MOHD. YASIR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita ,seeking quashing of FIR No. 325/2022, dtd. 4/9/2022, registered at P.S Shaheen Bagh, Delhi under Sec. 308 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per allegations in the FIR, petitioner caused head injury to respondent no. 2 with an iron pipe. Charge-sheet has been filed before the Trial Court and charge under Sec. 308 IPC has since been framed against the petitioner.

(3.) During the proceedings, the parties amicably resolved their disputes and executed a Memorandum of Understanding dtd. 27/1/2025. The copy Memorandum of Understanding dtd. 27/1/2025 has been placed on record as Annexure P-3.