$~68				
*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%						Date of decision: 09.10.2025
+ 	CRL.M.C. 7137/2025 & CRL.M.A. 30003/2025 EXEMPTION FROM FILING CERTIFIED COPIES ETC.
     NAUSAD KHAN & ORS.			  .....Petitioner
Through:	Mr. Raj Singh, Mr. Dhananjay Sherawat, Mr. D. Khan, Advs. with all petitioners in person. 
Versus
     THE STATE NCT OF DELHI & ORS.		.....Respondent
Through:	Ms. Kiran Bairwa, APP with SI Gaurav, PS Kalyanpuri.
	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 Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 483/2019, dated 18.10.2019, registered at P.S Kalyanpuri, Delhi under Sections 323/354/509/34 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.
2.	Both parties are neighbors. As per allegations made in the FIR, respondent no. 2 and her husband were subjected to physical assault with stick, iron tool causing injuries, arising out of a scuffle over parking. She further submits that the petitioners strangled her husband, molested her and pulled her hair. FIR No. 483/2019 was lodged at the instance of respondent no. 2 at PS Kalyanpuri under sections 323/354/509/34 IPC against the petitioners. 
3.	During the course of proceedings, the parties amicably resolved their disputes and executed a Settlement Agreement dated 05.08.2025, copy of the same has been annexed as Annexure D.
4.	Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Gaurav, from PS Kalyanpuri.
5.	Respondent no. 2 confirms that the matter has been amicably settled with the petitioners without any force, fear, coercion and she has no objection if the FIR No. 483/2019 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. 483/2019 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 above facts that the parties have amicably resolved their differences out of their own free will and without any coercion. Hence, it would be in the interest of justice, to quash the abovementioned FIR and the proceedings pursuant thereto.
10.	The petition is allowed, and the FIR No. 483/2019, dated 18.10.2019, registered at P.S Kalyanpuri, Delhi under section 323/354/509/34 IPC and all the other consequential proceeding emanating therefrom is hereby quashed subject to petitioners depositing Rs. 10,000/- each as cost with DSLSA 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
October 09, 2025
SK






CRL.M.C. 7137/2025                                                                                                                                             Page 1 of 3