DEEPAK VERMA Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioner, namely, Sh. Deepak Verma for quashing of FIR No. 484/2010, under Sec. 354/323 Penal Code registered at Police Station Anand Vihar, Delhi on the basis of an amicable settlement between the petitioner and respondent No. 2 namely, Smt. Deepa Tandon.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that the respondent present in the Court has been identified to be the complainant in the FIR in question.

(3.) The factual matrix of the present case is that on 28.10.2010 at the complainant's house some workers were working due to which they were constantly coming inside on the first floor with material needed for carrying out work. The residents on ground floor kept on locking the main door due to which the complainant had to keep coming down to unlock the door in order to let in the workers. On asking the accused/petitioner as to why he kept locking the door and causing inconvenience to the complainant he started abusing her and held her hand and twisted the same. Upon interjecting to this behaviour, accused/petitioner pushed the complainant on her chest, due to which her clothes got torn and also hit her against the wall which caused her injury.