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Delhi High Court
Mohit Kumar vs State (Nct Of Delhi) & Anr on 20 February, 2026
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 20h February, 2026
+ CRL.M.C. 1438/2026 & CRL.M.A. 5776/2026
MOHIT KUMAR .....Petitioner
Through: Advocate (appearance not given)
versus
STATE (NCT OF DELHI) & ANR. .....Respondents
Through: Mr. Sunil Kumar Gautam, APP for the
State with SI Awant, PS Janak Puri.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. The petitioner seeks quashing of FIR No.347/2024 dated 31.07.2024
registered at P.S. Janak Puri for commission of offences under Section 281 of the
Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Section 279 of IPC).
2. The abovesaid FIR was registered on the basis of complaint made by
respondent No. 2 and, as per the averments appearing therein, on 31.07.2024, the
petitioner was driving a TATA Ace in a rash and negligent manner and, while
driving so, at around 3.15pm, he, while coming from behind, rammed into the
car of the complainant (Maruti Wagon R) which resulted in substantial damage
to such car.
3. When the case was at the stage of the Prosecution Evidence, both the
parties were referred to mediation and, fortunately, they have been able to settle
all their disputes, amicably.
4. The terms of the settlement are contained in the mediation order dated
11.10.2025.
5. Respondent No. 2/complainant has joined the proceeding through video
conferencing and he is duly identified by the Investigating Officer, who is
present in Court. He submits that he has already received about compensation of
Rs. 65,000/- towards the damage caused to his car in the accident in question
and, after receiving such compensation, he is left with no grievance against the
petitioner and would have no objection if the present FIR is quashed.
6. He submits that he has entered into the settlement voluntarily and there is
no threat, force or coercion from any corner, whatsoever. His affidavit to the
abovesaid effect has also been placed on record.
7. In view of the settlement arrived at between the parties, continuing with
the 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 the BNSS, it is deemed appropriate to quash the instant FIR.
9. Consequently, to secure the ends of justice, FIR No.347/2024 dated
31.07.2024 registered at P.S. Janak Puri for commission of offences under
Section 281 of the Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding
Section 279 of IPC), along with all consequential proceedings emanating
therefrom, is hereby, quashed.
10. Petition stands disposed of in aforesaid terms.
11. Pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
FEBRUARY 20, 2026/lp/pb
