AKASH KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition seeks quashing of FIR No.405/2020 dtd. 11/10/2020, registered at P.S. Kalyanpuri, Delhi for commission of offences under Ss. 376(2)(n)/506 IPC, along with all consequential proceedings emanating therefrom, on the basis of compromise arrived at between the parties.

(2.) The abovesaid FIR was registered at the behest of respondent No.2, who made allegations against the petitioner for making physical relation with her on false pretext of marriage.

(3.) Fact, however, remains that during the investigational stage itself, when the statement of the prosecutrix was got recorded under Sec. 164 Cr.P.C., she, in no uncertain words, revealed on oath that the case had been lodged on the basis of some misunderstanding and she never imagined that it would be converted into a rape case. She also revealed that she was getting married with the accused and therefore, did not want her complaint to be pursued any further.