$~58
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 15th January, 2026
+ 	W.P.(CRL) 142/2026
	ABHAY RANA						.....Petitioner
				Through:	Mr. Akshay Tomar with Mr. Varun 							Jawla, Advocates with petitioner in 							person. 

				versus

	STATE (GOVT. OF NCT OF DELHI) & ANR. .....Respondents
				Through:	Mr. Sanjay Lao, Standing Counsel 							(Crl.) with Mr. Abhinav Kumar, 							Mr. Aryan Sachdeva, Advocates for 							State with SI Pankaj Kumar with ASI 						Gajraj Singh, PS Jyoti Nagar. 
						Mr. K.D. Soni, Advocate for 							respondent Nos.2 and 3 with 							respondent No.2 & 3 in person
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

CRL.M.A. 1272/2026 (exemption)

	Exemption allowed subject to all just exceptions. 

W.P.(CRL) 142/2026
1. The present petition seeks quashing of FIR No.557/2025 dated 18.11.2025, registered at Police Station Jyoti Nagar, Delhi for commission of offences under Sections 309(4)/127(2)/3(5) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding sections 392/342/34 IPC), along with all consequential proceedings emanating therefrom, on the basis of compromise arrived at between the parties.
2. Respondent No.3-Devesh Kumar had taken a loan of Rs.20,000/- from the petitioner in the month of February, 2025. With respect to the repayment of such loan, a dispute arose and, on 03.05.2025, there was exchange of heated arguments.  As per the allegations, the petitioner had forcibly confined the complainant party and their motorcycle was also taken away. FIR, which is for committing offence of robbery and wrongful restraint, is stated to have been registered on the basis of the directions given by the learned Revisional Court. 
3. The parties have now entered into amicable settlement and copy of Settlement Deed dated 26.12.2025 has also been placed on record wherein it is mentioned that with the intervention of the respectable persons of the society, relatives and well-wishers, the parties have settled without any fear and duress. 
4. Respondent No.2 and 3 are present in person and are represented by their counsel.  
5. The Investigating Officer (I.O.) is present and identifies the respondent No.2 and 3.
6. When asked, respondent Nos.2 and 3 reiterated the terms of settlement and have also submitted that possession of the motorcycle in question has already been restored to them and they are no longer interested in pursuing with the abovesaid FIR.  It is also informed that the loan has been duly repaid. 
7. 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. 
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.557/2025 dated 18.11.2025, registered at Police Station Jyoti Nagar, Delhi for the alleged offences under Section 309(4)/127(2)/3(5) of Bharatiya Nyaya Sanhita (BNS), 2023, along with all consequential proceedings emanating therefrom, is hereby, quashed.
10. The petition stands disposed of in aforesaid terms. 

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






W.P.(CRL) 142/2026                                                   	        1