LAWS(DLH)-2025-5-87

FARMAN Vs. STATE OF NCT OF DELHI

Decided On May 09, 2025
Farman Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR No. 0013/2025, dtd. 2/1/2025, registered at P.S Kalyanpuri under Sec. 118(1)/3(5) BNS, 2023 and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) On 1/1/2025, a quarrel took place between the Petitioners and the Respondent No.2 whereby the Respondent No.2 sustained minor injuries. Thereafter, Respondent No.2 lodged the aforesaid FIR No. 0013/2025 against Petitioners. The complainant Imran lodged cross FIR No. 0014/2025 under Sec. 118(1)/3(5) BNS, 2023 at PS Kalyanpuri against the Respondent No.2.

(3.) During the proceedings, the parties have amicably resolved their disputes with the intervention close friends and executed a Compromise/Settlement Deed dtd. 17/1/2025. In pursuance of the Settlement, it is submitted that the parties will cooperate and join the proceedings of quashing of the aforesaid FIR and will not file any other complaint against each other. The copy of Compromise/Settlement Deed dtd. 17/1/2025 has been placed on record as Annexure P-3.