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Delhi High Court
Ravikant Alias Bittu And Anr vs Govt Of Nct Of Delhi & Ors on 18 March, 2026
$~49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 18th March, 2026
+ CRL.M.C. 2747/2025
RAVIKANT ALIAS BITTU AND ANR .....Petitioner
Through: Mr. Pradeep Kar and Mr. A Nayak,
Advocates for P-1
Mr. Satish Kumar Gupta, Advocate
for P-2.
versus
GOVT OF NCT OF DELHI & ORS. .....Respondent
Through: Mr. Sunil Kumar Gautam, APP with
SI Lokesh.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. When the matter was taken up on the last date hearing i.e. on
17.02.2026, the following facts were recorded:-
"1. Petitioners herein seek quashing of FIR No.1067/2014 dated
10.10.2014, registered at P.S. Govind Puri, for commission of offences
under Sections 186/353/332/34 IPC, along with all consequential
proceedings arising therefrom, on the basis of compromise arrived at
between the parties.
2. As per FIR, the obstruction and assault was upon three public servants,
who were MCD workers.
3. Two such workers i.e. Mr. Chander Pal (respondent No.2) and Mr.
Rajinder (respondent No.3) are present. One another MCD employee i.e.
Sunil, later on, expired and his death has also been duly verified.
4. Learned counsel for the petitioner submits that the settlement dated
29.03.2025 is amicable and unconditional. However, he states that he would
try to contact the surviving LRs of Sunil also.
5. I.O. would be at liberty to contact the LRs/family members of Sunil so that
their version is also considered on the next date of hearing.
6. The statements of respondent Nos.2 and 3 have already been recorded by
learned Joint Registrar (Judicial) on 24.04.2025 wherein they have
reiterated the terms of the settlement. Today also, when asked, they
reiterated that they do not wish to pursue the present FIR and would have no
objection if the same is quashed on the basis of the settlement. They further
state that such settlement is unconditional. They would be at liberty to join
proceedings on next date through video conferencing."
2. Today, Tarun (the only son of deceased Sunil) has appeared before this
Court and submits that he also would have 'no objection' if the present FIR is
quashed as the matter has been amicably settled between the accused and the
other two colleagues of his father.
3. He submits that his father died in one accident on 27.01.2023.
4. IO identifies him.
5. The petitioners have already undergone agony of trial for around one
decade. The case is at the stage of prosecution's evidence.
6. The alleged assault was upon three employees and as already noted, the
matter has been amicably settled and the other two MCD employees have
made comprehensive statements before the learned JR (J), reiterating the
terms of the settlement and submitting that they do not want to pursue with the
present FIR.
7. Both the petitioners are present in Court and one of them is a practicing
advocate and they submit that they do not have any previous involvement in
any criminal case of any nature whatsoever.
8. The next date of hearing before the learned Trial Court is stated to be
20.05.2026.
9. IO has identified the parties.
10. Accordingly, exercising inherent powers vested in this Court under
Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed
appropriate to quash the instant FIR.
11. Consequently, to secure the ends of justice, FIR No.1067/2014 dated
10.10.2014, registered at P.S. Govind Puri, for commission of offences under
Sections 186/353/332/34 IPC, along with all consequential proceedings
arising therefrom, quashed subject to petitioners depositing total cost of Rs.
20,000/- with Saket Bar Association Welfare Fund (Account No.
32895685000 IFSC: SBIN0014244, Branch: District Court Complex Saket,
New Delhi-110017) within four weeks from today. Proof of deposit of cost
and original affidavits of the parties be submitted before the concerned
learned Trial Court within further two weeks.
12. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 18, 2026/sw/sa
