INDERJEET Vs. STATE NCT OF DELHI AND ANR.

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C., 1973 has been filed by the petitioner, namely, Sh. Inderjeet for quashing of FIR No.626/2015, under Section 354/354D/34 IPC registered at Police Station Amar Colony, Delhi on the basis of an amicable settlement between the petitioner and respondent No. 2 namely, Ms. Farzana.

(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 19.05.2015 a quarrel took place between the petitioner and Respondent no. 2. The Respondent no. 2 was coming back after buying a book from the market. While coming back three boys pushed respondent no. 2 by hitting her on her chest. When the Respondent no 2 called her would be husband, those three boys started beating the would be husband of Respondent no. 2 and they were also under the influence of liquor. It is also alleged that the three boys used to harass Respondent No. 2 since long.