Delhi High Court - Orders
Sh. Abcd & Ors vs The State Of Nct Of Delhi & Anr on 11 July, 2025
$~63 & 80
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4508/2025 & CRL.M.A. 19656/2025
SH. ABCD & ORS. .....Petitioners
Through: Mr. Jatin Chauhan and Mr.
Devraj Singh, Advs.
All the petitioners in
person.
versus
THE STATE OF NCT OF DELHI
& ANR. .....Respondents
Through: Ms. Kiran Bairwa, APP
for the State with SI Tahir
Hassan, PS Malviya
Nagar.
Mr. Rashid Khan and Ms.
Simran Khan, Advs. for R-
2.
R- 2 in person.
+ CRL.M.C. 3544/2025 & CRL.M.A. 15625/2025
NEERAJ NARELIYA .....Petitioner
Through: Mr. Rashid Khan and Ms.
Simran Khan, Advs.
Petitioner in person.
versus
THE STATE NCT OF DELHI AND ANR .....Respondents
Through: Ms. Kiran Bairwa, APP
for the State with SI Tahir
Hassan, PS Malviya
Nagar.
Mr. Jatin Chauhan and Mr.
Devraj Singh, Advs. for R-
2.
R-2 in person.
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 11.07.2025 CRL.M.C. 4508/2025 & CRL.M.C. 3544/2025 Page 1 of 8 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 08/08/2025 at 21:42:18
1. By the present petitions, the petitioners seek quashing of FIR No. 426/2020 and FIR No. 427/2020, both dated 10.10.2020 and registered at Police Station Malviya Nagar, for offences under Sections 354/354A/506/509/34 of the Indian Penal Code, 1860 ('IPC') and Sections 354/354B/509 of the IPC respectively. Both the FIRs were registered on the complaints filed by Respondent Nos. 2 in the respective cases.
2. In FIR No. 426/2020, it is alleged that on 28.09.2020, the accused persons (the petitioners in CRL.M.C. 4508/2025) misbehaved with the complainant, abused her and threatened her with dire consequences. It is alleged that some of the accused persons also touched the complainant inappropriately. Charges have been framed for offences under Sections 354/34 of the IPC, Section 506/34 of the IPC, Section 509/34 of the IPC and Section 354A of the IPC.
3. In FIR No. 427/2020, it is alleged that on 28.09.2020, the petitioner (in CRL.M.C. 3544/2025) pushed the complainant in an inebriated state and misbehaved with her. It is alleged that the accused also threatened the complainant with dire consequences. The accused was charge sheeted for offences under Sections 354/354B/509 of the IPC. Charges have been framed against the accused for offences under Sections 354 and 506 of the IPC.
4. The learned counsel for the parties submit that the parties are family members and the matter has since been amicably resolved. They submit that the parties wish to live their lives peacefully in the future.
5. The present petition is filed on the ground that the parties have settled their disputes on their free will, without any force, coercion or threat. The present petitions are supported by the CRL.M.C. 4508/2025 & CRL.M.C. 3544/2025 Page 2 of 8 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 08/08/2025 at 21:42:18 affidavits of the respective complainants. The statements of the respective complainants indicating their intention to settle the matter was also recorded by the learned Trial Court on 22.01.2025.
6. The parties are present in person in Court have been duly identified by the Investigating Officer.
7. The petitioners apologise for their conduct and undertake to not indulge in such activities in the future.
8. On being asked, the respective complainants state that they do not wish to pursue the proceedings arising out of the respective FIRs and they have no objection if the same are quashed.
9. Offences under Sections 506/509 of the IPC are compoundable whereas offences under Sections 354/354A/354B of the IPC are non-compoundable.
10. It is well settled that the High Court while exercising its powers under Section 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023 ('BNSS') (erstwhile Section 482 of the Code of Criminal Procedure, 1973) can quash offences which are non- compoundable on the ground that there is a compromise between the accused and the complainant. The Hon'ble Apex Court has laid down parameters and guidelines for High Court while accepting settlement and quashing the proceedings. In the case of Narinder Singh & Ors. v. State of Punjab & Anr. : (2014) 6 SCC 466, the Hon'ble Supreme Court had observed as under :-
"29. In view of the aforesaid discussion, we sum up and lay down the following principles by which the High Court would be guided in giving adequate treatment to the settlement between the parties and exercising its power under Section 482 of the Code while accepting CRL.M.C. 4508/2025 & CRL.M.C. 3544/2025 Page 3 of 8 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 08/08/2025 at 21:42:18 the settlement and quashing the proceedings or refusing to accept the settlement with direction to continue with the criminal proceedings:
29.1. Power conferred under Section 482 of the Code is to be distinguished from the power which lies in the Court to compound the offences under Section 320 of the Code. No doubt, under Section 482 of the Code, the High Court has inherent power to quash the criminal proceedings even in those cases which are not compoundable, where the parties have settled the matter between themselves. However, this power is to be exercised sparingly and with caution.
29.2. When the parties have reached the settlement and on that basis petition for quashing the criminal proceedings is filed, the guiding factor in such cases would be to secure:
(i) ends of justice, or
(ii) to prevent abuse of the process of any court.
While exercising the power the High Court is to form an opinion on either of the aforesaid two objectives.
29.3. Such a power is not to be exercised in those prosecutions which involve heinous and serious offences of mental depravity or offences like murder, rape, dacoity, etc. Such offences are not private in nature and have a serious impact on society. Similarly, for the offences alleged to have been committed under special statute like the Prevention of Corruption Act or the offences committed by public servants while working in that capacity are not to be quashed merely on the basis of compromise between the victim and the offender.
