V. P. SINGH Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and cancelling the FIR No. 1199/2021 under Sec. 376 IPC registered at P.S. Mahendra Park and all the proceedings thereof.

(2.) Briefly stated, the facts of the case are that on 16/9/2021, when petitioner came to the house of Complainant/Respondent No.2 some disputes arose between them and due to her temperamental issues, the Complainant/Respondent No. 2 reached the police station and got registered the present FIR bearing No. 1199/2021 against the Petitioner.

(3.) I have heard the learned counsel for the petitioner, learned counsel for the complainant (respondent No. 2), learned ASC for the State and perused the records of this case.