$~35 & 40 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of decision: 21.09.2026 # CNR No. DLHC010448062026 + CRL.M.C. 7000/2026 SH. TABISH SIDDIQUI & ORS. ...Petitioners Through: Mr. T.M. Subhani & Mr. Moin Alam, Advocates for the petitioners along with petitioners versus STATE OF NCT OF DELHI & ORS ...Respondents Through: Mr. Hitesh Vali, APP with SI Ankit Sagar, PS Neb Sarai Respondents are also present in person # CNR No. CNR No. DLHC010448872026 + CRL.M.C. 7032/2026 SH. RAMAN SINGH TOMAR & ORS. ...Petitioners Through: Mr. T.M. Subhani & Mr. Moin Alam, Advocates for the petitioners along with petitioners versus STATE OF NCT OF DELHI & ORS ...Respondents Through: Mr. Hitesh Vali, APP with SI Ankit Sagar, PS Neb Sarai Respondents are also present in person CORAM:- HON'BLE MR. JUSTICE RAVINDER DUDEJA JUDGMENT(ORAL) RAVINDER DUDEJA, J. CRL.M.A. 29265/2026 (exemption) in CRL.M.C. 7000/2026 CRL.M.A. 29350/2026 (exemption) in CRL.M.C. 7032/2026 Allowed, subject to all just exceptions. These applications stand disposed of. CRL.M.C. 7000/2026 & CRL.M.C. 7032/2026 1. These are petitions under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of two FIRs i.e. one bearing No. 435/2021 dated 09.10.2021 under Sections 323/325/341/34 of IPC and the second bearing FIR No. 434/2021 dated 09.10.2021, under Sections 308/34 IPC, registered Police Station Neb Sarai and the consequential proceedings arising there from on the basis of the compromise. 2. Since both the petitions arise out of the cross FIRs registered against each other, they are being disposed of by this common order. 3. It has been submitted that parties are neighbors of each other and on account of scuffle on a trivial issue, the present FIRs were got registered against each other. 4. It is also submitted that charge sheets in both the FIRs have since been filed and during the pendency of the proceedings, both parties have come to an amicable settlement and the said settlement was reduced into writing in the form of Settlement/Compromise Deed dated 02.05.2026. 5. As per Settlement/Compromise Deed dated 02.05.2026, both parties have agreed to withdraw all the pending proceedings. Copy of the Settlement Deed dated 02.05.2026 has been annexed as Annexure P-4. 6. All the parties are physically present before the Court. They have been identified by their respective counsels as also by the Investigating Officer SI Ankit Sagar from PS Neb Sarai, present in Court. 7. Upon being asked, both sides confirm that the disputes have been settled without any force, fear, threat or coercion and they have no objection in case FIR Nos. 435/2021 and 434/2021 are quashed. 8. Both parties undertake to adhere to the terms of the settlement. 9. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest and is, primarily, private in nature. 10. Accordingly, exercising the inherent powers vested in this Court under Section 528 BNSS, it is deemed appropriate to quash both the FIRs. 11. Consequently, to secure the ends of justice, FIR No. 435/2021, under Sections 323/325/341/34 IPC and FIR No. 434/2021, under Sections 308/34 of IPC, both lodged at Police Station Neb Sarai, along with the consequential proceedings emanating therefrom, are hereby quashed. The original affidavits of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court, so that these become part of Trial Court Record and shall also be submitted to concerned SHO/IO within four weeks from today. 12. Petitions are allowed and disposed of accordingly. 13. Pending application(s), if any, also stand disposed of. RAVINDER DUDEJA, J. September 21, 2026/SK CRL.M.C. 7000/2026 & CRL.M.C. 7032/2026 Page 1 of 4