$~16
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
					       Date of Decision: 17th September,2026
#	CNR No. DLHC010087122026
+ 	W.P.(CRL) 767/2026 & CRL.M.A. 7346/2026
	AMIT NAGAR & ORS.					        .....Petitioners
Through:	Mr. Chandan Kumar Singh, Mr. Rishesh Sikarwar, Advocates along with petitioners-in-person
				versus

	STATE OF NCT OF DELHI THROUG SHO & ANR.
.....Respondent
Through:	Mr. Yasir Rauf Ansari, ASC (Crl.) for State/R-1
	Mr. Akash Singh and Mr. Shailendra Kumar, Advocates for R-2 & R-3 with R-2 & R-3 in-person

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioners herein seek quashing of FIR No. 0045/2026 dated 03.02.2026, registered at Police Station Vivek Vihar for commission of offences under Sections 115/126(2)/351(2)/75/79/3(5)/332 of Bharatiya Nyaya Sanhita, 2023 (corresponding Sections 323/341/506/354A/509/34/449 IPC, along with all consequential proceedings emanating therefrom, on the basis of compromise arrived at between the parties.
2. As per allegations made by respondent No.2 in abovesaid FIR, on 03.02.2026, a dispute arose between the parties in relation to parking of vehicle who claimed that the petitioners had assaulted him and, thereafter, they entered his house and touched his wife, inappropriately. 
3. Charge-sheet has already been filed.
4. However, in the interregnum, both the parties have amicably resolved all their disputes and have executed a Compromise Deed dated 20.02.2026. 
5. Copy of such Compromise Deed has been placed on record. 
6. It is in the abovesaid backdrop that quashing is being sought.
7. Respondent Nos. 2 & 3 are present in-person and are duly identified by investigating officer as well as by their counsel.
8. In order to understand and comprehend the entire factual backdrop, the Court deemed it appropriate to have interaction with respondent Nos. 2 & 3 in Chamber.
9. When asked, they both reiterated the terms of the settlement as recorded in Compromise Deed and stated that they would have ‘no objection’ if FIR in question is quashed.  They submit that the settlement is without any monetary consideration or any condition.  They submit that the incident had occurred in the heat of the moment which led to an unsavoury incident between the parties and now the petitioners have, even, apologised to them. They have entered into the abovesaid settlement without any monetary consideration or any condition and out of their own free will, without any coercion and influence from any corner whatsoever.  
10. Keeping in mind the overall facts and circumstances of the case and the fact that the parties have amicably settled their disputes, this Court is of the considered view that the continuation of the criminal proceedings would serve no useful purpose, especially when the parties have decided to put the unpleasant incident behind them and move ahead in their respective lives. 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.
11. Consequently, FIR No. 0045/2026 dated 03.02.2026, registered at Police Station Vivek Vihar for commission of offences under Sections 115/126(2)/351(2)/75/79/3(5) of Bharatiya Nyaya Sanhita, 2023 (corresponding Sections 323/341/506 (Part-1)/354A/509/34 IPC,, along with all consequential proceedings arising therefrom, is, hereby, quashed.
12. Compromise Deed and 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.
13. The petition stands disposed of in aforesaid terms.
14. Pending application also stands disposed of.


(MANOJ JAIN)                                                                                 JUDGE
SEPTEMBER 17, 2026/dr/sa



W.P.(CRL) 767/2026                                                                                  1