SANJAY TRIPATHI Vs. STATE & ANR

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioner, namely, Sh. Sanjay Tripathi for quashing of FIR No.896/2015 dated 12.07.2015, under Sec. 354/506 Penal Code registered at Police Station Dabri, South West District on the basis of the compromise deed executed between petitioner and respondent no.2 namely, Smt. Neelam Tripathi dated 01.12.2016 after intervention and assistance of Mediator, Mediation Centre, Dwarka Courts, New Delhi.

(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 on 12.07.2015, the complainant's husband had gone to purchase some medicines at about 9.30AM and finding the complainant at her house, the Petitioner, namely Sanjay Tripathi came towards her room. The petitioner allegedly started beating the daughter of the complainant present and sleeping in the room, to which the Respondent 2/complainant objected and intervened. The Petitioner thereafter touched the Respondent No.2 inappropriately on her breast and pushed her strongly. Upon shouting by the Respondent No.2 the Petitioner fled the room to his room and locked it from the inside.