JASVINDER SINGH KALSI Vs. STATE OF DELHI

JUDGEMENT

(1.) This petition is filed seeking quashing of the proceedings arising out of FIR No. 78/2003 registered under Sections 354/324/506 IPC, P.S. Kirti Nagar.

(2.) The petitioner No.2 is the complainant and FIR is lodged by her against the petitioner No. 1. As per the allegations in the FIR, the complainant was working with the petitioner No.l as counsellor. On 14.2.2003, the date she lodged the FIR, when she was in the office, the petitioner No.1 at 1.00 PM took her to the two rooms on the backside where he wanted to start a boutique. The alleged incident which took place is narrated in the FIR in the following manner :-

(3.) The matter was investigated into and charge sheet was filed. Arguments were heard and vide order dated 31.5.2004 charge is framed against the petitioner No. 1. The matter is at the stage of evidence.