$~52
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 08.01.2026
+ 	CRL.M.C. 126/2026 & CRL.M.A. 452/2026 

	DIWAN CHAND						    .....Petitioner
Through:	Mr. Partap Singh, Advocate.

				versus

	STATE THROUGH SHO PS DWARKA SECTOR 23 AND ANR
.....Respondents
Through:	Mr. Hemant Mahla, APP for State with SI Satish Kumar.
	Injured/R-2 in person

	CORAM:          JUSTICE GIRISH KATHPALIA
				
J U D G M E N T    (ORAL)
1.	The petitioner seeks quashing of case FIR No.295/2019 of PS  Dwarka for offence under Section 308 IPC on the ground that complainant de facto (respondent no.2) has compromised the disputes with the petitioner.

2.	 Learned APP for State accepts notice and submits that in view of facts and circumstances of this case, he has no objection if the petition is allowed. The injured respondent no.2 identified by IO/SI Satish Kumar also has appeared in support of the petition. I have interacted with the injured in Hindi and he submits that he does not want to prosecute the petitioner any further as the quarrel took place in heat of the moment, both of them being employed in neighbouring places.

3.	I have also examined the MLC of respondent no.2 (Annexure P-3) as regards injuries suffered by him.

4.	Having spoken with respondent no.2, I am satisfied that it would be in the interest of justice not to push the parties through full dress trial.

5.	Considering the above circumstances, the petition is allowed and FIR No.295/2019 of PS Dwarka for offence under Section 308 IPC and proceedings arising out the same are quashed. Pending application stands disposed of.




GIRISH KATHPALIA
     (JUDGE)
JANUARY 8, 2026/ry



CRL.M.C.126/2026		                           		                               Page 1 of 2 pages