DEEPAK YADAV 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. 566/2025, dtd. 10/9/2025, registered at P.S Begampur, District Rohini, Delhi under Ss. 3(i)(r)(s) of Schedule Castes And The Schedule Tribes (Prevention of ATRO.) Amendment Act, 2015 and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per averments made in the FIR, Respondent no.2/ complainant was subjected to caste-based abuses and threats by petitioner who hired him on 4/5/2024 to construct a three-storey godown but later failed to pay the remaining Rs.3,66,200.00 after completion in May 2025. FIR No. 566/2025 was lodged at the instance of respondent no. 2 under Ss. 3(i)(r)(s) of Schedule Castes And The Schedule Tribes (Prevention of ATRO.) Amendment Act, 2015 against the petitioner.

(3.) During the course of proceedings, the parties amicably resolved their disputes and the terms of the compromise were reduced into writing in the form of a Mutual Settlement Cum Compromise dtd. 9/10/2025, copy of which has been annexed as Annexure P-3.