RAMASHISH Vs. STATE (NCT OF DELHI) & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Ramashish for quashing of FIR No.237/2014 dated 07.04.2014, under Sections 363/366 IPC registered at Police Station Timarpur on the basis of the settlement arrived at between the petitioner and respondent no. 2, namely, Sh. Uday Raj on 18.05.2016.

(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 his counsel.

(3.) The factual matrix of the present case is that on 07.04.2014, the complainant's daughter namely Meena @ Guddan aged 16 years went to the market and brought new slippers, anklet and some other stuff. At around 6.30, she told the complainant that she is going for bath and went to bathroom near the hand pump. At around 7 when she did not return, the complainant went to look for her. Complainant's daughter/ Meena was not there and her old clothes were lying there and new clothes were missing. The complainant apprehended that she had been enticed and taken away by someone.