RANJEET SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This petition seeks quashing of FIR No. 220/2024 dtd. 22/3/2024 under Sec. 376/506 of the Indian Penal Code, 1860 ('IPC') registered at PS Mehrauli and proceedings emanating therefrom.

(2.) The FIR was registered on the basis of a complaint by respondent no.2 that the accused/petitioner used to drive a bus from Rajasthan and come to her house and did a 'wrong act with her', sent an SMS from her phone to his phone and then started threatening her. Later, he came to the house and did a 'wrong act with her' and seduced her, took her to the hotel where he clicked her photos and started threatening her that if she does not have a physical relationship, he would make her photos viral.

(3.) As per the allegations of the prosecutrix, the accused/petitioner had sexual relations with her for the first time in 2020, continued to threaten her for two years and took several photos against her will. She further alleged that he slept with her in 2022 and beat her in front of her mother.