ALTAF Vs. STATE GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks quashing of case FIR No. 391/2024 of PS Sarita Vihar for offence under Sec. 137/65(1)/351 BNS and Sec. 6 of POSCO Act on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioner.

(2.) Learned APP accepts notice and strongly objects to this petition, disclosing that the petitioner/accused is a Proclaimed Offender as on date and that the prosecutrix was and continues to be a minor in age.

(3.) Learned counsel for petitioner contends that quashing the present proceedings would be in the interest of the prosecutrix, otherwise she would have to face stigma. I find this argument obnoxious, to say the least. The stigma has to be, not on the victim of the wrong, but on the perpetrator of the wrong. There has to be paradigm shift in societal mindset by attaching stigma to the accused and not to the girl who underwent the horrid suffering by way of rape.