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Delhi High Court
Shivanshu Aggarwal vs The State Of Nct Of Delhi And Anr on 18 March, 2026
$~98
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 18th March, 2026
+ W.P.(CRL) 866/2026
SHIVANSHU AGGARWAL
.....Petitioner
Through: Mr. Vikrant Arora, Advocate (through
V.C.).
Petitioner in person.
versus
THE STATE OF NCT OF DELHI AND ANR
.....Respondent
Through: Mr. Yasir Rauf Ansari, ASC for the
State with Mr. Alok Sharma,
Advocate.
SI Prabhash Kumar Singh and SI
Sanjay Nain.
Respondent No.2 through V.C.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioner herein seeks quashing of FIR No. 0172/2022 dated
04.03.2022, registered at Police Station Civil Lines, for commission of
offences under Sections 341/323/506 IPC, along with all consequential
proceedings arising therefrom, on the basis of compromise arrived at between
the parties.
2. Apparently, as per the bare allegations, it seems to be a case of
road-rage. Complainant, a senior citizen, was driving Innova Car when all of
sudden, accused (petitioner herein) came on a bullet motorcycle and parked
his motorcycle in front of the abovesaid car. He abused the complainant and
then gave him a fist blow on his face and left while threatening him.
3. It was in the face of abovesaid allegations made by the complainant, the
FIR was registered for commission of said offences.
4. Charge-sheet has already been filed and the charges have also been
framed for offences under Sections 341/323/506 IPC.
5. Fact, however, remains that when the complainant entered into witness
box though he reiterated the allegations but also deposed that he wanted to
compromise the matter.
6. It was in the abovesaid backdrop that the present petition has been filed
seeking quashing of the FIR.
7. Respondent No.2 who is, reportedly, away to Jaipur has joined the
proceedings through video conferencing and submits that since the petitioner
has apologized, he does not want any further action against him.
8. He submits that he has filed an affidavit to the abovesaid effect and that
with the intervention of elders, well-wishers and other friends, he has,
voluntarily, agreed to quash the FIR as he is left with no grievance in the
matter. He, therefore, submits that he would have no objection if the present
FIR is quashed.
9. During course of the hearing also, petitioner apologized to respondent
No. 2.
10. Offence under Section 323 IPC is compoundable in nature and even
offence under Section 506 part 1 can be compounded.
11. In view of the settlement arrived at between the parties, 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 and
further proceedings would rather result in hostility between the parties,
defeating the very purpose of their settlement.
12. 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.
13. Consequently, to secure the ends of justice, FIR No. 0172/2022 dated
04.03.2022, registered at Police Station Civil Lines for commission of
offences under Sections 341/323/506 IPC, along with all consequential
proceedings arising therefrom, quashed subject to petitioner depositing cost
of Rs. 20,000/- with the concerned District Legal Services Authority (DLSA)
within four weeks from today and, thereafter, within further four weeks, the
petitioner would ensure that the original affidavits, the copies of which have
been placed here, are submitted before the learned Trial Court.
14. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 18, 2026/ss/js
