$~18
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 24th February, 2026
+ 	CRL.M.C. 879/2026& CRL.M.A. 3499/2026& CRL.M.A. 3507/2026
	NAROTAM ALIAS GAUTAM			.....Petitioner
				Through:	Ms. Shenoy Das, Advocate. 
				versus
	STATE GOVT. OF NCT OF DELHI AND ANR......Respondent
Through:	Mr. Raj Kumar, APP with SI Satish Kumar. 
	Ms. Laksay Tyagi, Advocate for R-2 with respondents 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. 494/2018 dated 05.06.2018, registered at P.S. Mangol Puri, for commission of offence under Section 279 IPC. 
2. The case, merely, relates to rash or negligent driving and as per allegations appearing in FIR, on 05.06.2018, respondent No.2 Ms. Kirti Singh was driving a vehicle and when she reached Mangolpuri flyover, one vehicle going ahead of her, suddenly applied breaks, which resulted in damage to her car. 
3. The abovesaid offending vehicle i.e. Santro was being driven by Mr. Gautam (petitioner herein). 
4. The charge-sheet has already been filed and the case is at the stage of prosecution evidence.
5. The compromise deed dated 17.09.2025 is on record whereby Ms. Kirti Singh as well as Ms. Geeta (owner of Car) have entered into settlement with the abovesaid petitioner i.e. driver and the matter has been amicably resolved and they both do not wish to pursue with the FIR, claiming that they have no grievance against him.  It is also mentioned therein that they have entered into compromise without any threat, coercion, undue influence or any monetary consideration and, therefore, it is submitted by them that they would have no objection if the present FIR is quashed.
6. The affidavits to the abovesaid effect are also annexed with the present petition. The contents of the affidavit have also been perused.  
7. IO is present in Court and identifies respondent Nos. 2 and 3 who reiterate the terms of settlement.
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 petitioner. 
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. 494/2018 dated 05.06.2018, registered at P.S. Mangol Puri, for commission of offence under Section 279 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed subject to petitioner depositing cost of Rs.10,000/- with Delhi High Court Staff Welfare Fund [Account no. 15530110074442: IFSC UCBA0001553] within two weeks from today.  Both the sides would ensure that the original affidavits and original compromise deed along with proof of deposit of cost are submitted before the learned Trial Court within further two weeks so that these become part of Trial Court Record. 
11.  The petition stands disposed of in aforesaid terms.
12. Pending applications also stand disposed of in aforesaid terms. 


(MANOJ JAIN)                                                                                 JUDGE
	FEBRUARY 24, 2026/sw/js


CRL.M.C. 879/2026						3