P. B. ABDUL HAMEED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for quashing of the FIR registered in Crime No.26/2020 of Bantwala Town Police for offences punishable under Sections 376(2) (f), 376(2) (n), 506, 504, 323 of IPC pending on the file of Additional Civil Judge (Jr.Dvn.) and JMFC., Bantwal, D.K.District.

(2.) Respondent No.2 - complainant has filed an affidavit stating that she is engaged to be married and in view thereof, she does not want to continue the above proceedings. Respondent No.2 - complainant is before this Court by video conferencing and on enquiry she reiterates the averments made in the affidavit and she further submits that she has herself come forward to withdraw the above complaint since she does not want any complications in her future life.

(3.) However, her requests not having been accepted, she has filed an affidavit before this Court stating no objection to quash all the above proceedings against the petitioner.