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Judgment
Petitioner herein seeks quashing of FIR No. 431/2026 dated 19.07.2026, registered at Police Station Shahbad Dairy, Delhi, for commission of offences under Sections 281/125(a) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Sections 279/337 IPC), along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
The abovesaid FIR was registered on the basis of complaint of Mandeep (respondent No.2 herein), who was driving motor cycle on 18.07.2026. His niece-Riya was also with him on the pillion seat. As per the allegations, a car came from the opposite side at a fast speed and in a rash and negligent manner and collided with the motor cycle, which resulted in injuries to Mandeep. Riya, however, escaped unhurt.
The injuries were found simple in nature.
Investigation is still under way and charge-sheet has yet not been filed.
However, in the interregnum, with the intervention of common friends and relatives, parties have entered into a comprehensive Compromise Deed dated 21.07.2026 and have been able to resolve all their disputes.
It is in the abovesaid backdrop that quashing is being sought.
Respondent No.2 is present in Court and has been duly identified by his counsel as well as by Investigating Officer.
When asked, respondent No.2 submitted that the matter has been amicably settled and he reiterates the terms of settlement as recorded in Compromise Deed. He has already been compensated with respect to the injuries which he had suffered and toward medical expenditure, as the petitioner has already paid him a sum of Rs. 1,00,000/-, he is no longer interested in pursuing the FIR. He submits that he has entered into the abovesaid settlement voluntarily without any coercion and influence from any corner whatsoever and, therefore, he would have ‘no objection’ if FIR in question is quashed. His affidavit to abovesaid effect has also been placed on record.
In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest and is, primarily, private in nature. In any case, even the complainant does not wish to press any charges against the petitioner.
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. 431/2026 dated 19.07.2026, registered at Police Station Shahbad Dairy, Delhi, for commission of offences under Sections 281/125(a) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Sections 279/337 IPC), along with all consequential proceedings arising 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 to concerned SHO/IO within two weeks from today.
The present petition stands disposed of in aforesaid terms.
Pending application also stands disposed of.