HARI KISHEN SHARMA Vs. STATE & ANR

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No.41/2013 under Sections 506/509 of the IPC, Police Station Paschim Vihar and also impugns charges framed against the petitioner on 18.11.2013 under Section 506(1) and 509 IPC.

(2.) Subject FIR was registered on the complaint of respondent No.2 that she is a teacher and the principal of the College who is also the brother of her father-in-law usually talked dirty with her on account of which she used to feel ashamed and usually he threatened her that in case she disclosed to anybody about his conduct, she would have to face the consequences of the same.

(3.) On the subject complaint, FIR was registered and consequently charge sheet filed and on perusal of the same, Trial Court has framed charges, against the petitioner, under Section 506(1) and 509 of the IPC.