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Judgment
Petitioner seeks quashing of FIR No. 0519/2024 dated 01.10.2024, registered at PS Shalimar Bagh, for commission of offences under Section 126/115(2)/79 of Bharatiya Nyaya Sanhita, (BNS), 2023 (corresponding Sections 339/323/509 IPC), along with all consequential proceedings arising therefrom, on the basis of amicable settlement between the parties.
As per the bare averments appearing in the FIR, the alleged incident took place on 01.10.2024, when the petitioner herein i.e. accused was feeding some stray dogs. Her neighbor (respondent No.2 herein) tried to stop her which made her furious and she gave threats to him and assaulted and kicked him and hurled abuses.
Charge-sheet has already been filed.
Fact, however, remains that the parties have been able to resolve all their disputes. This Court has perused the terms of settlement as copy of Memorandum of Understanding (MoU) bearing attestation date as 24.12.2025 has been placed on record.
Respondent No.2 is present in Court. He has been duly identified by his counsel as well as by the IO.
When asked, respondent no.2 submits that the matter has been amicably settled between them and he is no longer interested in pursuing FIR. He claims that he has entered into settlement voluntarily and without any pressure or coercion and would have no objection if FIR in question is quashed.
He also submits that on the basis of complaint made by petitioner herein, one FIR was registered against him and as per abovesaid settlement, the petitioner herein has also agreed to give her no objection for quashing of such connected cross FIR i.e. FIR No. 518/2024.
Petitioner is present in Court and assures and undertakes that she would appear in the abovesaid connected petition for making requisite statement before the Court.
Keeping in mind the facts presented before this court and in particular to facilitate both the sides in maintaining and restoring cordiality, the proceedings deserve to be quashed in exercise of the inherent powers of the Court.
Consequently, to secure the ends of justice, FIR No. 0519/2024 dated 01.10.2024, registered at PS Shalimar Bagh, for commission of offences under Section 126/115(2)/79 of Bharatiya Nyaya Sanhita, (BNS), 2023 (corresponding Sections 339/323/509 IPC), along with all consequential proceedings arising therefrom, quashed.
Original affidavits of the parties be submitted before the learned Trial Court within two weeks.
The petition stands disposed of in aforesaid terms.