$~67
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 13th February, 2026
+ 	CRL.M.C. 1234/2026 & CRL.M.A. 5010/2026
	PARVENDER PAUL SINGH PURI			      .....Petitioner
Through:	Mr. Shubham Kishore and Mr. Dhruv Malik, Advocate along with petitioner-in-person
				versus

	STATE GOVT. OF NCT OF DELHI AND ANR.   .....Respondents
				Through:	Mr. Raj Kumar, APP for State
Mr. Akash Deep, Advocate for R-2 along with R-2 in person (Through VC)
SI Shweta, PS Tilak Nagar 
	CORAM:
	HON’BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioner herein seeks quashing of FIR No. 213/2023 dated 05.05.2023, registered at Police Station Tilak Nagar, for commission of offences under Sections 354(A)/509/506 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. Petitioner and respondent no. 2 were, earlier, working in the same school. However, on account of some temperamental differences, complaints were filed by both of them against each other.  One such complaint filed by respondent no. 2 resulted in registration of aforesaid FIR. 
3. Charge-sheet has been filed and charges have also been framed.  However, evidence is yet to be led. 
4. When the other cases filed by the parties were referred to mediation, parties were able to amicably resolve all their disputes under the aegis of Delhi Mediation Centre, Tis Hazari Courts on 24.12.2025 and in terms of settlement, respondent no. 2 has agreed to give her ‘no objection’ for quashing of the present FIR. They have also agreed to withdraw their other respective cases.  
5. Respondent no. 2 has joined the proceedings through video-conferencing and has been identified by her counsel as well as by the IO. 
6. When asked, respondent no. 2 reiterated the terms of mediation settlement and stated that she would have no objection if the FIR in question is quashed. 
7. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose.
8. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
9. Consequently, to secure the ends of justice FIR No. 213/2023 dated 05.05.2023, registered at Police Station Tilak Nagar, for commission of offences under Sections 354(A)/509/506 IPC, along with all consequential proceedings arising therefrom, along with all consequential proceedings arising therefrom, is hereby, quashed. 
10. The petition stands disposed of in aforesaid terms. 
11. Pending applications also stand disposed of in aforesaid terms. 

(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 13, 2026/dr/sa


CRL.M.C. 1234/2026					      1