RUPESH RANJAN Vs. STATE

JUDGEMENT

(1.) On 25.06.2016, the second respondent herein made a complaint in writing to the Station House Officer (SHO) of Police Station Timar Pur Delhi and since the said complaint disclosed commission of certain acts constituting a cognisable offence punishable under Sec. 376 of the Indian Penal Code, 1860 (IPC) within the meaning of Sec. 154 of the Code of Criminal Procedure, 1973 (Cr.P.C.), First Information Report (FIR) No.300/2016 was registered thereupon.

(2.) In the said FIR, the petitioner herein is referred to as the perpetrator of the above said offence. The petitioner has come up with the writ petition invoking Art. 226 of the Constitution of India read with Sec. 482 Crimial P.C. seeking quashing of the said FIR on the ground, inter alia, that the parties have settled all their disputes with each other.

(3.) Notice was issued on the writ petition by order dated 15.09.2016. In response, the second respondent has appeared and has indicated that she is agreeable to the prayer made by the petitioner. The State has filed its response in the form of status report.