Harsh Mittal vs State Of Nct Of Delhi And Anr

Manoj Jain, J

CRL.M.A. 11654/2026 (exemption)

Exemption allowed subject to all just exceptions.

CRL.M.C. 2864/2026

Petitioner herein seeks quashing of FIR No.369/2022 dated 30.06.2022, registered at Police Station Ghazipur, for commission of offences under Sections 279/338 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

As per the case of prosecution, petitioner was driving Hyundai I 10 in a rash and negligent manner and, while driving so, hit one scooterist, which resulted in grievous injuries to such scooterist i.e. Sh. Pankaj Bisht.

Charge-sheet has already been filed.

Fact, however, remains that when the parties were referred to Delhi Mediation Centre, Karkardooma Courts, the parties were able to resolve all their disputes, as would be apparent from Mediation order dated 27.09.2025. 5. In terms of settlement, the petitioner, who had even rushed the injured to the hospital himself, has agreed to make payment of Rs.25,000/- to injured towards reimbursement of his medical expenditure and compensation. The injured has, reportedly, already received a sum of Rs.1,80,000/- with respect to MACT Claim.

Petitioner is present in Court.

Respondent no. 2 is present in person and has been duly identified by Investigating Officer.

Respondent No.2 states that he has entered into the abovesaid settlement out of his own free will, without any coercion and influence from any corner whatsoever and therefore, he would have'no objection'if FIR in question is quashed. He submits that he has received the compensation amount of Rs.25,000/- today. He also admits that he has already received claim amount of Rs.1,80,000/-.

Petitioner is, reportedly, in his twenties and has no previous antecedents. He is into travel industry and since the parties have, even otherwise, agreed to settle the matter amicably, 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.

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.369/2022 dated 30.06.2022, registered at Police Station Ghazipur, for commission of offences under Sections 279/338 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed.

Original affidavits of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within four weeks from today, so that these become part of Trial Court Record.

The petition stands disposed of in aforesaid terms.