MOHIT 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. 0377/2023, dtd. 4/6/2023, registered at P.S Mandwali Fazalpur, Delhi under Ss. 323/341/354/506/509/34 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per averments made in the FIR, on 4/7/2023, Respondent No. 3 residing in Ganesh Nagar, Delhi, alleged that during a panchayat held at Dhobi Ghat he along with Respondent No. 2 were subjected to harassment by petitioners who abused, assaulted and tried to drag her towards a dustbin. Subsequently, FIR No. 0377/2023, dtd. 4/6/2023 was lodged at instance of Respondent No. 3 at P.S Mandwali Fazalpur, Delhi under Sec. 323/341/354/509/34 IPC. Chargesheet has since been filed under Sec. 323/341/354/506/509/34/354B IPC against the petitioners.

(3.) During the course of proceedings, the parties amicably resolved their disputes and executed a Settlement Agreement dtd. 8/7/2025 at Delhi Mediation Centre, Rohini District Courts, Delhi. In view of the aforesaid settlement, Petitioner No. 1 and Respondent No. 2 got divorced vide order dtd. 13/11/2024 under Sec. 13B(1)/(2) of HMA. The copy of Settlement Agreement dtd. 8/7/2025 has been placed on record as Annexure P-3.