SATISH CHANDRA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C., 1973 has been filed by the petitioners, namely, Dr. Satish Chandra and Sh. Naresh Kumar for quashing of FIR No. 129/2015, under Section 506/509/34 IPC registered at Police Station Malviya Nagar, Delhi on the basis of a settlement through mediation in Mediation Centre, Saket Court, New Delhi between the petitioners and respondent No. 2 namely, Smt. Deepa Singh.

(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 12.01.2015 the complainant received a call and the caller stated that he was the reader of a police station and said that there were a number of complaints filed by the family residing at the lower floor of the complainants house in the Women cell of Women Right Commission against the complainants husband. The caller also stated that with respect to such complaints he was under immense pressure to take action against her husband. The complainant narrated the incident to her husband and along with her found out as to from whom the call was received. It was revealed that the call was made from a shop in DDA Market, New Delhi by the petitioners herein who threatened the complainant with dire consequences and misbehaved with her on 21.01.2015. The complainant after the above incident got registered the FIR in the present matter.