SUMAN 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.310/2019, dtd. 28/9/2019, registered at P.S Lajpat Nagar, Delhi under Ss. 323/341/34 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per averments made in the FIR, on 10/7/2019 Respondent no. 2 and his brother were physically assaulted by petitioners, linked to an ongoing multi-family land dispute pending in Saket Court thereby causing injuries.Chargesheet has since been filed under Ss. 323/341/34 IPC against the petitioners.

(3.) During the course of proceedings, the parties amicably resolved their disputes and the terms of settlement have been reduced in the form of a Memorandum of Understanding dtd. 25/5/2025, copy of the same has been annexed as Annexure P-3.