SUMIT Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petition under Article 226 of the Constitution of India read with 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. 265/2021, under Sec. 380 IPC, registered at P.S.: Patel Nagar.

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

(3.) In brief, as per the case of the prosecution, present FIR was registered on 30/6/2021 on the complaint of respondent No.2 who alleged that on 27/6/2021 her watch had been stolen and further cast suspicion on petitioner who had visited her house from Urban Clap. Later on, during the course of investigation, the aforesaid watch was recovered at the instance of the petitioner and the charge-sheet was accordingly filed.