SURJEET SINGH 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. 769/2024, dtd. 31/12/2024, registered at P.S Mundka, Delhi under Ss. 289/125(a) BNS (Sec. 287/337 IPC) and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per allegations, on 30/12/2024, hand of respondent no. 2 got compressed in the moulding machine while working in petitioners' factory. There was no glass in the safety door of the machine which resulted in this accident. FIR No. 769/2024 was lodged at the instance of respondent no. 2 under Sec. 289/125(a) BNS against the petitioners.

(3.) It is submitted that respondent no. 2 was employed on 24/12/2024 by the petitioners. The entire medical expenses of around Rs.2,29,000.00 (Rupees Two Lac Twenty Nine Thousand) was borne by the petitioners and respondent no. 2 was duly taken care of his day to day expenses and during this period he was paid salary continuously. It is further submitted that petitioners have borne the expenses of Rs.1,28,000.00 (Rupees One Lac Twenty Eight Thousand) for providing prosthetic hand to respondent no. 2 from rehabilitation clinic and have agreed to pay Rs.5,00,000.00 (Rupees Five Lacs) as compensation. Respondent no. 2 has executed an affidavit dtd. 15/9/2025 that he has been duly compensated and has no objection in case the FIR is quashed.