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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					     Date of Decision: 22nd September, 2026
#	CNR No. DLHC010451702026
+ 	CRL.M.C. 7058/2026
	MOHD AALAM  & ORS.				.....Petitioners
				Through:	Mr. Raj Mohammad, Advocate with 
     petitioners in person.

				versus

	THE STATE OF NCT OF DELHI  & ORS.		.....Respondents
				Through:	Mr. Sunil Kumar Gautam, APP for 
     the State.
     (M): 9871349009
     Email: sunil.skgautam@gmail.com 
     SI Devendra Singh, PS Nand Nagri.
						Respondent no. 2 in person.

	CORAM:
	HON'BLE MS. JUSTICE MINI PUSHKARNA
	MINI PUSHKARNA, J. (Oral):
	
1. The present petition has been filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), for quashing the FIR 384/2022 dated 28th April, 2022, under Sections 323/341/506/34 of the Indian Penal Code, 1860 (“IPC”), registered at Police Station (“PS”) Nand Nagari, North East Delhi, on behalf of respondent no. 2.
2. Issue notice.
3. Notice is accepted by learned Additional Public Prosecutor (“APP”) for the State as well as respondent no. 2, who is appearing in person.
4. Learned APP, at the outset, raises an objection that there were two persons, who were injured in the incident in question, i.e., respondent no. 2 as well his father.
5. In response, respondent no. 2, who appears in person before this Court, submits that he is the elder son and that the present FIR was also lodged by him. He submits that he also represents his father and that his father also does not have any objection to the present petition. 
6. Learned counsel appearing for the petitioners submits that the parties had quarrelled with each other on 27th April, 2022, on account of which respondent no. 2 and his father were injured. 
7. He submits that on the basis of the statement of respondent no. 2, the present FIR, being FIR 384/2022, was registered on 28th April, 2022, under Sections 323/341/506/34 of the IPC, PS Nand Nagari, North East Delhi, against the petitioners.
8. This Court is informed that now, with the intervention of the family members as well as respected persons of the society, the parties have amicably settled all their disputes and have reduced the same, in writing, into a settlement/Memorandum of Understanding (“MoU”) dated 03rd September, 2026.
9. It is submitted before this Court that the parties have decided to settle all the disputes/matters amicably, and respondent no. 2, as well as his father, does not wish to pursue the proceedings against the petitioners, in any manner. 
10. All the parties are present before this Court. 
11. Having heard learned counsels appearing for the parties, as well as respondent no. 2, who is appearing in person, this Court notes that there is a MoU which the parties confirm has been entered out of their own free will and consent and without any kind of pressure, threat or undue influence from any corner.
12. This Court records the statement made by respondent no. 2, who is present in person before the Court, that he has entered into the said MoU on behalf of his father also, who was the other injured person in the incident in question. He further submits that the settlement has been arrived at between the parties without any force or undue influence or pressure.
13. This Court is also informed that all the parties are family members as well as neighbours.
14. This Court also notes that all the Sections under which the present FIR was lodged are compoundable in nature. 
15. Considering the submissions made before this Court, it is evident that no useful purpose would be served in continuing with the proceedings emanating from the present FIR. 
16. The parties have already entered into a settlement of their disputes vide MoU dated 03rd September, 2026, and respondent no. 2, as well as his father, do not wish to pursue the proceedings any further.  
17. Having regard to the facts and circumstances at hand, this is a fit case to exercise discretionary powers conferred on this Court under Section 528 of the BNSS to quash criminal proceedings. Such an order would inure to the benefit of both the parties and enable them to establish a peaceful and harmonious life, as they all are family members as well as neighbours.
18. Having regard to the foregoing discussion, the present petition is allowed. 
19. The FIR 384/2022 dated 28th April, 2022, under Sections 341/506/323/34 of the IPC, registered at PS Nand Nagari, North East Delhi, along with all consequential proceedings arising therefrom, is hereby quashed. 
20. The petition is accordingly disposed of.


MINI PUSHKARNA, J
SEPTEMBER 22, 2026
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