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Judgment
Petitioners herein seek quashing of FIR No. 229/2024 dated 02.06.2024, registered at Police Station Jamia Nagar, for commission of offences under Sections 323/341/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
All three petitioners and respondent No.2 are students of Jamia Millia Islamia University.
The facts in brief are that some months prior to the registration of the FIR, there was some quarrel between the petitioners and respondent No.2, on the point of seats, during one cultural programme. Such matter was, however, resolved and the issue was patched up with the help of intervention of the college.
Five-six months thereafter i.e. on 20.06.2024, all the petitioners caught hold of respondent No.2 and assaulted him and, it was in the abovesaid backdrop, that he reported the matter to the police which resulted in registration of abovesaid FIR.
The abovesaid offences are compoundable in nature and, evidently, the parties could have moved appropriate application seeking composition of offence under Section 320 Cr.P.C (corresponding Section 359 BNSS). Though, at the same time there is no prohibition in entertaining such petition,
The parties have entered into settlement and Compromise Deed (Raazinama), bears attestation date as on 14.01.2026.
Respondent No.2 is present in Court and is represented by his counsel. The Investigating Officer is also present and duly identifies respondent No.2.
When asked, respondent no.2 submits that with the intervention of well wishers, teachers and family members, all the disputes have been amicably resolved and, therefore, he is left with no grievance against any of the petitioners. He states that he has entered into the compromise of his own free will, and without any pressure, coercion and undue influence from any corner whatsoever and therefore, he would have ‘no objection’ if FIR in question is quashed.
The petitioners, as well as respondent No.2, continue to be students of said University and, keeping in mind the terms of the settlement their clean antecedents and bright future ahead, no useful purpose would be served by keeping this case alive, particularly, when the offences in question are, even otherwise, compoundable in nature.
Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
Consequently, to secure the ends of justice, FIR No. 229/2024 dated 02.06.2024, registered at Police Station Jamia Nagar, for commission of offences under Sections 323/341/34 IPC, along with all consequential proceedings arising therefrom, is hereby quashed.
The petition stands disposed of in aforesaid terms.
Pending applications also stand disposed of in aforesaid terms.