TARANDEEP SINGH MARWAH Vs. STATE & ANR

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure for quashing of FIR No.813/2014, under Sections 323/341/506/509/354B IPC, registered at P.S. Rajouri Garden, Delhi and consequential proceedings arising therefrom.

(2.) Case FIR No.813/2014 was registered on the basis of the statement made by the complainant, who is daughter of the petitioner/accused, in respect of the incident that had taken place at their house on 24th July, 2014 at about 3.00 A.M. As per the FIR, at that odd hour when the petitioner/accused father of the complainant was shouting at her wife i.e. mother of the complainant, she asked them to behave properly as she had to go to her office in the morning. Thereafter, her father came to her room and assaulted her in the manner referred to in the FIR.

(3.) During the pendency of the proceedings, the parties have settled the dispute amicably. The petitioner is now praying for quashing of the FIR in question on the basis of settlement arrived at between the parties.