$~81				
*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%						Date of decision: 15.10.2025
,,,,,,,,,,
+ 	W.P.(CRL) 3372/2025 & CRL.M.A. 30690/2025, CRL.M.A. 30691/2025
      SHAREEF AHMED & ORS.                           .....Petitioners
Through:	Mr. Asad Iqbal Khan and Mr. Abuzar Ahmed, Advocates with petitioners in person.
				versus

	THE STATE OF NCT OF DELHI & ORS.    … Respondents
Through:	Mr. Sanjay Lao, Standing Counsel with Mr. Priyam Aggarwal, Mr. Abhinav Kumar Arya, Mr. Aryan Sachdeva, Advocates with SI Akashdeep, PS-Jamia Nagar.
	R-2 to 4 in person.

CORAM:-	
HON'BLE MR. JUSTICE RAVINDER DUDEJA

      JUDGMENT(ORAL)
      
RAVINDER DUDEJA, J. 

1.	 This is a writ petition under Article 226 of the Constitution of India read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 473/2024, dated 14.12.2024, registered at P.S Jamia Nagar, Delhi under Sections 110/333/3(5) BNS and all proceedings emanating therefrom on the basis of settlement between the parties.
2.	As per allegations made in the FIR, on 13.12.2024 respondent No. 2 was subjected to physical assault with dandas by petitioners over a property dispute. FIR No. 473/2024 was lodged at the instance of respondent no. 2, registered at P.S Jamia Nagar, Delhi under Sections 110/333/3(5) BNS against the petitioners.
3.	During the course of proceedings, the parties amicably resolved their disputes and executed a Compromise Deed dated 18.05.2025, copy of the same has been annexed as Annexure P2.
4.	Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Akashdeep, from PS Jamia Nagar.
5.	Respondents confirm that the matter has been amicably settled with the petitioner without any force, fear, coercion and they have no objection if the FIR No. 473/2024 is quashed against the petitioner. 

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. 473/2024 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 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. 473/2024, dated 14.12.2024, registered at P.S Jamia Nagar, Delhi under section 110/333/3(5) IPC and all the other consequential proceeding emanating therefrom is hereby quashed, subject to petitioners depositing cost of Rs. 5000/- each with Delhi High Court 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
October 15, 2025
MA







W.P. (CRL).3372/2025                                                                                                                                             Page 1 of 4