SANDEEP KAPOOR Vs. STATE (GOVT OF NCT DELHI)

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The Application stands disposed of.

(3.) Petition under Sec. 482 or under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'B.N.S.S.') has been filed on behalf of the Petitioner, Sandeep Kapoor for quashing of FIR No. 0324/2017 under Sec. 287/337/338 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at Police Station GTB Enclave, in terms of the Settlement between the parties vide Memorandum of Settlement (MOU) dtd. 6/12/2018.