$~88				
*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%						Date of decision: 13.10.2025
,,,,,,,,,,
+ 	W.P.(CRL) 335/2024
      VISHAL YADAV & ANR.  			.....Petitioners
Through:	Mr. Sujeet Beniwal, Mr. Deepak Chillar, Advs. with petitioners in person.
				versus

	THE STATE (GOVT. OF NCT OF DELHI)......Respondents
Through: 	Ms. Rupali Bandhopadhya, ASC with Mr. Abhijeet Kumar, Ms. Amisha Gupta, Advs. with SI Lakhan, PS EOW.
	Mr. Tushar Rohmetra, Adv. for R-2.
	AR of R-2 through VC.
	

CORAM:-	
HON'BLE MR. JUSTICE RAVINDER DUDEJA

      JUDGMENT(ORAL)
      
RAVINDER DUDEJA, J. 

1.	 This is a petition under Article 226 of the Constitution of India read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 14/2023, dated 15.02.2023, registered at P.S Economic Offences Wing under Sections 406/420/120B IPC and all proceedings emanating therefrom on the basis of settlement between the parties.
2.	As per allegations made in the FIR, petitioners induced respondent no. 2’s company to export PVC resin consignments worth USD 1,153,831.25 to Essential Tradexpo Pvt. Ltd. on a 60-day credit term but failed to make payment after receipt.. FIR No. 14/2023 was lodged at the instance of respondent no. 2, at PS Economic Offences Wing under sections 406/420/120B IPC against the petitioner. 
3.	During the course of proceedings, the parties amicably resolved their disputes and executed a Settlement Agreement dated 30.10.2023. It is submitted that petitioners have paid the total settlement amount of Rs. 51,80,231/- (Rupees Fifty One Lacs Eighty Thousand Two Hundred Thirty One only) equivalent to USD 62,225/- to respondent no. 2 as per the schedule in the settlement. Copy of the Settlement Agreement dated 30.10.2023 has been annexed as Annexure B.
4.	Petitioners are physically present before the Court while AR of Respondent no. 2 has entered his appearance through VC. They have been identified by their respective counsels as well as by the Investigating Officer SI Lakhan, from PS EOW.
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. 14/2023 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. 14/2023 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. 14/2023, dated 15.02.2023, registered at P.S Economic Offences Wing under section 406/420/120B IPC and all the other consequential proceeding emanating therefrom is hereby quashed subject to petitioners depositing a cost of Rs. 20,000/- (Rupees Twenty Thousand) each with Delhi High Court Advocates Welfare Trust, maintained with UCO Bank (A/c No. 15530210002995) within one month.  
11.	Petition is allowed and disposed of accordingly. 
12.	Pending application(s), if any, also stand disposed of.


RAVINDER DUDEJA, J
October 13, 2025
SK








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