DEEPAK CHAUDHARY Vs. STATE & ANR

JUDGEMENT

(1.) On 10.09.2015, the second respondent made a complaint before the Station House Officer (SHO) of Police Station Ranjit Nagar, New Delhi. Since the said complaint disclosed commission of certain acts constituting cognizable offences punishable under Sections 328/376/506 of Indian Penal Code, 1860 (IPC) within the meaning of Section 154 of the Code of Criminal Procedure, 1973 (Cr.P.C.), First Information Report (FIR) no. 596/2015 was registered thereupon. In the said FIR, the petitioner herein was referred to as the perpetrator of the said offences committed during the period 08.08.2006 to 24.11.2014, commencing from the time when the first informant (the second respondent) was a girl aged 17 years. It appears that the parties later entered into certain ceremonies of marriage but they having fallen apart, they went ahead to dissolve the said marital union by approaching the Family Court.

(2.) The petitioner has come up with the petition at hand invoking the jurisdiction of this Court under Section 482 Cr.P.C. to pray for quashing of the FIR on the ground, inter alia, that the parties have since settled all their disputes with each other.

(3.) The State has opposed the prayer for quashing, placing reliance primarily on the judgment of the Supreme court in Parbatbhai Aahir alias Parbatbhai Bhimsinhbhai Karmur and Others v. State of Gujarat and Another, (2017) 9 SCC 641.