VED PRAKASH SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner has preferred this CRMP under Section 482 of the Code of Criminal Procedure (in brevity Cr.P.C.) for quashing the FIR.No.101/2019 registered at Police Station Dondi Lohara and all consequential proceedings therewith in the interest of justice.

(2.) In brief petitioner's case is that respondent No. 2/complainant had lodged a report in PS Dondi Lohara on 16.06.2019 against the petitioner alleging that on 19.04.2019 and 08.06.2019 petitioner who is her brother in law (gainer) pressed her breast, gave threats to kill. An FIR.No.0101/2019, under Sections 354, 354-A(1)(i), Indian Penal Code (hereafter called as 'IPC') was registered against him. In the mean time he and respondent No.2 amicably settled dispute.

(3.) Counsel for the respondent No.2 conceded that respondent No.2 and petitioner have arrived at compromise.