Full Judgment Text
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 23.01.2026
+ CRL.M.C. 630/2026 & CRL.M.A. 2495/2026
AMIT TALWAR .....Petitioner
Through: Mr. Yogesh Kumar, Advocate.
versus
STATE NCT OF DELHI AND ANR .....Respondents
Through: Mr. Satish Kumar, APP for State with
SI Naresh Kumar.
R2 in person
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. Petitioner seeks quashing of case FIR No. 1039/2021 of PS Punjabi
Bagh for offence under Section 279/338 IPC on the ground that the
complainant de facto ( respondent no.2 ) has compromised the disputes with
the petitioner.
2. Learned APP accepts notice and submits that State has no serious
objection.
CRL.M.C. 630/2026 Page 1 of 2 pages
Digitally signed by GIRISH KATHPALIA
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec455
69af3962c6fb4835d435f97626cacca, ou=HIGH
COURT OF DELHI,CID - 7047638,
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570
996b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.01.23 17:25:15 -08'00'
GIRISH
KATHPALIA
3. Respondent no.2, identified by Investigating Officer/SI Naresh
Kumar, accepts notice.
4. Petitioner has handed over a demand draft of the compromised
amount of Rs.1,70,000/- to respondent no.2 who accepts the same towards
full and final settlement since an amount of Rs.1,62,000/- has already been
received by him as compensation under the Motor Vehicles Act. The
injuries suffered by respondent no.2 in the road side accident caused with
the vehicle of petitioner were fracture of his left leg.
5. I have spoken with respondent no.2 in Hindi and he submits that he
does not wish to pursue trial against the petitioner as he has compromised
the disputes.
6. Considering the above circumstances, I am satisfied that it would be
in the interest of justice, not to push the parties through full dress trial.
Therefore, the petition is allowed and accordingly FIR No. 1039/2021 of PS
Punjabi Bagh for offence under Section 279/338 IPC as well as proceedings
arising out of the same are quashed. Accompanying application stands
disposed of.
Digitally signed by GIRISH KATHPALIA
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4af
ec45569af3962c6fb4835d435f97626cacc
a, ou=HIGH COURT OF DELHI,CID -
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d
15570996b40f80cbd2eee60402c487965f
f801e26fa, cn=GIRISH KATHPALIA
Date: 2026.01.23 17:25:00 -08'00'
GIRISH
KATHPALIA
GIRISH KATHPALIA
(JUDGE)
JANUARY 23, 2026/ ry
CRL.M.C. 630/2026 Page 2 of 2 pages