TUSHAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioner herein seeks quashing of FIR No.0004/2026 dtd. 6/1/2026, registered at P.S. Sector 23 Dwarka, for commission of offences under Ss. 115(2)/126(2)/351(2) of Bharatiya Nyaya Sanhita, (BNS), 2023 (corresponding Ss. 323/341/506 IPC), along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) The abovesaid FIR was registered on the basis of complaint of one Mr. Narender Sharma (respondent No.2 herein), who was posted as security guard at Akshardham Apartments, Sector 19 Dwarka, New Delhi.

(3.) On the date of the incident, i.e., 6/2/2026, a dispute arose between the Petitioner and respondent Nos. 2 and 3 regarding the entry of the Petitioner's car into the society premises, as the vehicle did not bear the requisite society sticker on its windshield, owing to which it was stopped at the gate. The accused, who was on wheels, got annoyed because of the abovesaid act of the complainant and started abusing him and, eventually, threatened him and assaulted him.