ALOK KUMAR Vs. STATE

JUDGEMENT

(1.) The present petition has been filed for quashing of FIR No. 426/2007 PS IGI Airport registered against the petitioner under Section 354/506 IPC.

(2.) The complainant (respondent no.2 herein) got this FIR registered stating therein that she was in 'live-in relationship' with the petitioner for more than 05 years and was involved with him physically, emotionally and mentally. The petitioner had promised to marry her as soon as possible. Few days back (from date of registration of FIR) she learnt that petitioner was getting married to someone else, so she came to IGI airport to remind him of his promises and refresh memories (as he was leaving India).

(3.) The complainant had also lodged another FIR against the petitioner under Section 376 IPC wherein she made following allegations: