SAGAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) CRL.M.A. 19843/2024 Exemption allowed, subject to just exceptions. Application stands disposed of. CRL.M.C. 5193/2024 & CRL.M.A. 19842/2024 Petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioner for quashing of FIR No. 0393/2021, under Ss. 354A/354D/506/509 IPC, registered at P.S.: Ranjit Nagar and proceedings emanating therefrom.

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

(3.) In brief, as per the case of prosecution, present FIR was registered on 17/10/2021 on complaint of respondent No. 2, who alleged that petitioner used to follow her and make gestures. She further alleged that petitioner used to call respondent No. 2 to establish physical relations with him and further, threatened to kill her on refusal.