MOHD. SHAAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed under Sec. 482 Cr.P.C. seeking quashing of FIR No.93/2021 dtd. 7/4/2021, under Ss. 324/34 IPC registered at PS I.P. Estate, Delhi including all proceedings arising therefrom, predicated on a settlement arrived at between the parties.

(2.) Respondent No. 2/Complainant is the brother-in-law of the Petitioners. A matrimonial dispute arose between Respondent No. 2 and sister of the Petitioners, pursuant to which she filed an application under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 against Respondent No. 2 and his family members. With the intervention of friends and well wishers of both parties, matter was amicably settled in April, 2021 and sister of the Petitioners joined the company of Respondent No. 2 and has since been living happily with him.

(3.) Present FIR No.93/2021 was registered at the instance of Respondent No. 2 against the Petitioners on account of an alleged scuffle between them. Subsequently however, parties have settled all their disputes amicably and a Compromise Deed has been executed on 22/5/2023, recording the terms of compromise, a copy of which has been filed along with the petition. It is recorded in the Deed that Petitioners' sister has joined the company of Respondent No. 2 in April, 2021 and is living happily and parties do not want to prosecute the cross FIRs filed against each other. Be it noted that FIR No. 94/2021 has been registered at the instance of Petitioners' sister against Shri Wasim, brother of Respondent No. 2 and is subject matter of a separate petition being CRL. M.C. 6525/2023, in which the said FIR has been quashed by a separate order passed today. Present petition is restricted to quashing of FIR No. 93/2021.