RAKESH KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 read with Sec. 226 of the Constitution of India for quashing of proceedings arising out of FIR No. 285/2019 under Ss. 376/377 IPC and Sec. 4 of Dowry Prohibition Act, registered at P.S. Budh Vihar.

(2.) Briefly stated, the facts of the present case are that on 25/10/2019, the complainant came to the PS and gave a written complaint, wherein she alleged that she uploaded her profile on matrimonial site Jeevansathi.Com, where she came in contact with accused Akash Gupta (petitioner No. 3 herein), who introduced himself as a practicing lawyer having his office at Chamber No 192, Civil Wing, Tis Hazari Court, Delhi.

(3.) Complainant's family visited the house of accused Akash Gupta (petitioner No. 3 herein) but initially his family members denied for marriage but petitioner No. 3 remained in contact with the complainant and assured her that he will convince his family members for their marriage. After some time, petitioner No. 3 informed the complainant that his family member got agreed for the marriage.