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Judgment
Ravinder Dudeja, J.
1. This is a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 0679/2021, dated 15.06.2021, registered at P.S Mahendra Park, Delhi under Sections 419/420 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.
The factual matrix giving rise to the instant case is that respondent no. 2, alleged that the accused, falsely represented himself as a Sub-Inspector of Delhi Police and induced the complainant to pay Rs. 30,000 on the pretext of securing him a job in Civil Defence. Despite repeated assurances, the accused failed to fulfill the promise and ceased all communication. An inquiry conducted by Barakhamba Vigilance corroborated the complainant’s claims, establishing the accused’s deceitful conduct. FIR No. 0679/2021 under Section 419/420 IPC was registered at the instance of respondent No.2.
During the course of proceedings, the parties amicably resolved their disputes and the terms of settlement were written in the form of a Compromise Deed dated 21.11.2025. It is submitted that the matter has been amicably and unconditionally settled between the parties as per the schedule in the settlement. Copy of the Compromise Deed dated 21.11.2025 has been annexed as Annexure B.
Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Naveen Kumar, from PS Mahendra Park.
Respondent No. 2 confirms that the matter has been amicably settled with the petitioner without any force, fear, coercion and has no objection if the FIR No. 0679/2021 is quashed against the Petitioner.
In view of the settlement between the parties, learned Additional PP appearing for the State, also has no objection if the present FIR No. 0679/2021 is quashed.
In Gian Singh vs State of Punjab (2012) 10 SCC 303, Hon’ble Supreme Court has recognized the need of amicable resolution of disputes by observing as under:-
"61.In other words, the High Court must consider whether it would be unfair or contrary to the interest of justice to continue with the criminal proceedings or continuation of criminal proceedings would tantamount to abuse of process of law despite settlement and compromise between the victim and the wrongdoer and whether to secure the ends of justice, it is appropriate that criminal case is put to an end and if the answer to the above question(s) is in the affirmative, the High Court shall be well within its jurisdiction to quash the criminal proceedings."
Further, it is settled that the inherent powers under section 482 of the Code are required to be exercised to secure the ends of justice or to prevent abuse of the process of any court. Further, the High Court can quash non-compoundable offences after considering the nature of the offence and the amicable settlement between the concerned parties. Reliance may be placed upon B.S. Joshi v. State of Haryana, (2003) 4 SCC 675.
In view of the above facts that the parties have amicably resolved their differences out of their own free will and without any coercion, it would be in the interest of justice, to quash the abovementioned FIR and the proceedings pursuant thereto.
In the interest of justice, the petition is allowed, and the FIR No. 0679/2021, dated 15.06.2021, registered at P.S Mahendra Park, Delhi under Sections 419/420 IPC and all the other consequential proceeding emanating therefrom is hereby quashed. Since State machinery has been used, quashing is subject to petitioner depositing a cost of Rs. 30,000/- with Delhi High Court Staff Welfare Fund bearing account no. 15530110074442 maintained with UCO Bank within 30 days.
Petition is allowed and disposed of accordingly.
Pending application(s), if any, also stand disposed of.