SHAHIDA PARVEEN CLAYTON 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.402/2025, dtd. 19/8/2025, registered at PS Jamia Nagar, Delhi under Sec. 115(2)/126(2)/74/79/3(5) BNS (323/341/354/509/34 IPC) and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) Both parties are neighbours. As per allegations made in the FIR, on 4/8/2025 respondent no.2/complainant and her family members were physically and verbally assaulted by petitioners. FIR No. 402/2025 was lodged at the instance of respondent no. 2 under Sec. 115(2)/126(2)/74/79/3(5)BNS against the petitioners.

(3.) During the proceedings, the parties amicably resolved their disputes before this court and executed a Compromise Deed dtd. 30/10/2025, copy of which has been annexed as Annexure P-2.