DEEPA CHAWLA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 BNSS seeking the quashing of the FIR no. 0076/2025 registered on 10/2/2025 under Sec. 420/457/468/471/34 IPC at PS Naraina and all the proceedings emanating therefrom.

(2.) As per averments made in the FIR, petitioners created forged and fabricated documents for property bearing No. G-183, Naraina Vihar, after the death of the actual owner. Petitioner no, 1, initially a tenant under a registered rent agreement, stopped paying rent from April 2023 and continues to occupy the property illegally which belonged to respondents. FIR was lodged at the instance of respondent no. 2 under Ss. 420/467/468/471/34 IPC against the petitioners.

(3.) During the pendency of the proceedings both the parties entered into Memorandum of Understanding dtd. 3/7/2025 and settled their disputes. It is submitted that the parties have amicably settled their property dispute concerning the "third floor of G-183, Naraina Vihar", with the petitioners by vacating the premises and have handed over possession upon receiving Rs.6,00,000.00 (Rupees Six Lacs Only) from the Respondents as per the schedule in the settlement. A copy of the Memorandum of Understanding dtd. 3/7/2025 has been placed on record which is annexed as Annexure P2 (Colly).