MAYANK PANDEY Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure 1973 for quashing of FIR No. 100/2013 dated 13.03.2013 under Section 376 IPC registered at PS Malviya Nagar, District South, New Delhi.

(2.) The ground for quashing of the aforesaid FIR is that the matter has been compromised. The petitioner and respondent no. 2 are living happily as husband and wife. Marriage certificate along with marriage photographs have been placed on record.

(3.) I have heard the learned counsel for the petitioner as well as the learned Additional Public Prosecutor for the State and have gone through the record.