MS. N. S. Vs. STATE

JUDGEMENT

(1.) The present Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C., 1973') has been filed on behalf of the Petitioner to quash the FIR No. 494/2021 dtd. 18/8/2021 under Ss. 354(B)/451/509 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC, 1860').

(2.) Facts in brief are that the Petitioner had visited the house of her Bua, Smt. Chander Prabha at her residence at P-3, 2nd Floor, Malviya Nagar, Delhi on 11/8/2021, where she resides with her family, to discuss certain family issues. While the Petitioner was sitting and having her discussion and trying to amicably solve the ongoing family disputes relating to property between her parental family and Bua etc., Smt. Deepika Seth got aggressive and violent with the Petitioner and snatched her phone. She held her hair, slapped her and gave her beatings. Instead of restraining and stopping her daughter, Smt. Chander Prabha along with her husband S.P. Chohdha and maid, also joined her. They forcibly tried to lock her in a room, but eventually did not do so as the Petitioner's Aunty remarked that if they would lock her in a room, she may break things inside. They all were so violent that they banged the Petitioner's forehead on wall by pulling her hair. They pushed her on the bed and sat on the Petitioner for 15-20 minutes and told the maid to twist the Petitioner's fingers. She herself scratched the Petitioner on her neck.

(3.) S.P. Chohdha slapped the Petitioner on her face and helped the other culprits and specially called Saurabh Chohdha i.e., the cousin of Petitioner and son of Chander Prabha who pulled the Petitioner by her breast to make her get up from the bed. He touched her private parts and made unwanted sexual advances. When the Petitioner pushed him back and tried to move out of the room, then Saurabh, Deepika Seth and the maid threw her out of the flat by lifting her. They kept her bag inside and returned her phone by throwing it in the lobby.