UDAI VEER Vs. STATE & ANR.

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioner, namely, Sh. Udai Veer for quashing of FIR No.430/2013, under Sec. 451/323/354/509 Penal Code registered at Police Station Fateh Pur Beri, Delhi on the basis of an amicable settlement between the petitioners and respondent No. 2 namely, Smt. Neeraj.

(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 criminal complaint in question.

(3.) The factual matrix of the present case is that on 22.11.2013 around 10AM the accused who is the neighbor and relative of the complainant in the present matter, came to the house of the complainant and held her hand forcibly. Upon being objected to such behaviour, the accused started abusing the complainant. The complainant after the above incident got registered the FIR in the present matter while also stating that the accused had indulged in such behaviour on previous occasions also.