AAKASH SHARMA 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, Sh. Aakash Sharma for quashing of FIR No.41/2017, under Sections 354/354-A/341 Penal Code registered at Police Station Roop Nagar, Delhi on the basis of a settlement arrived at between the petitioner and Respondent No. 2, namely, Smt. Harshita.

(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.

(3.) The factual matrix of the present case is that the petitioner who studied in the same school as the complainant/respondent no.2 and was acquainted with her came to visit the complainant on 25.02.2017 at her residence. She came down onto the ground floor when the petitioner forcibly held on to her, misbehaved and tried to molest the complainant. The complainant shouted out for her aunt and was told that his father would be called for the misdeed he had committed and hearing this the petitioner fled the spot.