$~58
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 19th February, 2026
+ 	CRL.M.C. 1430/2026 & CRL.M.A. 5722/2026

	MANPREET SINGH & ORS.				.....Petitioners
				Through:	Mr. Manoj Kumar Sharma, Advocate 						with petitioners in person. 

				versus

	THE STATE NCT OF DELHI & ANR.		.....Respondents
				Through:	Mr. Aashneet Singh, APP for the State						with SK Avaneesh Kumar, PS Krishna 						Nagar. 		
						Mr. Arun Kanojia, 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. Petitioners herein seek quashing of FIR No.384/2020 dated 04.08.2020, registered at P.S. Krishna Nagar, for commission of offences under Sections 323/452/342/34 IPC along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. As per the bare averments appearing in the FIR, one Ritesh Sabharwal (respondent No.2 herein) was present at his shop with his father.  On 04.08.2020, some verbal scuffle was going outside their shop and when Ritesh Sabharwal came out and tried to convince both the parties, initially, they left but after half an hour, 4-5 persons came there, armed with danda and hasia and attacked not only Ritesh Sabharwal but his father, which resulted in injuries to them.  
3. On the basis of said report, the abovesaid FIR was registered. 
4. Charge-sheet has already been filed and all the accused have been charged under Sections 324/452/342/34 IPC.
5. Quashing is being sought for the reason that the matter has been amicably settled. 
6. All the petitioners are present physically in the Court. 
7. Respondent No.2 is present in Court with his counsel. The Investigating Officer (I.O.) is also present and identifies him. 
8. When asked, Respondent No.2 reiterated the terms of such settlement and submits that the matter has been amicably settled and he would have no objection if the present FIR is quashed.   He also informs that his father, who had also received injuries in the abovesaid incident, has, unfortunately, died on 31.10.2023. He states that his such death is unrelated with the abovesaid incident.  Copy of death certificate has been placed on record. 
9. The Investigating Officer also verifies the aforesaid factum of death of Sh. Satish Sabharwal (father of respondent No.2).
10. As per the Settlement Agreement dated 05.02.2026, the incident in question had taken place on account of some misunderstanding and with the efforts of family members, friends and respected elders of the community, the parties have agreed to put an end to the hostility between them. Such compromise has taken place after demise of Sh. Satish Sabharwal. 
11. In view of the settlement arrived at between the parties and also in view of nature of offence, continuing with criminal proceedings would serve no useful purpose. In any case, even the complainant does not wish to press any charges against the petitioners. 
12. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
13. Consequently, to secure the ends of justice, FIR No.384/2020 dated 04.08.2020, registered at P.S. Krishna Nagar, for commission of offences under Sections 323/452/342/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed subject to petitioners depositing total cost of Rs.20,000/- with the concerned District Legal Services Authority within two weeks from today. 
14. The petition stands disposed of in aforesaid terms.
15. Pending application also stands disposed of in aforesaid terms. 

(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 19, 2026/st/js
	                                               

CRL.M.C.1430/2026                                                 	         1