Vipin And Anr vs State Nct Of Delhi And Anr

Manoj Jain, J

Petitioners herein seek quashing of FIR No. 0012/2026 dated 07.03.2026, registered at Police Station Parliament Street, Delhi, for commission of offences under Sections 115(2)/126(2)/3(5) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Sections 323/341/34 IPC), along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

The abovesaid FIR was registered on the basis of complaint made by Neeraj (respondent No.2), who at the relevant time, was driving his Alto Car. Some scuffle took place with the occupants of another vehicle i.e. Brezza Car as the abovesaid Brezza Car was being driven in violation of traffic rules and regulations. The driver of such Brezza car stopped the way of the complainant by blocking their vehicle and, thereafter, altercation took place and complainant was beaten up with a baseball bat.

The incident in question is very recent and the case is at the stage of investigation. In the interregnum, both the sides have entered into compromise and the settlement terms have been reduced in writing vide Settlement Deed dated 16.04.2026.

Respondent No.2 is present in Court and has been duly identified by the I.O. as well as by his counsel.

When asked, he reiterated the terms of the settlement and submits that he had 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 states that with respect to the injuries suffered by him, both the accused persons have already paid a compensation amount of Rs.30,000/- and have also apologized to him. 6. In view of the settlement arrived at between the parties, 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. 0012/2026 dated 07.03.2026, registered at Police Station Parliament Street, Delhi, for commission of offences under Sections 115(2)/126(2)/3(5) of Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Sections 323/341/34 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 with the concerned SHO/I.O within two weeks from today.

The present petition stands disposed of in aforesaid terms.

Pending application also stands disposed of in aforesaid terms.