SANGEETA @SANYOGITA 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. 0499/2021, dtd. 16/12/2021, registered at P.S K.M. Pur, Delhi under Ss. 308 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per averments made in the FIR, on 12/12/2021, Petitioner threw a brick at Respondent No. 2 causing Simple injury. Chargesheet has already been filed and charges have been since framed under Sec. 308 IPC against the petitioner.

(3.) During the course of proceedings, the parties who are sister in laws (Devrani and Jethani) have amicably resolved their disputes and executed a Memorandum of Understanding dtd. 15/5/2025, copy of which has been placed on record as Annexure P-3.