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Judgment
Petitioner herein seeks quashing of FIR No.147/2026 dated 11.05.2026, registered at Police Station Dwarka North 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 settlement arrived at between the parties.
The abovesaid FIR was registered on the basis of a complaint lodged by Sh. Rajender Prasad, who received injuries in the accident in question. At the relevant time, he was driving a cycle when he was hit by one vehicle from behind. During course of the investigation, on the basis of the statements made by other witnesses, police was able to reach the offender.
Charge-sheet has yet not been filed.
Fact, however, remains that, in the interregnum, there is a settlement between the parties and MoU dated 30.05.2026 has been placed on record. As per such settlement, the injured Sh. Rajender Prasad does not want to pursue with the present FIR.
Petitioner is present in Court.
The injured person i.e. Sh. Rajender Prasad (respondent No.2) is present with his counsel and has been duly identified by his counsel and by the Investigating Officer, who is present in Court.
When asked, respondent No.2 reiterated the terms of settlement and stated that he did not want any action against anyone with respect to the incident in question. During course of the consideration, the injured submitted that he has been duly compensated by the petitioner and that the expenses, which he had incurred on his treatment, have also been duly reimbursed. He, therefore, submitted that he does not want any action in the matter. He submits that such compromise and settlement is out of his free will, without any coercion and influence from any corner whatsoever and therefore, he would have ‘no objection’ if FIR in question is quashed.
Without going into what has been mentioned in MoU, on the basis of the statement which the injured has made today, 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.147/2026 dated 11.05.2026, registered at Police Station Dwarka North 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 affidavits and MoU of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before SHO/IO within four weeks from today.
The petition stands disposed of in aforesaid terms.