MUKESH SWAMI 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. 561/2021, dtd. 6/12/2021, registered at P.S Gandhi Nagar, District Shahdara, Delhi under Ss. 341/354 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per allegations in the FIR, while respondent no. 2 and her son were going on a scooty, suddenly the petitioner came in front of their scooty, resulting in collision. Petitioner took away the key of the scooty and caught respondent no. 2 and pushed her. FIR no. 561/2021 was lodged at the instance of the respondent no. 2 under Sec. 341/354 IPC. It is submitted that charge sheet has since been filed.

(3.) During the course of proceedings, the parties amicably resolved their disputes and the terms of the compromise were reduced into writing in the form of a Settlement Deed/Agreement dtd. 18/9/2025, copy of which has been annexed as Annexure P-4.