MAHENDER Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.') seeking quashing of FIR No.244/12 under Section 326 IPC registered at PS Dabri, Delhi.

(2.) Status report filed on behalf of the State is on record.

(3.) Learned counsel for the petitioner submits that the petitioner and respondent No.2 had a love affair and due to some reasons, respondent No.2 got married with someone else on 14.07.2011. The petitioner tried to contact respondent No.2 only once to find out the reasons for getting married to someone else and thereafter, the petitioner never tried to contact her. He also submits that on 02.07.2012, respondent No.2 lodged a complaint against the petitioner but respondent No.2 had mistakenly recognised the petitioner to be the person who threw acid like liquid on her. He also submits that respondent No.2 does not want to purse the FIR No.244/12.