AKHTAR Vs. GOVERNMENT OF NCT, DELHI

JUDGEMENT

(1.) By way of this petition under Section 482 CrPC, the petitioner seeks quashing of FIR No.539/2020 dated 10.12.2020 registered at Police Station Prem Nagar for offences under Sections 419, 467, 471, 474, 376 354,506 read with Section 34 IPC.

(2.) The respondent No.2/complainant filed a complaint at Police Station Prem Nagar on 10.12.2020 stating that the petitioner/accused met her and revealed that his name is Shiva. It is stated that the petitioner promised that he would marry her. It is stated that the complainant and the petitioner became intimate and had physical relationship she had been promised marriage by the petitioner. It is stated that later the respondent No.2/complainant came to know that the petitioner had concealed his identity and his real name is Akhtar.

(3.) She states in the FIR that the petitioner took her to Arya Samaj Mandir and they both got married there and in the marriage certificate he has given his name as Akhtar. It is stated that after the marriage, the petitioner started demanding money and when the respondent No.2 visited his parents, she was driven away by them.