PRATEEK RAJ MATHUR 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. 217/2024, dtd. 2/8/2024, registered at P.S RK Puram, Delhi under Ss. 354/354A/323/342/501/509 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) The Factual matrix giving rise to the instant complaint is that the complainant, separated from her husband (petitioner No.1) since August 2023, was lured to Hyatt Regency on 4/6/2024 by Juan Petros Markau, who had falsely posed himself as a UNICEF employee met the complainant at April expo under pretext of finalizing a business deal. Petitioner No. 1 who had booked the room and arrived at the hotel room with Chinu and one another wherein the accused persons assaulted her, confined her, and outraged her modesty. The accused persons filmed her for blackmailing her later for defaming her family. Hotel CCTV and PCR police confirmed conspiracy and FIR 217/2024 under Ss. 354/354A/323/342/501/509 IPC registered at PS RK Puram at the instance of respondent No. 2. Chargesheet has since been filed under Sec. 354/354A/323/342/501/509/120B/34 IPC.

(3.) During the pendency of proceedings, the parties amicably resolved their disputes before the Delhi State Legal Service Authority and the terms of settlement were written in the form of a Settlement Agreement/Compromise dtd. 20/11/2024. It is submitted that the petitioners and the respondent no. 2 have unconditionally settled their disputes as per the schedule in the settlement. Copy of the Settlement Agreement dtd. 20/11/2024 has been annexed as Annexure P-3.