MANINDER SINGH Vs. STATE AND ORS.

JUDGEMENT

(1.) The present petition under Art. 226 & 227 of the Constitution of India read with Sec. 482 Crimial P.C. has been filed by the petitioner, namely, Sh. Maninder Singh for quashing of FIR No. 569/2014 dated 22.05.2014, under Sections 354-A/509 Penal Code registered at Police Station Rajouri Garden, Delhi on the basis of an amicable settlement arrived at between the petitioner and Respondent No. 2, namely, Ms. Shalu Arora.

(2.) Learned Additional Standing Counsel 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 SI Mangal Ram.

(3.) The factual matrix of the present case is that the complainant on 22.05.2014 was walking on the road near her house after dinner around 9.50PM when the accused/petitioner hit her by her vehicle and on interjecting, the accused/petitioner started abusing the complainant in filthy language and caught hold of her collar due to which her suit/kameej which she was wearing tore apart.