SUNITA DEVI Vs. STATE GOVT OF NCT DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 294/2022, dtd. 11/3/2022, registered at P.S New Ashok Nagar, Delhi under Ss. 289/337 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per the FIR, Respondent No. 2 alleged that on 9/3/2022, Petitioner No. 1 (Mother in Law) and Petitioner No. 2 (Aunt in Law) deliberately unleashed their pet dog on her, causing dog bite injury. Thereafter, Respondent No. 2 filed FIR No. 294/2022, dtd. 11/3/2022, at P.S New Ashok Nagar, Delhi under Sec. 289/337 IPC.

(3.) During the proceedings, the parties amicably resolved their disputes and Petitioner No. 1's son executed a Settlement Agreement dtd. 29/5/2025 with Respondent No. 2. In pursuance of the settlement Petitioner No. 1's son and Respondent No. 2 agreed to dissolve their marriage by mutual consent. It is submitted that son of Petitioner No. 1 has paid an amount of Rs.10,00,000.00 (Rupees ten lacs only) to Respondent No. 2 as per the schedule mentioned in the Settlement Deed. It is also agreed that balance amount of Rs.10,00,000.00 (Rupees ten lacs only) would be paid at the time of second motion and Respondent No. 2 would hand over the house keys and would not make any future claims. The copy of Settlement Agreement dtd. 29/5/2025 has been placed on record as Annexure P-3.