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*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
					          Date of Decision: 10th September, 2026
#	CNR No. DLHC010428202026
+ 	CRL.M.C. 6706/2026 & CRL.M.A. 28049/2026
	SAURABH KANSAL  AND ORS. 			 .....Petitioner
Through:	Mr. K S Verma, Mr. Sachin, Ms. Jyoti Verma, Mr. Mohd. Gulzar, Advocates with petitioners. 
				versus
	STATE OF GOVT NCT DELHI  AND ANR. 	   .....Respondent
Through:	Mr. Satinder Singh Bawa, APP with SI Amit Kumar. 
Mr. Gaurav Dua, Ms. Nida Khan and Mr. Manish Gupta, Advocates for R-2.
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioners herein seek quashing of FIR No. 2792/2014 dated 28.12.2014, registered at Police Station Mehrauli, for commission of offences under Sections 354/509/34 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 respondent No.2, who claimed that she was being constantly harassed by her neighbours. The reason behind the harassment was issue related to parking.  She claimed that when she decided to report the matter to the police, she was abused and was touched inappropriately. It was in the abovesaid backdrop of the factual matrix that the FIR in question was registered. 
3. Charge-sheet has already been filed and charges have also been framed.  
4.  However, when the matter was referred to Mediation Centre, Saket Court, New Delhi, the parties were able to resolve all their disputes and it is for the abovesaid reason that the present petition has filed seeking quashing of the FIR. 
5. Copy of such Mediation Order has also been placed on record.
6. Respondent No. 2 has joined the proceedings through videoconferencing and has been duly identified by investigating officer as well as by her counsel, who also appears through videoconferencing.
7. When asked, she reiterated the terms of the settlement recorded in Mediation Order dated 16.03.2026.  It is also informed that one other FIR has also been withdrawn as it involved offences, which were compoundable in nature. She states that she would have ‘no objection’ if FIR in question is quashed. She also submits that she has entered into the abovesaid settlement out of her own free will, without any coercion and influence from any corner whatsoever. 
8. 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 petitioner. Moreover, this case is also a decade old now. 
9. 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.
10. Consequently, to secure the ends of justice, FIR No. 2792/2014 dated 28.12.2014, registered at Police Station Mehrauli, for commission of offences under Sections 354/509/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed in order to ensure that there is requisite harmony in the neighbourhood.  
11. 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. 
12. The petition stands disposed of in aforesaid terms.
13. Pending application also stands disposed of.


(MANOJ JAIN)                                                                                 JUDGE
	SEPTEMBER 10, 2026/sw/js






CRL.M.C. 6706/2026                                             1