Harsh Chander Alias Chanda And Anr. vs State Govt. Of Nct Of Delhi And Anr

Manoj Jain, J

Petitioners herein seek quashing of FIR No. 0590/2021 dated 10.10.2021, registered at Police Station Karawal Nagar, 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. FIR was registered on the basis of complaint made by Vicky Yadav (respondent No. 2 herein). In his such complaint, he claimed that on 09.10.2021 while driving motorcycle, when he reached Mayur School, accused Jeetu (petitioner No. 2 herein) came driving a motorcycle at a very fast speed and hit his motorcycle. He received injuries on account of such collision and when he confronted Jeetu, he called his co-accused. Such co-accused also reached at the spot and then Vicky Yadav was assaulted by three of them and given blows on his head with brick and TV tube.

Based on the aforesaid incident, aforesaid FIR was registered.

Charge-sheet has already been filed and case is at the stage of defence evidence. However, present petition has been filed as the matter has been amicably settled between the parties.

Copy of Settlement Deed dated 06.02.2025 has been placed on record wherein it is stated that parties are residents of same locality and have settled their all disputes. It is also signed by respondent No. 2 Vicky Yadav, who is present in person and has been duly identified by IO-ASI Vikram Singh.

When asked, respondent No. 2 reiterates that matter has been amicably settled. He states that he has entered into the abovesaid settlement out of his own free Will, without any coercion and influence from any corner whatsoever. He also submits that that he has recovered from the injuries in question and has'no objection'if FIR in question is quashed. He submits that he has been suitably compensated for the medical expenses.

All the petitioners are present in person and submit that they have already apologized to respondent No. 2. They also undertake that they would not indulge in such activities again.

Quashing is being sought while relying upon Gian Singh v. State of Punjab & Anr. (2012) 10 SCC 303. In Narinder Singh & Ors. vs. State of Punjab & Anr., (2014) 6 SCC 466, the Apex Court observed that proceedings, even in non-compoundable cases, can be quashed on the basis of settlement provided that the Court is satisfied that there was no meaningful purpose in continuing with the proceedings, and that the scope of conviction was remote and bleak.

Reference be also made to Sheikh Mohd. & Ors. Vs. The State NCT of Delhi & Ors. (in Crl. M.C. 8137/2025; DoD 17.03.2026), Prem Chand Gupta & Ors. Vs. The State (NCT of Delhi) & Ors. (Crl. M.C. 1985/2026; DoD 18.03.2026) and Rohit Sharma & Anr. Vs. The State (Govt. of NCT) of Delhi & Ors. (Crl. M.C. 2088/2025; DoD 24.03.2026), 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.

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 petitioners.

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.

Consequently, to secure the ends of justice, FIR No. 0590/2021 dated 10.10.2021, registered at Police Station Karawal Nagar, for commission of offences under Sections 308/34 IPC along with all consequential proceedings arising therefrom, is, hereby, quashed subject to petitioners' depositing total cost of Rs. 20,000/- in the account of Delhi High Court Legal Services Committee within four weeks from today. Proof of deposit of cost and original affidavits and original Settlement Deed dated 06.02.2025 of the parties shall be submitted before the concerned learned Trial Court within further two weeks.

The petition stands disposed of in aforesaid terms.

Pending application also stands disposed of.