AI Structured Summary
Not yet generated for this judgment
Judgment
Petitioner herein seeks quashing of FIR No. 0870/2017 dated 11.11.2017, registered at Police Station Mehrauli, for commission of offences under Sections 323/341/506 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
The abovesaid FIR was registered on the basis of report lodged by Rahul Dhaka (respondent No.2) and in his such complaint, he claimed that when he was present near Dargah School, Mehrauli on 09.11.2017, accused-Paramjeet Singh Gandas (petitioner herein) caught hold of him and gave him fist blows and also kicked him and threatened to eliminate him. When the complainant tried to leave the spot, he was stopped and slapped.
It was in the abovesaid backdrop of the allegations that the abovesaid FIR was registered.
The charge-sheet has already been filed and the case is at the stage of Prosecution Evidence.
Quashing is being sought on the basis of settlement.
Copy of the Settlement Deed dated 11.02.2026 is on record which is found to be signed by both the parties.
Respondent No.2 is present in Court and he has been duly identified by his counsel as well as I.O.
When asked, respondent No.2 submitted that the parties are residing in the same neighbourhood and since the accused-petitioner has apologized to him and since he has already forgiven him, he does not want to pursue with the abovesaid matter in any manner whatsoever. He submits that he has entered into the abovesaid settlement out of his own free will, without any coercion and influence from any corner whatsoever and therefore, he would have ‘no objection’ if FIR in question is quashed.
Heard.
In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose.
Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
Consequently, to secure ends of justice, FIR No. 0870/2017 dated 11.11.2017, registered at Police Station Mehrauli, for commission of offences under Sections 323/341/506 IPC, with all consequential proceedings emanating therefrom, are hereby, quashed subject to petitioner depositing cost of Rs. 15,000/- with Delhi High Court Legal Services Committee (DHCLSC) within four weeks from today. Proof of deposit and original affidavits of the parties be submitted to the learned Trial Court within further two weeks.
The present petition stands disposed of in aforesaid terms.