MAXWELL 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. 304/2021, dtd. 7/9/2021,registered at P.S Inder Puri, Delhi under Ss. 279/304A IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per allegations, on 6/9/2021 at about 10:15 pm, while driving car no. DL1CV0685 at a fast speed and in rash and negligent manner, petitioner struck the car against scooty no. DL6SAL6431, thereby causing death of driver of the scooty, namely Chetan Prakash and injuries to Shreya Sharma, Soni, and Arpan who were also riding in the car. Accused was arrested and chargesheet under Sec. 279/304A/338 IPC& Sec. 146/149 of Motor Vehicle Act was filed against the petitioner.

(3.) It is submitted that both parties have come to an amicable settlement. The first settlement was arrived at Delhi Mediation Centre, Patiala House Courts on 3/9/2025 which was executed between the wife of the deceased and the petitioner. Since the other legal heirs of the deceased victim and other injured persons were not party to such settlement, another Memorandum of Understanding (MOU) dtd. 19/12/2025 was executed between the petitioner and the legal representatives of the deceased victim and the other injured persons. It is submitted that petitioner has paid the total settlement amount of Rs.21,00,000.00 (Rupees Twenty One Lacs Only) as compensation to respondent no.2 in terms of the settlement. The copies of settlement dtd. 3/9/2025 and MOU dtd. 19/12/2025 are part of the digital record.