$~35
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 05th February, 2026
+ 	CRL.M.C. 972/2026 & CRL.M.A. 3853/2026

	PUSHPENDER GAUTAM				.....Petitioner
				Through:	Mr. Deepak Godara with Mr. Ankit 							Chauhan, Advocates with petitioner in 						person.  
				versus

	STATE NCT OF DELHI AND ANR			.....Respondents
				Through:	Mr. Raj Kumar, APP for the State with 						SI Ramdhan, ASI Rameshwar, 							Mr. Parth Shah, Advocate for 							respondent No.2 with respondent No.2 						in person. 
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioner seeks quashing of FIR No. 591/2023 dated 30.09.2023 for commission of offences under Sections 279/337 of IPC, registered at P.S. Vikas Puri, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. Initially, FIR was registered for commission of offence under Sections 279/337 IPC. However, once the nature of injuries was found to be grievous in nature, Section 338 of IPC, in place of Section 337 of IPC, was substituted. 
3. Charges have already been ascertained and the case is fixed for cross-examination of the injured.
4. Fortunately, when the matter was sent to Mediation Centre, Dwarka Courts, New Delhi, parties entered into compromise and as per the terms of settlement, the injured has agreed to compound the matter against full and final compensation amount of Rs.60,000/-.
5. Respondent No.2, who is solitary injured of the accident in question, is present in Court. He submits that he was driving a scooty when he was hit by a car driven by the petitioner herein.  He reiterates the terms of settlement and has no objection if the present FIR is quashed. He also submits that he has already received the compensation amount of Rs.60,000/-. Though the offence under Section 338 of IPC is compoundable in nature, Section 279 of IPC is non-compoundable.  
6. Petitioner is also present in Court. 
7. Respondent No.2 is represented by his counsel. The Investigating Officer (I.O.) is present and identifies respondent No.2.
8. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest and is, primarily, private in nature. In any case, even the complainant does not wish to press any charges against the petitioners. 
9. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
10. Consequently, to secure the ends of justice, FIR No. 591/2023 dated 30.09.2023 for commission of offences under Sections 279/338 of IPC, registered at P.S. Vikas Puri along with all consequential proceedings emanating therefrom, is hereby, quashed. 
11. The petition stands disposed of in aforesaid terms.
12. Pending application also stands disposed of. 

(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 05, 2026/st/js






CRL.M.C. 972/2026                                                      	         1