$~54
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 15th January, 2026
+ 	CRL.M.C. 347/2026
	MS RUCHIKA MITRA & ORS.			.....Petitioners
				Through:	Mr. Kamlesh Kumar, Advocate with 							petitioners. 

				versus

	STATE ( NCT OF  DELHI)  & ANR.		.....Respondents
				Through:	Mr. Sunil Kumar Gautam, APP for the 						State with SI Rahul Malik, PS Maurya 						Enclave. 
						Mr. Arjun Arora, Advocate for 							respondent No.2 with respondent No.2 						in person.
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. The present petition seeks quashing of FIR No.224/2025 dated 02.06.2025, registered at Police Station Maurya Enclave, Delhi for commission of offences under Sections 126(2)/61(2)/356(2)/351(2)/3(5) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Sections 341/120B/500/506/34 IPC), along with all consequential proceedings emanating therefrom, on the basis of compromise arrived at between the parties.
2. Respondent No.2 is Principal in Abhinav Public School, Pitampura and on the date of incident, when she came to the school, she was prevented from entering the school premises by two school teachers i.e. petitioner Nos.1 and 2, allegedly at the behest of the Managing Committee Member i.e. petitioner No.3.  
3. Chargesheet is, reportedly, under scrutiny.  
4. However, after the abovesaid incident, the parties sat together and were able to resolve all their disputes, amicably. 
5. According to the petitioners, the incident had happened on account of some misunderstanding and there was never any motive to insult, abuse or threaten anyone, much less, respondent No.2, who continues as Principal of abovesaid school.  
6. The offences in question pertain to wrongful restraint, insult and criminal intimidation. 
7. Respondent No.2 is present in person and is represented by her counsel.  
8. The Investigating Officer (I.O.) is present and identifies the complainant/respondent No.2.
9.  Respondent No.2 has also filed her affidavit.  She submits that she has settled all her disputes with the petitioners and since the dispute was trivial in nature, she is not interested in pursuing with the abovesaid case and would have no objection if the FIR in question is quashed. 
10. 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 petitioners. 
11. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure the ends of justice, FIR No.224/2025 dated 02.06.2025, registered at Police Station Maurya Enclave, Delhi for the alleged offences under Section 126(2)/61(2)/356(2)/351(2)/3(5) of Bharatiya Nyaya Sanhita (BNS), along with all consequential proceedings emanating therefrom, is hereby, quashed.
13. The petition stands disposed of in aforesaid terms. 

(MANOJ JAIN)                                                                                 JUDGE
JANUARY 15, 2026
st/js






CRL.M.C. 347/2026                                                   	        1