$~65
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 30th March, 2026
+ 	CRL.M.C. 2319/2026 & CRL.M.A. 9452-9453/2026

	SHAKIL AHMAD & ORS.				.....Petitioners
				Through:	Mr. Prasouk Jain with Mr. Karan 							Sinha, Mr. Anurag Sharma and  							Mr. Nikhil Joshi, Advocates with 							petitioners in person. 
				versus

	STATE OF NCT DELHI & ANR.			.....Respondents
				Through:	Mr. Sunil Kumar Gautam, APP for the 						State with SI Sushil, PS Jaitpur. 
						Mr. Abhishek Rai, 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.316/2013 dated 26.08.2013, registered at Police Station Jaitpur, for commission of offences under Sections 323/380/452/34 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 Smt. Mehtab Bano (respondent No.2 herein). She was residing at one house situated at Jaitpur, New Delhi and on 25.08.2013, when she was present at her house with her husband, sons of her jeth (brother-in-law) trespassed into her house and assaulted her and her husband and took away certain documents and cash.  It was in the abovesaid backdrop of the allegations that investigation was carried out.  
3. Charge-sheet has been filed and one son of jeth, who was named in the FIR, has, reportedly, been discharged and the case is at the stage of trial. 
4. Fact, however, remains that when the parties were referred to mediation, they were able to resolve all their disputes. Settlement has taken place under the aegis of Mediation Centre, Saket Courts, New Delhi on 25.03.2026 and, in terms of settlement, respondent No.2 herein i.e. complainant has agreed not to pursue her present FIR. The other connected matters have also been compromised between the parties.  
5. All the petitioners are present in person.
6. Respondent No.2 is present in person and is duly represented by her counsel. The Investigating Officer (I.O.) is also present and identifies her.
7. When asked, respondent No. 2 reiterates the terms of settlement as recorded in mediation proceedings and submits that as per settlement, she has already received a sum of Rs.10,000/-.  She submits that the dispute was amongst the family members and in terms of the settlement, she is now left with no claim or grievance against the petitioners herein.  She states that she has entered into the abovesaid settlement out of her own free will, without any coercion and influence from any corner whatsoever and therefore, she would have ‘no objection’ if FIR in question is quashed. 
8. Learned counsel for the petitioners submits that parties are closely related and FIR seems to have been registered on the basis of some misunderstanding. He submits that they had also initiated one contempt petition, which is pending before this Court only and the same would also be withdrawn. 
9. As already noted above, FIR was registered way back in the year 2013 and when the parties were referred to mediation, they were able to resolve all their disputes.  The compounding was not possible as some of the offences of the present FIR were not compoundable in nature. 
10. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest and is, primarily, private in nature. In any case, even the complainant does not wish to press any charges against the petitioners. 
11. 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.
12. Consequently, to secure the ends of justice, FIR No.316/2013 dated 26.08.2013, registered at Police Station Jaitpur, for commission of offences under Sections 323/380/452/34 IPC, along with all consequential proceedings arising therefrom. Original affidavits of the parties be submitted before the learned Trial Court within two weeks, so that these become part of Trial Court Record. 
13. The petition stands disposed of in aforesaid terms.
14. The pending applications also stand disposed of in aforesaid terms.


(MANOJ JAIN)                                                                                 JUDGE
MARCH 30, 2026
st/js






CRL.M.C. 2319/2026						    1