KENNETH ONYEMA Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) 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. 762/2022 under Ss. 354/354D/341/506/509 IPC registered at P.S.: Burari and the proceedings emanating therefrom. Sec. 14 of the Foreigners Act, 1946 was subsequently invoked by the prosecution, since the petitioner was not in possession of a valid visa.

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

(3.) In brief, as per the case of the prosecution, present FIR was registered under Ss. 354/354D/341/506/509 IPC on the complaint of respondent No.2 who alleged that on 27/9/2022 at about 8:15-30 pm as well as on an earlier occasion, petitioner blocked the path of respondent No.2/complainant. Further when the petitioner was asked to give passage, he threatened the complainant and stared at her.