Delhi High Court - Orders
Ram Khilaree Bairwa And Ors vs The State Of Nct Of Delhi And Anr on 6 April, 2026
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 888/2026
RAM KHILAREE BAIRWA AND ORS .....Petitioners
Through: Mr. Chandan Gupta and Ms. Kajal,
Advocates.
Petitioners in-person.
versus
THE STATE OF NCT OF DELHI AND ANR .....Respondents
Through: Mr. Abhijeet Kumar, Advocate for
Ms. Rupali Bandhopadhya, ASC for
the State.
Mr. Bhuvneshwar Bhati and Mr.
Rahul Kumar, Advocates for R-2.
Respondent in-person.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 06.04.2026 By way of the present petition filed under section 528 of the Bharatiya Nagarik Suraksha Sanhita 2023, the petitioners seek quashing of case FIR No. 0439/2022 dated 12.07.2022 registered under sections 384/389/120B of the Indian Penal Code, 1860 ('IPC') at P.S.: Sangam Vihar, Delhi.
2. The petition is supported by affidavits of the petitioners and of respondent No. 2, alongwith proof of their IDs.
3. The contesting parties are present in court. Their credentials have been verified and they have also been identified by their respective counsel.
W.P.(CRL) 888/2026 Page 1 of 3This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/04/2026 at 21:12:56
4. The court has interacted with respondent No.2, as also with the petitioners, who have confirmed that they have now resolved the matter. Parties now wish to live in peace and harmony going forward.
5. Mr. Abhijeet Kumar, learned counsel appearing for Ms. Rupali Bandhopadhya, learned ASC confirms that the State has no objection to the subject FIR being quashed.
6. In the circumstances, in line with the law laid down by the Supreme Court in Gian Singh vs. State of Punjab & Anr. reported as (2012) 10 SCC 303 as also in Narinder Singh & Ors. vs. State of Punjab & Anr. reported as (2014) 6 SCC 466, this court sees no reason why the subject FIR and all proceedings emanating therefrom should not be quashed. This court is of the view that in light of the settlement between the contesting parties, continuing with the subject FIR and all subsequent proceedings would be an exercise in futility and would not be conducive to peace and harmony between the parties.
7. While allowing the petition however, this court considers it appropriate, that by way of atonement, petitioners Nos.1, 3 to 6 shall pay costs of Rs.25,000/- each to Friendicoes SECA, No.271 & 273, Defence Colony Flyover Market, Jungpura, New Delhi within 04 weeks.
8. Subject to the aforesaid condition, FIR No. 0439/2022 dated 12.07.2022 registered under sections 384/389/120B IPC at P.S.:
Sangam Vihar, Delhi is quashed. All proceedings arising therefrom also stand closed.W.P.(CRL) 888/2026 Page 2 of 3
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/04/2026 at 21:12:56
9. Petitioners Nos.1, 3 to 6 are directed to place on record the proof of payment of costs.
10. The Registry is directed to re-list the matter if costs are not paid as directed.
11. The petition stands disposed-of.
12. Pending applications, if any, also stand disposed-of.
ANUP JAIRAM BHAMBHANI, J APRIL 6, 2026/ak W.P.(CRL) 888/2026 Page 3 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/04/2026 at 21:12:56