SUMIT 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.152/2025, dtd. 13/3/2025, registered at P.S Naraina, Delhi under Ss. 118(1)/3(5) BNS (324/34 IPC) and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per allegations, petitioners assaulted respondent no. 2 with a sharp object. FIR no. 152/2025 was lodged at the instance of respondent no. 2 under Sec. 118(1)/3(5) BNS against the petitioners. It is submitted that charge sheet has since been filed under Sec. 117(2) BNS.

(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 Compromise Deed dtd. 23/5/2025. It is submitted that petitioners have paid the entire settlement amount of Rs.60,000.00 (Rupees Sixty Thousand only) to respondent no. 2. Copy of Compromise Deed dtd. 23/5/2025 has been annexed as Annexure B.