Delhi High Court
Mayank Bansal@ Jonty vs State G.N.C.T Of Delhi on 12 August, 2025
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 12.08.2025
,,,,,,,,,,
+ W.P.(CRL) 2493/2025
MAYANK BANSAL @ JONTY .....Petitioner
Through: Mr. Pradeep Teotia, Mr. Amit
Kumar Dhaka, Mr. Lakshay
Teotia, Mr. Anchit Sangwan &
Mr. Jitendra Bakshi, Advocates
versus
STATE G.N.C.T OF DELHI ... Respondent
Through: Mr. Sanjay Lao, Standing
Counsel with Mr. Abhinav
Arya, Mr. Priyam Agarwal &
Mr. Aryan Sachdeva,
Advocates for the State
R-2 is present through VC
Mr. Naresh Kumar Joshi, Ms.
Riya Kumar & Ms. Shruti
Aggarwal, Advocates for R-3
along with R-3 in person
CORAM:-
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT(ORAL)
RAVINDER DUDEJA, J.
1. This is a petition under Article 226 of the Constitution of India
read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita,
seeking quashing of FIR No. 187/2025, dated 17.04.2025, registered at
P.S Anand Vihar, Delhi under Sections 281/125(b) BNS (279/338
IPC) and all proceedings emanating therefrom on the basis of
settlement between the parties.
2. As per allegations, petitioner while driving car bearing
registration No. DL5C-V-7707 in a rash and negligent manner, struck
against respondent No. 3 and caused grievous injuries. Due to the
accident, the car overturned, resulted in amputation of lower limb of
respondent No. 2, who was also travelling in the same car. FIR was
lodged at the instance of respondent No. 2 under Section 281/125(b)
BNS.
3. During the course of proceedings, the parties amicably resolved
their disputes and executed a Memorandum of Understanding
dated23.07.2025 (Attested on 30.07.2025). Copy of the Memorandum
of Understanding dated 23.07.2025 has been annexed as Annexure P-
4. Petitioner & Respondent No. 3 are physically present before the
Court while Respondent No. 2 has entered his appearance through VC.
They have been identified by their respective counsels as well as by
the Investigating Officer SI Sanjeev Kumar, from PS Anand Vihar.
5. Both the respondents 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. 187/2025 is quashed against the
Petitioner. Respondent no. 3 confirms having received compensation
of Rs. 5 lakhs from the petitioner.
6. In view of the settlement between the parties, learned
Additional PP appearing for the State, also has no objection if the
present FIR No. 187/2025 is quashed.
7. In Gian Singh vs State of Punjab (2012) 10 SCC 303, Hon'ble
Supreme Courthas 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."
8. In view of the aforesaid circumstances and the fact that parties
have put a quietus to the dispute, no useful purpose will be served in
continuing with the present FIR No. 187/2025, dated 17.04.2025,
registered at P.S Anand Vihar, Delhi under section 281/125(b) BNS
(279/338 IPC) and all the other consequential proceeding emanating
therefrom.
9. In the interest of justice, the petition is allowed, and the FIR No.
187/2025, dated 17.04.2025, registered at P.S Anand Vihar, Delhi
under section 281/125(b) BNS (279/338 IPC) and all the other
consequential proceeding emanating therefrom is hereby quashed,
subject to petitioner depositing Rs. 25,000/- as cost with Delhi High
Court Advocates Welfare Fund [Account No. 15530110179338],
maintained with UCO Bank, Delhi High Court branch, within a
month.
10. Petition is allowed and disposed of accordingly.
11. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
August 12, 2025
SK
