ANURAG NANDA Vs. STATE

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioners for quashing of FIR No. 18/2014, under Ss. 354A/504/509 IPC registered at P.S.: Subzi Mandi and proceedings emanating therefrom.

(2.) Issue notice. Learned APP for the State and learned counsel for respondent No.2 alongwith respondent No.2 appear on advance notice and accept notice.

(3.) In brief, as per the case of the petitioners, present FIR was registered on complaint of respondent No.2 who alleged that on 20/1/2014 while she was present in her balcony, there was an altercation as the petitioners alleged throwing of garbage by respondent No.2, which was followed by assault and eve-teasing by the petitioners.