DEEPAK YADAV Vs. STATE

JUDGEMENT

(1.) The present writ petition under Art. 226 of the Constitution of India read with Sec. 482 Crimial P.C. has been filed by the petitioner, namely, Deepak Yadav for quashing of FIR No.0237/2017, under Sections 279/509 Penal Code registered at Police Station Vasant Kunj, Delhi on the basis of a settlement arrived at between the petitioner and Respondent No. 2, namely, Smt. Akanksha Vir Chauhan.

(2.) Learned Additional Standing Counsel (Crl.) 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 the advocate for Respondent No.

(3.) The factual matrix of the present case is that on 11.05.2017 the complainant along with her husband was heading towards the main gate near Vasant Kunj when another car coming from the front was noticed by them. Since the lane in which both cars were was narrow, the complainant and her husband stopped their vehicle but the petitioner paced his way through and hit the car of the complainant. The petitioner thereafter tried to flee the spot but was faced by a barricade at a short distance. The complainant and her husband turned their car around and the petitioner also stopped and got out of the vehicle only to shout and abuse the complainant and her husband. Thereafter, the FIR in question was registered against the accused/petitioner by the complainant/Respondent No.2 fearing for her life on account of the threats given to her by the petitioner.