$~64 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of Decision:7th September, 2026 # CNR No. DLHC010416902026 + CRL.M.C. 6545/2026 & CRL.M.A. 27369/2026 SHASHI RAM .....Petitioner Through: Ms. Vanshika Gangwar and Mr. Lakshay Suhag, Advocates. Petitioner in person. versus STATE NCT OF DELHI & ANR. .....Respondent Through: Mr. Utkarsh, APP for the State with SI Pramod. Ms. Reet, Advocate for R-2 along with respondent No.2 in person. CORAM: HON'BLE MR. JUSTICE MANOJ JAIN J U D G M E N T (oral) 1. Petitioner herein seeks quashing of FIR No. 1321/2025 dated 24.12.2025, registered at Police Station Samaipur Badli, for commission of offence under Section 110/3(5) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Section 308/34 IPC), along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties. 2. The abovesaid FIR was registered on the basis of complaint made by Mr. Megh Singh (respondent No.2 herein). On 23.12.2025, he got a call from his cousin-Akash to come to their house as some quarrel was taking place between his cousins and their neighbours. On hearing the above, he rushed to his house and intervened in the scuffle. However, later on, he was apprehended by one Krishan Kumar Ram and his two sons and they all assaulted him and gave him injuries on his head. 3. All the three accused persons were apprehended. One of them was found to be juvenile and matter pertaining to him was placed before the Juvenile Justice Board (JJB). Learned counsel for the petitioner submits that as far as the juvenile offender is concerned, he has already been acquitted by the concerned JJB. 4. Accused- Krishan Kumar Ram has, unfortunately, already expired and such fact has also been duly verified by the prosecution. His death certificate has been placed on record which indicates his date of death to be 06.06.2026. 5. Charge-sheet has been filed and the matter has been already committed to Court of Sessions. 6. The quashing is being sought for the reason that the matter has been amicably settled between the parties with the intervention of relatives, friends and well-wishers and that the parties have entered into a comprehensive Settlement Agreement-cum-Compromise Deed dated 20.08.2026. Reliance is placed on Gian Singh v. State of Punjab & Anr. (2012) 10 SCC 303. 7. Copy of such Settlement Agreement-cum-Compromise Deed has already been placed on record. 8. Petitioner, who is present in-person, is a young boy as his date of birth is stated to be 27.10.2007 and is, reportedly, having no prior history of any nature whatsoever. 9. Respondent No.2 is also present in Court and has been duly identified by the I.O., as well as by his counsel. 10. When asked, respondent No.2 reiterated the terms of Settlement Agreement-cum-Compromise Deed dated 20.08.2026. He submits that during the incident in question, his mobile phone got damaged/broken and he has already received a sum of Rs.15,000/- as compensation. He submits that there is no other monetary angle involved in the settlement and since the petitioner has already tendered his apology and he has accepted the same, he does not want to pursue with the matter. He submits that he has already fully recovered from the injury in question and, therefore, would have ‘no objection’ if the FIR in question is quashed. 11. In Narinder Singh & Ors. vs. State of Punjab & Anr., (2014) 6 SCC 466, the Apex Court had 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. 12. Reference be also made to the judgments in Antonnette Promilla Fernanadez v. State NCT of Delhi and Another 2026 SCC OnLine Del 809 and Mohd. Rashid & Ors. V. The State (Govt. Of Nct of Delhi) & Anr. (in CRL.M.C.8182/2025; DoD 18.11.2025), wherein this Court quashed the proceedings arising out of Sections 308/34 IPC after considering the nature of the offence and amicable settlement between the parties. 13. 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. 14. Consequently, to secure the ends of justice, FIR No. 1321/2025 dated 24.12.2025, registered at Police Station Samaipur Badli, for commission of offence under Section 110/3(5) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Section 308/34 IPC), along with all consequential proceedings arising therefrom, is, hereby, quashed. Settlement Agreement-cum-Compromise Deed dated 20.08.2026 and original affidavits of 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. 15. The petition stands disposed of in aforesaid terms. 16. The pending application also stands disposed of in aforesaid terms. (MANOJ JAIN) JUDGE SEPTEMBER 7, 2026/ss/sa CRL.M.C. 6545/2026 1