SUJEET Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023& Sec. 482 Cr.P.C., seeking quashing ofFIR No. 391/2023, dtd. 17/8/2023,registered at P.S Baba Haridas Nagar, New Delhi under Sec. 354C/506/509 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) Respondent No. 2 submits that she developed a consensual sexual relationship with Petitioner who was already married. Petitioner allegedly took obscene photographs of the complainant and later threatened to share them, demanding ?5,00,000 and making threats to her andher family. Thereafter, Respondent No. 2 filed FIR No. 391/2023, dtd. 17/8/2023, at P.S Baba Haridas Nagar, New Delhi under Sec. 354C/506/509 IPC. Chargesheet was filed on 28/10/2024 and the criminal case against the Petitioner is pending at the stage of charge.

(3.) During the proceedings, the parties amicably resolved their disputes and executed a Memorandum of Understanding dtd. 3/7/2025. The copy of Memorandum of Understanding dtd. 3/7/2025has been placed on record on Pg. 53 of the Paperbook.