RAUNAK KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 BNSS on behalf of the petitioner seeking quashing of FIR No. 972/2015 registered under Sec. 365 IPC at P.S. Neb Sarai, Delhi on the ground that the parties have amicably settled their disputes.

(2.) The present FIR was registered on the basis of complaint lodged by Sh. Vijay Kumar Gupta in which he stated that his elder daughter was missing. She had reportedly gone to her friend's place on 11/7/2015 but did not return. Based on his complaint, the abovesaid FIR No.972/2015 was registered.

(3.) During investigation, the elder daughter of the complainant was recovered and police also came across 'certificate of marriage' which indicated that she had married Sh. Raunak Kumar (petitioner herein) much prior i.e. on 2/6/2014.