AI Structured Summary
Not yet generated for this judgment
Judgment
Ravinder Dudeja, J.
CRL.M.A. 31358/2026 (exemption)
Allowed, subject to all just exceptions.
This application stands disposed of.
W.P.(CRL) 3154/2026
This is a writ petition under Article 226 of Constitution of India read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 0018/2026, dated 21st January, 2026, registered at P.S. GTB Enclave, New Delhi under Sections 106(1)/289 BNS and all proceedings emanating therefrom on the basis of settlement between the parties.
The factual matrix giving rise to the present case is that the husband of respondent No. 2, namely Atal Bihari Parmar, was employed with the petitioner, who was carrying on business in the name and style of M/s R.R. Metal at premises bearing No. 29-B/30, Friends Colony, Shahdara, Delhi, while working at the said premises, the deceased allegedly suffered an electric shock/electrocution and subsequently succumbed to the injuries. He was brought to GTB Hospital in an unresponsive condition and was declared dead. Consequently, FIR No. 18/2026 was registered at P.S. G.T.B. Enclave under Sections 106(1)/289 of the BNS. The deceased left behind his wife, Shilpi, two minor sons, namely Arjun Singh and Krishna, and his parents, Dhirendra Singh Parmar and Shardabai, as his legal heirs. The deceased's family thereafter filed a claim before the Deputy Labour Commissioner, District North-East, Vishwakarma Nagar, Jhilmil, Delhi, which was registered as CEC-D/NE/2026.
During the course of proceedings, the parties amicably resolved their disputes and the terms of settlement were written in the form of a Memorandum of Understanding dated 10th August, 2026. Pursuant to the settlement, the petitioner agreed to pay a total sum of ₹10,00,000/-(Rupees Ten Lakhs Only) to respondent no.2 towards full and final settlement/compensation. Copy of the Memorandum of Understanding dated 10th August, 2026 has been annexed as Annexure B.
Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Anil Kumar, from PS GTB Enclave.
Respondent No. 2 who appears for herself and on behalf of minor children i.e. respondent nos. 3 and 4 and respondent nos. 5 and 6 present in court confirm that the matter has been amicably settled with the petitioner without any force, fear, coercion and they have no objection if the FIR No. 0018/2026 is quashed against the petitioner.
In view of the settlement between the parties, learned Additional PP appearing for the State, also has no objection if the present FIR No. 0018/2026 is quashed.
In Gian Singh vs State of Punjab (2012) 10 SCC 303, Hon’ble Supreme Court has recognized the need of amicable resolution of disputes by observing as under: -
"61.In other words, the High Court must consider whether it would be unfair or contrary to the interest of justice to continue with the criminal proceedings or continuation of criminal proceedings would tantamount to abuse of process of law despite settlement and compromise between the victim and the wrongdoer and whether to secure the ends of justice, it is appropriate that criminal case is put to an end and if the answer to the above question(s) is in the affirmative, the High Court shall be well within its jurisdiction to quash the criminal proceedings."
In view of the above facts that the parties have amicably resolved their differences out of their own free will and without any coercion, it would be in the interest of justice, to quash the abovementioned FIR and the proceedings pursuant thereto.
In the interest of justice, the petition is allowed, and FIR No. 0018/2026, dated 21st January, 2026, registered at P.S GTB Enclave, New Delhi under Sections 106(1)/289 BNS and all the other consequential proceeding emanating therefrom is hereby quashed.
Petition is allowed and disposed of accordingly.
Pending application(s), if any, also stand disposed of.