Delhi High Court - Orders
Ajay Alias Ajju vs State Of Nct Of Delhi & Anr on 16 October, 2025
$~84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 7433/2025
AJAY ALIAS AJJU .....Petitioner
Through: Mr. Aditya Kumar,
Advocate.
versus
STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Mr. Sanjeev Sabharwal, APP
for the State with SI Vivek,
PS Neb Sarai.
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 16.10.2025
1. The present petition is filed by the petitioner seeking quashing of FIR No. 663/2016 dated 14.08.2016, registered at Police Station Neb Sarai, for the offences under Sections 354B/506/509 of the Indian Penal Code, 1860 ('IPC') on the ground that the disputes have since been settled between the parties.
2. The complainant is present in the Court and states that she does not wish to pursue the proceedings of the present FIR since she has settled with the petitioner.
3. It is pointed out by the prosecution that the petitioner has multiple criminal antecedents and ten other FIRs have been registered against him apart from the present FIR. Some of the petitioner's prior involvements are also for the offences under Sections 354/354B/354D of the IPC. The details of the other criminal involvements of the petitioner are as under:
FIR No. Police Under Sections 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 18/10/2025 at 00:23:33 Station 249/2021 Tigri 323/341/506/509/34 IPC 415/2016 Neb Sarai 354B/323/506/509/427/34 IPC 175/2016 Neb Sarai 354D/509/34 IPC & 12 POCSO Act 862/2016 Neb Sarai 394 IPC 688/2016 Neb Sarai 323/341/34 IPC 291/2017 Neb Sarai 307/34 IPC 04/2017 Neb Sarai 394/397/34 IPC 297/2018 Neb Sarai 337 IPC & 25/27 Arms Act 456/2018 Neb Sarai 394/397/34 IPC 248/2021 Tigri 323/341/354/365/392/452/506/509/120B/34 IPC
4. It is apparent from the above that the petitioner is involved in multiple cases of serious nature. Looking at the character of the petitioner, the possibility of the victim being pressurised cannot be ruled out.
5. Even otherwise, while it is settled law that this Court can quash non-compoundable offences in exercise of its inherent power, considering that the petitioner seems to be a history sheeter of notorious character, this Court does not consider it apposite to exercise the discretionary remedy in his favour merely because the complainant has since settled the dispute.
6. The petition is therefore dismissed in the aforesaid terms.
AMIT MAHAJAN, J OCTOBER 16, 2025 DU 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 18/10/2025 at 00:23:33