UMESH AGRAWAL Vs. STATE OF C.G.

JUDGEMENT

(1.) Petitioner has filed this writ petition seeking quashment of FIR registered against him in Police Station- Kotwali, Raigarh, District Raigarh under Crime No.595 of 2022 and all connected criminal proceedings pursuant to FIR.

(2.) Learned counsel for the petitioner would submit that respondent No.2 has lodged report in concerned police station making allegation that on 2/6/2021 at about 11:00 AM when prosecutrix went to office of the petitioner, he caught hold of her hands and has touched her body with ill intention. The incident was reported to concerned police station, based upon which, offence under Sec. 354 of IPC was registered. Except this, there is no other dispute between the parties and during pendency of the investigation, a settlement has been arrived at between the petitioner and complainant/respondent No.2. He also contended that respondent No.2 has executed an affidavit before the Notary in this regard specifying that she does not want any further proceedings on her complaint filed in the police station- Kotwali, Raigarh. After filing of this petition, based on ground raised, this Court directed the petitioner and respondent No.2 to appear before the Additional Registrar (Judicial) for recording their statement, pursuant to which statement of parties were recorded, wherein the prosecutrix stated that she has entered into settlement without any pressure and she does not want any further proceedings or action on the FIR registered under Crime No.595 of 2022 for offence punishable under Sec. 354 of IPC on her complaint.

(3.) Learned counsel for the State as also counsel for respondent No.2 do not dispute the submission of learned counsel for the petitioner with regard to execution of affidavit and the statement of the prosecutrix recorded before the Additional Registrar (Judicial) stating that she does not want further action or proceedings on her complaint registered by Police Station -Kotwali, Raigarh.