Kaushlender Bhardwaj vs The State (Nct Of Delhi) & Anr
2026 Latest Caselaw 266 Del

Delhi High Court

Kaushlender Bhardwaj vs The State (Nct Of Delhi) & Anr on 21 January, 2026

                          $~51
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                             Date of Decision: 21.01.2026
                          +      W.P.(CRL) 222/2026

                                 KAUSHLENDER BHARDWAJ                                      .....Petitioner
                                                    Through:      Mr. Rajnish, Mr. Rahul and Mr.
                                                                  Kuldip Singh, Advocates.
                                                    versus
                                 THE STATE (NCT OF DELHI) & ANR.                           .....Respondents
                                                    Through:      Mr. Anand V Khatri, ASC with
                                                                  IO/ASI Deshpal, PS Narela.
                                                                  Mr. Deepak, Advocate, for injured
                                                                  with injured in person.

                                 CORAM:           JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. Petitioner seeks quashing of case FIR No. 639/2022 of Police Station Narela for the offence under Section 279/337 IPC on the ground that complainant de facto (respondent no.2) has compromised the disputes with the petitioner.

2. Learned ASC accepts notice and on instructions of IO/ASI, Deshpal Singh submits that State has no objection if this petition is allowed.

3. The complainant de facto identified by the IO also is present along with his counsel and accepts notice. W.P.(CRL) 222/2026 Page 1 of 2 pages

DN: c=IN, o=HIGH COURT OF DELHI,

GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afe c45569af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d1 5570996b40f80cbd2eee60402c487965ff8 01e26fa, cn=GIRISH KATHPALIA Date: 2026.01.21 18:02:06 -08'00' Digitally Signed By:NEETU N NAIR Signing Date:21.01.2026 18:09:13

4. Broadly speaking, the allegation against the petitioner is that he was driving his car in a rash and negligent manner and hit against the complainant de facto causing him injuries, so the FIR under Section 279/337 IPC was registered.

5. I have spoken with the complainant de facto and he submits that he does not wish to pursue the trial and he has settled the disputes with the petitioner.

6. The MLC of the complainant de facto reflects only one abrasion on the back. Besides, according to the MLC, the doctor suspected the complainant de facto to be under influence of alcohol.

7. Considering the above circumstances, I am satisfied that it would be in the interest of justice, not to push the parties through trial.

8. Therefore, the petition is allowed and the FIR No. 639/2022 of Police Station Narela for the offence under Section 279/337 IPC as well as proceedings arising out of the same are quashed.

DN: c=IN, o=HIGH COURT OF DELHI,

GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4af ec45569af3962c6fb4835d435f97626cacc a, ou=HIGH COURT OF DELHI,CID -

KATHPALIA 7047638, postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d 15570996b40f80cbd2eee60402c487965ff 801e26fa, cn=GIRISH KATHPALIA Date: 2026.01.21 18:01:51 -08'00'

GIRISH KATHPALIA (JUDGE) JANUARY 21, 2026/ry

W.P.(CRL) 222/2026 Page 2 of 2 pages