$~57
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 23.01.2026
+ 	CRL.M.C. 630/2026 & CRL.M.A. 2495/2026
	AMIT TALWAR						.....Petitioner
				Through:	Mr. Yogesh Kumar, Advocate.

				versus

	STATE NCT OF DELHI AND ANR			.....Respondents
Through:	Mr. Satish Kumar, APP for State with SI Naresh Kumar.
 	R2 in person 


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

1.	Petitioner seeks quashing of case FIR No. 1039/2021 of PS Punjabi Bagh for offence under Section 279/338 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioner.
2.	Learned APP accepts notice and submits that State has no serious objection. 

3.	Respondent no.2, identified by Investigating Officer/SI Naresh Kumar, accepts notice.
4.	Petitioner has handed over a demand draft of the compromised amount of Rs.1,70,000/- to respondent no.2 who accepts the same towards full and final settlement since an amount of Rs.1,62,000/- has already been received by him as compensation under the Motor Vehicles Act. The injuries suffered by respondent no.2 in the road side accident caused with the vehicle of petitioner were fracture of his left leg.
5.	I have spoken with respondent no.2 in Hindi and he submits that he does not wish to pursue trial against the petitioner as he has compromised the disputes.
6.	Considering the above circumstances, I am satisfied that it would be in the interest of justice, not to push the parties through full dress trial. Therefore, the petition is allowed and accordingly FIR No. 1039/2021 of PS Punjabi Bagh for offence under Section 279/338 IPC as well as proceedings arising out of the same are quashed. Accompanying application stands disposed of.




GIRISH KATHPALIA
     (JUDGE)
JANUARY 23, 2026/ry





CRL.M.C. 630/2026		                           		                       Page 1 of 2 pages