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Delhi High Court
Rohil Nain vs State Of Nct Of Delhi & Anr on 7 April, 2026
$~87
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 7th April, 2026
+ CRL.M.C. 2600/2026 & CRL.M.A. 10581/2026
ROHIL NAIN .....Petitioner
Through: Mr. Nishant Nain, Mr. Charu Sharma
and Mr. Chanderjeet Yadav,
Advocates
versus
STATE OF NCT OF DELHI & ANR. .....Respondent
Through: Mr. Raj Kumar, APP for State/R-1
with SI Divya Dagar, PS Connaught
Place
Mr. Utkarsh Kumar Singh and Mr.
Hemant Gupta, Advocates for R-2
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 63/2026 dated 14.03.2026,
registered at Police Station Connaught Place for commission of offences
under Sections 115(2)/126(2)/299/351(2) of Bharatiya Nyaya Sanhita, 2023
(corresponding Sections 323/341/295A/506 IPC), along with all
consequential proceedings arising therefrom, on the basis of compromise
arrived at between the parties.
2. Respondent No. 1 had gone to his office located in Connaught Place
and when he was returning in his Kia Seltos Car, one Honda Amaze Car
blocked his vehicle while coming from wrong side. When he asked the
concerned driver i.e. petitioner herein to pull over, it resulted into scuffle and
in the process, respondent no. 2 was abused, assaulted and in the melee, his
turban also got knocked off.
3. Fact, however, remains that within no time, both the sides have entered
into amicable settlement. Terms of settlement have been reduced in writing
on 27.03.2026, copy of which is also on record.
4. Investigation is not yet complete but learned Addl. P.P. for State, who
is assisted by the investigating officer concerned, submits that incident in
question reveals commission of aforesaid offences only.
5. Petitioner seeks quashing on the basis of settlement and submits that he
is pursuing his professional endeavour in engineering and has no prior
criminal antecedents and is feeling remorseful for his aforesaid act and
conduct which resulted in heat of moment and there was no premeditation of
any kind whatsoever.
6. Matter has been settled with the efforts made by friends and family
members. Respondent No. 2 is present with his counsel and when asked, he
reiterated the terms of settlement and submitted that he has entered into
settlement voluntarily and without any force, pressure or undue influence
from any corner whatsoever and that he would have no objection if the FIR in
question is quashed.
7. In view of the settlement arrived at between the parties, continuing with
criminal proceedings would serve no useful purpose, especially, when dispute
does not involve any public interest and is, primarily, private in nature. In any
case, even the complainant does not wish to press any charges against the
petitioner.
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. 63/2026 dated
14.03.2026, registered at Police Station Connaught Place for commission of
offences under Sections 115(2)/126(2)/299/351(2) of Bharatiya Nyaya
Sanhita, 2023 (corresponding Sections 323/341/295A/506 IPC), along with
all consequential proceedings arising therefrom, is, hereby, quashed subject
to petitioner's depositing cost of Rs. 25,000/- in the account of Delhi Sikh
Gurdwara Management Committee (Account No. 500101013888557: IFSC
Code CIUB0000253: City Union Bank Ltd. Chandni Chowk) within four
weeks from today. Proof of deposit of cost and original affidavits of the
parties be submitted before the concerned SHO within further two weeks.
10. The petition stands disposed of in aforesaid terms.
11. The pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
APRIL 07, 2026/dr/sy
