$~43
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 28th January, 2026
+ 	CRL.M.C. 700/2026 & CRL.M.A. 2794/2026
	SH SAMUNDER SINGH AND OTHERS             .....Petitioners
				versus	
Through:	Ms. Vandana Kumar, Advocate along with petitioners-in-person 

	THE STATE NCT OF DELHI AND ANR		  .....Respondents
Through:	Mr. Sunil Kumar Gautam, APP for State/R-1
Mr. Mann Sehgal and Mr. Arnav Jain, Advocates for R-2 along with R-2 in person 
SI Arti Singh 
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

CRL.M.A. 2794/2026 (exemption)
	Exemption allowed subject to all just exceptions. 

CRL.M.C. 700/2026
1. All the petitioners seek quashing of FIR No. 331/2018 registered at Police Station Begum Pur, Delhi under Sections 323/341/354/354A/34 Indian Penal Code.  
2. Charge-sheet has already been filed and accused are facing trial for the aforesaid offences only.  
3. The case in hand is at the stage of prosecution evidence.  
4. It is also apprised by the learned counsel for the parties that incident in question was reported to the police by both the side and on the basis of report lodged by petitioner no. 5 herein with the police, a cross-case was registered i.e. FIR No. 334/2018, Police Station Begum Pur.  Such cross-case is directed against three accused persons and aforesaid case is also listed for prosecution evidence. 
5. Learned counsel for petitioners and respondent no. 2 submit that both the matters have been amicably resolved and both the parties have sorted out all their disputes.  They refer to Memorandum of Understanding (MoU) dated 30.08.2025.  As per consolidated terms of settlement, petitioners herein have agreed to make payment of Rs. 50,000/- to complainant (respondent no. 2 herein) towards damage caused to her mobile devices.  
6. Both the parties, who are, reportedly, neighbours, have voluntarily entered into settlement with the help of other family members, well-wishers and friends. 
7. Respondent no. 2 is present in person.  She has been duly identified by her counsel Mr. Mann Sehgal as well as investigating officer SI Arti Singh.  Respondent no. 2 reiterates the terms of settlement and submits that she would have no objection if FIR in question is quashed.  Her affidavit to that effect is also on record. 
8. Incident in question is of the year 2018.  Both the sides are residents of same locality and have been able to bury their all disputes and have agreed to live in complete peace and harmony. 
9. In terms of settlement, petitioners have handed over a cheque bearing no. 492867 dated 28.01.2026 for a sum of Rs. 50,000/- drawn on Punjab National Bank, Sector-24, Rohini Delhi to respondent no. 2. 
10. Both the parties also assure and undertake that they would make requisite statements so that cross FIR is also quashed.  It is apprised that such quashing petition has already been filed with the Registry and is likely to be listed in first week of February, 2026. 
11. Keeping in mind the terms of settlement and the fact that parties are neighbours and have amicably resolved their all disputes, continuing with the present criminal proceedings would serve no useful purpose. 
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 ends of justice, FIR No. 331/2018 registered at Police Station Begum Pur, Delhi under Sections 323/341/354/35A/34 Indian Penal Code, along with all consequential proceedings emanating therefrom, is hereby, quashed.
14. The petition stands disposed of in aforesaid terms. 

(MANOJ JAIN)                                                                                 JUDGE
JANUARY 28, 2026/dr/sy






CRL.M.C. 700/2026                                                 	        1