AMAN CHOPRA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the BharatiyaNagarik Suraksha Sanhita, 2023, seeking quashing of FIR No. 469/2024, dtd. 22/9/2024, registered at P.S Gandhi Nagar, District Shahdara, Delhi under Sec. 332(c)/324(4)/351(2)/115(2)/3(5) BNS and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per allegations made in the FIR, On 21/9/2024, Respondent No. 2 was present at Shop No-IX/6303, Jain Mandir Gali, Gandhi Nagar, District Shahdara, Delhi, when Petitioners, forcibly entered the shop and fought with the shop owner and staff. Thereafter, they returned with sticks, vandalized the property and injured some workers and issued threats. FIR No. 469/2024 was lodged at the instance of Respondent No. 2 at P.S Gandhi Nagar, District Shahdara, Delhi under Sec. 332(c)/324(4)/351(2)/115(2)/3(5) BNS against Petitioners.

(3.) During the proceedings, the parties amicably resolved their disputes and executed a Compromise Deed dtd. 16/1/2025, copy of which has been placed on record as Annexure P-2.