Rohit Sharma & Anr vs State (Govt. Of Nct) Of Delhi & Ors

Manoj Jain, J

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.

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.

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.

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.

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.

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.

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.

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.

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.  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.

The petition stands disposed of in aforesaid terms.