$~52
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 03rd February, 2026
+ 	CRL.M.C. 918/2026 
	ARYAN BAGGA						      .....Petitioner
Through:	Mr. Harsh Hardy and Mr. Hritik Sagar, Advocates along with petitioner in person 
				versus

	THE STATE NCT OF DELHI & ORS.		   .....Respondents
Through:	Mr. Sunil Kumar Gautam, APP for State/R-1
	Mr. Nikhil Aggarwal, Advocate for R-2 & R-3 along with R-2 & R-3 in person
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

CRL.M.A. 3631/2026 (exemption)

	Exemption allowed subject to all just exceptions. 

CRL.M.C. 918/2026
1. The present petition seeks quashing of FIR No. 443/2023 registered at Police Station Janakpuri for commission of offences under Sections 279/337 IPC, along with all consequential proceedings emanating therefrom.
2. An accident had taken place on 09.11.2023.  Respondent nos. 2 & 3 were walking on road when a motorcycle came at a fast speed in a rash and negligent manner and hit respondent no. 3 Ms. Rina Devi.  
3. Accident resulted in simple injuries to her. 
4. Charge-sheet has already been laid before the concerned Magisterial Court.  
5. Learned Addl. P.P. for State informs that as far as offence under Section 337 IPC is concerned, it was compounded and accused has been merely served with notice under Section 251 Cr.P.C. for committing offence under Section 279 IPC, which is non-compoundable in nature. 
6. In the interregnum, parties have been able to resolve all their disputes under the aegis of Mediation Centre, Dwarka Courts, New Delhi and as per Mediation Centre order dated 24.02.2025, accused i.e. petitioner herein has agreed to make payment of Rs. 12,000/- to the injured as full and final settlement. 
7. Respondent nos. 2 & 3 are present in Court.  Their counsel is also present.  Investigating officer is also present and identifies both of them. 
8. Respondent no. 3 Rina Devi submits that matter has already been amicably settled and she has received the agreed compensation amount of Rs. 12,000/- and would have no objection if the present FIR is quashed.  She submits that she has entered into settlement voluntarily and without any force or coercion.  Her affidavit to said effect is also on record. 
9. Petitioner is a young person in his early twenties, with no previous involvement. 
10. Keeping in mind the terms of settlement and young age of petitioner, continuing with criminal proceedings would serve no useful purpose. 
11. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure ends of justice, FIR No. 443/2023 registered at Police Station Janakpuri for commission of offence under Section 279 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
13. The petition stands disposed of in aforesaid terms. 

(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 03, 2026/dr/js






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