$~41				
*	IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%						Date of decision: 31.10.2025
,,,,,,,,,,
+ 	CRL.M.C. 7680/2025
	SHRI GOPAL KUMAR					.....Petitioner
Through:	Mr. Prashant Godara, Adv. along with petitioner in person.
				versus


	THE STATE (NCT OF DELHI) & ANR.	     .....Respondents
Through:	Mr. Digam Singh Dagar, APP with SI Ekta, PS Sector 23, Dwarka.
Mr. Hitesh Kadiyan, Adv. for R-2 along with 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.222/2025, dated 29.08.2025, registered at PS Sector 23 Dwarka, District Dwarka, Delhi under sections 75 BNS (354A IPC) and all proceedings emanating therefrom on the basis of settlement between the parties.
2.	As per allegations made in the FIR, on 25.07.2025, her employer/petitioner sexually assaulted her by hugging, kissing her on forehead and lips, and touching her waist without consent. FIR No. 222/2025 was lodged at the instance of Respondent no. 2 under section 75 BNS against the petitioner.
3.	During the proceedings, the parties amicably resolved their disputes and executed a Memorandum of Understanding dated 19.09.2025, copy of which has been annexed.
4.	Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Ekta, from PS Sector 23 Dwarka.
5.	Respondent no. 2 confirms that the matter has been amicably settled with the petitioner without any force, fear, coercion and she has no objection if the FIR No. 222/2025 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. 222/2025 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 aforesaid circumstances and the fact that parties have put a quietus to the dispute, no useful purpose will be served in continuing with the present FIR No. 222/2025, dated 29.08.2025, registered at PS Sector 23 Dwarka, District Dwarka, Delhi under sections 75 BNS and all the other consequential proceeding emanating therefrom.
10.	In the interest of justice, the petition is allowed, and the FIR No. 222/2025, dated 29.08.2025, registered at PS Sector 23 Dwarka, District Dwarka, Delhi under sections 75 BNS and all the other consequential proceeding emanating therefrom is hereby quashed, subject to the condition that the petitioner shall render community service at Indira Gandhi Hospital, Dwarka, Sec-9 daily for a period of two weeks w.e.f. 03.11.2025, with the following directions: 
i. Petitioner is directed to report to Medical Superintendent of concerned hospital on 03.11.2025 at 10.00 A.M.; 
ii. Upon completion of the said period, a certificate confirming the completion of community service shall be issued by the Medical Superintendent of the concerned hospital and the same shall be filed with the Registry;
iii. In the event of any absenteeism, default, or misconduct on the part of the petitioners during the course of the community service, the same be immediately reported by the Medical Superintendent to the concerned SHO, who shall, in turn, inform the APP for placing the matter before this court and seeking appropriate orders, including the revival of the FIR.
11.	Petition is allowed and disposed of accordingly. 
12.	Pending application(s), if any, also stand disposed of.


RAVINDER DUDEJA, J
October 31, 2025/SK


		





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