$~66
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
					     Date of Decision: 03rd September, 2026
#	CNR No. DLHC010292762026
+ 	W.P.(CRL) 1989/2026 & CRL.M.A. 21385/2026

	AJAY KUMAR SHUKLA AND ORS		.....Petitioners
				Through:	Mr. Javed Ahmed with Ms. Aakriti 							Aditya and Mr. Deepanshu Tyagi, 							Advocates  
				versus

	THE STATE GOVT. OF NCT OF DELHI AND ANR .....Respondents
				Through:	Mr. Yasir Rauf Ansari, ASC for the 							State with Mr. Alok Sharma, Ms. 							Sonia Malhotra and Ms. Pavitra Dixit, 						Advocates with ASI Rakesh Kumar, 							PS Mangol Puri
						Respondent No.2 (through V.C.)
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Amended Memo of Parties has been placed on record. 
2. Petitioners herein seek quashing of FIR No. 0240/2026 dated 12.04.2026, registered at Police Station Mangol Puri, for commission of offences under Sections 115(2)/118(1)/3(5) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Sections 323/324/34 IPC), along with all consequential proceedings arising therefrom.
3. The contents of FIR have been perused which indicate that respondent No.2 used to work as a private driver and on 11.04.2026, he had parked his vehicle on the roadside.  Another vehicle i.e. a Swift Dzire bearing Registration No. DL1ZD2922 came there and a dispute arose with respect to the parking of vehicle.  The driver of the abovesaid Swift Dzire then returned to the spot along with several other persons and assaulted respondent No.2.  One of the assailants had given him injuries with a sharp knife-type object.  In the meanwhile, public persons collected at the spot and noticing them, they all fled away. During investigation, with the help of CCTV camera installed near the spot, all the assailants were apprehended. 
4. Charge-sheet has already been filed. 
5. However, in view of the final opinion given by the concerned doctor, penal sections 118(2)/191(1)/191(2)/191(3) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Sections 326/146/147/148 IPC) were also added.  
6. There is only one injured i.e. Monu. 
7. He had appeared before this Court physically on 10.07.2026 and thereafter on 22.07.2026 and reiterated the fact that there was settlement between the parties and that he was not interested in pursuing with the present FIR. 
8. His affidavit is already on record in which he has, categorically, deposed that he would have no objection to the quashing of FIR.  
9. Today also, respondent No.2 has joined the proceedings through video-conferencing. He has been duly identified by his counsel as well as by Investigating Officer. He reiterates that he would have no objection if the FIR in question is quashed. He has also stated that he has entered into the abovesaid settlement out of his own free will, without any coercion and influence from any corner whatsoever and has been duly compensated for the injures in question.
10. In Narinder Singh & Ors. vs. State of Punjab & Anr.: (2014) 6 SCC 466, the Apex Court observed that proceedings, even in non-compoundable cases, can be quashed on the basis of settlement provided that the Court is satisfied that there was no meaningful purpose in continuing with the proceedings, and that the scope of conviction was remote and bleak. Reference be made to Gian Singh v. State of Punjab & Anr.: (2012) 10 SCC 303.
11. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest and is, primarily, private in nature. In any case, even the complainant does not wish to press any charges against the petitioners. 
12. Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
13. Consequently, to secure the ends of justice, FIR No. 0240/2026 dated 12.04.2026, registered at Police Station Mangol Puri, for commission of offences under Sections 115(2)/118(1)/3(5) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Sections 323/324/34 IPC), along with all consequential proceedings arising therefrom, is, hereby, quashed. Original affidavits and Settlement Deed between the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within four weeks from today, so that these become part of Trial Court Record. 
14. The petition stands disposed of in aforesaid terms.
15. Pending applications also stand disposed of. 


(MANOJ JAIN)                                                                                 JUDGE
SEPTEMBER 3, 2026/st/sk


W.P.(CRL) 1989/2026                                                   		 1