SATENDER SHARMA Vs. STATE AND ORS.

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Satender Sharma for quashing of FIR No. 71/2010 dated 02.04.2010, under Sec. 363 IPC registered at Police Station K.N. Katju Marg on the basis of the mediation report of Delhi Mediation Centre, Rohini District Courts, Delhi arrived at between the petitioner and the respondent no.2, namely, Smt. Suman Gupta on 21.12.2012.

(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 of the FIR in question by her counsel.

(3.) The factual matrix of the present case is that the complainant lodged the FIR in question on the allegation that on 30.03.2010, at about 4:30 pm, Swati i.e. the daughter of the complainant left the house without any information and did not return back. The complainant searched for her but could not locate her. The complainant suspected that someone has mislead her daughter and kidnapped her.