PANKAJ PANDEY Vs. STATE OF (NCT) OF DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 522/2017, dtd. 14/11/2017, registered at P.S Amar Colony, Delhi under Ss. 354D/506 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per allegations in the FIR, petitioner used to harass respondent no. 2 and make phone calls using filthy language. He threatened to kill her and not allow her to get her married and also threatened to kill her husband too. He also used to call her would be husband from new numbers and threatened to kill her family. He also sent messages on the Facebook ID and SMS of respondent no. 2. Upon the complaint of respondent no. 2, FIR no. 522/2017 was registered under Sec. 354D/506 IPC PS Amar Colony. Chargesheet has since been filed under Sec. 354D/506/509 IPC against the petitioner.

(3.) The learned APP states that charges have been framed only under Sec. 354D/506 IPC.