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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					      Date of Decision: 16th September, 2026
#	CNR No. DLHC011077282025
+ 	CRL.M.C. 42/2026
	HARJEET SINGH
.....Petitioner
Through:	Mr. Sanjeev Manchanda, Mr. Gopal Yadav, Ms. Ravita Manchanda, Mr. Harish Chawla, Advocates.

				versus

	THE STATE NCT OF DELHI  & ORS.
.....Respondent
Through:	Ms. Priyanka Dalal, APP for the State with SI Abhishek.
	Mr. Garv Bajaj, Mr. Tuba Kamil and Mr. Binay Kr. Patra, Advocates for R-2 & 3.

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)
1. Petitioner herein seeks quashing of FIR No. 0258/2022 dated 10.05.2022, registered at Police Station Inder Puri, for commission of offences under Sections 288/304A IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. As per the earlier amicable settlement between the parties, the petitioner had agreed to make a payment of Rs.2 lacs to the mother of the deceased for tragic loss in question.
3. As per the allegations appearing in the FIR, one Mr. Dalip Kumar fell from third floor when he was cleaning titles on 10.05.2022 at about 5 PM at House No. C-18, Inderpuri, New Delhi. He was, eventually, taken to RML hospital where he was declared dead.  The cause of death was combined effect of cranio-cerebral damage and fracture pelvis and resultant complications due to blunt force impact.
4. The petitioner was carrying out the requisite white-wash work as a contractor, at the abovesaid house and charge-sheet has been filed against him for commission of offences under Section 288/304A IPC, for not taking requisite care.
5. As per the terms of the settlement, the parties have settled all their disputes against full and final payment of Rs.2 lacs. The agreement has been signed by the mother of the deceased as well as by her brother i.e. Chote Lal.
6. The abovesaid settlement amount of Rs.2 lacs has already been paid to Smt. Shanti Devi by way of demand draft which was handed over to her in the presence of learned Trial Court on 08.06.2026.
7. However, when the matter was taken up by this Court on 29.07.2026, prosecution was asked to submit a status report, indicating about financial condition of the petitioner. 
8. Status report has been filed today. The copy of such status report has been supplied to the petitioner also and during course of the consideration, the petitioner has, of his own, agreed to make further payment of Rs.8 lacs to respondent No.2 and has during course of the arguments given her a cheque of the abovesaid amount drawn on HDFC Bank. Learned counsel for the petitioner also assures that such cheque would be duly honoured on her presentation. 
9. The concerned IO is present and he identifies respondent No.2 today also. Her brother is also present today and such cheque has been accepted by them and they both submit that they would have no objection to the quashing of the abovesaid FIR, subject to encashment of the abovesaid cheque.
10. Keeping in mind the overall facts and circumstances of the case and the fact that the parties have amicably settled their disputes, this Court is of the considered view that the continuation of the criminal proceedings would serve no useful purpose. 
11. 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.
12. Consequently, FIR No. 0258/2022 dated 10.05.2022, registered at Police Station Inder Puri, for commission of offences under Sections 288/304A IPC, along with all consequential proceedings, arising therefrom, is, hereby, quashed. Proof of original affidavits, copies of which have been placed on record in the present proceedings, and proof of clearance of said cheque shall be submitted before the learned Trial Court within two weeks from today, so that these become part of Trial Court Record.
13. The present petition stands disposed of in aforesaid terms.
14. A copy of this order be given dasti under the signatures of Court Master.   

(MANOJ JAIN)                                                                                 JUDGE
SEPTEMBER 16, 2026/ss/sk


CRL.M.C. 42/2026                                                       1