$~72	
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI					            Date of Decision:7th September, 2026
#	CNR No. DLHC010417262026
+ 	W.P.(CRL) 2719/2026 & CRL.M.A. 27410/2026

	SHREEKANT JHAWER					     .....Petitioner
Through:	Ms. Manish Gupta and Ms. Vandita Tiwari, Advs.

				versus

	STATE GOVT OF NCT OF DELHI AND ANR	   .....Respondents
Through:	Mr. Sanjay Lao, Sr. Adv. with Mr. Sunil Kumar Gautam, Mr. Abhinav Kumar and Mr. Aryan Sachdeva, Advs.

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
	
CRL.M.A. 27410/2026 (for exemption)
     Exemption allowed, subject to all just exceptions. 
W.P.(CRL) 2719/2026 
1. Petitioner herein seek quashing of FIR No. 43/2026 dated 12.02.2026, registered at Police Station Maurya Enclave, for commission of offences under Sections 316(2) Bhartiya Nyaya Sanhita, 2023 (BNS) (corresponding Section 406 IPC), along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties. 
2. The above said FIR has been registered on the basis of complaint lodged by Premji Bhanushali (Respondent no. 2 herein), who claimed that he has given two jewellery sets to the petitioner for the purposes of some repair but these were never returned to him. On the contrary, the petitioner started avoiding the matter by taking false excuses. Gold sets were required by the petitioner as his daughter was getting married.
3.  The investigation is, reportedly, underway but in the interregnum, the matter has been amicably settled between the parties through settlement agreement dated 07.08.2026.
4. Respondent no. 2 has joined the proceedings through video-conferencing and he has been duly identified by the Investigating Officer.
5. He reiterates the terms of the settlement and submit that the delay in returning of the gold sets was not intentional but on account of some medical issue in the family of the petitioner and there was some communication gap. He submits that he has already received the jewellery articles and there is no surviving grievance or claim against the accused and therefore, he has no objection to the quashing of FIR.
6. He asserts that he has entered into the abovesaid settlement out of his own free will, without any coercion and influence from any corner whatsoever.
7. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, When even the complainant does not wish to press any charges against the petitioners. 
8. 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.
9. Consequently, to secure the ends of justice, FIR No. 43/2026 dated 12.02.2026, registered at Police Station Maurya Enclave, for commission of offences under Sections 316(2) Bhartiya Nyaya Sanhita, 2023 (BNS) (corresponding Section 406 IPC), along with all consequential proceedings arising therefrom, is, hereby, quashed. Original affidavits and MoU of the parties, copies of which have been placed on record in the present proceedings, shall be submitted to the concerned SHO/IO within four weeks from today, so that these become part of Trial Court Record. 
10. The petition stands disposed of in aforesaid terms.
11. Pending application also stands disposed of. 




(MANOJ JAIN)                                                                                 JUDGE
SEPTEMBER 7, 2026/LP/sk






W.P.(CRL) 2719/2026                                         1