KHUSBHOO GOSWAMI Vs. STATE NCT 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. 0035/2023, under Sec. 500/509 IPC, registered at P.S.: Cyber Police Station East, District East, Delhi and proceedings emanating therefrom.

(2.) In brief, as per the case of the petitioner, obscene messages were received by respondent No.2 on her Instagram account on 2/6/2023 from an unknown ID. The aforesaid ID was tracked and found to be of petitioner. FIR was accordingly registered under Ss. 500/509 IPC at Cyber Police Station East, District East, Delhi. Sec. 67 of IT Act was subsequently invoked.

(3.) Learned counsel for the petitioner submits that respondent No.2 is the sister of petitioner's former husband namely, Abhishek Atri, and matter has been amicably settled between the petitioner and respondent No. 2 vide Settlement Deed dtd. 28/2/2024.