29.4. On the other hand, those criminal cases having overwhelmingly and predominantly civil character, particularly those arising out of commercial transactions or arising out of CRL.M.C. 4508/2025 & CRL.M.C. 3544/2025 Page 4 of 8 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 08/08/2025 at 21:42:18 matrimonial relationship or family disputes should be quashed when the parties have resolved their entire disputes among themselves.
29.5. While exercising its powers, the High Court is to examine as to whether the possibility of conviction is remote and bleak and continuation of criminal cases would put the accused to great oppression and prejudice and extreme injustice would be caused to him by not quashing the criminal cases."
(emphasis supplied)
11. Similarly, in the case of Parbatbhai Aahir & Ors. v. State of Gujarat & Anr. : (2017) 9 SCC 641, the Hon'ble Supreme Court had observed as under :-
"16. The broad principles which emerge from the precedents on the subject, may be summarised in the following propositions:
16.1. Section 482 preserves the inherent powers of the High Court to prevent an abuse of the process of any court or to secure the ends of justice. The provision does not confer new powers. It only recognises and preserves powers which inhere in the High Court.
16.2. The invocation of the jurisdiction of the High Court to quash a first information report or a criminal proceeding on the ground that a settlement has been arrived at between the offender and the victim is not the same as the invocation of jurisdiction for the purpose of compounding an offence. While compounding an offence, the power of the court is governed by the provisions of Section 320 of the Code of Criminal Procedure, 1973. The power to quash under Section 482 is attracted even if the offence is non-compoundable.
16.3. In forming an opinion whether a criminal proceeding or complaint should be quashed in exercise of its jurisdiction under Section 482, the High Court must evaluate whether the ends CRL.M.C. 4508/2025 & CRL.M.C. 3544/2025 Page 5 of 8 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 08/08/2025 at 21:42:18 of justice would justify the exercise of the inherent power.
16.4. While the inherent power of the High Court has a wide ambit and plenitude it has to be exercised (i) to secure the ends of justice, or
(ii) to prevent an abuse of the process of any court.
16.5. The decision as to whether a complaint or first information report should be quashed on the ground that the offender and victim have settled the dispute, revolves ultimately on the facts and circumstances of each case and no exhaustive elaboration of principles can be formulated.
16.6. In the exercise of the power under Section 482 and while dealing with a plea that the dispute has been settled, the High Court must have due regard to the nature and gravity of the offence. Heinous and serious offences involving mental depravity or offences such as murder, rape and dacoity cannot appropriately be quashed though the victim or the family of the victim have settled the dispute. Such offences are, truly speaking, not private in nature but have a serious impact upon society. The decision to continue with the trial in such cases is founded on the overriding element of public interest in punishing persons for serious offences. 16.7. As distinguished from serious offences, there may be criminal cases which have an overwhelming or predominant element of a civil dispute. They stand on a distinct footing insofar as the exercise of the inherent power to quash is concerned.
16.8. Criminal cases involving offences which arise from commercial, financial, mercantile, partnership or similar transactions with an essentially civil flavour may in appropriate situations fall for quashing where parties have settled the dispute.
16.9. In such a case, the High Court may quash CRL.M.C. 4508/2025 & CRL.M.C. 3544/2025 Page 6 of 8 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 08/08/2025 at 21:42:18 the criminal proceeding if in view of the compromise between the disputants, the possibility of a conviction is remote and the continuation of a criminal proceeding would cause oppression and prejudice; and 16.10. There is yet an exception to the principle set out in propositions 16.8. and 16.9. above. Economic offences involving the financial and economic well-being of the State have implications which lie beyond the domain of a mere dispute between private disputants. The High Court would be justified in declining to quash where the offender is involved in an activity akin to a financial or economic fraud or misdemeanour. The consequences of the act complained of upon the financial or economic system will weigh in the balance."
(emphasis supplied)
12. The respective complainants have stated that they have no remaining grievance against the accused persons. In the peculiar circumstances of this case, it is unlikely that the present FIR will result in a conviction when the respective complainants do not wish to pursue the cases. It is stated that the parties are family members. In such circumstances, continuance of the proceedings would only cause ill will to fester between the parties.
13. Keeping in view the nature of dispute and the fact that the parties have amicably settled the dispute, this Court feels that no useful purpose would be served by keeping the dispute alive and continuance of the proceedings would amount to abuse of the process of Court. I am of the considered opinion that it is a fit case to exercise discretionary jurisdiction under Section 528 of the BNSS.
14. However, keeping in mind the fact that the chargesheets have already been filed in both cases, and the State machinery has been put to motion, ends of justice would be served if the CRL.M.C. 4508/2025 & CRL.M.C. 3544/2025 Page 7 of 8 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 08/08/2025 at 21:42:18 petitioners are put to cost.
15. In view of the above, FIR No. 426/2020 and all consequential proceedings arising therefrom are quashed, subject to payment of total cost of ₹15,000/- by the petitioners (in CRL.M.C. 4508/2025), to be deposited with Dehi Police Welfare Society, within a period of eight from date.
16. Similarly, in view of the above, FIR No. 427/2020 and all consequential proceedings arising therefrom are quashed, subject to payment of cost of ₹15,000/- by the petitioner (in CRL.M.C. 3544/2025), to be deposited with Dehi Police Welfare Society, within a period of eight from date.
17. Proofs of deposit of costs shall be furnished to the concerned SHO.
18. The present petitions are allowed in aforesaid terms. Pending application(s) also stand disposed of.
19. A copy of this order be placed in both the matters.
AMIT MAHAJAN, J JULY 11, 2025 'KDK' CRL.M.C. 4508/2025 & CRL.M.C. 3544/2025 Page 8 of 8 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 08/08/2025 at 21:42:18