V. N. SIDDESH Vs. STATE

JUDGEMENT

(1.) Learned HCPG takes notice for respondent No.2

(2.) This petition is filed under Sec. 482 of Cr.P.C for quashing FIR in Crime No.74/2022 dtd. 23/4/2022 registered by respondent No.1/police Station for the offence punishable under Ss. 323 , 504 , 506 , 420 , 376 read with 34 of IPC . .

(3.) During the pendency of this petition, the petitioner as well as respondent No.2/defacto complainant appeared before the Court and filed an application for quashing the FIR and seeking permission for the same. The learned counsel for the petitioner submits both of them are married and divorced, thereafter they became friends. As per the complainant, the petitioner is said to have had sexual intercourse with the defacto complainant on the promise of marriage but not married, therefore, this complaint came to be filed. The respondent No.2 appeared before the Court and submits no objection to quash the complaint and states that she is not interested to prosecute the matter. The submission of the respondent No.2 and the counsel for respondent No.2 is placed on record.