$~37
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 15.09.2026

#	CNR No. DLHC010008592026
+ 	CRL.M.C. 364/2026
	ASHWANI KUMAR DALAL & ANR.		    .....Petitioners
Through:	Mr. Yashwant Gahlot, Advocate with petitioners in person. 	

				versus

	STATE (NCT OF DELHI) AND ANR.		  .....Respondents
Through:	Mr. Nawal Kishore Jha, APP for the State with SI Manoj Kumar.
	Mr. Jaswinder S. Nichai, Advocate with R-2 in person (through videoconferencing)   







     CORAM:          JUSTICE GIRISH KATHPALIA

                                                                        
J U D G M E N T    (ORAL)
     
1.	Petitioners seek quashing of FIR No. 105/2022 of Police Station Dwarka South, New Delhi for offence under Section 354/323/324/341/41A IPC on the ground that complainant de facto (respondent no.2) has settled the disputes with the petitioners.

2.	State has no objection to this petition. Statements of parties have already been recorded by the concerned Joint Registrar.

3.	The respondent no.2, appearing through videoconferencing, is identified by IO/SI Manoj Kumar. I have spoken with respondent no.2 and it is stated by her that she has compromised all disputes with the petitioners. Respondent no.2 submits that she does not wish to continue prosecution of petitioners. As observed on 15.01.2026, present is a case that arose out of parking dispute. Cross FIRs were registered. The other FIR already stands compounded before the trial court. 

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.	Therefore, the petition is allowed and FIR No. 105/2022 of Police Station Dwarka South, New Delhi for offence under Section 354/323/324/341/41A IPC as well as proceedings arising out of the same are quashed.



GIRISH KATHPALIA
     (JUDGE)
SEPTEMBER 15, 2026
‘rs’




CRL.M.C. 364/2026			   		                                        Page 2 of 2 pages