$~86				
*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%						Date of decision: 17.12.2025
,,,,,,,,,,
+ 	CRL.M.C. 9018/2025 & CRL.M.A. 37672/2025EXEMPTION FROM FILING CERTIFIED COPIES ETC	
	SH. SUMIT AND ORS				.....Petitioner
Through:	Mr. Anil Sharma, Adv. with all petitioners in person. 

				versus

	STATE GOVT. OF NCT OF DELHI AND ANR.											.....Respondent
Through:	Mr. Sanjeev Sabharwal, APP with SI Deepak, PS Naraina.
Mr. Sandeep Tyagi, Adv. for R-2 & R-3. with R-2 and R-3 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.152/2025, dated 13.03.2025, registered at P.S Naraina, Delhi under Sections 118(1)/3(5) BNS (324/34 IPC) and all proceedings emanating therefrom on the basis of settlement between the parties.
2.	As per allegations, petitioners assaulted respondent no. 2 with a sharp object. FIR no. 152/2025 was lodged at the instance of respondent no. 2 under sections 118(1)/3(5) BNS against the petitioners. It is submitted that charge sheet has since been filed under Section 117(2) BNS. 
3.	During the course of proceedings, the parties amicably resolved their disputes and the terms of settlement have been reduced in the form of a Compromise Deed dated 23.05.2025. It is submitted that petitioners have paid the entire settlement amount of Rs. 60,000/- (Rupees Sixty Thousand only) to respondent no. 2. Copy of Compromise Deed dated 23.05.2025 has been annexed as Annexure B.
4.	Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Deepak, from PS Naraina.
5.	Respondent no. 2 confirms that the matter has been amicably settled with the petitioners without any force, fear, coercion and he confirms receiving the entire settlement amount and has no objection if the FIR No. 152/2025 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. 152/2025 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, 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. 152/2025, dated 13.03.2025, registered at P.S Naraina, Delhi under section 118(1)/3(5) BNS and all the other consequential proceeding emanating therefrom is hereby quashed. Since State machinery has been used, quashing is subject to petitioners depositing cost of Rs. 5,000/- each with Delhi State Legal Service 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
December 17, 2025/lks/SK






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