$~68
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 27th March, 2026
+ 	CRL.M.C. 2259/2026 & CRL.M.A. 9222/2026	
RAMESH @ KAKU & ORS.				     .....Petitioners
Through:	Ms. Priyanka Dagar and Mr. Rakesh Kumar, Advocates 
				versus

	THE STATE (NCT OF DELHI) & ORS.		   .....Respondents
Through:	Mr. Sunil Kumar Gautam, APP for State/R-1 with SI Sohit, Bindapur and IO-SI Udham
	Respondents-in-persons 
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioners herein seek quashing of FIR No. 774/2014 dated 05.08.2014, registered at Police Station Binda Pur for commission of offences under Sections 323/308/427/452/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. As per allegations appearing in FIR, respondent No. 3 Sandesh Thakur, who was employee of respondent No. 2, had some scuffle with the accused persons (petitioners herein) and on hearing his shouts, complainant Kunal Batra and his father Surinder Batra came outside.  They were also beaten up with danda, rod and baseball bats.  In view of the nature of injuries received by Surinder Batra and Sandesh Thakur, accused were charge-sheeted for commission of offence under Section 308/34 IPC, besides other offences. 
3. It is apprised that Mr. Surinder Batra, one of the injured persons, has unfortunately, died, in the interregnum, on account of heart attack and now both the sides have entered into compromise.  
4. Copy of Settlement Deed dated 17.03.2026 has been placed on record which is signed by respondent No. 2 and respondent No. 3.  They both are present in person and have been duly identified by investigating officer. They submit that they have entered into compromise voluntarily and without any pressure, coercion and force from any corner whatsoever.  They also submit that they have fully recovered from their injuries and would have no objection to the quashing of FIR. 
5. Petitioner Nos. 2, 3 & 4 are present in person whereas petitioner No. 1 is represented through his pairokar and counsel.  He is stated to be in judicial custody in some other case. 
6. As per terms of Settlement Deed dated 17.03.2026, petitioners have agreed to compensate opposite party with respect to the incident in question and have agreed to reimburse the medical expenditure borne by them.  A sum of Rs. 1 lac (Rs. 50,000/- to each injured) has already been paid to them.  
7. Case is already at the stage of trial and injured/respondent Nos. 2 & 3 admit that they have received compensation amount as per settlement. 
8. Reference be made to Sheikh Mohd. & Ors. Vs. The State NCT of Delhi & Ors. (in Crl. M.C. 8137/2025; DoD 17.03.2026), Prem Chand Gupta & Ors. Vs. The State (NCT of Delhi) & Ors. (Crl. M.C. 1985/2026; DoD 18.03.2026) and Rohit Sharma & Anr. Vs. The State (Govt. of NCT) of Delhi & Ors. (Crl. M.C. 2088/2025; DoD 24.03.2026), wherein this Court, after considering the nature of the offence and amicable settlement between the parties, quashed the proceedings in relation to offence under Sections 308/34 IPC.  
9. Keeping in mind the overall facts of the case, the fact that parties have amicably settled their all disputes and respondent nos. 2 & 3 do not want to pursue their case against petitioners herein and also that the case is already more than 11 years old, continuing with criminal proceedings would serve no useful purpose. 
10. 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, to secure the ends of justice, FIR No. 774/2014 dated 05.08.2014, registered at Police Station Binda Pur for commission of offences under Sections 323/308/427/452/34 IPC, along with all consequential proceedings arising therefrom, is quashed subject to petitioners depositing cost of Rs. 10,000/- each with Civil & Sessions Court Stenographers Association, Delhi (saving Account No. 0613000100079946 IFSC-PUNB0061300, Punjab National Bank, Gokhle Market Branch, Delhi) within two weeks from today.  Proof of deposit of cost and original affidavits of the parties be submitted before the learned Trial Court within further two weeks. 
12. The petition stands disposed of in aforesaid terms. 
13. The pending application also stands disposed of in aforesaid terms.

	
(MANOJ JAIN)                                                                                 JUDGE
MARCH 27, 2026/dr/sy






CRL.M.C. 2259/2026                                               	         1