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Delhi High Court
Rohit Sharma & Anr vs The State (Govt. Of Nct) Of Delhi & Ors on 24 March, 2026
$~88
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 24th March, 2026
+ CRL.M.C. 2088/2025
ROHIT SHARMA & ANR. .....Petitioners
Through: Mr. Deepak Parashar, Advocate
P-1 (Through VC)
P-2-in-person
versus
THE STATE (GOVT. OF NCT) OF DELHI & ORS.
.....Respondent
Through: Mr. Raj Kumar, APP for State/R-1
SI Ashok, PS Anand Vihar
Respondents-in-person
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 332/2022 dated
12.07.2022, registered at Police Station Anand Vihar for commission of
offences under Sections 308/34 IPC, along with all consequential proceedings
arising therefrom, on the basis of compromise arrived at between the parties.
2. Charge-sheet has already been filed for commission of offences under
Sections 308/326/34 IPC.
3. Aforesaid FIR was registered on the complaint given by Mr. Mohit
Khanna, who revealed that on 12.07.2022, he and his brother Mr. Gaurav
Khanna were going to Cross River Mall in a car when two persons came on a
scooty. Scooty was being driven in a very rash and negligent manner.
There was collision between scooty and aforesaid car which resulted in
scuffle and injuries were inflicted upon Mr. Gaurav Khanna.
4. Fact, however, remains that thereafter, parties have been able to bury
their differences with the intervention of respectable Bar members, family
members and friends. Terms of settlement have been duly recorded
Settlement Deed dated 11.02.2026. The petitioners have agreed to
compensate opposite party with respect to the incident in question and have
decided to reimburse the medical expenditure borne by them. A sum of Rs.
8.10 lacs has already been paid to them. Respondent Nos. 2 & 3 are present
and they reiterate the terms of settlement.
5. Fact remains that on earlier occasion i.e. on 13.05.2025, they made
detailed statements with respect to the quashing of FIR before the learned
Joint Registrar (Judicial). They both also submit that they have already
received settlement amount of Rs. 8.10 lacs.
6. Charges are yet to be framed and injured Mr. Gaurav Khanna, when
asked, specifically, reiterated that he has entered into settlement of his own
and has no objection to the quashing of FIR.
7. It is also informed that petitioners herein had filed a complaint case
which has been dismissed-in-default and learned counsel for petitioners
submits that in view of the specific Settlement Deed between the parties, there
is no question of it being revived by the petitioners.
8. The case in hand pertains to Section 308 IPC. Reference be made to
Sheikh Mohd. & Ors. Vs. The State NCT of Delhi & Ors. (in Crl. M.C.
8137/2025; DoD 17.03.2026) and Prem Chand Gupta & Ors. Vs. The State
(NCT of Delhi) & Ors. (Crl. M.C. 1985/2026; DoD 18.03.2026), wherein
this Court, after considering the nature of the offence and amicable settlement
between the parties, quashed the proceedings in relation to offences under
Sections 308/34 IPC.
9. 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 do not want
to pursue their case against petitioners herein, continuing with criminal
proceedings would serve no useful purpose.
10. 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.
11. Consequently, to secure the ends of justice, FIR No. 332/2022 dated
12.07.2022, registered at Police Station Anand Vihar for commission of
offences under Sections 308/34 IPC, along with all consequential proceedings
arising therefrom, is quashed.
12. The petition stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 24, 2026/dr/sy
