MAKSOOD AHMAD Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The sheer strangeness of some of the facts and events of this case that have been encountered by this Court, have compelled this Court to consider multiple issues which needed consideration in one case.

(2.) One of such issues is as to whether love and consequent marriage after registration of the FIR is or isn't always an adequate defence against a case registered under Sec. 376 of Indian Penal Code, 1860 ('IPC') for the purpose of quashing the FIR without a trial.

(3.) This case also presents a situation which points out that there may be some cases involving facts and situations that even the Legislature didn't plan for, which will raise questions and issues in a petition that may not have come up or dealt with previously by a Court of law. FACTUAL HISTORY OF THE CASE