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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 20th February, 2026
+ 	CRL.M.C. 590/2026
	DEEPAK SHARMA @AMANDEEP			.....Petitioner
				Through:	Mr. Himanshu Nagpal, Advocate with 						petitioner in person. 
				versus

	STATE (GOVT OF NCT OF DELHI)  & ORS.	.....Respondents
				Through:	Mr. Sunil Kumar Gautam, APP for the 						State with SI Sandeep, PS Bindapur
						Ms. ShikhsSoni with Mr. Saurabh 							Soni, Advocates with respondent No.2						in person. 
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioner herein seeks quashing of FIR No.477/2017 dated 12.07.2017, registered at P.S. Binda Pur, for commission of offence under Section 354D IPC along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. The abovesaid FIR was registered on the basis of the complaint made by respondent No.2 herein.  She had, broadly speaking, alleged that accused used to follow her and used to stare at her.  Learned Addl. P.P. for the State submits that when the statement of respondent No.2 was got recorded under Section 164 Cr.P.C., it came to fore that after the abovesaid incident, when respondent No.2 requested President of her Society to intervene in the matter, he tried to make the petitioner understand but petitioner, rather, caused hurt to him and, therefore, when charge-sheet was filed, offence under Section 323 IPC was also added.
3. Charge-sheet has already been filed and after ascertainment of charges, respondent No.2 even entered into witness box and her deposition has already been recorded. 
4. Fact, however, remains that both the parties have now entered into settlement and respondent No.2 is now no longer interested in pursuing with the abovesaid complaint. Her affidavit to said effect is also on record. 
5. Respondent No.2 is present in Court with her counsel. The Investigating Officer (I.O.) is also present and identifies her.
6. When asked, respondent No.2, who is, reportedly, in her forties, is a married lady. She states that she is no longer interested in pursuing with the abovesaid case and would have no objection if the present FIR is quashed.  She submits that she has entered into settlement voluntarily and without any fear, force and coercion from any angle whatsoever. 
7. Sh. Vinod Sharma, respondent No.3, President of said Society, is also present and he has also filed an affidavit deposing therein that he would have no objection if the present FIR is quashed.  He also submits that he has entered into settlement without any fear, force and coercion from any corner whatsoever.
8. Petitioner is also present in Court and undertakes to be careful in future. 
9. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose. In any case, even the complainant does not wish to press any charges against the petitioner. 
10. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
11. Consequently, to secure the ends of justice, FIR No.477/2017 dated 12.07.2017, registered at P.S. Binda Pur, for commission of offence under Sections 354D IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed subject to petitioner depositing cost of Rs.20,000/- with Delhi High Court Staff Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] within two weeks from today. Proof of deposit of such cost be submitted with the Registry within one week thereafter.  
12. The petition stands disposed of in aforesaid terms.

(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 20, 2026/st/js


CRL.M.C.590/2026								 	   1