RAM CHANDER Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No.232/2024 dtd. 12/10/2024, for offences under Ss. 281/125(a) of Bharatiya Nyaya Sanhita, (BNS) 2023 (corresponding Ss. 279/337 IPC), registered at P.S. Safdarjung Enclave, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) As per the averments appearing in abovesaid FIR, the complainant/ respondent No.2 herein, while driving a motor-cycle was hit by a car and received injuries. At the time of driving of motor-cycle, the complainant was not wearing helmet. Fact remains that, the car driver i.e. petitioner herein, took the complainant to the hospital and got him admitted in AIIMS Trauma Centre.

(3.) Charge-sheet has already been filed but notice is yet to be served upon.