MANOJ KUMAR SINHA Vs. STATE

JUDGEMENT

(1.) The present petition is filed by the petitioner under Section 482 Cr.P.C. praying inter alia for quashing of FIR No.145/2008 lodged by respondent No.2/complainant against the petitioner, under Sections 376/323/506/120B IPC, registered with PS Vivek Vihar, Delhi, and all proceedings arising therefrom.

(2.) Counsel for the petitioner states that both the parties were previously known to each other and as per respondent No.2/complainant, the petitioner had promised to marry her and had forced her into physical relations, but later on went back on his word. Hence, respondent No.2/complainant was compelled to file the present FIR.

(3.) Subsequently, both the parties reconciled their inter se disputes and differences and got married on 11.12.2008, with the consent of their respective parents. It is stated that respondent No.2/complainant is residing with her husband, the petitioner, at their matrimonial home and is not left with any further grievance against him.