ANIL SHRIVASTAV Vs. CHITRALEKHA TIWARI

JUDGEMENT

(1.) Heard.

(2.) The present petition has been filed to quash the proceedings under Section 509 & 201 IPC read with Section 67 of the Information Technology Act, 2000 in a criminal case No.1029/2017 pending before the JMFC, Bilaspur.

(3.) As per the case of the petitioner, non-applicant No.1 had made a report that she is having a mobile and the petitioner having a mobile number 8739017156 and being the admin of the WhattsApp group has circulated the objectionable photos of the complainant in electrical form, thereby the offence has been committed. It is contended by learned counsel for the petitioner that during the pendency of the filing of the charge-sheet, the offence have been compounded and the complainant do not want to further prosecute her cause. It is stated that since the complainant herself do not want to carry forward the complaint and she has also made a statement that the settlement has been arrived in between the parties and she has also made a statement before the Court that she do not want to further continue her cause in the criminal case which is pending, therefore, under the circumstances the proceedings pending before the JMFC, Bilaspur in criminal case No.1029/2017 against the petitioner under Sections 509 & 201 IPC red with Section 67 of the Information Technology Act, 2000, may be quashed.