HARBHAJAN SINGH Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No. 890 of 2014 under Sections 354-D/509 of the IPC at Police Station Sarai Rohilla, New Delhi, based on a settlement.

(2.) It is contended that the FIR was lodged on the allegations that the petitioner had persistently misbehaved with the complainant and made obscene gestures.

(3.) Learned counsels for the parties submit that the parties have settled their disputes. The petitioner has expressed remorse and apologised to respondent no.2.