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Delhi High Court
Ram Chander vs State Nct Of Delhi & Anr on 27 February, 2026
$~64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 27th February, 2026
+ CRL.M.C. 1621/2026 & CRL.M.A. 6577-6579/2026
RAM CHANDER
.....Petitioner
Through: Mr. Rudra Pratap, Mr Aakash Sirohi,
Mr. Abhijeet Singh, Mr. Shubham
Gupta, Advs. with Mr. Ram Chaner
petitioner in peron
versus
STATE NCT OF DELHI & ANR.
.....Respondent
Through: Mr. Sunil Kumar Gautam, APP.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioner seeks quashing of FIR No.232/2024 dated 12.10.2024, for
offences under Sections 281/125(a) of Bharatiya Nyaya Sanhita, (BNS) 2023
(corresponding Sections 279/337 IPC), registered at P.S. Safdarjung Enclave,
along with all consequential proceedings arising therefrom, on the basis of
compromise arrived at between the parties.
2. As per the averments appearing in abovesaid FIR, the complainant/
respondent No.2 herein, while driving a motor-cycle was hit by a car and
received injuries. At the time of driving of motor-cycle, the complainant was
not wearing helmet. Fact remains that, the car driver i.e. petitioner herein,
took the complainant to the hospital and got him admitted in AIIMS Trauma
Centre.
3. Charge-sheet has already been filed but notice is yet to be served upon.
4. In the interregnum, when the parties were referred to mediation, they
were able to resolve all their disputes under the aegis of Delhi Mediation
Centre, Saket Courts on 03.02.2026.
5. As per the terms of abovesaid settlement, the petitioner has agreed to
pay Rs. 2,20,000/- towards reimbursement of medical expenditures incurred
by the complainant. A sum of Rs. 1,00,000/- has already been paid and the
balance amount of Rs. 1,20,000/- has been paid during the course of the
proceedings today by way of Demand Draft dated 27.02.2026 drawn on State
Bank of India.
6. The injuries were, eventually, found to be grievous in nature as there
was fracture in the shoulder and for which a surgery took place and plate was
inserted in the shoulder of the complainant.
7. Respondent No.2 is present in Court alongwith his counsel. The
Investigating Officer (I.O.) is also present and identifies him.
8. When asked, respondent No. 2 reiterated the terms of such settlement
and submitted that the matter has been admittedly settled and since he has
now received the entire settlement amount towards the reimbursement of the
total expenditure, he has no objection if FIR in question is quashed.
9. The next date of hearing before the Learned Trial Court is stated to be
28.03.2026.
10. In view of the settlement arrived at between the parties, continuing with
criminal proceedings would serve no useful purpose.
11. Accordingly, exercising inherent powers vested in this Court under
Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure the ends of justice, FIR No.232/2024 dated
12.10.2024, for offences under Sections 281/125(a) of Bharatiya Nyaya
Sanhita, (BNS) 2023 (corresponding Sections 279/337 IPC), registered at P.S.
Safdarjung Enclave, along with all consequential proceedings emanating
therefrom, is hereby, quashed subject to petitioners depositing total cost of
Rs.10,000/- with Delhi High Court Staff Welfare Fund [Account no.
15530110074442: IFSC UCBA0001553] within four weeks from today.
Proof of deposit of such cost as well as original affidavit of petitioner and
respondent No.2 shall be submitted before the learned Trial Court within
further four weeks so that these become part of Trial Court Record.
13. The petition stands disposed of in aforesaid terms.
14. Pending application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
FEBRUARY 27, 2026/ar/sa
