Vikram Singh vs State Nct Of Delhi And Ors

$~75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
th
Date of Decision: 25 August, 2026
# CNR No. DLHC011090082025
+ CRL.M.C. 476/2026
VIKRAM SINGH .....Petitioner
Through: Mr. Sunil Kumar Chaturvedi, Ms.
Vatsalya, Advocates along with
petitioner.
versus
STATE NCT OF DELHI AND ORS
.....Respondent
Through: Mr. Sunil Kumar Gautam, APP with
SI Rahul.
Ms. Khushboo Chaudhary, Mr. Rahul
Maurya, Advocates for R-2.

CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)

1. Petitioner herein seeks quashing of FIR No. 312/2025 dated
16.07.2025, registered at Police Station Sangam Vihar, Delhi, for commission
of offences under Sections 290/106(1) Bharatiya Nyaya Sanhita, (BNS), 2023
(corresponding 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 allegations appearing in abovesaid FIR, construction work
was being carried out at House No. H-16/ 1796, Sangam Vihar, New Delhi.
The contract with respect to abovesaid construction had been given to Hakesh
(father of Raju Kumar-respondent No.2). FIR is based upon the report lodged
by Raju Kumar, who claimed that plaster work was to be carried out and there
Signature Not Verified
CRL.M.C. 476/2026 1

Signed By:SONIA
THAPLIYAL
Signing Date:29.08.2026
15:06:16

was a transformer in front of the abovesaid property and despite the fact that
they had apprised the owner of the house that there is a chance of
electrocution because of the close proximity of the abovesaid transformer,
they were asked to complete the work. When Gauri Shankar (deceased
herein) climbed over, he came in contact of the transformer, which resulted in
his getting electrocuted. He was, immediately, taken to hospital where he,
unfortunately, died.
3. As per the allegations, the incident had taken place as the owner of the
property had not taken requisite steps and had not provided any safety equipment
to the workers.
4. Charge-sheet has yet not been filed and the matter is under investigation.
5. Fact, however, remains that the quashing is being sought for the reason
that the matter has been amicably settled between the parties and have entered
into comprehensive Settlement Deed dated 10.11.2025.

6. Copy of such Settlement Deed has also been placed on record.
7. The settlement is with the legal representatives of the deceased worker.
8. The affidavits of informant Raju Kumar and legal representatives of the
deceased worker are on record and they have ‘ no objection ’ to quashing of FIR
in question.
9. When the present petition was taken up by this Court on 23.07.2026, the
following facts were recorded:-
“1. The unfortunate incident in question led to the death of one Mr.
Gauri Shankar Thakur. T he settlement has now taken place between
his surviving LRs and the accused.
2. On the last date, when the matter was taken up, the prosecution
was directed to verify about the details of surviving LRs.
3. Fact, however, remains that such report has still not been
furnished.
4. Learned counsel for parties submit that the deceased is survived
by his widow and one minor child. Such widow- Rekha Devi is
Signature Not Verified
CRL.M.C. 476/2026 2

Signed By:SONIA
THAPLIYAL
Signing Date:29.08.2026
15:06:16

present in Court.
5. The FIR in question was lodged at the instance of Raju and he is
also present in Court. The Court has made queries from him and he
states that he would have no objection to the quashing of the FIR. He,
admittedly, did not suffer any injury in the incident in question. He
would be at liberty to join the proceedings through
video-conferencing.
6. Let the verification report be filed by police by the next date of
hearing and the financial capacity of the accused be also assessed
and the report to that effect be also furnished.
7. Learned counsel for petitioner, however, in all fairness, submits
that, without prejudice to their rights and contentions, they are ready
to hand over the settlement amount of Rs. 2,50,000/- by way of
demand draft to the widow of Mr. Gauri Shankar Thakur. Such
Demand Draft has been received by her in the presence of her counsel
and she also reiterates that she has, voluntarily, entered into settlement
with the petitioner and would have no objection to the quashing of the
FIR. She would also be at liberty to join the proceedings through
video-conferencing on the next date of hearing.
8. List on 25.08.2026.”

10. In terms of the abovesaid direction, a verification report has been
submitted, indicating about the financial capacity of the accused i.e. petitioner
herein. Details of LRs have also been verified.
11. Respondent No.3 is present in-person today also and has been identified
by IO as well by her counsel.

12. When asked, respondent No.3 reiterated the term of settlement as
recorded in Settlement Deed dated 10.11.2025 and submits that such settlement
has been arrived at out of her own free will and volition, without any coercion
and undue influence from any corner whatsoever. She states that she has already
received the settlement amount of Rs.2,50,000/- and would have „no objection ’
to the quashing of FIR in question. During course of arguments, petitioner has,
however, made another payment of Rs. 50,000/- to respondent No.3 by way of
cheque of even date, drawn on Punjab National Bank, in her name.
13. The copy, thereof, has been retained on record.
Signature Not Verified
CRL.M.C. 476/2026 3

Signed By:SONIA
THAPLIYAL
Signing Date:29.08.2026
15:06:16

14. Petitioner, who is present in Court, assures that the cheque would be duly
honoured, on its presentation.
15. In view of the settlement arrived at between the parties, continuing with
criminal proceedings would serve no useful purpose. Accordingly, exercising
inherent powers vested in this Court under Section 528 of Bharatiya Nagarik
Suraksha Sanhita, 2023 (BNSS), it is deemed appropriate to quash the instant
FIR.
16. Consequently, to secure the ends of justice, FIR No. 312/2025 dated
16.07.2025, registered at Police Station Sangam Vihar, Delhi, for commission
of offences under Sections 290/106(1) Bharatiya Nyaya Sanhita, (BNS), 2023
(corresponding Sections 288/304A IPC) , along with all consequential
proceedings arising therefrom, quashed.
17. Settlement Deed dated 10.11.2025 and original affidavits of the parties,
copies of which have been placed on record in the present proceedings, shall

be submitted to the concerned SHO/I.O. within four weeks from today.
18. The petition stands disposed of in aforesaid terms.


(MANOJ JAIN)
JUDGE
AUGUST 25, 2026 /sw/sa
Signature Not Verified
CRL.M.C. 476/2026 4

Signed By:SONIA
THAPLIYAL
Signing Date:29.08.2026
15:06:16