ANUP KANT SAHAY Vs. STATE

JUDGEMENT

(1.) The present petition under Section. 482 Cr.P.C has been filed by the Petitioner, namely, Sh. Anup Kant Sahay for quashing of FIR No. 669/2013, under Sec. 354(D) Penal Code registered at Police Station Okhla, Delhi on the basis of a mediation executed between him and respondent No. 2 namely Ms. Shipra Verma upon the intervention of the Mediation Centre, Saket Courts, New Delhi.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that the respondent present in the Court has been identified to be the complainant in the FIR in question.

(3.) The factual matrix of the present case is that on 07.11.2013 the accused/petitioner resigned from the company where he worked along with the complainant/respondent No. 2. Subsequently, the accused/petitioner started following the complainant/Respondent no. 2 every time and kept calling her asking her to marry him. The accused/petitioner was persistent with calling and sending SMS to the complainant, fearing which the complainant/Respondent no. 2 got registered the FIR in this present matter.