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Judgment
Both these petitions, being connected and emanating from cross-cases, have been taken up together.
Both the sides seek quashing of respective FIRs, on the basis of amicable settlement between the parties.
CRL.M.C. 4981/2026 seeks quashing of FIR No.55/2018 dated 24.02.2018 registered at P.S. Moti Nagar for commission of offences under Section 323/354-B/34 IPC and, as per the complainant therein, when she heard some noise of drilling, she went to the roof of his house and learnt that a gas pipeline was being laid without their permission. Their neighbours were getting the abovesaid gas pipeline fitted, and when they were asked in this regard, she was pushed, beaten up, assaulted and her clothes were also torn. It is in the abovesaid factual matrix that FIR for commission of offence under Sections 323/354-B/34 IPC was registered against both the accused persons.
On the same very date, a cross- FIR i.e. FIR No.49/2018 had also been got registered by the opposite party at P.S. Moti Nagar, in which, almost, similar allegations have been levelled.
Both the cases are at the stage of prosecution’s evidence. Material public witnesses have already entered into the witness box.
Quashing is being sought for the reason that the matters have been amicably settled and both the parties have entered into compromise. Settlement Agreement dated 03.02.2026 is found to be signed by all the parties, including the concerned complainants, injured and victim in the respective FIRs.
The parties are present with their respective counsel and the Investigating Officers of the respective matters are also present and they also duly identify them.
Both the sides here, categorically, mention that the incidents were reported to the Police on account of some misunderstanding and, with the intervention of respectable persons of the society, elders of the society, well-wishers and mediators, the matter has been amicably settled. Compensation was also decided between the parties with respect to the incident in question which is stated to have been paid, already.
Both the sides are residents of the same building, albeit, occupying different floors. They state that they have buried all their differences, and reiterate the terms of the settlement and submit that they have entered into the abovesaid settlement out of their own free will, without any coercion and influence from any corner whatsoever and therefore, they would have ‘no objection’ if the respective FIRs are quashed.
In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest and is, primarily, private in nature. In any case, even the complainants do not wish to press any charges against the opposite side.
Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash both the FIRs.
Consequently, to secure the ends of justice, FIR No.55/2018 dated 24.02.2018 registered at P.S. Moti Nagar for commission of offences under Section 323/354-B/34 IPC and FIR No.49/2018 dated 20.02.2018 was also got registered by the opposite party at P.S. Moti Nagar for commission of offences under Section 323/509/34 IPC, along with all consequential proceedings arising therefrom, are, hereby, quashed subject to petitioners depositing cumulative cost of Rs. 20,000/- with Delhi High Court Legal Services Committee within four weeks from today. Thus, the total cost for both the matters would be Rs. 40,000/-.
Original settlement agreement dated 03.02.2026 and original affidavits of the parties along with proof of deposit submitted to the learned Trial Court within further two weeks.
The present petitions stand disposed of in aforesaid terms.
Pending applications also stand disposed of.