HARISHANKAR Vs. STATE (NCT OF DELHI) & ANR

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioner, namely, Sh. Harishankar for quashing of FIR No.181/2011 dated 20.05.2011, under Sec. 354/341/323/506/457 Penal Code registered at Police Station Shalimar Bagh, Delhi on the basis of an agreement/settlement executed between petitioner and respondent no.2 namely, Smt. Manju.

(2.) Learned Additional Public Prosecutor 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 on 17.05.2011, the complainant/Respondent no.2 was alone at home, and at about 1am, the accused/petitioner who resides in nearby area came in a drunken condition and asked the complainant to open the door of her house. The accused/petitioner came inside the house, but was asked to leave by the complainant to which he declined. Upon intervening to this, the accused/petitioner caught hold of the complainant and put a cloth in her mouth and tried to undress her. The complainant pushed him aside where after the accused/petitioner threatened her with dire consequences if she complained to anyone. The complainant subsequently got registered an FIR in this present matter.