SHERU GUPTA 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. 222/2016, dtd. 21/5/2016, registered at P.S Swaroop Nagar, Delhi under Ss. 323/506/34 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per averments made in the FIR, on 21/5/2016, petitioners physically assaulted Respondents No. 2 and 3 after being confronted about threatening sister's son of Respondents No. 2 and 3 at her residence. Subsequently, FIR No. 222/2016, dtd. 21/5/2016 was lodged at instance of Respondent No. 2 at P.S Swaroop Nagar, Delhi under Sec. 323/506/34 IPC. Chargesheet has already been filed and charges have since been framed under Ss. 323/326/506/34 IPC.

(3.) During the course of proceedings, the parties amicably resolved their disputes and Respondents have given their No Objection Affidavit dtd. 8/5/2025. The copy of the No Objection Affidavit dtd. 8/5/2025 has been placed on record as Annexure C.