$~51 and 65
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%							 Date of Decision: 30.09.2026
#	CNR No. DLHC010472112026
+ 	CRL.M.C. 7370/2026 & Crl.M.A. 30785/2026
(51)	SHIVAM KUMAR RAI AND ORS			.....Petitioners
Through:	Mr. Arvind Kumar and Mr. Prashant Dohan, Advs.
				versus

	STATE  NCT OF  DELHI AND ANR			.....Respondents
Through:	Mr. Hemant Mehla, APP for State along with Mohd. Naved and Mr. Mayank Chaudhary, Advs.
SI Virender, PS Kamla Market

#	CNR No. DLHC010473222026
+ 	W.P.(CRL) 3083/2026
(65)	MOHD SAIM QAMAR					.....Petitioner
				Through:	Mr. Aravind Raj, Adv. (through v/c)
     Mr. Aryan Tanwar, Adv.
				versus

	THE STATE NCT OF DELHI & ANR.		.....Respondents
				Through:	Mr. Anand V. Khatri, SC, GNCTD.
Mr. Aditya Mishra, Adv. for R-3 (through v/c)
     SI Virender, PS Kamla Market
	CORAM:
	HON'BLE MR. JUSTICE SACHIN DATTA 
SACHIN DATTA, J. (ORAL)

1. These petitions seek quashing of two cross-FIRs, i.e., FIR No. 445/2025 in CRL.M.C. 7370/2026 and FIR No. 448/2025 in W.P.(Crl.) 3083/2026, both dated 24.11.2025 and registered at PS Kamla Market under Sections 115(2)/126(2)/351(2)/3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), arising out of the same altercation between students of Zakir Hussain College, Delhi.
2. The allegations concern reciprocal acts of voluntarily causing hurt, wrongful restraint, and criminal intimidation.
3. The parties are present in Court today, having been duly identified by the Investigating Officer, submit that they have resolved their disputes in terms of a comprehensive Memorandum of Understanding (“MoU”) dated 24.09.2026. The same reads as under:
     
     
     
     

     
4. The aforesaid parties confirm that the settlement was entered into voluntarily, without any pressure, coercion or undue influence.
5. The complainant and the injured persons concerned in each FIR state that they have no objection to the quashing of the FIRs. The parties undertake to maintain peace and to refrain from indulging in similar acts in future.
6. The inherent power of the High Court, preserved by Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (‘BNSS’), to quash criminal proceedings on the basis of a settlement between the offender and the victim is distinct from the power to compound offences, and is to be exercised to secure the ends of justice or to prevent abuse of the process of any court. The same has been observed by the Supreme Court in Gian Singh v. State of Punjab, (2012) 10 SCC 303.
7. Additionally, in Narinder Singh & Ors. v. State of Punjab & Anr., (2014) 6 SCC 466, the Supreme Court has recognized the relevance of whether the settlement, on the basis of which quashing is sought, is going to bring about harmony between the parties which may improve their future social relationship. 
8. As such, the present cases qualify as appropriate cases for quashing on the touchstone of the observations of the Supreme Court in the said judgment.
9. This is especially so since the subject FIRs arise out of a personal dispute between students. Acceptance of the settlement would reduce the prospect of renewed hostility and enable the parties to pursue their studies and careers.
10. Accordingly, FIR No.445/2025 (in CRL.M.C. 7370/2026) and all proceedings emanating therefrom are quashed; and FIR No.448/2025 (in W.P.(Crl.) 3083/2026) and all proceedings emanating therefrom are quashed.
11. The parties shall remain bound by the undertakings given before this Court to maintain peace.
12. The petitions are disposed of in the above terms. Pending application(s), if any, also stand disposed of.

SACHIN DATTA, J
SEPTEMBER 30, 2026/cl,sd



					

									


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