LOKESH Vs. STATE, NCT OF DELHI & ANR

JUDGEMENT

(1.) Present petition is received on transfer.

(2.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.255/2015 registered at Police Station Najafgarh, Delhi for the offences punishable under Sections 354/354B IPC & the consequential proceedings emanating therefrom against him.

(3.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, Ms.Geeta due to some misunderstanding and thereafter, good sense prevails and she has settled the issues with the petitioner vide settlement deed dated 06.07.2015. Petitioner Yogesh is brother-in-law of respondent No.2. She also made a complaint against her husband and in-laws which culminated in registration of the FIR No.294/2015 at PS Najafgarh, Delhi. Thereafter, the complainant and brother of petitioner herein started living together as husband and wife due to which she had withdrawn the case against the petitioners which has been allowed by this Court today itself in Crl.M.C.No.2933/2015. Thus, respondent No.2 does not wish to pursue case against the petitioner as well.