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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI					            Date of Decision:7th September, 2026
#	CNR No. DLHC011102262025
+ 	W.P.(CRL) 979/2026
	MD. HARIS KHAN @ HAREESH			      .....Petitioner
Through:	Mr. Prabhat Shukla and Mr. Kartik Chauhan, Advocates 

				versus

	THE STATE OF NCT OF DELHI AND ANR	    .....Respondent
Through:	Mr. Yasir Rauf Ansari, ASC (Crl.) with Mr. Alok Sharma, Ms. Sonia Malhotra and Mr. Pavitra Dixit, Advocates for State/R-1 with SI Varsha, PS Mehrauli
	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. 0718/2018, registered at Police Station Mehrauli, for commission of offence under Section 435 IPC, along with all consequential proceedings arising therefrom, on the basis of amicable settlement between the parties. 
2. FIR in question was registered on the complaint of Juber Ahmed, who alleged that his Alto K10 car, which was parked in front of his house, was set on fire by Haris Khan @ Hareesh (petitioner herein). 
3. Charge-sheet has already been filed for committing offence under Section 435 IPC.  
4. It is submitted that there was another FIR i.e. FIR No. 593/2023, Police Station Mehrauli for offences under Sections 308/506/452/34 IPC and such other FIR has already been quashed by this Court vide order dated 20.03.2026 passed in W.P. (CRL.) 900/2026.  A copy of such order has also been shown during the course of consideration which is directed to be taken on record. 
5. Aforesaid case was connected case and fact remains that compromise in question dated 22.11.2025 is composite in nature and settlement is with respect to both the FIRs i.e. present FIR as well as the FIR, which has already been quashed. 
6. Respondent No. 2 is present and he has been duly identified by investigating officer, who is present in Court. 
7. When asked, respondent No. 2 reiterated the terms of settlement and submits that matter has been amicably settled.  He submits that parties are neighbours and are living in the same vicinity and with the intervention of common friends and well-wishers, matter has been amicably settled.  He also submits that petitioner has already tendered his apology for the act in question and he has already accepted such apology and, therefore, he is no longer interested in pursuing with the present FIR.  He submits that he has already received Rs. 3 lacs towards loss of his aforesaid vehicle, as compensation.  He submits that he has entered into the abovesaid settlement out of his own free will, without any coercion and influence from any corner whatsoever and therefore, he would have ‘no objection’ if FIR in question is quashed. 
8. Keeping in mind the aforesaid facts and also the fact that connected FIR has already been quashed, continuing with criminal proceedings would serve no useful purpose. 
9. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
10. Consequently, to secure the ends of justice, FIR No. 0718/2018, registered at Police Station Mehrauli, for commission of offence under Section 435 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed. 
11. Original affidavits of the parties, 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. 
12. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)                                                                                 JUDGE
SEPTEMBER 7, 2026/dr/sk






W.P.(CRL) 979/2026                                                   1