SIMRANJIT SINGH SAMBHI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present writ petition is filed under Sec. 482 Cr.P.C. seeking quashing of FIR No. 143/2021 at PS Tilak Nagar on 2/3/2021 for offences under Sec. 376(2) (n), 354, 354A IPC.

(2.) The Relevant facts of the case are chronologically given as hereunder-

(3.) It was submitted by the Ld. Counsel for the Complainant that the matter had been compromised amicably and stated that the complainant has no objection to quash FIR No. 143/2021 at Paschim Vihar Police Station against the Petitioner. This Court firmly declined the prayer staying cognizant of the principle that the High Court shall not exercise their plenary powers under Sec. 482 Cr.P.C. to quash heinous offences such as rape, murder, dacoity etc, that are essentially crimes against the society and not merely an individual, as has been held in a catena of judgments of the Supreme Court [Refer- Gian Singh v. State of Punjab 201210 SCC 303; State of Madhya Pradesh v. Lakshmi Naryanan 2019 5 SCC 408; Parbatbhai Aahir v. State of Gujarat 2017 9 SCC) 641] and requested the learned Senior Counsel to argue on the merits of the case.