INDERJEET Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioner for quashing of FIR No.0546/2016, under Ss. 352/354A/506/509 IPC, registered at PS: Patel Nagar and proceedings emanating therefrom.

(2.) In brief, as per the case of prosecution, present FIR was registered against the petitioner on complaint of respondent No.2 who is niece of the petitioner. Respondent No. 2 alleged that she was harassed by the petitioner alongwith his wife and was assaulted on 11/11/2016.

(3.) Learned counsel for the petitioner submits that both petitioner as well as respondent No.2/complainant are closely related and FIR was lodged on account of minor differences on family issues. He further submits that family disputes have been amicably settled between the parties in terms of Settlement Deed dtd. 22/4/2024.