TATTON PERME Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner vide the present petition under Sec. 482 of the Cr.P.C., 1973, seeks the quashing of the FIR No. 263/2021 Police Station Timarpur registered under Ss. 376/312/313/417 of the Indian Penal Code, 1860, submitting to the effect that the petitioner is a doctor by profession and senior resident from LHMC, Delhi, and after that employed in a government hospital and the respondent No.2 is pursuing her Ph.D. Research, and also working as an Assistant Professor at BM College of Technology and Management, Farrukh Nagar, Gurgaon. It has been submitted through the petition that the petitioner in 2015 was preparing for entrance exam when he met the respondent No.2 through a common friend and that both the petitioner and the respondent No.2 belong to the same community i.e. Indigenous ADI Tribe of Arunachal Pradesh. That the petitioner and the respondent No.2 have since married and their marriage was also blessed by the family of either side.

(2.) As per the averments made in the petition, the FIR was originally lodged as a Zero FIR reference WPSC No.00 of 2021 under Ss. 376/312/313/417 of the Indian Penal Code, 1860 on the date 18/6/2021 on the basis of a written complaint submitted by the respondent No.2 against the petitioner since the petitioner could not meet the respondent no.2 after the month of March 2021 as the petitioner was busy in attending interviews for seeking the government job during that period but the same was not understood properly by the respondent no.2 and a misunderstanding led to the lodging of the FIR against the petitioner.

(3.) The petitioner is indicated to have applied for the grant of anticipatory bail after the registration of the FIR. It has been submitted on behalf of the applicant and not refuted on behalf of the State that the applicant had since been granted interim bail on 1/10/2021 by the Sessions Court.