[Cites 4, Cited by 0]
Delhi High Court
Md Sajid vs The State Nct Of Delhi & Ors on 23 March, 2026
$~87
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 23rd March, 2026
+ W.P.(CRL) 927/2026 & CRL.M.A. 8788/2026
MD SAJID .....Petitioner
Through: Mr. Arun Yadav and Mr. Aman
Sharma, Advocates along with
petitioner-in-person
versus
THE STATE NCT OF DELHI & ORS. .....Respondents
Through: Mr. Sanjay Lao, Standing Counsel
(Crl.) for State/R-1 with SI Arvind
Kumar, PS Mandir Marg
R-2 & R-3 in person
R-4 in person (Through VC)
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 88/2025 dated 30.08.2025,
registered at Police Station Mandir Marg for commission of offences under
Sections 125(a)/281 of Bharatiya Nyaya Sanhita, 2023 (corresponding
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 averments appearing in the aforesaid FIR, Mr. Karan
Kumar (respondent no. 2 herein) was driving scooty on 26.08.2025 and his
wife (respondent no. 3) was on pillion seat. Petitioner herein came driving a
motorcycle in a rash and negligent manner and respondent no. 4 was on the
pillion seat. While driving in the aforesaid manner, there was collision
between the aforesaid two vehicles which resulted in injuries to respondent
nos. 2, 3 & 4. Fortunately, the injuries were simple in nature.
3. Since the matter has been amicably settled between the parties, the
aforesaid petition has been filed seeking quashing of aforesaid FIR.
4. Learned Standing Counsel for the State appears on advance and
submits that as per investigating officer, who is present in Court, no one
received grievous injuries in the aforesaid collision and charge-sheet has
already been prepared and submitted before the concerned Trial Court. He,
however, submits that cognizance is yet to be taken.
5. Respondent Nos. 2 & 3 are present in Court and submit that matter has
been amicably settled as per terms recorded in Mutual Agreement attested on
19.02.2026. As per such settlement, petitioner has agreed to make payment
of Rs. 20,000/- each to respondent nos. 2 & 3 and also a sum of Rs. 5,000/- to
respondent no. 4. Aforesaid amount of Rs. 20,000/- each has been given to
respondent nos. 2 & 3 during the course of proceedings which they have
accepted. They submit that they have entered into compromise of their own
and without any coercion, force or pressure from any corner whatsoever and
their such settlement is voluntary in nature and they would have no objection
if the FIR in question is quashed. Similar stand has been taken by respondent
no. 4 who has joined the proceedings through videoconferencing. He also
submits that he has received Rs. 5,000/- towards reimbursement of the
medical expenditure incurred by him in the accident in question.
6. Keeping in mind the overall facts of the case and the fact that parties
have amicably settled their all disputes and respondent nos. 2, 3 & 4 do not
want to pursue their case against petitioner herein, continuing with criminal
proceedings would serve no useful purpose.
7. 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.
8. Consequently, to secure the ends of justice, FIR No. 88/2025 dated
30.08.2025, registered at Police Station Mandir Marg for commission of
offences under Sections 125(a)/281 of Bharatiya Nyaya Sanhita, 2023
(corresponding Sections 337/279 IPC, along with all consequential
proceedings arising therefrom, is quashed. Let original Mutual Agreement
and the affidavits of the parties be submitted to the concerned IO within two
weeks from today.
9. The petition stands disposed of in aforesaid terms.
10. Pending applications also stand disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 23, 2026/dr/sy
