SUMIT BHATTACHARYA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 0969/2020, dtd. 3/10/2020,registered at P.S Bindapur, Delhi under Ss. 419 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per allegations in the FIR, Respondent No. 3, Director of British Academy for English Language (BAFEL), alleged that the petitioner in collusion, engaged in fraudulent activities by establishing and operating a parallel institute under the name "BELS" (British English Language School), thereby using forged documents, misappropriating the name, logo, and goodwill of BAFEL, issuing fake receipts on pretext of affiliation with BAFEL. He also alleged that when petitioner was confronted, he resorted to criminal intimidation, issued threats, and physically assaulted Respondent No.

(3.) and his wife. Subsequently, FIR No. 0969/2020, dtd. 3/10/2020 was lodged at instance of Respondent No. 3 at P.S Bindapur, Delhi under Sec. 419 IPC. 3. During the proceedings, the parties amicably resolved their disputes and executed a Settlement dtd. 8/2/2023 at Delhi Mediation Centre, Karkardooma Courts, Delhi. The copy of Settlement dtd. 8/2/2023 has been placed on record as Annexure P-3.