RAMEZ FAQIRI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed seeking quashing of:

(2.) The aforesaid FIR was registered on 10/9/2021, based on the complaint of the respondent no.2 (complainant) that the petitioner had physically abused/molested her and the respondent no.3 on 13/7/2021. Subsequently, the charge sheet was filed against the petitioner on 2/12/2021, under Ss. 354/509 of the IPC.

(3.) Notice in the present petition was issued by the predecessor bench on 11/4/2023. Vide order dtd. 21/8/2023, passed by this Court, an early hearing application filed on behalf of the petitioner was allowed and the Trial Court was requested to pass an order on charge.