Sh. Vishnu Kathuria vs State Govt. Of Nct Of Delhi And Anr.

$~135
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%
Date of Decision: 15.10.2026
# CNR No. DLHC010503232026
CRL.M.C. 7862/2026, CRL.M.A. 32799/2026
+
SH. VISHNU KATHURIA .....Petitioner
Through: Mr. Neeraj Gupta, Mr. Kamal Gupta
and Mr. Saransh Goel, Advs.
versus
STATE GOVT. OF NCT OF DELHI AND ANR. .....Respondents
Through: Mr. Hemant Mehla, APP for the State
along with Mr. Mayank Chaudhary
and Mr. Mohd. Naved, Advs.
Mr. Deekshant Kaushik, Adv. for
R-2.

CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA

SACHIN DATTA, J. ( Oral .)

1. By way of the present petition under Section 528 of the Bharatiya
Nagarik Suraksha Sanhita, 2023 (‘BNSS’), the petitioner seeks quashing of
Complaint Case (Ct. Case) bearing No. 3813/2016, titled as ‘ Pradeep
Kumar v. Vishnu Kathurai ’, and all proceedings emanating therefrom. The
complaint case is pending before Ld. JMFC-04, North-West District, Rohini
Courts, Delhi.
2. The present petition is based on a settlement between the petitioner
and respondent no.2.
3. It is noted that the parties have been engaged in multiple litigations
and the purport of the Settlement Agreement is to bring about a resolution to
the pending litigations.
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4. The Mediation Settlement Agreement, dated 28.07.2026, itself was
arrived at pursuant to the parties being referred to mediation under aegis of
the Delhi Mediation Centre, Rohini District Courts, Delhi.
5. The Mediation Settlement Agreement has been appended as Annexure
P-2 to the present petition and the same reads as under:

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6. The facts of the present case are that the dispute between the parties
arises out of a private agency arrangement and is essentially commercial in
nature.
7. The complaint was instituted on 16.01.2004 and the parties, both

senior citizens, have been in litigation for over two decades.
8. The dispute has been resolved through mediation under aegis of the
Mediation Centre, Rohini District Courts, Delhi. No public fund or public
interest is involved.
9. In the circumstances, considering the dicta Gian Singh v. State of
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Punjab , (2012) 10 SCC 303, there is no impediment to allowing the present
petition.
10. Accordingly, the present petition is allowed; Complaint Case bearing
No. 3813/2016 titled as ‘ Pradeep Kumar v. Vishnu Kathurai ’ and all
proceedings emanating therefrom, are quashed.
11. The petition is disposed of in the above terms. Pending application
also stands disposed of.

SACHIN DATTA, J
OCTOBER 15, 2026/r,nb
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Signature Not Verified
Digitally Signed
By:UMANG
Signing Date:16.10.2026
18:07:53