ISHAN JOLLY 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. 441/2021, dtd. 5/9/2021, registered at P.S Janakpuri, Delhi under Ss. 354(A)/323/34 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per allegations made in the FIR, on 4/9/2021 around 11:30 pm, respondent no. 2 was physically assaulted by petitioners while returning home at night. Petitioners were later apprehended by brother of respondent no. 2 where a scuffle broke between them, resulting in injuries. Chargesheet has since been filed 354(A)/323/34 IPC against the petitioners.

(3.) During the course of proceedings, the parties amicably resolved their disputes and executed a Settlement Agreement dtd. 11/8/2023. copy of which has been annexed as Annexure C.