$~40
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 20h February, 2026
+ 	CRL.M.C. 1438/2026 & CRL.M.A. 5776/2026

	MOHIT KUMAR						.....Petitioner
				Through:	Advocate (appearance not given)

				versus

	STATE (NCT OF DELHI) & ANR.			.....Respondents
Through:	Mr. Sunil Kumar Gautam, APP for the State with SI Awant, PS Janak Puri.
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. The petitioner seeks quashing of FIR No.347/2024 dated 31.07.2024 registered at P.S. Janak Puri for commission of offences under Section 281 of the Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Section 279 of IPC).
2. The abovesaid FIR was registered on the basis of complaint made by respondent No. 2 and, as per the averments appearing therein, on 31.07.2024, the petitioner was driving a TATA Ace in a rash and negligent manner and, while driving so, at around 3.15pm, he, while coming from behind, rammed into the car of the complainant (Maruti Wagon R) which resulted in substantial damage to such car.
3. When the case was at the stage of the Prosecution Evidence, both the parties were referred to mediation and, fortunately, they have been able to settle all their disputes, amicably.
4. The terms of the settlement are contained in the mediation order dated 11.10.2025. 
5. Respondent No. 2/complainant has joined the proceeding through video conferencing and he is duly identified by the Investigating Officer, who is present in Court. He submits that he has already received about compensation of Rs. 65,000/- towards the damage caused to his car in the accident in question and, after receiving such compensation, he is left with no grievance against the petitioner and would have no objection if the present FIR is quashed.
6. He submits that he has entered into the settlement voluntarily and there is no threat, force or coercion from any corner, whatsoever. His affidavit to the abovesaid effect has also been placed on record.
7. In view of the settlement arrived at between the parties, continuing with the 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 petitioner. 
8. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
9. Consequently, to secure the ends of justice, FIR No.347/2024 dated 31.07.2024 registered at P.S. Janak Puri for commission of offences under Section 281 of the Bharatiya Nyaya Sanhita (BNS), 2023 (corresponding Section 279 of IPC), along with all consequential proceedings emanating therefrom, is hereby, quashed.
10. Petition stands disposed of in aforesaid terms.
11. Pending application also stands disposed of in aforesaid terms. 


(MANOJ JAIN)                                                                                 JUDGE
FEBRUARY 20, 2026/lp/pb


CRL.M.C.1438/2026                                                 	            1