DUSHYANT KUMAR Vs. STATE AND ORS.

JUDGEMENT

(1.) The present petition under Section. 482 Cr.P.C has been filed by the Petitioner, namely, Sh. Dushyant Kumar for quashing of FIR No. 50/2014, under Sec. 354A/354C/509 Penal Code registered at Police Station Krishna Nagar, Delhi on the basis of a compromise arrived at between him and respondent No.2 namely Smt. Somi Aggarwal upon the intervention of the family members and members of the respectable society.

(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 the accused/petitioner who is the brother in law of the Respondent No. 2/complainant resides on the first floor of the same building as the complainant/Respondent No.2. Since the past one year, he has been allegedly involved in various indecent activities of molestation towards her by pulling off her saree/shawl and using lewd and obscene language towards her while also alluring her to indulge into sexual intercourse with him. On 110.2014, the petitioner/accused was peeking through the window while the respondent no.2 was taking a bath and he had been doing this the since last one year, fearing which the complainant/Respondent no.2 got registered the FIR in this present matter.