[Cites 6, Cited by 0]
Delhi High Court
Aditya Chhabra vs State Nct Of Delhi And Anr on 8 April, 2026
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 08thApril, 2026
+ CRL.M.C. 1573/2026 & CRL.M.A. 6361/2026 & CRL.M.A.
10635/2026
ADITYA CHHABRA .....Petitioner
Through: Ms. Taniya Raheja and Mr. Aditya
Chhabra, Advocates.
versus
STATE NCT OF DELHI AND ANR
.....Respondent
Through: Ms. Priyanka Dalal, APP with SI
Vikrant.
Ms. Gurleen Kaur Waraich with
respondent No.2 through video
conferencing.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioner seeks quashing of FIR No.0653/2025 dated 20.12.2025,
registered at P.S. Amar Colony, for commission of offences under Sections
318/316/340(2) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding
Sections 415/405/471 IPC), along with all consequential proceedings arising
therefrom, on the basis of compromise arrived at between the parties.
2. The matter pertains to a dispute concerning installation of windshield
in a Mercedes Car of complainant (respondent No.2 herein) and the matter
has amicably been settled.
3. Earlier, when the contents of the petition were perused, there were
certain facts which were not looking appropriate and learned counsel for the
petitioner prayed for short date to place on record amended petition and
additional affidavit.
4. Amended petition has already been filed. Though, the additional
affidavit is on record but during the course of consideration, learned counsel
for the petitioner submitted fresh affidavit of the petitioner. The additional
affidavit, filed today by the petitioner, also contains apology of the applicant
and he has also deposed that he would not file any complaint or cross-case
related to the issue in hand.
5. Such affidavit is taken on record and copy, thereof, has also been
supplied to learned counsel for respondent No.2.
6. Learned Counsel for respondent No.2 reiterates that the matter has
been amicably settled.
7. When the present matter was taken up by this Court on 26.02.2026,
respondent No.2 had submitted that he would have no objection to the
quashing of the FIR, subject to petitioner making necessary corrections in the
present petition.
8. A 'no objection' certificate has also been submitted from the side of
respondent No.2, which is also taken on record.
9. Respondent No.2 has joined the proceedings through
video-conferencing today also and reiterates that he has entered into the
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.
10. Learned counsel for respondent No.2 submits that in view of the
amicable settlement, even the respondent No.2 would not file any further case
in relation to grievance raised in the FIR or anything connected thereto.
11. Investigating Officer (I.O) is present in Court and identifies respondent
No.2.
12. Keeping in mind the overall facts of the case and the fact that parties
have amicably settled their all disputes, continuing with criminal proceedings
would serve no useful purpose.
13. 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.
14. Consequently, to secure the ends of justice FIR No.0653/2025 dated
20.12.2025, registered at P.S. Amar Colony, for commission of offences
under Sections 318/316/340(2) of Bharatiya Nyaya Sanhita (BNS), 2023
(corresponding Sections 415/405/471 IPC), along with all consequential
proceedings arising therefrom, is quashed subject to petitioner depositing
total cost of Rs. 20,000/- with Delhi State Legal Services Authority (DSLSA)
within four weeks from today. Proof of deposit of cost be submitted in the
Registry of this Court within further two weeks.
15. The petition stands disposed of in aforesaid terms.
16. The pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
APRIL 8, 2026/sw/sa
