Ravi Kumar Meena vs State (Nct Of Delhi) & Anr
2025 Latest Caselaw 636 Del

Delhi High Court

Ravi Kumar Meena vs State (Nct Of Delhi) & Anr on 3 July, 2025

                          $~19
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                          Date of decision: 03.07.2025
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                          +            CRL.M.C. 657/2025 & CRL.M.A. 3145/2025 EXEMPTION
                                       CRL.M.A. 3146/2025 STAY

                                       RAVI KUMAR MEENA                             .....Petitioner
                                                   Through:          Mr. Ashish K. Singh, Mr.
                                                                     Sidhant Malik, Ms. Muskan
                                                                     Malhotra and Mr. Ankit
                                                                     Chaturvedi, Advs.
                                                                     Petitioner in person.
                                                     versus
                                       STATE (NCT OF DELHI) & ANR.         ... Respondents
                                                     Through: Mr. Aman Usman, APP for the
                                                               State with SI Dharamveer,
                                                               P.S.Chanakyapuri.
                                                               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, 2023, seeking quashing of FIR No. 0001/2025, dated 02.01.2025, registered at P.S Chanakyapuri under sections 281/125(a) BNS and section 185 of Motor Vehicle Act, 1954 and all proceedings emanating therefrom on the basis of settlement between the parties.

2. On 01.01.2025, the motorcycle of the Petitioner collided with the vehicle of the Respondent No.2 which resulted in injuries to both of them. They were taken to RML hospital and MLC was conducted. Thereafter, the respondent No.2 lodged the aforesaid FIR against the Petitioner.

3. During the proceedings, the parties amicably resolved their disputes and executed a Settlement Deed dated 18.01.2025. It is submitted that all the previous complaints and litigations initiated by the parties has been withdrawn and all conditions of the Settlement Agreement have been fulfilled including the payment of the total settlement amount of Rs. 80,000/- (Rupees eighty thousand) as per the schedule mentioned in the Settlement Deed. The copy of Settlement Deed dated 18.01.2025 has been placed on record as Annexure B.

4. Parties are physically present before the Court. They have been identified by their respective counsels as well as by the Investigating Officer SI Dharamveer from PS Chanakyapuri.

5. Respondent No.2 confirms that the matter has been settled with the petitioner without any force, fear, coercion and he has received the total settlement amount of Rs. 80,000/- (Rupees eighty thousand) from the Petitioner as per the schedule mentioned in the Compromise/Settlement Deed dated 18.01.2025. He further submits

that he has no objection if the FIR No. 0001/2025 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. 0001/2025 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. 0001/2025, dated 02.01.2025, registered at P.S Chanakyapuri under sections 281/125(a) BNS and section 185 of Motor Vehicle Act, 1954 and all the other consequential proceeding emanating therefrom.

9. In the interest of justice, the petition is allowed, and FIR No. 0001/2025, dated 02.01.2025, registered at P.S Chanakyapuri under sections 281/125(a) BNS and section 185 of Motor Vehicle Act, 1954 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 JULY 03, 2025 AK