CHANDAN SINGH Vs. STATE

JUDGEMENT

(1.) The instant writ petition under Sec. 482 Cr.P.C has been filed for quashing FIR No.94/2015 dtd. 4/2/2015, registered at Police Station Pandav Nagar for offences under Ss. 452/354/354A/354D IPC on the ground that the parties have entered into an amicable settlement. The respondent No.2 is the complainant.

(2.) It has been alleged in the FIR that the petitioner has molested and outraged the modesty of the complainant/respondent No.2. It has also been alleged that the petitioner/accused has harassed her by sending messages and making phone calls, and also threatened her with dire consequences. Thus, on the said complaint of the respondent No.2/complainant, the instant FIR was registered.

(3.) It is stated that the parties have settled all their disputes amicably before Delhi Mediation Centre, Karkardooma Courts, Delhi. A copy of Settlement Deed dtd. 13/12/2019 has been annexed with the petition as annexure P-2. As per the settlement, the petitioner has agreed to pay a sum of Rs.25,000.00 to the complainant/respondent No.2 towards full and final settlement. It is stated that the complainant/respondent no.2 does not have any objection to quashing of the FIR and all proceedings emanating therefrom in terms of the aforesaid settlement.