ANIL PURI AND ANR. Vs. STATE AND ANR.

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioner, namely, Sh. Anil Puri for quashing of FIR No.374/2015 dated 21.07.2015, under Sec. 354D/354A/506/34 Penal Code registered at Police Station Nabi Karim, New Delhi on the basis of the settlement deed executed between petitioner and respondent no.2 namely, Smt. Harpreet Kaur.

(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.

(3.) The factual matrix of the present case is that the respondent No.2 resides with her two sons, and works in a private company while maintaining her house. The Petitioner/accused along with co-accused Ashok Puri often threaten the Respondent No.2 , send her messages showing interest to establish relations with her and sometimes also follow her to her office. Prior to Respondent No.2 filing the present FIR, the accused/petitioner moved into a godown located in her building and claimed easy access to her building on the pretext of entering that godown. The accused has also threatened to kill the respondent No.2's sons if she does not pay heed to their illicit demands.