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Delhi High Court
Nikhil Lahri vs The State Nct Of Delhi & Anr on 6 December, 2025
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 06.12.2025
,,,,,,,,,,
+ CRL.M.C. 5559/2025
NIKHIL LAHRI .....Petitioner
Through: Mr. Basant Kumar Singh, Mr.
Kunal Aggarwal, Advs. with
Petitioner in person.
versus
THE STATE NCT OF DELHI & ANR. .....Respondent
Through: Mr. Aashneet Singh, APP with
SI Davender Kumar, MACT
Cell East.
Ms. Pooja Goel, Adv. for R-2
with R-2 in person.
CORAM:-
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT(ORAL)
RAVINDER DUDEJA, J.
1. This is a petition under Section 528 of the Bharatiya Nagarik
Suraksha Sanhita, seeking quashing of FIR No. 151/2021, dated
25.04.2021, registered at P.S Ghazipur, Delhi under Sections
279/304A IPC and all proceedings emanating therefrom on the basis
of settlement between the parties.
2. As per allegation petitioner while driving motor cycle bearing
registration no. DL 2 SR 5226, Yamaha at a fast speed and in a rash
and negligent manner hit against motor cycle bearing registration no.
UP14BL8377 TVS Luna thereby causing death of the TVS rider
Mahsheed. FIR no. 151/2021 was subsequently registered under
Section 279/304 IPC against the petitioner. Chargesheet has since
been filed under Section 279/304 IPC and Section 3/181 MC Act,
1954 against the petitioner.
3. It is submitted that the Motor Accident Claim Tribunal awarded
Rs. 6,00,000/- compensation to respondent no. 2. Besides that both
parties have come to an amicable settlement vide settlement deed
dated 01.08.2025 and in terms of the said settlement petitioner has
paid Rs. 1,00,000/- to respondent no. 2 as compensation by way of
bank draft. A copy of deed of settlement dated 01.08.2025 has been
annexed as annexure P4.
4. Parties are physically present before the Court. They have been
identified by their respective counsels as well as by the Investigating
Officer SI Davender Kumar from PS MACT Cell East.
5. Respondent No. 2 confirms that the matter has been amicably
settled with the petitioner without any force, fear, coercion and she has
no objection if the FIR No. 151/2021 is quashed against 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. 151/2021 is quashed.
7. 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."
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. 151/2021, dated 25.04.2021,
registered at P.S Ghazipur, Delhi under section 279/304A IPC and all
the other consequential proceeding emanating therefrom.
9. In the interest of justice, the petition is allowed, and the FIR No.
151/2021, dated 25.04.2021, registered at P.S Ghazipur, Delhi under
section 279/304A IPC and all the other consequential proceeding
emanating therefrom is hereby quashed.
10. Petition is allowed and disposed of accordingly.
11. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
DECEMBER 06, 2025/SK
