MOHD. FAISAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 283/2022, dtd. 7/7/2022, registered at P.S Jamia Nagar, Delhi under Ss. 323/341/427/34 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per the allegations in the FIR, on 7/7/2022 around 11:30 p.m., respondent no. 2/ complainant was allegedly assaulted by petitioners with sticks and iron rods over a road dispute, causing injuries over his head and fingers. The scooty and phone of respondent no. 2 were also damaged. FIR No. 283/2022 was lodged at the instance of respondent no. 2 at PS Jamia Nagar under Sec. 323/341/427/34 IPC against the petitioners. Chargesheet has since been filed.

(3.) During the course of proceedings, the parties amicably resolved their disputes and the terms of settlement were written in the form of a Memorandum of Settlement dtd. 28/4/2025, copy of which has been annexed as Annexure P-7.