$~71
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 20th March, 2026
+ 	CRL.M.C. 2064/2026 & CRL.M.A. 8534/2026
	DEEPA C G						         .....Petitioner
Through:	Mr. Mohit Auluck, Advocate with petitioner in person. 
				versus
	STATE OF NCT OF DELHI & ANR.		 .....Respondent
				Through:	Mr. Raj Kumar, APP. 
Mr. Girish, Advocate for R-2 with respondent-2in person.
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioner herein seeks quashing of FIR No. 605/2020 dated 17.09.2020, registered at Police Station Vasant Kunj South, for commission of offences under Sections 279/337 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
2. As per bare averments appearing in the FIR, respondent No.2-Sohan Lal was coming back to his home. At relevant time, he was on foot and giving hand push to one rickshaw. In the meanwhile, one car came from behind and hit him, which resulted in grievous injury to him. 
3. Petitioner herein was at the steering wheel of such offending car and was booked for commission of said offences. 
4. The charge-sheet has already been filed before the learned Trial Court. 
5. However, when the matter was referred to Mediation by learned Trial Court, the parties were able to amicably resolve the matter under the aegis of Delhi Mediation Centre, Patiala House Court, New Delhi and in terms of the settlement, the petitioner herein has agreed to make payment of Rs. 50,000/- as compensation and towards reimbursement of the medical expenditure of injured. 
6. Petitioner is present in Court.
7. Respondent No. 2 is also present in person and is duly identified by his counsel as well as by investigating officer and when asked, he reiterated the terms of settlement and submitted that when a claim under Motor Accident Claims Tribunal (MACT) was filed, compensation of Rs. 2,00,000/- was awarded to him. He states that petitioner has made payment of settled/agreed amount of Rs. 50,000/- by way of Demand Draft bearing No. 000615 dated 20.03.2026 drawn on HDFC Bank. He submits that he has entered into the abovesaid settlement out of his own free will, without any coercion and influence from any corner whatsoever and therefore, he would have ‘no objection’ if FIR in question is quashed. His affidavit to abovesaid effect is also on record.
8. Though, offence under Section 337 IPC is compoundable in nature, fact remains that the connecting offence with respect to the manner of driving i.e. offence under Section 279 IPC is not compoundable in nature and, therefore, the present petition has been filed seeking quashing of FIR. 
9. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose. In any case, even the complainant does not wish to press any charges against the petitioner. 
10. 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.
11. Consequently, to secure the ends of justice, FIR No. 605/2020 dated 17.09.2020, registered at Police Station Vasant Kunj South, for commission of offences under Sections 279/337 IPC, along with all consequential proceedings arising therefrom, is hereby quashed.  Original affidavit of petitioner and respondent No.2 shall be submitted before the learned Trial Court within further four weeks so that these become part of Trial Court Record. 
12. The petition stands disposed of in aforesaid terms. 
13. Pending application also stands disposed of in aforesaid terms. 


(MANOJ JAIN)                                                                                 JUDGE
	MARCH 20, 2026/sw/js






CRL.M.C. 2064/2026 						1