LAISHRAM PREMILA DEVI Vs. STATE

JUDGEMENT

(1.) Crl.M.A.2683/2021(Exemption) in CRL.M.C. 533/2021 Crl.M.A.2684/2021(exemption) in CRL.M.C. 534/2021 Allowed, subject to all just exception. CRL.M.C. 533/2021 CRL.M.C. 534/2021

(2.) Crl.M.C. 534/2021 has been filed for quashing FIR No.238/2017 dated 12.05.2017, registered at Police Vasant Kunj(North), New Delhi for offences under Sections 509, 506, 323, 341, 354, 354A and 34 IPC.

(3.) The complainant in the said FIR is the accused in CRL.M.C. 533/2021. The allegation in this FIR is that the petitioners herein have committed offences punishable under Section 354 IPC i.e. assault or use of criminal force to woman with intent to outrage her modesty. The parties in all the FIRs are residents of 95/9, Kisangarh, Vasant Kunj, Delhi, and are neighbours.