Md Sajid vs The State NCT Of Delhi & Ors.

Petitioners herein seek quashing of FIR No. 88/2025 dated 30.08.2025, registered at Police Station Mandir Marg for commission of offences under Sections 125(a)/281 of Bharatiya Nyaya Sanhita, 2023 (corresponding Sections 279/337 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

As per broad averments appearing in the aforesaid FIR, Mr. Karan Kumar (respondent no. 2 herein) was driving scooty on 26.08.2025 and his wife (respondent no. 3) was on pillion seat. Petitioner herein came driving a motorcycle in a rash and negligent manner and respondent no. 4 was on the pillion seat. While driving in the aforesaid manner, there was collision between the aforesaid two vehicles which resulted in injuries to respondent nos. 2, 3 & 4. Fortunately, the injuries were simple in nature.

Since the matter has been amicably settled between the parties, the aforesaid petition has been filed seeking quashing of aforesaid FIR.

Learned Standing Counsel for the State appears on advance and submits that as per investigating officer, who is present in Court, no one received grievous injuries in the aforesaid collision and charge-sheet has already been prepared and submitted before the concerned Trial Court. He, however, submits that cognizance is yet to be taken.

Respondent Nos. 2 & 3 are present in Court and submit that matter has been amicably settled as per terms recorded in Mutual Agreement attested on 19.02.2026. As per such settlement, petitioner has agreed to make payment of Rs. 20,000/- each to respondent nos. 2 & 3 and also a sum of Rs. 5,000/- to respondent no. 4. Aforesaid amount of Rs. 20,000/- each has been given to respondent nos. 2 & 3 during the course of proceedings which they have accepted. They submit that they have entered into compromise of their own and without any coercion, force or pressure from any corner whatsoever and their such settlement is voluntary in nature and they would have no objection if the FIR in question is quashed. Similar stand has been taken by respondent no. 4 who has joined the proceedings through videoconferencing. He also submits that he has received Rs. 5,000/- towards reimbursement of the medical expenditure incurred by him in the accident in question.

Keeping in mind the overall facts of the case and the fact that parties have amicably settled their all disputes and respondent nos. 2, 3 & 4 do not want to pursue their case against petitioner herein, continuing with criminal proceedings would serve no useful purpose.

Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.

Consequently, to secure the ends of justice, FIR No. 88/2025 dated 30.08.2025, registered at Police Station Mandir Marg for commission of offences under Sections 125(a)/281 of Bharatiya Nyaya Sanhita, 2023 (corresponding Sections 337/279 IPC, along with all consequential proceedings arising therefrom, is quashed. Let original Mutual Agreement and the affidavits of the parties be submitted to the concerned IO within two weeks from today.

The petition stands disposed of in aforesaid terms.

Pending applications also stand disposed of in aforesaid terms.