ABHAY GAHLOT Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 469/2020, dtd. 5/10/2020, registered at P.S North Rohini, District Rohini, Delhi under Ss. 279/337 IPC & 119 of Motor Vehicle Act, 1954 and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per allegations made in the FIR, On 5/10/2020 at around 1:25-1:30 AM, respondent no. 2's white Honda City (HR 10S 0908) was hit by a petitioner's Toyota Fortuner (DL 2FHD 0088) when he jumped a red light while respondent no. 2 proceeded on green, causing his car to collide with a divider and thereby causing injuries. Chargesheet has since been filed under Sec. 279/337 IPC & 119 of Motor Vehicle Act, 1954 against the petitioner.

(3.) It has been submitted that during the course of proceedings, the parties amicably resolved their disputes before the Motor Accident Claims Tribunal, Rohini Courts and in terms of the award dtd. 27/5/2024 passed by the tribunal, petitioner has paid the settlement amount of Rs.55,000.00 (Rupees Fifty Five Thousand only) to respondent no. 2 and Insurance company has deposited Rs.5,000.00with MACT. Copy of the Award dtd. 27/5/2024 has been annexed as Annexure P3.