NITIN SAXENA Vs. STATE

JUDGEMENT

(1.) The present petition is filed by the petitioner under Section 482 of the Cr.PC, praying inter alia for quashing of FIR No. 302/2008 lodged by the respondent No. 2/complainant against the petitioner under Section 354 IPC, registered with Police Station: Aman Vihar, Delhi.

(2.) Counsel for the petitioner states that the incident of sexual harassment, which was complained of by respondent No. 2/complainant against the petitioner, took place in the year 2008, when she and the petitioner were both studying in an engineering institute. He submits that the petitioner is a young man, aged 23 years and after completing his education, is gainfully employed with a reputed private company and continuation of the present case against the petitioner shall ruin his career. He further states that the petitioner is genuinely repentant and has tendered an apology to the respondent No. 2/complainant for his misconduct and he assures the Court that he shall never indulge in such reprehensible behavior in future.

(3.) Counsel for the petitioner also draws the attention of this Court to the Compromise Deed dated 20.08.2010, executed between the parties to state that they have arrived at a settlement of their own free will and volition with the intervention of the respective parents of the parties and they have amicably settled all their inter se disputes. It is, therefore, requested that the present FIR be quashed. Respondent No. 2/complainant is present in Court and states that ever since the date she lodged the aforesaid complaint against the petitioner, he has not tried to approach her or misbehave with her. She further states that she is not under any pressure from any quarter and has voluntarily agreed not to press the FIR lodged by her against the petitioner.