$~69
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					      Date of Decision: 17th September, 2026
#	CNR No. DLHC010221452026
+ 	CRL.M.C. 3876/2026
	PARSHURAM MISHRA & ANR.			.....Petitioners
				Through:	Mr. Rajnish Kumar Jha with Mr. Amit 						Acharya, Mr.Sunil Kumar Jha and 
						Mr. Chandan Kumar, Advocates with 						petitioners in person. 
					versus

	STATE GOVT OF NCT OF DELHI  & ORS.	.....Respondents
				Through:	Mr. Satinder Singh Bawa, APP for the 						State with SI Inderjeet, PS Jaitpur. 
						Mr. Mukesh Kumar Sinha with 							Mr.Abhishek Banerjee and 							Ms. Sheetal Kumar, Advocates for 							respondent No.3.
						Respondent No.3 through V.C.
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioners herein seek quashing of Complaint Case No.728/2023 pending before the Court of ACJM-01, Patiala House Courts, New Delhi, on the basis of compromise arrived at between the parties.
2. A complaint was filed by respondent No.3 against Sh. Parshuram Mishra and his son Pramod Kumar Mishra. Such complaint was registered as Case No.834(C)/2017 and was pending adjudication before the Court of learned Chief Judicial Magistrate, Jamui, Bihar. As per the orders passed by the concerned Magistrate at Jamui on 06.07.2017, petitioner No.1 was summoned for offences under Sections 323/504 IPC whereas petitioner No.2 was summoned for offences under Section 354B/504/323 IPC.
3. As per order dated 30.09.2022 passed by the Hon’ble Supreme Court in Transfer Petition (Criminal) No.414/2019, the abovesaid case was transferred to the Court of Metropolitan Magistrate situated at Patiala House Courts, New Delhi.
4. Fact, however, remains that during pendency of the abovesaid complaint case, which is now at the stage of pre-charge evidence, the matter has been amicably settled.  
5. Parties appeared before the Mediation Centre, Dwarka Courts, New Delhi and the present case, as well as one connected matter, has been amicably settled on 20.12.2023. 
6. Learned counsel for respondent No.3 submits that the present petition seeks quashing on merits also and if petitioners confine his request of seeking quashing, merely, on the basis of the abovesaid settlement, they would have ‘no objection’ to such settlement. 
7. Learned counsel for the petitioners, in all fairness, restricts his prayer accordingly and submits that the petitioners seek quashing of complaint based on the abovesaid settlement which took place before the Mediation Centre, Dwarka Courts, New Delhi, and not on merits. 
8. Respondent No.3 has joined the proceedings through video-conferencing and she has been duly identified by her counsel and the Investigating Officer, who are present in Court. 
9. When asked, respondent No.3 reiterated the terms of settlement. She submits that the parties are also closely related to each other and she would have ‘no objection’ if the matter is quashed in terms abovesaid settlement. She states that she has entered into the abovesaid settlement out of her own free will, without any coercion and influence from any corner whatsoever.
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, Complaint Case No.728/2023 pending before the Court of ACJM-01, Patiala House Courts, New Delhi, is hereby, quashed. 
13. The next date before the learned Trial Court is stated to be 05.02.2027.
14. A copy of this order be sent to learned Trial Court for information. 
15. The petition stands disposed of in aforesaid terms.


(MANOJ JAIN)                                                                                 JUDGE
SEPTEMBER 17, 2026/st/js






CRL.M.C.3876/2026						     1