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Delhi High Court
Ikrima And Others vs State Nct Of Delhi And Another & Anr on 19 March, 2026
$~83
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 19th March, 2026
+ CRL.M.C. 2037/2026 & CRL.M.A. 8381/2026 & CRL.M.A.
8382/2026
IKRIMA AND OTHERS .....Petitioner
Through: Ms. Soumya Singh with Mr. M J
Malik, Mr. Sahil Ahmed and Ms.
Yukti, Advocates along with
petitioners.
versus
STATE NCT OF DELHI AND ANOTHER & ANR. .....Respondent
Through: Mr. Raj Kumar, APP with SI Achal
and ASI Kunwar Singh.
Mr. Aftab Hussain, Advocate with R-2
in person.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 229/2024 dated
02.06.2024, registered at Police Station Jamia Nagar, for commission of
offences under Sections 323/341/34 IPC, along with all consequential
proceedings arising therefrom, on the basis of compromise arrived at between
the parties.
2. All three petitioners and respondent No.2 are students of Jamia Millia
Islamia University.
3. The facts in brief are that some months prior to the registration of the
FIR, there was some quarrel between the petitioners and respondent No.2, on
the point of seats, during one cultural programme. Such matter was, however,
resolved and the issue was patched up with the help of intervention of the
college.
4. Five-six months thereafter i.e. on 20.06.2024, all the petitioners caught
hold of respondent No.2 and assaulted him and, it was in the abovesaid
backdrop, that he reported the matter to the police which resulted in
registration of abovesaid FIR.
5. The abovesaid offences are compoundable in nature and, evidently, the
parties could have moved appropriate application seeking composition of
offence under Section 320 Cr.P.C (corresponding Section 359 BNSS).
Though, at the same time there is no prohibition in entertaining such petition,
6. The parties have entered into settlement and Compromise Deed
(Raazinama), bears attestation date as on 14.01.2026.
7. Respondent No.2 is present in Court and is represented by his counsel.
The Investigating Officer is also present and duly identifies respondent No.2.
8. When asked, respondent no.2 submits that with the intervention of well
wishers, teachers and family members, all the disputes have been amicably
resolved and, therefore, he is left with no grievance against any of the
petitioners. He states that he has entered into the compromise of his own free
will, and without any pressure, coercion and undue influence from any corner
whatsoever and therefore, he would have 'no objection' if FIR in question is
quashed.
9. The petitioners, as well as respondent No.2, continue to be students of
said University and, keeping in mind the terms of the settlement their clean
antecedents and bright future ahead, no useful purpose would be served by
keeping this case alive, particularly, when the offences in question are, even
otherwise, compoundable in nature.
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. 229/2024 dated
02.06.2024, registered at Police Station Jamia Nagar, for commission of
offences under Sections 323/341/34 IPC, along with all consequential
proceedings arising therefrom, is hereby quashed.
12. The petition stands disposed of in aforesaid terms.
13. Pending applications also stand disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 19, 2026/sw/pb
