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Delhi High Court
Harsh Mittal vs The State Of Nct Of Delhi And Anr on 16 April, 2026
$~91
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 16thApril, 2026
+ CRL.M.C. 2864/2026
HARSH MITTAL .....Petitioner
Through: Mr. Raj Kumar and Mr. Santosh
Kumar, Advocates with petitioner in
person.
versus
THE STATE OF NCT OF DELHI AND ANR .....Respondents
Through: Mr. Raj Kumar, APP for the State with
SI Ashish Panwar, PS Gazipur.
Respondent No.2 in person.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
CRL.M.A. 11654/2026 (exemption)
Exemption allowed subject to all just exceptions.
1. Petitioner herein seeks quashing of FIR No.369/2022 dated
30.06.2022, registered at Police Station Ghazipur, for commission of offences
under Sections 279/338 IPC, along with all consequential proceedings arising
therefrom, on the basis of compromise arrived at between the parties.
2. As per the case of prosecution, petitioner was driving Hyundai I 10 in a
rash and negligent manner and, while driving so, hit one scooterist, which
resulted in grievous injuries to such scooterist i.e. Sh. Pankaj Bisht.
3. Charge-sheet has already been filed.
4. Fact, however, remains that when the parties were referred to Delhi
Mediation Centre, Karkardooma Courts, the parties were able to resolve all
their disputes, as would be apparent from Mediation order dated 27.09.2025.
5. In terms of settlement, the petitioner, who had even rushed the injured
to the hospital himself, has agreed to make payment of Rs.25,000/- to injured
towards reimbursement of his medical expenditure and compensation. The
injured has, reportedly, already received a sum of Rs.1,80,000/- with respect
to MACT Claim.
6. Petitioner is present in Court.
7. Respondent no. 2 is present in person and has been duly identified by
Investigating Officer.
8. Respondent No.2 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. He submits that he has received the compensation
amount of Rs.25,000/- today. He also admits that he has already received
claim amount of Rs.1,80,000/-.
9. Petitioner is, reportedly, in his twenties and has no previous
antecedents. He is into travel industry and since the parties have, even
otherwise, agreed to settle the matter amicably, continuing with criminal
proceedings would serve no useful purpose. In any case, even the
complainant does not wish to press any charges against the petitioner.
10. 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.
11. Consequently, to secure the ends of justice, FIR No.369/2022 dated
30.06.2022, registered at Police Station Ghazipur, for commission of offences
under Sections 279/338 IPC, along with all consequential proceedings arising
therefrom, is, hereby, quashed.
12. 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 four weeks from today, so that these become part of Trial Court
Record.
13. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
APRIL 16, 2026
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