Sandeep Mehta, J. - (1.) The instant misc. petition has been preferred by the petitioner seeking quashing of the FIR No.235/2013 registered at the Police Station Mahila Thana, Srigangangar for the offences under Sections 354 and 323 IPC.
(2.) I have heard the arguments advanced by the learned counsel for the parties and have gone through the impugned FIR as well as the case diary.
(3.) As per the facts available on record it is evident that the petitioner was having affairs with the complainants daughter Sushri Suman. He married her on 25.8.2013. It appears that the some disputes arose between the parties owing to the said affairs and the petitioner filed an FIR No.421/2013 against the complainant party on 7.8.2013. In the meantime, the impugned FIR No.235/2013 came to be filed against the petitioner at the Woman Police Station Sriganganagar for the offences under Sections 354 and 323 I PC. The allegation as set out in the FIR is that the petitioner caught hold of-hand of Sushri Renu, the sister of Suman with whom, the petitioner subsequently married.;