[Cites 4, Cited by 0]
Delhi High Court
Manoj Kumar vs The State (Nct Of Delhi) & Anr on 1 April, 2026
$~72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 1st April, 2026
+ CRL.M.C. 2391/2026 & CRL.M.A. 9768/2026 & CRL.M.A.
9769/2026
MANOJ KUMAR
.....Petitioner
Through: Mr. Vinit, Advocate.
versus
THE STATE (NCT OF DELHI) & ANR.
.....Respondent
Through: Mr. Sunil Kumar Gautam, APP for the
State with SI Abhishek Rana.
Mr. Praveen Rao, Advocate for R-2
along with R-2 (through V.C). Mr.
Aryan Raj Pal, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioner herein seeks quashing of FIR No. 0594/2022 dated
18.11.2022, registered at Police Station Dwarka South, for commission of
offences under Sections 279/337 IPC and Sections 146/196 of Motor
Vehicles Act, 1988, along with all consequential proceedings arising
therefrom, on the basis of compromise arrived at between the parties.
2. As per the bare allegation appearing in the FIR, on 17.11.2022,
petitioner was returning to his home from Airport Palam on a motorcycle and
while driving his motorcycle in a rash or negligent manner, he hit one
pedestrian i.e. respondent No.2 herein. On account of such collision,
respondent No.2 received simple injuries.
3. Charge-sheet has already been filed and the case is at the stage of
Prosecution Evidence.
4. However, both the parties have entered into amicable settlement and
the terms thereof are recorded in Compromise Deed dated 14.03.2026. As per
terms of settlement, the respondent No.2 has agreed to accept Rs.5,50,000/- as
full and final settlement with respect to all his claims arising out of the
abovesaid accident.
5. Respondent No.2 has joined the proceedings through
video-conferencing and he is duly identified by his counsel as well as by
Investigating Officer.
6. When asked, respondent No. 2 reiterates the terms of abovesaid
settlement. He states that he has agreed to accept a total sum of Rs.5,50,000/-
as full and final settlement with respect to all the claims and would also
withdraw his claim petition i.e. MACT Case No.371/2023. The Demand
Draft of Rs.5,50,000/- drawn on Axis Bank in his name has been handed over
to his counsel which has been duly accepted by him. 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.
7. Keeping in mind the overall facts of the case and the fact that parties
have settled their all disputes amicably and respondent no. 2 does not want to
pursue his complaint against petitioner herein, continuing with criminal
proceedings would serve no useful purpose.
8. 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.
9. Consequently, to secure the ends of justice, FIR No. 0594/2022 dated
18.11.2022, registered at Police Station Dwarka South, for commission of
offences under Sections 279/337 IPC and Sections 146/196 of Motor
Vehicles Act, 1988, along with all consequential proceedings arising
therefrom, is, hereby, quashed subject petitioner depositing cost of
Rs.10,000/- with Dwarka Court Bar Association within four weeks from
today.
10. Original Compromise Deed alongwith the original affidavits of the
parties, copies of which have been placed on record in the present
proceedings, shall be submitted before the learned Trial Court within further
two weeks.
11. The petition stands disposed of in aforesaid terms.
12. Pending applications also stand disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
APRIL 1, 2026/ss/js
