YUMNAM MARJIT SINGH Vs. STATE AND ANOTHER

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C., 1973 has been filed by the petitioner, namely, Sh. Yumnam Marjit Singh for quashing of FIR No.621/2015, under Section 354D/341/506/509 IPC registered at Police Station IP Estate, Delhi on the basis of a settlement between the petitioner and respondent No. 2 namely, Smt. Okram Birbala Devi.

(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 the complainant/respondent no2 knew the petitioner since school days and used to meet with him and was in a relationship with him, though they used to have some quarrels now and then. The complainant now, after having some disputes with the petitioner does not wish to continue being in a relationship with the petitioner and informed him of the same, subsequent to which the petitioner abused the complainant in filthy language and also threatened her with her life. Further, the petitioner allegedly also threatened the complainant with making some of her pictures public which he has in his possession. The complainant after facing immense agony on account of the behavior of the petitioner got registered the FIR in the present matter.