$~30				
*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%						Date of decision: 03.11.2025
,,,,,,,,,,
+ 	CRL.M.C. 783/2025 & CRL M.A.3710/2025
	AMAN CHOPRA & ORS.			.....Petitioners
Through:	Mr. Aahil Nawaz, Mr. Abuzar Gaffari, Adv.
	Petitioners in person.
				versus

	STATE NCT OF DELHI & ANR		.....Respondents
Through:	Mr. Satinder Singh Bawa, APP with SI Vinod Kumar, SI Shubham, PS Gandhi Nagar.
	Mr. Shakir Hussain, Adv. for  R-2 along with R-2 in person.
CORAM:-	
HON'BLE MR. JUSTICE RAVINDER DUDEJA

      JUDGMENT (ORAL)
      
RAVINDER DUDEJA, J. 

1.	This is a petition under Section 528 of the BharatiyaNagarik Suraksha Sanhita, 2023, seeking quashing of FIR No. 469/2024, dated 22.09.2024, registered at P.S Gandhi Nagar, District Shahdara, Delhi under sections 332(c)/324(4)/351(2)/115(2)/3(5) BNS and all proceedings emanating therefrom on the basis of settlement between the parties.
2.	As per allegations made in the FIR, On 21.09.2024,  Respondent No. 2 was present at Shop No-IX/6303, Jain Mandir Gali, Gandhi Nagar, District Shahdara, Delhi, when Petitioners, forcibly entered the shop and fought with the shop owner and staff. Thereafter, they returned with sticks, vandalized the property and injured some workers and issued threats. FIR No. 469/2024 was lodged at the instance of Respondent No. 2 at P.S Gandhi Nagar, District Shahdara, Delhi under sections 332(c)/324(4)/351(2)/115(2)/3(5) BNS against Petitioners.
3.	During the proceedings, the parties amicably resolved their disputes and executed a Compromise Deed dated 16.01.2025, copy of which has been placed on record as Annexure P-2.
4.	Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Vinod Kumar, SI Shubham from PS Gandhi Nagar.
5.	Respondent no. 2 confirms that the matter has been amicably settled with the petitioners without any force, fear, coercion and he has no objection if the FIR No. 102/2024 is quashed against the Petitioners. 
6.	In view of the settlement between the parties, learned Additional PP appearing for the State, also has no objection if the present FIR No. 469/2024 is quashed.  
7.	In Gian Singh vs State of Punjab (2012) 10 SCC 303, Hon’ble Supreme Court has recognized the need of amicable resolution of disputes by observing as under:-
"61. In other words, the High Court must consider whether it would be unfair or contrary to the interest of justice to continue with the criminal proceedings or continuation of criminal proceedings would tantamount to abuse of process of law despite settlement and compromise between the victim and the wrongdoer and whether to secure the ends of justice, it is appropriate that criminal case is put to an end and if the answer to the above question(s) is in the affirmative, the High Court shall be well within its jurisdiction to quash the criminal proceedings."
8.	Further, it is settled that the inherent powers under section 482 of the Code are required to be exercised to secure the ends of justice or to prevent abuse of the process of any court. Further, the High Court can quash non-compoundable offences after considering the nature of the offence and the amicable settlement between the concerned parties. Reliance may be placed upon B.S. Joshi v. State of Haryana, (2003) 4 SCC 675.
9. 	In view of the aforesaid circumstances and the fact that parties have put a quietus to the dispute, no useful purpose will be served in continuing with the present FIR No. 469/2024, dated 22.09.2024, registered at P.S Gandhi Nagar, District Shahdara, Delhi under sections 332(c)/324(4)/351(2)/115(2)/3(5) BNS and all the other consequential proceeding emanating therefrom.
10.	In the interest of justice, the petition is allowed, and the FIR No. 469/2024, dated 22.09.2024, registered at P.S Gandhi Nagar, District Shahdara, Delhi under sections 332(c)/324(4)/351(2)/115(2)/3(5) BNS and all the other consequential proceeding emanating therefrom is hereby quashed subject to petitioners depositing Rs.15,000/- with Delhi State Legal Services Authority within a period of one month.  
11.	Petition is allowed and disposed of accordingly. 
12.	Pending application(s), if any, also stand disposed of.

RAVINDER DUDEJA, J
November 03, 2025
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CRL.M.C. 783/2025                                                                                                                                             Page 1 of 4