AI Structured Summary
Not yet generated for this judgment
Judgment
Petitioners seek quashing of case FIR No. 332/2019 of PS Kanjhawala for offence under Section 323/354/354B/451/506/509/34 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioners.
At the outset, learned APP for State submits that in the other petition listed today for quashing cross-FIR, the prosecutrix has already been chief examined and she has fully supported prosecution, so in view of law laid down by the Hon’ble Supreme Court in the case of Narender Singh and Others vs State of Punjab and Another, (2014) 6 SCC 466, the said FIR cannot be quashed.
So far as the present petition is concerned, there are heinous allegations against the present petitioners that they forcibly entered home of the prosecutrix (respondent no. 2), abused her, groped her breasts, disrobed her and after touching her private parts, threatened to kill her entire family.
In response to a specific question, learned counsel for respondent no.2 on instructions of his client present in courtroom submits that the allegations mentioned in the FIR are truthful.
That being so, in view of law laid down in the cases of Narender Singh (supra) and Anand Kumar @ Sanjay Lalwani vs The State of Madhya Pradesh & Ors., SLP (CRL.) No. 19051/2025 decided on 31.08.2026, the subject FIR cannot be quashed.
Therefore, the petition is dismissed.