Vinod Kumar Pathak & Ors. vs The State (NCT Of Delhi) & Anr.

Petitioners seek quashing of FIR No. 698/2017 of PS Ranhola for offence under Section 323/354B/506/509/34 IPC on the ground that the complainant de facto (respondent no.2 herein) has settled all disputes with the petitioners.

State has no objection to this petition. Statements of parties have GIRISH KATHPALIA already been recorded by the concerned Joint Registrar.

The respondent no.2 is present through videoconferencing today and is identified by IO/ASI Parminder Kumar. I have spoken with respondent no.2 in Hindi and it is stated by her that she has compromised all disputes with the petitioners. Respondent no.2 submits that now she does not wish to continue prosecution of petitioners.

Having spoken with respondent no.2, I am satisfied that it would be in the interest of justice not to push the parties through full dress trial.

Therefore, the petition is allowed and FIR No. 698/2017 of PS Ranhola for offence under Section 323/354B/506/509/34 IPC as well as proceedings arising out of the same are quashed.

GIRISH KATHPALIA

(JUDGE)

SEPTEMBER 23, 2026/dr