$~78 & 91
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       	Date of Decision: 18th March, 2026
+ 	CRL.M.C. 1985/2026
	PREM CHAND GUPTA & ORS.				 .....Petitioners
				Through:	Mr. Ashish Kumar, Adv.

				versus
	THE STATE (NCT OF DELHI) & ORS.		    .....Respondents
Through:	Mr. Kunal Rewaliya, Advocate for R-2 & 3
+ 	CRL.M.C. 1991/2026
	ANWAR KHAN & ANR.				  .....Petitioner
     Through:	Mr. Ashish Kumar, Adv.
Mr. Kunal Rewaliya, Advocate for Petitioner no. 2 to 4

				versus
	THE STATE OF NCT OF DELHI AND ORS	     .....Respondent
				Through:	Mr. Rajiv, ASI, P.S. Burari

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

1. Both these petitions, being connected, have been taken up together. 
2. There are two cross-FIRs i.e. FIR No.58/2025 and FIR No.59/2025 dated 23.01.2025, registered at P.S. Burari.  Both the abovesaid FIRs have been registered for commission of offences under Sections 110/3(5) of Bharatiya Nyaya Sanhita, (BNS), 2023 (corresponding Sections 308/34 IPC).
3. In CRL.M.C.1991/2026, FIR has been registered against the accused Anwar and Hasim with allegations that they had given injuries with ‘bricks and danda’ upon Geeta Devi (respondent no. 3 herein).
4. In cross-case i.e. CRL.M.C.1985/2025, there are three accused persons i.e. Prem, Geeta and Vivek, and in the incident in question, Anwar has received injuries upon his head.
5. As per the bare averments in the aforesaid FIRs, dispute arose on 22.01.2025 concerning the parking of a scooty, which escalated into a scuffle between the parties and resulted in the registration of two separate, albeit, cross FIRs.
6. Though, injuries received by the above said two injured persons i.e. Geeta Devi and Anwar were found to be simple in nature, keeping in mind the manner in which the those were given, the cases got registered for commission of offences under Sections 110/3(5) BNS.
7. The investigation is over but the charge-sheets are yet to be submitted before the concerned Court.
8. It is apprised that parties have been able to bury their differences amicably and have entered into compromise on 13.02.2026. Copy of Compromise Deed has also been placed on record and the parties have agreed to give their ‘no objection’ to the quashing of respective FIRs. 
9. The petitioners and injured, in both the matters, are present. Respective counsel are also present. The Investigating Officer (I.O.) is present and identifies the parties/ injured.
10. They all have reiterated the terms of settlement and submit that they reside in the same building, albeit, on different floors, and in order to live in complete peace and harmony have decided to resolve all their differences and, therefore, are no longer interested in pursuing their respective FIRs. All the injured also state that they have fully recovered from the injuries in question.  They claim that they have entered into settlement with the intervention of well-wishers, voluntarily and without any pressure or coercion. The affidavits of respondents in both the cases, giving their ‘no objection’ to the quashing of respective FIRs have also been placed on record and reliance is placed on Gian Singh v. State of Punjab & Anr. (2012) 10 SCC 303.
11. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose. Even otherwise, the injuries sustained are not serious and are simple in nature. Reference be made to Narinder Singh & Ors. vs. State of Punjab & Anr., (2014) 6 SCC 466, Antonnette Promilla Fernanadez v. State NCT of Delhi and Another 2026 SCC OnLine Del 809 and Mohd. Rashid & Ors. V. The State (Govt. Of Nct Of Delhi) & Anr. (in CRL.M.C.8182/2025; DoD 18.11.2025). 
12. Keeping in mind the aforesaid and in order to facilitate both the sides in maintaining and restoring cordiality, the proceedings deserve to be quashed.
13. Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash both the FIR.
14. Consequently, to secure the ends of justice, FIR No.58/2025 and FIR No.59/2025 dated 23.01.2025, registered at P.S. Burari, for commission of offences under Sections 110/3(5) BNS, along with all consequential proceedings arising therefrom, quashed. Original Compromise Deed and original affidavits of parties, copies of which have been filed with the present petition, shall be submitted to concerned SHO/IO within four weeks from today. 
15. The petition stands disposed of in aforesaid terms.
16. Pending applications also stand disposed of. 

     (MANOJ JAIN) 
                                                                                     JUDGE                                                                       
	MARCH 18, 2026/jk/sa






CRL.M.C. 1985/2026 & CRL.M.C. 1991/2026 					1