AMIT CHAUHAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By this petition, petitioner has prayed for quashing of FIR No. 54/2014 registered at police station Qutub Minar Metro on the complaint of respondent no.2. Respondent no.2 has alleged in the FIR that petitioner was her friend and had been pestering her to marry him. On 23rd July, 2014, petitioner and respondent no.2 met at Kashmere Gate Metro Station at about 8:25 am and boarded the train and went to Rajiv Chowk Metro Station where petitioner broke his phone. Complainant tried to make the petitioner understand that they could not be together in future but petitioner kept forcing her. While they were going to M.G. Road Metro Station the petitioner said that he wanted to go to washroom, therefore, they got down at Chattarpur Metro Station. While they were waiting for another train at Chattarpur Metro Station petitioner pushed the complainant resulting injuries to her.

(2.) It is submitted that petitioner and respondent no. 2 have now settled their disputes amicably after petitioner has explained the respondent no.2 his true intention; that he thought that respondent no.2 was trying to commit suicide in view of the altercations, which took place between them earlier, therefore, in order to save her he had put his hand around her waist but in the process both of them had tumbled down on the tracks. Respondent no.2 is present with her counsel and has been identified by Insp. Pyare Lal of police station Qutub Minar Metro. Her father is also present with her. Respondent no.2 submits that she is now convinced that petitioner had no intention to kill her nor tried to commit suicide. She says that she has settled the matter with the petitioner of her own free will and without any force, pressure or coercion and is not willing to pursue the FIR any further and the same may be quashed. and has agreed for quashing of FIR.

(3.) Statements of respondent no.2 as well as petitioner have been recorded, on oath, separately.