RANBIR S ARORA Vs. STATE & ANR

JUDGEMENT

(1.) The petitioners Ranbir S. Arora and Aditya Chopra seek quashing of the complaint dated 03.10.2009 of which cognizance has been taken under Sections 354/323/509/34 of the IPC. On 16.10.2010, summons had been issued to the petitioners. On 03.09.2012, the matter was referred to the Delhi High Court Mediation and Conciliation Center hoping that the parties could arrive at an amicable settlement but no settlement could be arrived at. This was reported vide order dated 12.12.2012.

(2.) Record shows that a complaint was made by "KS" on 03.10.2009. She was an airhostess and was on a flight IC-884 operating from Sharjah to Delhi via Lucknow. Captain Ranbir Arora was the pilot and Aditya Chopra was his co-pilot. As per the complaint, the complainant had gone to wish the pilot and co-pilot as per protocol; they were unprofessional and misbehaved with her. After taking-off, the captain called her inside; she was accompanied by Amit Khanna (cabin crew). Captain Ranbir Arora used abusive language against her; the co-pilot Aditya Chopra also got up from his seat and tried to hit Amit; to calm the situation, the complainant and Amit walked out. On this Captain Ranbir Arora pushed the complainant on her chest and again used abusive language; her arm got bruised.

(3.) Arguments have been addressed.