RAHUL VERMA Vs. STATE

JUDGEMENT

(1.) This is a Petition under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) preferred by the Petitioner for quashing of FIR No.90/2012, under Sections 363/376 IPC, registered at Police Station Uttam Nagar and consequential proceedings arising out of the same.

(2.) FIR No.90/2012 was registered on the complaint of Smt. Shanta Rani Bhatia (mother of Sanchi Rani Bhatia, Respondent No.2). Smt. Shanta Rani Bhatia informed the police that her daughter (Sanchi Rani Bhatia) had left the house on 20.02.2012 at 12:30 noon and had not returned. She suspected Petitioner Rahul Verma to be behind luring the Respondent No.2 away and kidnapping her from her lawful guardians. Thus, the FIR No.90/2012 under Section 363 IPC was registered. During the course of investigation, an offence under Section 376 IPC was also added.

(3.) By virtue of this Petition, the Petitioner prays for quashing of the FIR and the proceedings emanating from the same on the ground that the Petitioner and the Respondent No.2 were friends and were having an affair. Their family members were against the marriage. On 20.02.2012, the Petitioner and the Respondent No.2 left their respective houses, resulting in registration of the FIR in question. It is stated that on 13.03.2013, marriage between the Petitioner and the Respondent No.2 was solemnized at Arya Samaj Mandir, Jamuna Bazar, Delhi. The parties have also been blessed with a female child.