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Delhi High Court
Vansh vs State Nct Of Delhi And Ors on 12 March, 2026
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 12th March, 2026
+ CRL.M.C. 929/2026
VANSH
.....Petitioner
Through: Mr. Anubhav Singh, Mr. Bhupender
Singh and Mr. Siddharth Singh,
Advocates.
Petitioner in person.
versus
STATE NCT OF DELHI AND ORS
.....Respondent
Through: Mr. Yudhvir Singh Chauhan, APP for
the State with SI Dilsukh.
Respondent Nos. 2 and 3 in person.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioner herein seeks quashing of FIR No. 0647/2023 dated
24.09.2023, registered at Police Station Begum Pur, for commission of
offences under Sections 279/337 IPC, along with all consequential
proceedings arising therefrom, on the basis of compromise arrived at
between the parties.
2. As per broad allegations appearing in the abovesaid FIR, the
petitioner herein was driving a Wagon-R Car at the relevant time, and
while driving the same in a rash and negligent manner, it hit a scooty
from behind which resulted in injuries to the scooterist-Mr. Harish
Sharma (respondent No.3) and his wife-Ms. Geeta (respondent No.2/
complainant) who was on pillion seat.
3. The investigation is already over and charge-sheet has been filed
before the concerned Magisterial Court.
4. Fact, however, remains that for the abovesaid accident, a claim
petition was also filed before the Motor Accident Claims Tribunal
(MACT) and when such petition i.e. MACT No. 2163/2024, was taken
up, the injured persons appeared before the learned Tribunal on
06.05.2024 and amicably settled the matter and as per the terms of
settlement, each of the injured was given Rs.18,000/- towards
compensation.
5. The quashing is, primarily, sought for the abovesaid reason that
the matter has been amicably settled.
6. Respondent Nos.2 & 3 are present in Court and are duly
identified by IO and their counsel.
7. When asked whether they had any objection to the quashing of
the FIR in question, respondent Nos. 2 and 3 reiterated the terms of
such settlement and submitted that they have already received a total
compensation amount of Rs. 36,000/- and therefore, have 'no
objection' to the quashing of the FIR in question. They submit that the
settlement has been arrived at of their own free will and volition,
without any coercion and undue influence.
8. The petitioner is also present in Court and is stated to be 23 years
of age, with no previous involvement of any nature whatsoever.
9. The next date of hearing before the learned Trial Court is stated
to be 19.05.2026, on which date the injured persons have been called to
appear for recording of their statements in terms of the aforesaid
settlement.
10. In view of the settlement arrived at between the parties,
continuing with criminal proceedings would serve no useful purpose
and may rather defeat the very purpose of such settlement.
11. Accordingly, exercising inherent powers vested in this Court
under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023
(BNSS), it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure the ends of justice, FIR No. 0647/2023
dated 24.09.2023, registered at Police Station Begum Pur, for
commission of offences under Sections 279/337 IPC, along with all
consequential proceedings arising therefrom, quashed.
13. The petition stands disposed of in aforesaid terms.
14. A copy of this order be also given dasti to the I.O. with direction
to place it before the learned Trial Court for information.
(MANOJ JAIN)
JUDGE
MARCH 12, 2026/ss/sa
