, whatsoever. She also submits that she would have „no objection' if FIR
in question is quashed. Her affidavit to abovesaid effect has also been placed
on record.
8. Petitioner no.1 has also placed an affidavit which contains his
"unconditional apology". Same is taken on record. Learned counsel for
petitioners submit that a similar affidavit by petitioner no. 2 would also be
placed on record within a period of two weeks from today with the Registry of
this Court.
9. Respondent No.2 is satisfied with the contents of affidavit and reiterates
that she would have no objection if FIR is quashed.
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 and is, primarily, private in nature. In any
case, even the complainant does not wish to press any charges against the
petitioners.
11. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure the ends of justice, FIR No.140/2020 dated
21.02.2020, registered at P.S. Baba Haridas Nagar, for commission of offences
under Sections 354/354(B)/509/506/323/34/451 IPC, along with all
consequential proceedings arising therefrom, is hereby, quashed subject to
petitioners depositing total cost of Rs.25,000/- with Delhi High Court Staff
Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] within
four weeks from today and also subject to abovesaid affidavit of petitioner
No.2 being submitted with the Registry of this court within two weeks.
13. The petition stands disposed of in aforesaid terms.
14. Pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 11, 2026/rr/pb
