SUNIL KUMAR Vs. STATE

JUDGEMENT

(1.) The present petition is filed under Sec. 482 Cr.P.C. for quashing proceedings arising out of FIR bearing no.0296/2019 dtd. 6/6/2019 registered under Sec. 376/506 IPC at P.S. Prem, Nagar, Delhi along with consequential proceedings.

(2.) The FIR was got registered on the basis of complaint made by respondent no. 2 on the allegations as stated in the FIR wherein the petitioners were implicated. After conclusion of investigation, charge sheet has already been filed and the trial is stated to be pending in the court of Mr. Jagmohan Singh, ASJ North West, Rohini.

(3.) The counsel for the petitioners stated that the petitioner no.1 and the respondent no. 2 got married on 14/7/2019 and thereafter they are leading a happy married life with mutual love, affection and understanding and have become parents of two children. The counsel for the petitioners further stated that the petitioner no. 1 and the respondent no. 2 belong to the lower strata of the society and the petitioner no. 1 is the sole bread earner for his family comprising of respondent no. 2 and two children. In these circumstances, the counsel for the petitioners stated that the present petition be allowed present petition be allowed and FIR bearing no. 0296/2019 along with consequential proceedings be quashed.