Sanjeev Bhagat vs The State NCT Of Delhi & Anr

Petitioner seeks quashing of FIR No. 41/2019, registered at Police Station Mandir Marg, for commission of offence under Section 307 IPC, along with all consequential proceedings arising therefrom, on the basis of settlement arrived at between the parties.

Aforesaid FIR had been lodged by complainant Umesh Dass, who is a cycle-rickshaw puller. He knew accused/petitioner herein Sanjeev Bhagat as they used to drive cycle-rickshaw for the same owner and were also from the same State. Few days before the incident, while they were eating and drinking, some quarrel took place between them in which they exchanged abuses and got physical also.

On 08.04.2019, when complainant Umesh Dass was returning back, accused Sanjeev Bhagat stopped him and took him on one side and then stabbed him with knife and fled away.

Accused was arrested and remained behind the bars for around four years.

Case is, reportedly, at the stage of final arguments.

Fact, however, remains that now the matter has been settled between the parties and injured/respondent No.2-Umesh Dass does not want to pursue with the aforesaid case.

Copy of Compromise Deed dated 12.12.2025 is on record and MLC of injured Umesh Dass is also on record.

Respondent No.2 is present in-person and has been duly identified by his counsel and investigating officer.

When asked, respondent No. 2 reiterates the terms of abovesaid settlement and submitted 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.

As already noticed above, petitioner and injured knew each other and they are from same State and in order to ensure that there is no further rivalry between them, they have taken the aforesaid conscious decision and, therefore, injured does not want to pursue with the aforesaid FIR. He also does not seek any compensation from petitioner.

In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose when complainant also does not wish to press any charges against the petitioners.

Reference be made to Narinder Singh & Ors. vs. State of Punjab & Anr.: (2014) 6 SCC 466, wherein the Apex Court observed that proceedings, even in non-compoundable cases, can be quashed on the basis of settlement provided that the Court is satisfied that there was no meaningful purpose in continuing with the proceedings. Reference be also made to the following observations made in Antonnette Promilla Fernanadez v. State NCT of Delhi and Another:2026 SCC OnLine Del 809:-

Reference in this regard be also made to Naushey Ali vs. State of U.P (2025) 4 SCC 78, wherein also in a case of attempted murder, it was held that when the parties have amicably resolved the dispute, going ahead with the proceedings would be futile and ends of justice require that settlement should be considered in order to quash the proceedings.

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 the ends of justice, FIR No. 41/2019, registered at Police Station Mandir Marg for commission of offences under Section 307 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.

Original Compromise Deed and original affidavits of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within period of two weeks, so that these become part of Trial Court Record.

The petition stands disposed of in aforesaid terms.