HAWA SINGH Vs. STATE

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioner, namely, Sh. Hawa Singh for quashing of FIR No.361/2011 dated 14.12.2011, under Sec. 354 Penal Code registered at Police Station Nangloi on the basis of the settlement/agreement arrived at Delhi Mediation Centre, Tis Hazari Courts, Delhi respondent No. 2 namely, Smt. Meenakshi dated 28.07.2016.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that the respondent No. 2 present in the Court has been identified to be the complainant/first-informant in the FIR in question by SI Roshan Lal.

(3.) The factual matrix of the present case is that on 14.12.2011, the complainant had gone to visit her maternal house and her mother had brought her niece Megha, aged 4 years, from school. At about 1 p.m. the accused/petitioner allegedly enticed the niece of the complainant with peanuts to the side of the house and started unzipping his pants with the intention of inserting his finger in her private parts. The child started crying; hearing which, the complainant came out and saw the accused/petitioner having the child sit on his lap with his pants unzipped.