$~51
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 21.01.2026
+ 	W.P.(CRL) 222/2026

	KAUSHLENDER BHARDWAJ			.....Petitioner
Through:	Mr. Rajnish, Mr. Rahul and Mr. Kuldip Singh, Advocates.
				versus
	THE STATE (NCT OF DELHI) & ANR.		.....Respondents
Through:	Mr. Anand V Khatri, ASC with IO/ASI Deshpal, PS Narela.
Mr. Deepak, Advocate, for injured with injured in person.


	CORAM:          JUSTICE GIRISH KATHPALIA
			
J U D G M E N T    (ORAL)

1.	Petitioner seeks quashing of case FIR No. 639/2022 of Police Station Narela for the offence under Section 279/337 IPC on the ground that complainant de facto (respondent no.2) has compromised the disputes with the petitioner.

2.	Learned ASC accepts notice and on instructions of IO/ASI, Deshpal Singh submits that State has no objection if this petition is allowed.

3.	The complainant de facto identified by the IO also is present along with his counsel and accepts notice.

4.	Broadly speaking, the allegation against the petitioner is that he was driving his car in a rash and negligent manner and hit against the complainant de facto causing him injuries, so the FIR under Section 279/337 IPC was registered.

5.	I have spoken with the complainant de facto and he submits that he does not wish to pursue the trial and he has settled the disputes with the petitioner. 

6.	The MLC of the complainant de facto reflects only one abrasion on the back. Besides, according to the MLC, the doctor suspected the complainant de facto to be under influence of alcohol.

7.	Considering the above circumstances, I am satisfied that it would be in the interest of justice, not to push the parties through trial.

8.	Therefore, the petition is allowed and the FIR No. 639/2022 of Police Station Narela for the offence under Section 279/337 IPC as well as proceedings arising out of the same are quashed. 



GIRISH KATHPALIA
     (JUDGE)
JANUARY 21, 2026/ry



W.P.(CRL) 222/2026		                           		            Page 1 of 2 pages