MOHIT Vs. GOVERNMENT OF NCT DELHI

JUDGEMENT

(1.) By way of this judgment I shall dispose of the present writ petition filed on behalf of the writ petitioner under Article 226 of the Constitution of India and Sec. 482 Cr.P.C.

(2.) The instant writ petition has been filed seeking quashing of FIR No. 194/2023 under Sec. 376/506 IPC registered at Police Station Mukherji Nagar, District North West, Delhi.

(3.) The factual matrix of the case as per the prosecution is that the complainant came in contact with the petitioner through a Social media site, namely, Facebook. It is alleged that the petitioner called the complainant at his PG in Mukherjee Nagar and on the pretext of promise to marry the complainant, he established physical relation with the complainant on 14/5/2016 which led to the complainant being pregnant. It is further alleged that the petitioner, without the consent of the complainant, got her aborted. It is further alleged that though the complainant asked the petitioner to marry her, he avoided her proposal by citing that he will marry her once he gets the government job. It is further alleged that when the complainant came to know that the petitioner had contacted somewhere else for marriage, she got the present FIR No. 194/2023 under Ss. 376/506 IPC registered at Police Station Mukherjee Nagar, District North West, Delhi.