Delhi High Court - Orders
Anil Gupta vs The State Of Nct Of Delhi And Anr on 13 March, 2026
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1807/2026, CRL.M.A. 7417/2026
ANIL GUPTA .....Petitioner
Through: Mr. Mahendra Kumar, Mr. S.K.
Mahla, Advs.
versus
THE STATE OF NCT OF DELHI AND ANR .....Respondents
Through: Mr. Satish Kumar, APP for the
State
SI- Ridhima, PS: Model Town
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 13.03.2026
1. By virtue of the present petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the petitioner seeks quashing of FIR No.23/2018 dated 20.01.2018 registered at PS: Model Town under Sections 354(C)/354(D)/385/384 of the Indian Penal Code, 1860 (IPC) and all proceedings emanating therefrom, in view of the Compromise Deed dated 09.01.2026 [Annexure C] arrived at between the petitioner and the respondent no.2, which is accompanied by their respective proofs of identities.
2. Issue notice.
3. Learned APP for the State accepts notice and submits that he has no objection to the quashing of the aforesaid FIR.
4. Respondent no.2, present in Court, also accepts notice and affirms the terms of the aforesaid Compromise Deed dated 09.01.2026, whereby the petitioner has already paid the agreed settlement amount of 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 16/03/2026 at 21:41:57 Rs.45,000/- to her. She further submits that she is now married and has a child as well, and as such, has no objection to the quashing of the aforesaid FIR.
5. The petitioner and the respondent no.2, present in Court, as well as their credentials, as on record, have been identified by the IO.
6. Upon an overall consideration of the facts and circumstances involved, though this Court is mindful that the present FIR has been registered under Sections 354(C)/354(D)/385/384 IPC, however, as communicated much water has flown since then as the respondent no.2 herself not only married now but has also been blessed with a child, she wants to move ahead in her new stable life.
7. In any event, a settlement has also been arrived voluntarily between the parties and the present petition is accompanied by their respective affidavit(s). In view thereof, the parties shall remain bound by all the terms and conditions of the settlement arrived inter se themselves. As such, following the law laid down by the Hon'ble Supreme Court in Jitendra Raghuvanshi & Ors. vs. Babita Raguvanshi & Anr. (2013) 4 SCC 58, Gian Singh vs. State of Punjab & Anr. (2012) 10 SCC 303 and Narinder Singh & Ors. vs. State of Punjab & Anr. (2014) 6 SCC 466, since there is nothing left to corroborate and prove the case of the prosecution, continuation of the aforesaid FIR against the petitioner will be an exercise in futility.
8. Accordingly, the present petition is allowed and FIR No.23/2018 dated 20.01.2018 registered at PS: Model Town under Sections 354(C)/354(D)/385/384 IPC and all proceedings emanating therefrom are hereby quashed.
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 16/03/2026 at 21:41:57
9. Since the petitioner is an ice cream vendor, as a benevolent gesture, he wishes to distribute ice cream to the whole staff/ personnel of PS:
Model Town within a period of one week after co-ordinating with the IO. This Court appreciates this gesture.
10. Accordingly, the present petition, alongwith the pending application, is disposed of in the aforesaid terms.
SAURABH BANERJEE, J MARCH 13, 2026/Ab 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 16/03/2026 at 21:41:57