RUTAKSHA RAWAT Vs. STATE

JUDGEMENT

(1.) ON the previous date of hearing, the petitioner in this case was present. The counsel for the petitioner as well as the learned counsel for respondent No. 2 are present. The second respondent was not present on that day. The counsels and the petitioner submitted that the matter has been compounded between the parties. Because the offence is non -compoundable in nature, the petitioner has approached this court seeking quashing of the entire proceedings.

(2.) TODAY , the second respondent and her counsel are present before the court. The second respondent has admitted that the petitioner and herself have compounded the offences and she has absolutely no objection to quash the complaint lodged by her before the Commissioner, Cyber Crime Police Station, Palace Road, Bangalore.

(3.) THE records disclose that the respondent No. 2 has filed FIR stating that some unknown person has been sending hate, malicious and scandalous mail under her signature from her email account and she has requested to investigate the matter and submit report to the Court. It is also alleged that a person who knows the second respondent and knows about her personal and business affairs which are freely discussed in their office, must have sent those e -mails to hundreds of her clients and customers across India. She has also furnished the list of employees along with the complaint. The investigation has taken up and the Police have registered FIR in Crime No. 12/2012. During the course of investigation, the Police found that the petitioner has committed the offence and charge sheet has been laid against the petitioner herein for the offence punishable under Section 66A and 66D of Information Technology Act, 2000. The second respondent who is present before the Court submitted that it is purely personal dispute between herself as well as the petitioner herein. There is no impact on the society so far as the dispute between themselves is allowed to be compromised. Therefore, she has no objection to quash the proceedings.