KUMAR SHANU 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. 492/2021, dtd. 24/10/2021, registered at P.S Gandhi Nagar, District Shahdara, Delhi under Ss. 323/341/506/34 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per allegations in the FIR, the scooty driven by petitioner no.2 collided with respondent no. 2 resulting in an altercation. Petitioner no. 2 called his brother i.e. petitioner no. 1 and they pulled the hair of respondent no. 2 and gave him slaps and leg blows and also threatened to kill him. FIR no. 492/2021 was lodged at the instance of respondent no. 2. It is submitted that charge sheet has since been filed and charges have been framed.

(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.