$~26
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 23.09.2026
#	CNR No. DLHC010348682026
+ 	CRL.M.C. 5570/2026
	BHUPENDRA TYAGI & ANR.			    .....Petitioners
Through:	Mr. Aditya Sharma, Advocate with petitioners.
				versus

	STATE OF NCT OF DELHI & ANR.			.....Respondents
Through:	Mr. Sanjeev Sabharwal, APP for State with ASI Parveen Kumar and SI Vikram Singh, PS Welcome.
						Respondent no.2 in person.







     CORAM:          JUSTICE GIRISH KATHPALIA

                                                                        
J U D G M E N T    (ORAL)
1.	Petitioners seek quashing of FIR No.787/2023 of PS Welcome for offence under Section 323/506/341/34 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 is present in court today and is identified by IO/ASI Parveen Kumar. I have spoken with respondent no.2 in Hindi and it is stated by him that he has compromised all disputes with the petitioners, who are his paternal uncle and cousin. Respondent no.2 submits that now he does not wish to continue prosecution of petitioners since now all of them are living peacefully.

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.787/2023 of PS Welcome for offence under Section 323/506/341/34 IPC as well as proceedings arising out of the same are quashed.



GIRISH KATHPALIA
     (JUDGE)
SEPTEMBER 23, 2026/dr



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