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Judgment
Petitioners herein seek quashing of FIR No. 330/2024 dated 22.06.2024, registered at Police Station Civil Lines, for commission of offences under Sections 279/337 IPC (later converted into Section 338 IPC), along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
The incident is of 29.05.2024 and on that day, respondent No.2 was coming back home while driving his motor cycle. The petitioner, while driving her vehicle i.e. Kia Seltos in a rash or negligent manner, hit him which resulted in grievous injuries to him.
The charge-sheet has already been filed and the case is at the stage of prosecution’s evidence.
The matter is, however, amicably settled and in terms of settlement, the respondent No.2 has agreed to compound the matter and also has no objection if the FIR in question is quashed.
Settlement Deed dated 20.03.2026 is signed by both the sides and, as per settlement terms, the petitioner has agreed to make further payment of Rs. 25,000/- to respondent No.2 towards compensation/expenses which he had incurred on his medical treatment. It is also informed that the concerned Tribunal has already awarded him a sum of Rs. 3,10,000/- towards accident-claim.
Respondent No.2 is present with his counsel and has been duly identified by his counsel as well as by Investigating Officer.
When asked, respondent No. 2 reiterates the terms of abovesaid settlement. He states that he has entered into the abovesaid settlement out of his own free will, without any coercion and influence from any corner whatsoever and therefore, he would have ‘no objection’ if FIR in question is quashed. He also submits that he has received Rs. 25,000/- today in cash from the petitioner.
In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose. In any case, even the complainant does not wish to press any charges against the petitioners.
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. 330/2024 dated 22.06.2024, registered at Police Station Civil Lines, for commission of offences under Sections 279/337 IPC (later converted into Section 338 IPC), along with all consequential proceedings arising therefrom, is, hereby, quashed subject to petitioner depositing total cost of Rs. 10,000/- in the account of Delhi High Court Legal Services Committee within four weeks from today. Proof of deposit of cost, original settlement deed along with original affidavits of the parties be submitted before the learned Trial Court within further two weeks.
The petition stands disposed of in aforesaid terms.
Pending application also stands disposed of in aforesaid terms.